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State of Rajasthan - Section

Section 374 in Rajasthan Panchayati Raj Rules, 1996

374. Repeal and Saving.

(1)On and from the date of commencement of these rules, following rules framed under Rajasthan Panchayat Act, 1953 (Rajasthan Act No. 21 of 1953) and Rajasthan Panchayat Samiti and Zila Parishad Act. 1959 (Rajasthan Act No. 37 of 1959) shall stand repealed -
S. No. Existing Rules
1. Rajasthan Panchayat and Nyaya Up-Samiti Election Rules, 1960.
2. Rajasthan Panchayat and Nyaya Panchayat (Appointment ofCounsel) Rules, 1962.
3. Rajasthan Panchayat Samitis (Cooption of Members) Rules, 1979.
4. Rajasthan Panchayat Samitis (Election of Associate Members)Rules, 1965.
5. Rajasthan Panchayat Samitis (Election from Gram Sabha) Rules,1964.
6. Rajasthan Panehayat Samitis and Zila Parishads (Cooption ofMembers of Standing Committee) Rules, 1959.
7. Rajasthan Panchayat Samitis and Zila Parishads (Declaration ofKrishi Nipun) Rules, 1961.
8. Rajasthan Panchayat Samitis and Zila Parishad (Election ofPradhan and Pramukh) Rules, 1979.
9. Rajasthan Panchayat Samitis and Zila Parishads (Retirement ofMembers of Standing Committee) Rules, 1962.
10. Rajasthan Panchayat Samitis and Zila Parishads (AssociateMembers Voting Rights) Rules, 1965.
11. Rajasthan Panchayat Samitis and Zila Parishads (SelectionCommission Conditions of Service) Rules, 1960.
12. Rajasthan Panchayat Samitis and Zila Parishads (ContributoryProvident Fund) Rules, 1969.
13. Rajasthan Panchayat Samitis and Zila Parishads (Declaration ofVacancies in Standing Committee) Rules, 1969.
14. [ [These rules were already repealed by the Rajasthan Zila Parishads (Co-operation of Members) Rules,1979.] Rajasthan Zila Parishads (Cooption of Members) Rules, 1960.]
15. Rajasthan Panchayat and Local Bodies Subordinate ServiceCommission if (Selection conditions of Service) Rules ,1959.
16. Rajasthan Panchayat Samitis (Jurisdictions over MunicipalAreas) Rules, 1960.
17. Rajasthan Panchayat Samitis (Election of Temporary Pradhan)Rules, 1959.
18. Rajasthan Panchayat Samitis and Zila Parishads (Election ofChairman of Standing Committee) Rules, 1959.
19. Rajasthan Panchayat Samitis and Zila Parishads (Election ofMembers of Standing Committee) Rules, 1959.
20. Rajasthan Panchayat Samitis and Zila Parishads (Election ofUp-Pradhan and Up-Pramukh) Rules, 1979.
21. Rajasthan Panchayat Samitis and Zila Parishads (ElectionPetition) Rules, 1959.
22. [ [These rules are of 1959 and not of 1961.] Rajasthan Zila Parishads (Election of Temporary Pramukh)Rules, 1961.]
23. Rajasthan Zila Parishad (Vocation of Office of Pramukh) Rules,1965.
24. Rajasthan Panchayat (General) Rules, 1961.
25. Rajasthan Panchayat (General) Social Allotment of Abadi Landfor Residential House Sites to Scheduled Caste and ScheduledTribes, Landless Persons, Village Artisans and Small and MarginalFarmers Rules, 1975.
26. Rajasthan Panchayati Samitis (Administrative Powers) Rules,1960.
27. Rajasthan Panchayat Samitis (Appointment of Counsel) Rules,1962.
28. Rajasthan Panchayat Samitis (Conduct of Business of StandingCommittees) Rules, 1959.
29. Rajasthan Panchayat Samitis (Payment of Allowance to Members)Rules 1961.
30. Rajasthan Panchayat Samitis (Removal of Pradhan andUp-Pradhan) Rules, 1960.
31. Rajasthan Panchayat Samitis (Taxation) Rules, 1960.
32. Rajasthan Panchayat Samitis (Terminal conditions of Deputationof Vikas Adhikaris, Extension Officers and Other Officers) Rules,1959.
33. Rajasthan Panchayat Samitis (use of Vehicles) Rules, 1963.
34. Rajasthan Panchayat Samitis and Zila Parishads (AdministrationReport) Rules. 1959.
35 Rajasthan Panchayat Samitis and Zila Parishads (conduct ofBusiness) Rules. 1960.
36. Rajasthan Panchayat Samitis and Zila Parishads (DistrictEstablishment Committee) Rules, 1961.
37. Rajasthan Panchayat Samitis and Zila Parsihads (Employment ofPhysically handicapped) Rules, 1986.
38. Rajasthan Panchayat Samitis and Zila Parishads (Grant ofCopies of Records) Rules, 1963.
39. Rajasthan Panchayat Samitis and Zila Parsihads (Grant ofCopies of Records) Rules, 1963.
40. Rajasthan Panchayat Samitis and Zila Parsihads (KaryaSanchalan) Rules, 1965 in Hindi).
41. Rajasthan Panchayat Samitis and Zila Parishads (KaryaSanchalan) Rules, 1965 in Hindi).
42. Rajasthan Panchayat Samitis and Zila Parishads (Motion of NoConfidence in Pradhan. Up-Pradhan, Pramukh or Up-Pramukh) Rules,1961.
43. Rajasthan Panchayat Samitis and Zila Parishads (Preparation ofconfidential Report of Vikas Adhikaris and Secretaries) Rules,1960.
44. Rajasthan Panchayat Samitis and Zila Parishads (Constitutionof Standing Committee) Rules, 1965.
45. Rajasthan Panchayat Samitis and Zila Parishads (Service)Rules, 1959.
46. Rajasthan Panchayat Samitis and Zila Parishads (Class IV)Service Rules, 1959.
47. Rajasthan Panchayat Samitis and Zila Parishads (Recruitmentsof Dependents of the Members of Panchayat Samiti and ZilaParishad) Service Rules. 1978.
48. Rajasthan Panchayat Samitis and Zila Parishads Services(Punishments and Appeal) Rules, 1961.
49. Rajasthan Panchayat Samitis and Zila Parishads (Servants andPensioners Conduct) Rules, 1969.
50. Rajasthan Panchayat Samitis and Zila Parishads Rules forGrant-in-aid to persons belonging to Scheduled Castes, ScheduledTribes and Denotifled Tribes for Construction and Repair ofHouses, 1961.
51. Rajasthan Zila Parishads (Conduct of Business of(Sub-Committees) Rules, 1960.
52. Rajasthan Zila Parishads (Payment of Allowances to Members)Rules, 1961.
53. Rajasthan Zila Parishads (Use of Vehicle) Rules, 1986.
54. Rajasthan Panchayat Samitis Evam Zila Parishads Sevakaramchari (Seva Sanghon Ko Manyata) Niyam, 1993 (in Hindi).
(2)Any appointment, notification, tax, fee, order, scheme, licence, permission bye-law, regulation or from made, issued, imposed or granted under the rules so repealed and in force immediately before the date of commencement of these rules, shall in so far as it is not in consist with the provisions of these rules, continue to be in the force as if made, issued, imposed or granted under these Rules, until superseded or modified by any appointment, notification, tax fee, order, scheme. Licence permission, bye-law, regulation or form made, issued imposed or granted under these Rules.
(3)All the actions taken under the Rules so repealed shall be deemed to have been taken under these rules and no action hitherto taken shall be challenged on the ground of such repeal.[Schedule-II] [ Substituted by the Rajasthan Panchayati Raj (IVth Amendment) Rules, 2006: Rajasthan Gazette Extraordinary Part IV-C (I) dated 10.10.2006.]Scheme and Syllabus of competitive examination for the post of [School Teachers Classes I to V] [Substituted 'primary and upper primary school teachers' by Notification No. G.S.R. 21, dated 11.5.2011 (w.e.f. 30.12.1996).] (General Education/Special Education).
(1)The competitive examination shall carry 200 marks.
(2)Duration of examination shall be two hours.
(3)The question paper of written examination shall carry multiple choice type questions.
(4)The negative marking in evaluation of answers shall be applicable. For every wrong answer 1/3 marks of the question shall be deducted.Explanation. - Wrong answer shall mean incorrect answer or multiple answer.
(5)Paper shall include following subjects carrying the number of marks as shown against them.
(i) General knowledge and Current Affairs with Specialreference to Rajasthan. 60 marks
(ii) Geographical, Historical and Cultural Knowledge ofRajasthan. 60 Marks
(iii) Educational Psychology 07 Marks
(iv) School Subjects  
(a) Hindi 07 Marks
(b) English 07 Marks
(c) Mathematics 07 Marks
(d) General Science 07 Marks
(e) Social Studies 07 Marks
Note—Standard of contents of school subjectsshall be of the secondary standard
(v) Educational Methodology  
(a) Hindi 07 Marks
(b) English 07 Marks
(c) Mathematics 08 Marks
(d) General Science 08 Marks
(e) Social Studies 08 Marks
Total 200 Marks
   
[Schedule-III] [Inserted by Notification No. G.S.R. 21, dated 11.5.2011 (w.e.f. 30.12.1996).]Scheme and competitive examination for the post of School Teacher classes VI to VIII-
(1)The competitive examination shall carry 200 marks.
(2)Duration of examination shall be two hours.
(3)The Question paper of written examination shall carry multiple choice type questions.
(4)The negative marking in evaluation of answers shall be applicable. For every wrong answer 1/3 marks of question shall be deducted.Explanation. - Wrong answer shall mean incorrect answer or multiple answer-
(5)Question paper shall include following subjects carrying the number of marks as shown against them.
(i) General Knowledge and Current Affairs withspecial reference to Rajasthan 20 Marks
(ii) Geographical, Historical and Cultural Knowledgeof Rajasthan 20 Marks
(iii) Educational Psychology 20 Marks
(iv) Children Psychology 20 Marks
(v) School Subject (Contents of the syllabus shallbe as per Secondary Standard) 120 Marks
  Total 200 Marks
Note. - The standard of the paper shall be of the Senior Secondary Level.]Form I[See Rule 21 (1)]Form of the Written Notice of Intention to Make a Motion Expressing Want of ConfidenceIn the Sarpanch/Up-Sarpanch of ........ a PanchayatIn the Pradhan/Up-Pradhan of ........ a Panchayati SamitiIn the Pramukh/Up--Pramukh of ........ a Zila Parishad.#To,The Chief Executive Officer/Development Commissioner, Zila Parishad Rajasthan, Jaipur#NoticeSir,We, the undersigned elected members of the ......... Panchayat/Panchayat Samiti/Zila Parishad# hereby give this notice to you of our intention to make a motion of no-confidence in Shri ........the Sarpanch/Up-Sarpanch/Pradhan/Up Pradhan/Pramukh/Up-Pramukh# of our Panchayat/Panchayat Samiti/Zila Parishad# and also annex hereto a copy of the proposed motion of no-confidence.Yours Faithfully,Place ...........Date ............# Deleted whichever is not applicable.Form II[See Rule 21(2)]Form of the Notice of a Meeting of the Panchayat/Panchayat Samiti/Zila Parishad to be held for consideration of the No-confidence Motion Against the Sarpanch/Up-Sarpanch/Pradhan/Up-Pradhan/Up-PramukhTo,Shri ...............Member,Panchayat/Panchayat Samiti/Zila Parishad .........NoticeDear Sir.This notice is hereby given to you of ......the meeting of Panchayat/Panchayat Samiti/Zila Parishad which shall beheld at the office of the said Panchayat/Panchayat Samiti/Zila Parishad on ......... (date) at ........ (time) for consideration of the motion of no-confidence which has been made against Shri ........... the Sarpanch/Up Sarpanch/Pradhan/Up-Pradhan/Pramukh/ Up Pramukh of the said Panchayat Panchayat Samiti/Zila ParishadA copy of the motion is annexed hereto.Chief Executive Officer/Development CommissionerPlace .........Date ..........Form III[See Rule 31]Panchayat/Panchayat Samiti/Zila Parishad ........TADA Bill of Shri ........ Designation ...........
Particulars of journeys and halt Kind of Journey by Rail, Road orother Railways/Motor Lorry/Steamer/Aeroplane fare
Departure Arrival Class Amount of fare
Station Date Hour Station Date Hour mode   Rs. Ps.
1 2 3 4 5 6 7   8 9
                Total
                 
Incidental Charges Daily Allowance Local TransportActual Expenses Purposes of Journey Remarks
Km. Rate Amount No. of days Rate Amount Particulars Amount
Rs. Ps. Rs. Ps. Rs. Ps.
10 11 12 13 14 15 16   18 19
                   
Amount (in words)Certificate