Preamble
Himachal Pradesh Khadi and Village Industries Board (Amendment) Act, 1987*
| [Himachal Pradesh Act No. 22 of 1987]1 | [26th September, 1987] |
An Act further to amend the Himachal Pradesh Khadi and Village Industries Board Act, 1966 (Act No. 8 of 1966).
It is hereby enacted by the Legislative Assembly of Himachal Pradesh in the Thirty-eighth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Khadi and Village Industries Board (Amendment) Act, 1987.
(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
Section 2. Amendment of section 13
2. Amendment of section 13.- In section 13 of the Himachal Pradesh Khadi and Village Industries Board Act, 1966 (8 of 1966) (hereinafter called the principal Act):-
(a) for sub-section (2), the following sub-sections (2) and (3) shall be substituted, namely:-
"(2) The State Government shall appoint a person, not being a member, to be the Chief Executive Office or of the Board and he shall exercise such powers and duties as may be prescribed or as may, with the approval of the State Government, be delegated to him by the Chairman.
(3) The State Government, may, for the efficient performance of the functions of the Board, appoint a person, not being a member, to be the Executive Officer of the Board and he shall exercise such powers and duties as may, with the approval of the State Government, be delegated to him by the Chairman;" and.
(b) the existing sub-section (3) shall be renumbered as sub-section (4).
Section 3. Amendment of section 35
3. Amendment of section 35.- In clause (f) of sub-section (2) of section 35 of the principal Act after the words "Financial Adviser", the sign and words "the Chief Executive Officer" shall be inserted.