Section 1 in The Corporation of the City of Panaji (Election) Rules, 2004
1.
/04/DMA/Admn/2340. - Whereas certain draft rules which the Government of Goa proposes to make were published in the Official Gazette, Extraordinary No. 2 Series I No. 35, dated 26th November, 2004, as required by sub-section (1) of section 391 of the City of Panaji Corporation Act, 2002 (Goa Act 1 of 2003), under Notification No. 1/04/DMA/Admn/2058 dated 26-11-2004 of the Department of Urban Development (Directorate of Municipal Administration), Panaji, 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 26-11-2004;And whereas no objections/suggestions have been received from the public on the said draft rules within the said period of fifteen days by the Government;Now, therefore, in exercise of the powers conferred by section 391 of the City of Panaji Corporation Act, 2002 (Goa Act 1 of 2003), and all other powers enabling it in this behalf and in consultation with the State Election Commissioner, the Government of Goa hereby makes the following rules, namely:-Part - I Preliminary
