H. CHANDRAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Challenge in these writ petitions is to a communication dated 22.03.2014 of the Chief Executive Officer, Zilla Panchayat, Chitradurga, addressed to the Commissioner, State Election Commission in Karnataka.

(2.) Part IX of the Constitution of India was inserted by Constitution (Seventy-third Amendment) Act, 1992. Article 243-B mandates that there shall be constituted in every State, Panchayats at the Village, intermediate and district levels, in accordance with the provisions of the said part. Part IX speaks of composition of Panchayats (Article 243-C), reservation of seats (Article 243-D) and duration of panchayats (Article 243-E). It also provides for disqualification for membership in terms of Article 243-F stating that ;

(3.) State of Karnataka, pursuant to the Constitutional mandate, as noticed hereinbefore, enacted the Karnataka Panchayat Raj Act, 1993 (for short 'the Act'). Chapter X of the Act lays down general provisions relating to incorporation, constitution, duration, reservation, qualifications of a candidate, term of office of the members, resignation of the members, removal of members for misconduct. S.175-A was inserted by Karnataka Act No.37 of 2003 providing for the members to declare assets. The said provision, reads as follows :