Assam act 003 of 1964 : The Assam Khadi and Village Industries Boards (Amendment) Act, 1963

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* (ASSAM ACT No. I l l OF 1964)

THE ASSAM KHADI AND VILLAGE INDUSTRIES BOARD

(AMENDMENT) ACT, 1963.

(Received the assent o f the Governor on the 13th January 1964)

[Published in the Assam Gazette, Extraordinary, dated the 17th January,

1964].

An Act further to amend the Assam Khadi and Village Industries Board Act, 1955.

Preamble. Whereas it is expedient further to amend the Assam Act Assam Khadi and Village Industries Board Act,X

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1955 , hereinafter called the principal Act, in the1955 ' manner hereinafter appearing ; It is hereby enacted in the Fourteenth Year of the Republic of India as follows:— Short title, 1. (1) This Act may be called the Assam Khadi extent and a nd Village Industries Board (Amendment) Act, commence- jggg meat. * (2) I t shall have the like extent as the princi- pal Act. (3) It shall come into force at once. Insertion of 2. After Section 4A of the principal Act, the after°ns«> following shall be inserted as Section 4B, namely:— tion 4A ®f the Assam Act XVI of 1955. "Appoint- 4B. That State Government may appoint a FinanciaF P®rson

»not

being a member of the Board as the Adviser and Financial Adviser and Chief Accounts Officer of Chief Ac- the Board. He shall hold office for such period counts Offi- as the State Government may, by general or special cer> order, direct and unless otherwise directed by the State Government, he shall receive his salary and allowances from the- funds of the Board." [ Pi icg 0'10 Paise. ]

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Substitution 3. For Section 10D of the principal Act, the °L>.Sert

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following shall be substituted, namely:— 10D of the ° Assam Act

XVI of

1955.

"Powers and 10D. Subject to the general control of the functions of p o a r c i the Chief Executive Officer of the Board the Chief , ,, Executivesna11

Officer of the Board,

(i) b " responsible for the implementation of plans and programmes of the Board ;

(ii) be responsible for proper administration cf the Board's funds and maintenance of accounts including preparation of the bud- get of the Board ;

(iii) submit periodical progress reports, receipt and expenditure statements and balance sheets to the Board and the Government ;

(iv) be the Controlling Officer of the members of the staff of the Board ; and

(v) have the right to attend every meeting of the Board and its Committees but shall not have the right to vote thereat."

Insertion of 4. After Section 10F of the principal Act, the Section 10G following shall be inserted as Section 10G, namely:— after Section

1 0F of the Assam Act XVI of

1 955. " Powers and 10G . Subject to the general control of the Boards functions of the Financial Adviser and Chief Accounts Officer t l̂e

. . F

I n a n

' of the Board shall:— cial Adviser and Chief Acco u n t s Officer of the Board, (i) advise the Board and its Committees on all matters relating to receipts and expenditure of the Board ; (ii) assist the Chief Executive Officer in the maintenance of accounts of the Board and in the preparation of its budget and other financial statements and returns. He shall also assist the Chief Executive Officer in the proper audit of accounts of the Board ; (iii) have the right to record his views on every proposal involving expenditure from the funds of the Board and shall have the

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Amend. ment of m g Section 25 of the

Assam Act XVI of

1955.

authority to advise the Board and its Committees that a particular decision or proposal affecting the financial policy and directions of the State Government and/ or the Khadi and Village Industries Com- mission should be referred to the State Government and/or the Khadi and Village Industries Commission, as the case may be ; and

(iv) have the right to attend every meeting of the Board and its Committees, but shall not have the right to vote thereat. He shall also have the right to refei to the Board and its Committees any matter having financial implication which in his opinion ought to be brought to their notice."

5. For Section 25 of the principal Act, the follow- shall be substituted, namely :—

'̂Accounts 25. (1) The Board shall maintain proper accounts and.Audit. and other relevant records and prepare an annual statement of accounts, including the profit and loss account and the balance sheet in such form as may be prescribed by the State Government in consulta- tion with the Accountant General, of Assam and Nagaland.

(2) The Board shall maintain a proper system for the internal audit of its accounts.

(3) The accounts of the Board shall be audited by the Accountant General of Assam and Naga- land, at such intervals as may be prescribed by him and any expenditure incurred by him in con- nection with such audit shall be payable by the Board to the Accountant Genei al of Assam and Nagaland.

(4) The Accountant General, Assam and Naga. land shall have the rights, privileges and authority in connection with such audit as he has in con- nection with the audit of Government accounts and in particular shall have the right to demand production of books, accounts, connected vou- chers and other documents and papers and to inspect any of tl e offices of the Board.

(5) The accounts of the Board as duly certified by the Accountant General, Assam and Nagaland together with the audit report thereon shall be for- warded annually to the State Government and that Government may issue such instructions to the Board in respect thereof as it deems fit and the Board shall comply with such instructions.

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(6) The State Government shall— (a; cause the accounts of the Board together with the audit report thereon forwarded to it under sub-section (5) to be laid annually before the State Legislature; and

(b) cause the accounts of the Board to be published in the manner as may be prescribed by the State Government and place copies thereof on sale at a rea- sonable price."

Amendment 6. In the Schedule to the principal Act, after item 11 the following shall be inserted as items 12, 13, ActXV?o" 15, 16 and 17, namely

1955.

" 12. Carpentry and Blacksmithy Industry.

13. Village Pottery Industry.

14. Limestone Industry.

15. Gas Plant Industry.

16. Fibre Industry.

17. Bamboo and Cane Crafts Industry" . A G p (Leg) 2 3/64— 1,000 4 .3 5 + 3 7 - 25-8-64.

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