Uttar Pradesh act 011 of 2006 : Uttar Pradesh Development Council Act, 2006

CHAPTER 1

Preliminary

CHAPTER II

The University and its objects

CHAPTER III

RULES AND REGULATIONS

CHAPTER IV

MISCELLANEOUS

Section 1. Short title and commencement

(1) This Act may be called the Uttar Pradesh Development Council Act, 2006.

(2) It shall be deemed to have come into force on October 15, 2003.

Section 2. Definitions

(a) "Board" means the Board of Governors of the predecessor Council ;

(b) "Chairman" means the Chairman of the Council ;

(d) "Council" means the Uttar Pradesh Development Council established under section 3 ;

(e) "Member" means a member of the Council ;

(f) "Predecessor Council" means the Uttar Pradesh Development Council, first established by Industrial Development Department, Government of Uttar Pradesh in Office Memorandum no. 55 (SachivGa Camp)/Au. Vi. Anu-6, dated the October 15, 2003 and subsequently registered as a Society on thirty first day of March, 2004 at serial number 2348/2003-2004 by the Registrar of Societies, Uttar Pradesh under the Societies Registration Act, 1860 ;

(g) "Secretary" means the Member Secretary of the Council

Section 3.Establishment of the Council

(1) There shall be established in the State a Council by the name of the Uttar Pradesh Development Council.

(2) The Council shall be a body corporate.

(3) The Council shall for all purposes be deemed to be a local authority.

(4) The Head Office of the Council shall be at Lucknow and it may have officers at such other places as it may consider necessary.

Section 4.Constitution of the Council

(1) The Council shall consist of,
(a) the Chairman to be appointed by the State Government ;

Provided that the Chairman of the predecessor Council shall be deemed to have been the Chairman of the Council from the date of his appointment as Chairman of the predecessor Council ;
(b) Chief Secretary to the Government of Uttar Pradesh ex-officio ; Convener
(c) Industrial Development Commissioner and Principal Secretary to the Government of Uttar Pradesh ; ex-officio Member Secretary
(d) Principal Secretary to the Government of Uttar Pradesh in the Department of Energy ; ex-officio Member
(e) Principal Secretary to the Government of Uttar Pradesh in the Department of Finance ; ex-officio Member
(f) Principal Secretary to the Government of Uttar Pradesh in the Department of Excise ; ex-officio Member
(g) Principal Secretary to the Government of Uttar Pradesh in the Department Member of Tax and Registration ;ex-officio Member
(h) Principal Secretary to the Government of Uttar Pradesh in the Department of Revenue ; ex-officio Member
(i) Principal Secretary to the Government of Uttar Pradesh in the Public Works Department ; ex-officio Member
(j) Principal Secretary to the Government of Uttar Pradesh in the Department of Tourism; ex-officio Member
(k) Principal Secretary to the Government of Uttar Pradesh in the Department Member of Environment;ex-officio Member
(l) Principal Secretary to the Government of Uttar Pradesh in the Department of Labour ; ex-officio Member
(m) Chairman and managing Director, Uttar Pradesh Power Corporation Limited ; ex-officio Member
(n) Prominent persons from various sectors of the economy not exceeding twelve to be nominated by the State Government ;

Provided that a member of the predecessor Council nominated by the State Government shall be deemed to have been the member of the Council from the date of his nomination to the predecessor Council and shall continue till he vacates his office.

(2) The State Government or the Council may also nominate suitable persons as special invitees from time to time ; Provided that the special invitees nominated by the State Government or the Council from time to time for the predecessor Council shall be deemed to have been special invitees of the Council from the date of their nomination to the predecessor Council.
(3) The Council may invite any person to attend a meeting of the Council for the purpose of assisting or advising it on any matter, and the person so invited may take part in any proceedings of the Council but shall have no right to vote.
(4) No act or proceeding of the Council shall be invalid by reason of the existence of any vacancy in, or defect or irregularity in the constitution of the Council or its act or proceeding.

Section 5.Terms of office of Chairman and other members

(1) The Chairman of the Council shall hold office for 5 years unless his term is determined earlier by the State Government by notification in the Gazette and shall be eligible for reappointment.

(2) A person nominated under clause (n) of sub-section (1) of section 4 shall, unless his term is determined earlier by the State Government by order, continue to be a member for a period of 5 year and shall be eligible for re-nomination.

(3) The Chairman or any other member referred to in subsections (1) and (2) may at any time by writing under his hand addressed to the State Government resign his office or membership, and/or such resignation being accepted, he shall be deemed to have vacated his office.

(4) The Chairman and the members referred to in sub-section (2) shall be honorary.

Section 6.Staff of the Council

(1) The Council may, with prior approval of the State Government, create suitable posts for its proper functioning.

(2) The Council may appoint or employ against the posts created under sub-section (1) temporarily or permanently or on contract basis, suitable persons as per the procedure approved by the State Government and pay them such wages, salaries etc. and allow them such other benefits including the benefits of Provident Fund. Gratuity etc. as may be approved by the State Government.

(3) Any person appointed by the Council or any of its functionaries, in contravention of the provisions of this section, shall be void ab-initio and his services shall be liable to be summarily terminated on this ground at any time following its determination.

(4) The Council may appoint staff of the Government or any organization to be its part-time functionary with the prior approval thereof ;

Provided that such of the above functionaries, as were functioning in the predecessor Council, shall continue to do function in the Council.

Section 7. Functions of the Council

The functions of the Council shall be, —
(a) to advise the State Government on the steps to be taken for

(i) promoting investment friendly climate in the State ;
(ii) establishment and development of industries and services ;
(iii) giving special status/incentives to industries and services ;
(iv) removing the bottlenecks/barriers in the process of industrialization and investment in the State ;
(v) economic development, including industrialization of various regions and local areas of the State ;
(vi) attracting investment in the State ;
(vii) simplification of the government procedures ;
(viii) rationalizing the Labour Laws so as to increase employment opportunities in the State ;

(b) any other functions as may be prescribed.

Section 8.Powers of the Council

(1) To facilities the functions of the Council, the Council may call for any information from any department of the State Government or any authority or any other agency under the State Government.
(2) The Council may call for consultation any officer or functionary of the State Government or any agency or authority, functioning under the State Government.

Section 9.Procedure to conduct the meetings

The procedure to conduct the meetings for the Council shall be such as may be prescribed by regulation.

Section 10.Delegation of powers

Subject to the provisions of this Act, the Council may by general or special order, delegate, to any committee to be appointed by it or to the Convener Secretary or any other officer of the Council such of its power and duties under this Act as it deems fit

Section 11.Authentication of orders and other instruments of the Council

All proceedings of the Council shall be authenticated by the signature of the Chairman and all orders and other instruments of the Council shall be authenticated by the signature of the secretary or such other officer of the Council as may be authorized by the Chairman in this behalf.

Section 12.Funds of the Council

(1) The Council shall have its own funds to be called the Council Fund which shall be a local fund to which shall be credited all moneys received by or on behalf of the Council.

(2) The Council may obtain grants from the Government of India and the contribution from the statutory bodies, cooperative societies and companies and may also collect fees and charges for the services rendered.

(3) Notwithstanding anything contained in section 16, the Council Fund shall be managed and controlled by the Council as autonomous body.

Section 13.Accounts and Audits

(1) The Council shall maintain proper accounts and other relevant records and prepare annual statement of accounts including the balance sheet in such form as may be determined by the Council.
(2) The accounts of the Council shall be subject to audit annually by the Director, Local Fund Audit ;
Provided that in place of or in addition to the Director, Local Fund Audit, the State Government may entrust the audit to the Accountant General, Uttar Pradesh or Comptroller and Auditor General of India or to any other auditor in respect of grants made by it.
(3) The accounts of the Council, as certified by the auditors together with the audit reports thereon, shall be placed before the Council annually or at such times as may be directed by it.

Section 14.Power to make rules

The State Government may, by notification in the Gazette, make rules for carrying out the purposes of this Act ; Provided that the State Government may make rules retrospectively from a date not before that date of commencement of the Act.

Section 15. Power to make regulation

(1) The Council may make the regulations, not inconsistent with this Act or the rules made thereunder for the administration and affairs of the Council.

(2) In particular and without prejudice to the generally of the foregoing powers, such regulations may provide for all or any of the following matters, namely :

(a) summoning and holding of meetings of the Council, the conduct of business at such meetings and number of members necessary to form quorum thereat ;
(b) the power and duties of the Convener and the Secretary of the Council ;
(c) the salaries, allowances and the conditions of service of its officers and employees ;
(d) the allowance to be paid to its Chairman, Members and other invitees for attending its meetings and meetings of its committees;
(e) the management of the properties of the Council.

Section 16.Control by the State Government

Subject to the provisions of section 12, the Council, the Chairman, the Convener or the Secretary shall carry out such directions as may be issued to it from time to time by the State Government for the efficient administration of this Act

Section 17.Vesting abatement and savings

(1) With effect from the date of the establishment of the Council, the predecessor Council shall cease to exist and abate and all its assets, liabilities, rights and obligations shall vest in the Council.

(2) Notwithstanding the vesting and abatement of the predecessor council anything done or any action taken or continuing by the said predecessor Council, shall be deemed to have been taken and done or continued by the Council.

(3) All suits and other legal proceedings instituted or defended or which might but for vesting and transfer under sub-section (1) have been instituted or defended by or against the predecessor Council may be continued or instituted or defended by or against the Council.

Section 18. Decision of the State Government on the vesting of property to be final

Where any doubt or dispute arises as to whether any property or asset has vested in the Council under section 17 or any rights, liabilities or obligations have become the rights, liabilities and obligations of the Council under that section such doubt or dispute shall be referred to the State Government whose decisions shall be final.

Section 19.Protection

No suit, prosecution or other legal proceeding shall lie against any person or anything which is done in good faith or intended to be done under this Act or any rules or regulations made thereunder.

Section 20. Power to remove difficulties

(1) If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order published in the official Gazette, make such provisions not inconsistent with the provisions of this Act, as may appear to it to be necessary or expedient for removing the difficulty.

(2) Every order made under this section shall be laid, as soon as may be after it is made, before each House of State Legislature.

Section 21. Dissolution of the Council

(1) Where the State Government is satisfied that the purposes for which the Council was established under this Act have been substantially achieved or is of the opinion that the Council is not being able to achieve the objectives for which it was established, so as to render the continued existence of the Council in the opinion of the State Government unnecessary, the State Government may by notification declare that the Council shall be dissolved with effect from such date as may be specified in the notification ; and the Council shall be deemed to be dissolved accordingly.

(2) From the said date, —

(a) all properties, funds and dues which are vested in, or realizable by the Council shall vest in or be realizable by, the State Government ;
(b) all liabilities which are enforceable against the Council shall be enforceable against the State Government.