Section 1 in The Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996
1.
/DP/DR-EP/96. - Whereas the draft of the Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996, was published as required by sub-section (1) of section 240 of the Goa Panchayat Raj Act, 1994 (Goa Act 14 of 1994), at pages 211 to 230 of the Official Gazette (Extraordinary) Series I, No. 19 dated 8-8-1996, under Notification No. 1/DP/DR- -EP/96 dated 26-7-1996 of the Department of Community Development and Panchayats, inviting objections and suggestions from all persons likely to be affected thereby before the expiry of fifteen days from the date of publication of the said Notification in the Official Gazette;And Whereas the said Gazette was made available to the public on 8th August, 1996;And Whereas vide subsequent Notification No. 1/DP/DR-EP/96 dated 5-9-1996, the time limit for filing objections/suggestions to the said draft rules was extended upto 9-9-1996;And Whereas objections/suggestions received from the public on the said draft have been considered by the Government.Now, Therefore, in exercise of the powers conferred by section 15 and sub-section (2) of section 125 read with sub-section (1) of section 240 of the Goa Panchayat Raj Act, 1994 (Goa Act 14 of 1994), the Government of Goa hereby makes the following rules, namely:-
