Kerala act 019 of 1971 : The Kerala State Housing Board Act, 1971 (No.19 of 1971)

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(OV ERNM.FN.[ OF K.IAJ A

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.:,:,. LAW DEPARTMENT

1 SFAT1 HOUSING OAD ICT

c 1971

(/C1 19 OF 1911)

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GOVERN Mi3N'l' OF K ERALA

Ltw Dcpartincit(

NC)TJ Fl UA' I'iON No: 3080/fl.. 1/71 fLaw.

Dai'ed, 7 ;ivandrnm, 161/i ,7une 19711 26th Jyaisl/ta 11193.

• The following Act or tlic Kerala State Legislature is hereby published for general information. The Bill as passcd by the Legislative Assembly reivd the assent of the Prcidcnt on the 1 3t1i day of •Jinic, 1971 l)y order of tb c ( i \'C'i I 0 I

P. (;orAIAKiIsrrNn \iV.. no l.aw Secretary.

ACT 19 OF 1971

THIS KER.ALA STAT!: FIOUSENG I)OARD AOT, 1971 An Act to provide fsr the organi.vcd direction and planning in the /aeparaiwn

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and execuiwn qf housing and ;nproi'eineu1 .sc/lelnes and jot the i'sicbls/,meut of a State I-lousing hoard in the StateI ICerala.

Preanthle:---Wiiinus,v it e u

is xpeclict to provide for die organised

direction and planning in I lie prcparatioll un1 eXecution cii housing and ilnI)rovcmcnt schemes and for the establis! neat ol a State Housng Board in the State of Kcrala

Bip it cnactcd in the iwcnty-sccnncl Yeai of the Republic oi iiidii as follows

(i A L"1'iR

PRELIMJNAP.Y

1. Short 1itle extent and com?nencenzcnt._-( 1) '['his Ac may he called the Kerala State liousing Board Act, 1971 It cxtnds to the whole of the State of Kerala.

It shall be deemed to have come into force iii the

•Fr.ivandrum Taluk in Ti -ivandruin District on the 5th clay of March, 1971 kind in the remaining al -cas in the state it shall coirie ilito force on such date as the Govcrnn -sciit nia'i, by iiotilication in the Gazette, appoinl. ; anti ;di(Thrciit dates may be appointed for difThi-cnt areas.

2. Definilion.s..__40 this Act, unless (lie context otherwise lcquii-cs,---

(1) ubCttCt.lnCiit Ice" means the fic (lcc!arccl to be payable nuder sCction 74 in rcsct öí an increase in the value of land resulting fioiii the execution of a housing or improvement •cbemc

34/661/i).

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( 2 ) 130a1, 1 I lWiklls the Kcrtia State 11oustt lloaicl coriutuved tinder 5(! tilt 'I ; -

Ltoar( t f)ilUt5CS'' ttt'ttfLs 41 I/ f)tCIIU.SCS I)Cl0iif,ilt. to, or Vesting

in, the (kctsl or cakeit on. lease by the Board or any prenises which is

ettriislcd 10, or it tite )OSseSsinit Or e;outroi of, the 3oard or the PU1'l)oSes

of

, this Act ; C (Ihairinan' means the Chaittisat of' the Board 'Cominittee" means any ,C0lItlltittee appointed nuder section 26 ;

'' (Jotnpctirtt authority" weamis any person 01' authority aut1iotise1 by the Oovctwctt by notification in time Qazetfe, to perfonn the 1muctions of the competeiit authority under (Ihapter Xl or such ; arca as bit 5j)(CitLCd ill the notihcatiou

''Flousiiig Board Engineer means the l-lousiiig BoarcI Engiucer apf)OiullcCI nit Icr SeCt!OU 17^;

Ilousiiig^or iiill)t'OVC 1 OCI! t selicuic" tucails a scheme ftatiied uader this Act aLid iueludes 1U1)' of the types of schemes rc!'erd to in section 41 'lud" IIICIILL[cs bciiehi to arise out or laud, and things att;tcliecl to tile etrtli ut pertuatelitly htstciu:d to arytiting attached to the earth titcombet'^' iueans it neutijer of^the Board

J!CU1SCS incaits aity 1 and or building ol' part of a bLtilclLng anti in.clude^--

thit: garden, grounds lLitd Out-houses it any, appitutaimiiiig to such I)uildntg or part of a building ; and

j illy fittings aflisecI to sitcit building or part 01' it builditig for

tie itOle bitciiCicul eflj0'J1leiit tliereoi '

( 1'2) "l'rcscriljed" nteaiss prescribed by rules made under this Act'; (1 '3) ''regulatioits'' means tlic rcgtdations made under this Act;

(14) "r tuics'' means the rules made tinder this Act ; (IS) '1i,c1 tiled Castes" or ''ScILeclule(l Ttibest' shall Itayti the sant

tiit'liililg is UI tite CoitituIioii of , India ()6) ''i:cIeliry" itit:illLs the Secmctiry of the floard I?) ''laLc'' incailS the state of Keralt

"ftibwtiil" fltciu& the Tribunal constituted itmicler sectiOn 80

19) "year" litcans the financial year Cui'nm 1.1

CONSTITUTION 01' 'fl-lB BOARD 3 GieciltOit 11,1(1 uicor/ioiatioti of t/ii J?uit'd.---'I'1t ditty of carrying. Out the

)LOyisi011s of' this Act sh ^~hi, subject to the restrictions, cnditions auth

1i6IaUOils thereimi cOitLiijtcd, be vested itt a Bottid to be called ''The Ecraia 5tate Houtsim BoutcL and such Board shall be it body corporate aid have perpectati sucC-a5iOil and a COAuiSIOil seal, and shall by the s'aic name sue amid

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4 Gonstitulion of (he Board.-ThC Board shall cOnsiSt dU a (ihairmali who shall he a non—official appointed by the Government and of tlic following. other members, that is to my,--

1-tousing Commissioner to the Government, exoffiCiO, who shall also be the Secretary of the Board,

fonr officials to be appointcd by the Government, and nine non-officials to be nominaicdi by the Govcrniucist, one^Of whom shall be an Bnginccr . or. Architect who posesSCS experiencc in 1iousin.q arid who is itot cmployed by the Government or local a uthority or - a Corporation Or cohtrollCd . by the Goveinment of whom at least two shall he persons belonging to .,. Schedulod Castes or

• -. . Schcdled Tribes.

• . 5. 4ppointinent of the Chairman and tue mem&i's to be uotificd.---l'hc apointInent of the Gliairntan and tho inoinbcri shall be notified 10 the

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Gactte, 6'. The term of OJ/icc of the G1o.i; innu and members the Board.--

Chairman and the members of the Board shall hold &flice

(.1.uring the pleasure of the Government l'roviciccl ti of office of the Chairman appointed under cction 4 or a' member rlo1nntcct under clauC (b) of the said Section shajl. nOt in ny case e0cdl hrce year.s front tlie.date of his appointment jbr'notniriitiot, as thc case ma''. b..'1

(ti)' Tic Chairmn a or: any nmninatcd member may resign his Citidri ta) Isnul) or membership by tdvi ng no lice in writing to the Govrnmen ttt shall contii1tdC in office untif his resigitaUhn is accepted by the Ic o'criLmont.

7. bisqLsahJiCatithtfOrhpoifliflteflt ac wenzbr of the Boafd.--(l ) A person

:ljJ1 1)0 dtsqu-ililicd 'for' being appointed as for being, a member f Board, ii he-

(a) has been convictd, b a c;irninal court for any offcncc iuvo1y moral dt:Iinquciicy and ecntenced to imprisonmCrt for 1 pi- I iocl 9f not 1es than two ye srs, and a period of yethu 'h hotc1aPscd from the date of expiry of the. period of, scncpc, ;

rn nod iseliarged inoIvciit or is of unsound A.Ililld, ; Or I • ((l) is. an officer Os, suI)brdiliatc under the Board ; or

(e) his chirectlr or indirectly, by himself or by aiiy partner, clriployer' or ctiiplciy; miy she 'c Or intel est in any con tract

• . '? coi1uyiuchit with, by or on behalf of, the Board ; or (I)

a clirec'tor or a secretary, manager or other officer of any incorporated company whir-li has any share or inteF st in any - contract: 0r employtsient willi, by or on br_half of, the Bdard

1 Suhshtutd by 10i: -------- --•• -

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4. ..

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(2) A peison shall not, liOwev(:i l)C di Ltali(kd wider cjanse (e) r clause (1') of sti section (1) or be decMCCI to have any spare or jntexes ny contract or cinpIoyant within the meaning of' those clauses,

b' i, qx only of Ins, or the ir1corporat.1 COmpany of whiéh he ri a dliretot.,:*.e t a1.y manager or their oflicer, having a shine or intorest i 7.,-_. . . . any sale, purchase, lease or exclian.g of•immovale $opery

or any ag(ecillow 104 the. same or

any agiee,iejjt 104' (l:loan of . nmey.oj

0

any fleW.wapet' in which aiy adyez'tisxin e! t Tatmng,o' th affairs of the Board is inse.i'nct ; or . .,

(iv) the Occasional sale to the lloard ) to. t. vaitte not exceed iu tw I thousand rupees in any one year, f' any article in which I or the umcorpoi'atecl cnpafly reguiam'Iy ti'ade., :

(3) A person shall not aho be dljsclualjfiec urjder clausc (c) o'ej,u (1') 01' tmb-sectioi (1) or be deemed to hVe aiy. si:e ol , jiltIU, eft4h incorporated company which has any shaje or I int any Qnrct o LmplOymcnl with, by or on behalf, of, tbc Boatc by ie.asoxi only I Ins bun a shame-holder of' such Company ...........

0 ... I

Provided that such Jerso discloses totlte Co..Vq'ntsnt th xattii'e u xtent of the shares held by him. ,, .....................

0

I %planat ion —Foi the p1rposes of cu ,lae (d) of sul secttoJT the Uhai'nutn and the Secretary shall not be dceiedo b Mlrs ö subotdjnates of tile Board.

0 . 0• 0 8 HOFswa?j(wi anda 'llow(mees , of Ike irnja - .t b1e' Chai'mart}i4jL b paiti such hon tiam mum and alkewanccs As may, b hiceci by tI-c. UQvnrttent, 9 1 ecve ofabsenceftr I/me hqm,i,z an oznt,n( ofi OcIng Q/iairipian (I) The Government may, from time to t1e., gE4rt. to such leave as may be admisilbie unçier the t'ule, . 0 0 , •0 0

(2) Whenever ihe.i'e is. a telnporiny vy lit, the Qlipeor tlme ' . Chmakuman, the Governmnt may Appoiiit a non-oMcj rnlbe1. to 'at as hami man dum mug the J)eL mod td such VACanCy xmcj hcUt J)cty to 1dI4 PerM?n .SLICII honarariumu and allowances as mry bn f1x..d by , . them. The 'person so ' al)pOjntecl shall be dee ned for all pnrposes of this Act to be. th cilkuirmafl/ 0 .

10. Removal of ' .ion-ojficial

Governmeiit 'mny 1. hy notifIcation iii the Gztt, remove any uonotfijal 1rmerber from qffice' if he has, without the permsmjssii of' the, Bi'd been ahhnu from, tiLe uieetiimgs of tl.ie l3oa4j for any pem'io4 xcecIi,ug three consectmtive timonthi or if withjn the said period less than three nmçe.tings httvj been held tie absents .iimsdi' from three COflSCCUtjVC. uleetiugs

if' he has been abseimt horn the maccLings of the Board for any

1eriod exceeding that pcn'illitted under sub. SeCtion (1) ot'cctiii 11 ; or 0

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h being a legal practitioner, acts or appears on bhail of any 1ron Qthev than the Board in any cvit,. Criminal Or other legal proceedings jfl which the Board is ioterestcçl either as party or otherwise ; or

(d) if he has, in the opjI1ion a! the GOVCI'flfllCj)l cOnLiavened the provisions of section 27 or

• (e) it' he, •n the opinion of the Government, is unsuitable or has bc'cosne iicap.tbk ot 'icting as a int,rnbet Ot h is so 'ibuscd hi, position as a

• member as to render. Ith continuance as such member, detritneittal 10 the piblie interest Pmoyded that before removing a ineitibci' wider this rubseetton, lie

•,. ; shall be given a reasonable opportunity to show cause why he should not be removed,

() Aotiofficia1 meiber rexnoved under iy of' the provisions of - clauses (a) to (cl) of' ub.ectjoj (1). shall be disqualified for appointment as a nieuibot' for a pej'ioct. of three years from the date of his removal uidcss Otherwise: ordered by the Goveçnrnent.

• (3) A. uoofficia1 mcmber emoved under cladse (e) of subsection (I) sli'iul not be eligible for ie appointment until hic is dccl ii cl by an ot d a! the Goveinment to be no Jongex ineligible

1! Ezl1ug .f, u€sual vac(ines —(1) 1 h e J3oaicl way pcliiut itily son official sncrnbet to 4bsent lumnelJ fxoixi its n1etings lot t pci tod 1101 exceeding, six months.

(2) .rfj casual vacancy ii the office of a member who is pw'iuiu'cl 10 be absent tndr' subsection (1) may be filled by ts GovcrIlmeitt and aisy person appoi,1ted o fill such vctncy shall enter upon office forthwith bit shtll hold office only so long as the vacancy lasts

'ovided that the person so appointed is eligible for being al)poiJs1c1 as a xueinbev to th office of thc absent mcinbct iii acconjance with thi.

" t1'noz1s of section 4 and is not chscju tliflcd undei Scct ion 7

• CHASTER Ill TRANSFER OF TFI ASSTS AWD LIABILITIES ('i;' THE CITY MPRQvEMENT TRUST OR TOWN. PLANNING

TRUSTS TO THE BOARD

12, 'iransfer of Ossets and liabilities of the City Ziuproociacul 'Trust to 1Jt J.3aard.--(l) On the appointed day the Board of Ti'ustees fbi the ImproVe- ment of the Gityof Tlii.ruvanutntJiapani (hercinaft.rcfèi'rect to as the City

Improvement rlj.qt) shall stand dissolved and all it3 asSets an(A liabilities

shall staildi transfit'red to and vested in the 13arc1

(2) The assetS of the QLt.y IlnproveiileilL "l"riist sliull be (Immed to inc1de all rights, and pows's' and 411 j)iOperty, whetlici' n'iovabl or iinniovablc, heloIiging to oi' vested in the Ciy IitLpLovthilen( l'ruil iiicliidiiig in particular, cash balan

rn ce, reserve llids, illvestents, deposits titd all

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other i Cls ;uid iights i0 ol . al'isiliff out of such propCi'ty as may be in the )0S5CSl()Jl of the City Iinprovcmeiit Trust and all books of accotiflt or cloculnen Is kept or in a intained by the City Improvement Trust ; and the liabihitics of the t..ity ilfll)rOVc(TlCIlt' Tiust shah tiC deemed to imc1udcd all dcbts hiahi hi tics and oN igatiotis of whatever kind then existitig and pertaining to the City improvement Trust.

1xpi14iation. Jfl tILlS SeCtioti and in sectionS 13, 14 and 15, 'appoi14ed clay'' means the (late on which this Act comes into forcc iii the City f Tiiii'uvauantha purain.

1:3. lions/cr of pmaindcni, soperawwation andotlier li/cc fundr to 1/ic Board.-

(1) Whmee the City Jmpvovemcnt; Trust has cstabllhccl a provident fund or superaiuumal iofl fund or any other like fund for the bencuit of its cinpioyCs atiti r.olistillor.d a trust in respect: there of (he)-einafter refri'cd to. as the existing t i'iist), the moneys standing to the crcdit of any such fmnid on the appointed day, together with any other assc tsbc]origing to sitch fund 5 shall subject l's the pioviSiolls of subsection (2) StanCh translrrcd to ahd vcted in the Board on the appointed day, free from any such existing trust. 'Flic Board shia hi, as soon as may be after the appohid' day COntitute iii respect of the moneys and other assets whhh are .{ram'cfrCc to and vested ill it under subsection (1), one or rdoro trustq having ubjeOls a similar to(1w objects of the (,xisting trust as mty bc rctiabhe. t' ^•1- \'Vhe!c all the moneys and other ass'ts belonging to. the eitlng (iust arc tritnsIered to and vested in the ]3oard tidci' tihSctitidfl . (I); ;thie trustees ol such trust, shall, as from the appontedI day, he clisehargd, ftou-. the trust, except as respects things done or omit ted to he dOnc bcftge the appointed (lay. . •o

14 LfJ'ect of ves'wg' of aSselc and I biltcs of tiLe City Iinjnomtnc)t

(1) iJuiess otherwise expressly provided by or under this Pct aU çoIitrtct° agreement5 and other instruments of whatcvct' uaure subsisting or haviti c effect immediately bcforc thc appointed y cl aiid to hic1i tli Cit ., TmproVrnlCllt Trust is a party or winch are n favoiti' f .t he n. pity Improvenlent Trust shall be of as lull force lnd oSfrccClgA1llst or ifl lavoult. of the Board, as the case may be and may be enforced or actd Up0k fully and cflbctua] hy as ii, instead of the City Ipo'c1ncui Trust ;. th 3trd . had been f)l] ty t1seit.O Or as ii they had licen 'cntcrd into oi issued in, favour of the h3oird. . :

(2) ii oii (Lu; appOinted day any suit, appeal or other legal .roccUing ofwhiateve.r nature by or against the Cit.y rfCpt'OVetflC11t Trust is pending thei, it shall not abate, be discontinued Or - be 'in any way prcudeahy afThc(cdl ly reason of the transfer to the l3oard of the asCtS and hiaI,ihi,tk of- due City Tnipiovenient Trust or of' any(hung t1on under thus Act, but^the suit, appeal or other legal proiieediuigs ))lfly he eoiitni'icd, prosecuted and cnforccd liy oi agaisst the Board. . . S

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Jixplaization. —4or (he 1)t1 1 P0 5e5 ot this sub scc:lioit, legal pmuea includes any proceeding ttndcr the Kcral;i I .aiid Aeqtiisili it Act, I ')I I (Act 21 of 1962).

15. 21'an3jer of service of existing einp1o3'ns of 1/se City Jmj;rootnwni .1 , usl 10 the Jioard.—( 1) 1vciy wliole-tinte employee, of this City Isliprove.nteuL Irusi s1ill on and from the appointed day, become alt emp1yec of the Board with such designation as the Board may determine, arid sItalt Liolsl his oIli:e therein by the smwie termur; at the Same rejimmieratiomi and rem Lime Sante Irons and conditions of service and with the same rights and pmmvilcges :is in gratuity, if arty, and other matters as he tv,ti1d, limi ye lmctd lime sat lie ii' - Act had not been passed, and shall continue to do so unless tint mImmitI lie; rcmurmerai i on, terms and conditions are diii y at icred by lit: Board l'iovidecl that time icriUte, 1CflS1JLLCI1tti0mi nicE tetlits itid i:ititdiiioiu uI - servLCc of any such eniployce shall not be altered to his tlistc1vuttagr: rvi tituiti the previous sanction of the Coverunient

Provided futUer that any service icmtdred by stiett citilitoyce, >eLii the constiIutjofl of the Board shall be dccii mcd¹⁰be service i'i:mtrlercrl ii. uder the Board.

11 any question arises as to whether any v;tsumt was a wltuL'-t I tic employee ol the City Iniprovenmeimi 1 inst imimiedin tely hcture lime mtpfiilim u ted clay, time question shall he re6srrcd to time UOycrumm'kmmi Whilst; decision shalt be final.

Notwithscam'tdiitgauytliing comttmiiuccl iii the lndi&stri;tl t)up:u-s Act, 1047 (Central Act 14 of 19-1-7) 01111 iumi) t)thtem law tot tIn: dine mite; it lot-ce the ttitnstsr oh the services¹⁾¹ any e_Imuluyec ol , ilu:^I ity Itust to tIme Board shi ill not entitle any :miiclt wiiplOec, 10 any c0ni1cn ;t1ni under thai Ai:t or oihtisr 1aw, and no sii:hm iliiimmt shall lie i:riteimanu:rt by .uiiy i:ourt, tribunal or other mitti hmurily.

16. Yrau./r of assets and liabilities /t:. oji nice i'lanjmmne 1', ian. (, I The Coycritnient may, by notification iii tIn: 1aze11c, clitei.;t Iltal any it itVui Planning Irust constituted under the Town Plartnttig Act (ACL IV 01 1106) or the Madras 'Fown Planning- Act, 1920, Marh-is (Act V II of I its any area in which this Act comes into lore; shall ott amid fuani the d:il:

spccit'ted in such itotihleatiomi stand dissolved amu.l all its eecis .umid ittljilitie-, shmLl! UpOn such dissolution, stand tramtshin'rcd io ammd vested mjt tIn- Iu.ud Where any Town Planning Titist is diolvcd mmmd it5 :issi:i';,i m ti l liabilities bacotne trausterted 10 and vestei.l iii thti; - l3;ttrf tumdcr suIt n: , tm(,tm (I), the provisions of cctiOns 12, 13, 11 mind 15 1)1 din Act tititil, n I:ir may be, apply to such trmumskr amid vesting.

Wiih eflct Ott amid Irocu the Jaie spta;ilictl in tIm: umtuhu ii inn tinder sub sectior (I) in respect olart area tIme proVisiOii:; 1)1 (ht:iptu:r the Town I'Laimning Act (Act I V of 1108) or mis liii: IIGw he at 1X of the Madras I'Ovyll Planning Act, 19140 ( M:ailr;ts At:i VII at I t-i slutli cease 10 be iii lbrctm itt such area.

161

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Uii s'rcR I iI1i t ERS AND tvIBMJ3BRS Of' THE STAFF OF TUB BOARJ')

I / (,apf /eao' In flee Socrefarj', (eppoil ceient of JJos,g Boii'd j'ni,zeer

and cif/Ie,' Il//very f//ui ceu'an.Is o/ the .Board.--'.( I) 'i'he Govcriucient may Ii'om - (1101: .J() liii F;nl( to the Sccary such leave as may he adnussible under I n rules

(.) WIuccvc,r then' is a temporary Vacancy in tim Office of the ' -'cciv, hr (haii'maic shaU report the l)lattcr to the Governeiit and (lii' C >Vri'iwir I lmty ke ;1IraueeJiIeJe(s (:0 fill UP kuchi Vacancy. p (,) 'I ct lh Iac(h may with the prcvius al)1)rovah of I he Government:

:Ip(luiiIt a 11111 II, tItlarri Faigiitcci'.

(1) 'hr lii.iaid lliiiy saitcliOii the 'creation of' such posts in tlim establish-

0111 hr hod as it considers necessary lbs (lie effIcient: performance OF 1 lit IttIJI c'

(5)'t'h1;ecretaIy shall have thepowers, in consulation with. the Public Syavic.c ( oiuinis.sion, to make appointments to (lie posts in the end tush tiieii^I. of the .loard an(l he shall exercise (hic p0vci' ire such mauiier as Ii elY JIC preseli J,)CCI.

18. Power to &'ran. ^I leacie and /ncicish of/icars and servants of the Bofird.--'( I) iuhert itt such regulations as nay hx made under section 19, Li te pOs'ei' 'to raci( leave to I lie officers aud servants or the Board steall vest in dic

• 'ci cry. (!) Sllbi ccl II, sitrle rule:; as itia' l.)C prhei'ihcd if aIy OfJiccs' lit servant its Cite i1%'Vile iii 11w Board is guilty ot' any breach of cicpai-t:mental, ritles or yI5( pole' ,t' of rtUrlCSSiitas, neglect of ' duty or other misconduct or is unfit fir /lcIflorLtv coitepc(enl to appoint .si.tcls offirei' or servant may itItf)II' till llli'iti )eIeslttLcs ott feint, iiainclv I :t :1151 ire

(hi) withileoltliag oh ilbel,'Ciueul.s or promoUors including stoppage I: iii y'tl iCielecy beti' ;

tedttet.ioii to a lower O.5i 01' tune-scale or to :1 lower stage iii a Ljtiie-caJe ; S

line

(t') recovery (rolls pay of the whole 01' part of' au' pecuniary loss caused to the Board

(1) removal (Ions the service oF (lie Board whic)i shall 1101' be a disquaiiflealic) 1s fbi' lutui'c esrlpIl))rnlcnt ;

(v) (Iislrtissaj from (he scrvice of' the Board which shall be ' a; (hr/qua lil1ciLo for future employment ;

t'i'i>vi,lcyl that the punishment of fine shall be imposed only On the fltc;I1l)CrS 01 the last gi'adc' SCYVICC and that infliction of' heavy ftics ailcl ireqisent inflict ion of flues sheath be asioidcd.

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Provided curuier that a sOk'vant of the Cciitral or State .Govcrnmcnt or

• •f a local authority whose ervkcs. have been knt to the Board shah not be punished er.ept by n atthorlty 'which would have been competent to⁽¹⁰ so 'if his servies were tiotso lent, but the Ghairma9 orthe Board shall be

• entitled to: make an cnquify ahd report against such servant to such authority.

' (3) The Sccrctaty my, pcncling enquiry, suspeudany oflicer or Scrvalit of the J3ord ⁰

Provided that he 'shall forthwith report the matter to the authority

• '. competent to inflict punishnicnt on such officer or servant under sub-section

2) if he ts not, such authoty. "

• •, 4) Aiis' Oflice'r Orservant of th&Board who is aggrieved by an order

. passc.d under sub-sctioii (2) or sub.sctioi (3) may, within two rmonths from time (late of' receipt by him of sitch order, appeal 'to the Chairman if the order is passed by the Secretary; and to the Govemment if the order is pahcd by the Board, atid the Chairman of the Government as the case. nay bc may pass sucla order cm the appeal as ho or they thinks or think fit,

(5) The Board may cithem' sue nw/ui or on application, call for and eamine the record of any order I)ICCL by the CJiair,iIan under sub-section

(4) for the pum'psn of' sisf'ying itself as to the correctness legaiity propriety or i'cgularity of such order and may pasc such ordee with respect thereto

• as ii thinks fit Provided that no application for revision shall be cntcitairtcd after the expiration of thirty days ' from th' datc ou which the order sought to. be tcvsed was re(-eived by 't1e aj)plicant.

() The Government may either suo.motu or on application call for the rccri of auy order passed by thc Board under subscction (5), and rcv3csV any such order and pass such order with respect thereto as they exI

thi -

'

'0 re

8110

ofli anc

5CC

k lit

Pkovided that.ltc application for review shali.'bc' entertained, after the m'atox of, thirty, days frOm the date on which the order sought to be :cd.wàrec'èivcd'by the applicant; •

Serce reguimonr —'Subject to the plovismons o.f.this Act, thc Boaxcl ,ritlj thm, previous approval of the Govornment make regula.tion$ (a). .fiii'thc sa1ar/ and allo 1warccs Of the .Sccictary Housing Board ncr aT other oflhei at servas of the Boird

(b) •fi*ing the ihohut and nathre oI.security.to he furnished by any or servant from wiioi it may be dcied expedient to require

c) .. fort regulating the grant of ieav of ubcIice, leave allowancs adting.allowanccs..to the office'aud acrvants pfthCBoard:

/dGl/13. • • ' '

163

10

Pi ovicit d r!i%t a sl V411L QI the Central 01 Ut' St4t( (;0viffl1q ciuploycci as all ofiiccr Ut servant Of the Jit rd studl not be .entjtied (ii leave allowance s , othu wise thall, its laid dowi in th codtciossf hjs ',ci vice widet die ( entrai or the 5tttc Govuuiten l4tiç to trxsfcr to mi cigri set vice , r

(d) lot establishing arid illA i li ta i ll ijig a pr0vidnt fund, for çJJi 411 01 any of the Qfficors or suboi dinates othet chan ex yrt th (. 'riiu ii 01 the State Govcriitnexit ii tespect o whom ctitibntci tuide, section 151 to lubsci il)e to the fund at such rat6 and subject tc

conditions as may be piescxibrd and fottppJrrnentin sc&clj sbcijptioi

out of thi_ funds of thu. Boat d

(c) loi detel"Ilining the conditions uidex which the othc ts4 servants ui any of' then.i shall on retirement* (4'eci'C pensions or or cOiilpussiuiiate ah)owances, and the aiziount 1' (such perIsioiis giivi) and compassionate allowanceS, , Maintaining ScIledule if es10Ijs/o,i,.-.Th&e Uoai'd 1a1l: prep and

inauttam it sch duk of establishment befot e the lt of,'?vy of y year t

!iowIng the nutrib< i (I( signauons arid gi 4des of thc.Offi er and iuhox diit'ttt

(other than the employees who are paid hy the day oi'. Whosis iy d eIargeç •. to teriipOi'ary work), whom t conic1cx's .nessçu'y and pcop to . I employ lot' the jurposcs of this Ac and also the 'amount and the pa[tttrc of

the salaiy, ke't anti ai1owance to be paid to '4tch sitc othççr or subc)L!ti

(tinti ibut'o1is 1)4yab1c undt secttoi 151. in i es usct of ' qth oflicet and rv irç

its^Oft iItc, 1st iil Api lb ofthe 'same yeai

flowing Un LI - , 1) 1 hc lImo ci 4hall c,',tablish t housing uutt r-

for the area comprising tic city of'l'ivatxcJrtw and

areas specified by he Qoveriunent 1?Y Iiotffi/C4tiOii itt thc Qei

b) thti., itainc .1 he Ii iwindi ion hiQus ug Unit Ibi' the area COMPI-iSillg the city of Cuchiti and any çthieare . sjicciltecl by the (_,ovrx nm(nç by itotilicatiQii in the ( lot the a.a coinpirsln the ity of C abteit 01d inytlet

are i spccifiect by the Gov i litilOtIt by ftoOfcattQn

(jaztte dfld

With the approval of' t.hxi,. Gov uftortit yt any oçlici an, fix

Ehc dlicit perioi ziiancc of iN fiincçioi,s in it ai a

1 vuy housing unit sit ill foni jai of the cs1ab1is1 ner1t 1

o1 thee ( Boazd and shall consist of sticE officeis anti sci VaiIt's a may ?fl.idei cd u y by the Board. 0,r 4 rvei y . 1lousix1g, utlit shib1 be iii i_it uge 01 all ofhci who 's}x'xhl b' Ullder the xdniinntj attyc coiuo1 of the Ui iii iiian a nd siaii also cicet ci uch powi_is and Pu loi such dutie and I u'i tiofls, as nay be di lcgatci4 to hun by the Clian man undet seotioii 22 ^r

22 (_ o,it,oé avd illgnwii by (/tairman .-,'( 1 Lite Lha,imnyiii sh &lf j'ciç

ovi11 supci vision such outzo1 o\cr the acts 4n1 plOCcCdWg'i 1of ull QJcez5

and siiboidi.uatesofthcj3oaid

* Substituted by section 2 of Act I of 1991

II

164

11

• (2) 'I'lio Chairman may by general or special orcicr hi writing delegate

• to any officer of the Board, any of his powers, duties or functions under this Act or any rules Or regulations macic there undcr except tlioe under sections

• -. 24, 94, 105 and 140.

• 3) 'Fhe exercise or discharge by any officer of any powers, duties or functions delegated to him under sub-section (2) shall be subject to such

• rCstrictions and limitations as may be imposed by the Chairman, and shall - also be subject to his control and revision.

23. G/iaiian may refet a,y question decided by the flord to the Goverumen t.-

• The Chairman may, in cases where he is satisfied that any dccision of the - Board cannot in public interest be implemented,, refer such matter to the Government and the Government shall have, power to issue such directiong thereon as they deem fit. Such directions shall he binding on the Board.

• - CHAPTER V CONDUCT OF BUSINESS- OF TI-IF; 'BOARD AND ITS

COMMITTEES

-: - 24. Meaius of the BoardL•..( 1)' The Board shall meet at such times and .placs' and shah, subject to the, provisions of sub-sections (2) and (3) observe

• sttch. rul c,s , o f procedure in rcgird to transaction- of business at its. meeting (including the quorum at mcctngs) as may be prescribed by regulations - 'I'rovidcd that the Board shall meet at least once in 'a month. Elm Gb urman ot m his obscncc such member as may be chosen

by the members prcsett from 'tmnong thcnisclve sh'iul preside at a mrung of ithe -Board.

- All • qucstiotis"1 at any meeting of the Bord shall he decided by s misjorit' of the votes of Alic members pi esent and voting 'cod, in the * 'iso of all equ-chty of votcc the Chairm'sn, or in his absence the pci son

•; rdsiding 1ialI have a second vote in addition to his first vote as a triember - of the Board.- -

- (4) 'rite proceedings of the meeting of the Board sb-til be fbi waided the Government in die de1trrnient in ch'srgo of housing within seven , - pays of eVerymeeting.

• • 5 .,- Temporay assoja(iou of persohs with the /Jpard for particular purposes.--- I ) I he Board may associate with itself in such rnannei and for such

•

pul?posc as- may be prcsciibed. by regulations, any. person whosc assistance çr advice it may desite for the puepsoc of carrying into effect an of the

• provisions of this Act

• Provided that the numbr of' per.soiis so - associated shall not be rTiOçci

• than five. • . • - •

165

12

A person associated with the Boaid undçr sub,scctioii (1) fqr any PurPose shall have' the.right to take p- lit the, di uiious. yf th J3nrc relevant to that purpose, but shall not be muiied, a ,. miber other purpose. '

The Governuient may, by ordei' depue onq Qs xort. 'QBce!. of- th Goyernneiit to attend, any meeting of t. Bi ii, j-t t4 - - in the dhcussion of. the' Board, bttt such oIiez:s. not have the right to yote.

26. Appbintment amtfunctions'ofCmiteees.l) T?e flaidthy fzri time' to time, appoint committees cQmzsisting' of such:' iunther' of per'ors".'h', as it in ty think fit for the purpose of dischu gm'such 4utmes or pem fo mtu such functions, and ox such terms and co litions ; as- may' )t'ribd' I by regulations. "

(2) The Clutirinari or such other person as he, may Oair14te'. 'in this behalf shall be the president, of the committee and the Cormiittee shall observe such rules of procedure in regard to tnausacnio of' business at its meetings as may be puescribed by ret1s.

(3) All proceedings of the committee s1all be stbjeçt to conf)r.,.' ination by the. Board.

27.. Members of Board or Committee om person associated witfr'(/" Boa -d" mio( to make ftart z1s.rOeeedifl'.l' in which they are- p.rsonaIy intereste..—(Iy A iiiemnber or person associated with the BOard Or a - ' member of' . nny:

comliljttee who--

- (a) has directly or indirectly, by himself or -by any partnei erispjoyer or employee, aily such sluu'e or interest as in described. 'in sub-section (1) of section 7 in respect of ally iruttlu, or -

(b) - has acted piokssiomntlly in rehttiori to any matter, or hieliami!' of any pemsomt' having therein any such share or interest - as aforesaid; shall not vote or take J)art in any proceeding o1 the Board or arty eomuumittec - relating to such imiatter.

(2) If any member or any person associated with IJic Board, uflder sectjn 25 or any member of a conunitteeappoiuted under secti'o 243 has, directly or indirectly, aimy beneficial iimterdst in any laud situated in an area coilIprised in any housing or impm'oveinent scIlelite fritiii:d under this Acr or iu an atca in which' it is proposed to acquire land for any of the PLRPoses of this Act,---

he shall at a x'neeting rclatin .to such area, of the Boad or any committee, ililorm the person presiding - of the naturC of such iiterest;' a nd

he shall not take pai't in any proceeding relating to-such area - at a meeting of the Board or any committee.

4

a - -I.

166

13

(3) Nothing in sub-section (2) shall prevent any member . or au

• person associated with the Board 1.1114er section 25 or any ruesithes' 0! r : CQmflkittce. appointed uhdr. sction 26 from voting on, or taking part in - th6 discussion of any resol4tion1 or question relatin to any subject other thn a subject referred to in. that subsection.

28 4th of the Board or (.oinrnittee to be invalidated by infoniality,

• 'v4cany etc---No act dcsne orproeecting taken under this Act by thc Board

• ov any committee shall be invalidated merely on the ground-

(a) of any vacancy o dfect in the constitution of the Board or the ejnmittee';^Or

of any defect or irregularity in the appointment of' a person acti a a member thereofr

of any d,efecr or lrreg.Uarity in such act or proceeding not

• -affecting the' mnrts pf the case. CIrAPTER Vi

POWERS OF BO'\tU) CH.TRMAN AND SECRETARY TO INCUS 1>CPEt'TDITUR ON SCHEMES AND ENTER

INTO CONTRACTS

29 Powers of Board' and iSecrrtary to incur expenditure—Subject to provision and availability of funds, expenditure may be incurred Ott my single work or scheme for carrying out any of th e purposes of' this Act- by the Secretary, in case such expeudeure does not. exceed One lakh, of rupees.; and

by the Board in other cases

Provided that the Secretary shall rcfY)rt the expenditure iucitrrecl by him under this section to the Board at this next meeting lot' approval. 30 Powers of Board and Secretary to approve esUmates. -•--- 'l'iie lSoat'd or the Secretary may accord approval to estimates br incurring cxpmditui'c Oil any world or schemes for carrying out any of the purposes of this Act ubjet to the like restrictioiCs and conditions imposed Ott the Board, or the ,Secrctary, as the ease uiy be, under SCCtiOii 29.

31. J?rnergensy towers of c'hair,nan.—The Chairman may in cases of emergency, djit the execution of any work or the doing of' any act which requires the sanction of the Board and the iimnediatc execution or doing of which is, in his opinion necessary for the service or sality of the public nd may also direct that the expenses of executing the work or u! doing the act shall 'be: paid from- the funds of' the Board -- Provided t'haL'---. (a)- he shall- not act under this sectionn, in contravention or any direction oI'the Board or the' Government prohibithg the CXCCtLtOfl of any particular work or the doing of any particular act

167

14

(b) lie shall report the action takeis by him under this section and the reasons therefhr to the Board at its next meeting and shall also sul)Imt a copy of his report to the Government and the Board or the Government: may issue suck directions as it or they may deem fit on such report.

Power to ma/ce and perform co'ntracts.-.--(l) The Board may enter Into and porforill alt such. contracts as it may consider necessary or oxpedicut for ci Iryi 1mg out the purposci of this Adt. •. S

dgree'ncuts and security deposits. (1) Every . contract shall be made on l)ellalf of the Board by the Secretary or any other officer of the Board authorised by t lie Board.

['he secretary or the officer authoriscfl under sm.tb-scctiou (1) shall take sulliciemit security deposit for the (fue performance of the contract.

Wro ten agrccmen,ts .shaU be executed for every contract, trtc value^of which excc.ccis five hundred rupees.

Every contract made by the Secretary or the offiocr authoriscd wirier 5111)-section (I) the value of which exceeds ten thousand. rupees, shall be reported to the Board at its next mctiflg.

:34 lu ri/ic, provisions as to execuimo,z of, contracts and agreements.— (1) 1. Subject to the provisions of' Sections 32 and 33 contracts oiz agienettts - shall be muiacic on executed in accordance with such nles 'y: be prcscrtbcd,

(2) A contract oragrccnicmil mttde or e.xcutcd in corttavèutlon of •. the provisions of this Act or the Rules or . regulations mztde thçb. .under., 1 shall not he binding on the Báard.

35. Signing oJ instruments and the . rgi.rtration qf such ins(rurn'hts.'----0) 'I'lic Secretary or any officer of the Boar4 atzthoriscd it ivriting b the. Board in this behalf may sign on bchalf of the Botrd any, agrcmpent

I.

or other i nsf rwnent to be executed on behi[f of the .I3oa,-th S Nolwit hs[anding anything contained in the [udian Reghü'atiot Act, 1908 (Central' Act 16 of 1.908) it shall not bencccssar the Secretary or an ofhcer of the Board referred to in sub-section (I) to appeal' in PC50' 1 or by agent at any registration office in any proreebug ,coiusecte.ct, with the registration of any instrument exeeu(cd by him in hii Oflici4l - ' capacity or to sign as provided in Section 58 of that Aci, . Where any ihstrument is so c>tecutcd, the rcgisVring oicer. to. :

whom such instrument is Ptc:e1tccl for registration may, if he. thinks fit, refer

to the Secretary Or an officer of. t he Board referred to in sub-tcetion

(1) for iiilori'nat.ion respecting the StOne and shall, on being muatisficd of the cxeCutioU thereof register the. instrument, S S

168

15

Giv's vu MOUSING Q :1M?0VEM'1 SUMEs 36 Potçr of tIi Boay4 ( undertake housing or iniroveme,it bchemes and w incir x&nd;iz4rI (I) Subjcct to th ovisions of tius Act, the Bo rid in'> 11 on tune to tlrrke, lcur expendituzie and undertaki woi ks lot liii pi-cparation and C cutton of such housing or tmptov tuent schemes as it iii ty cortsidei necessary. ..:. .Thc QQVCVIIIuCOt. nlay pn such terms and conch lions a1 they may 'tl1ink fit to impose, traisfer to the Board tite execution of arty

• thoujng or iirtproyezuet scheme not 'provided for by' this Act, and the - Boatd ha1l thereupon uudet''oke the execution of such schemes as if it had been provided for by this Act.

The Board niy, on jUch teiis and conditions as ma y he agreed upon, take over fbr execution any 'lOusing Or improvement scheme undertaken by a local authority and the Board shall execute such SuIjcj ljc as ifit had been provided for by this Act. 37, iawer of Government to transfer any land belonging to or vested in them

or acquirtd uneler.e/me Kern 1c'Lad Acqui,c'itjon Act, to the Board. ---Wliemieyer the

Government conskki' it expedient or necessary, for the purpose of

Clearance, or improvement of aiy 4um area, to transfer any land in such

area belonging to or vested in them or acquired under the provisiolts Of

the Kerala Land Aquisitiori Act, 1061 (Act 21 of 1962), fiji the l)U1Poscs

of slwne1,ance they 'may do so on such terms and conditions as they

may thinkfit to •ir1pose ;' and direct the Board to undertake tiit; clearance

or ilnprovejneiit of that area and to frame and execute such

housing or improvemen t sche -ne under this Act as the Government

may, specify?, and he Board shall thereupon undertake the same f'or

execution' as ifit had been prOvided for by this Act.

IJous&ig r. iniproveiint scheme when to be framed by the board—A

housjng, or improvement sIiene may be framed by the Board on its own

•zflotjon or at th instance of.. the 'Government ui i local authority.

• 39. Boardmay''igree or ref irse iv frame and execute a /wusmn or improve- ment sc/ic,ne.—Th .oard may agree to frame and execute a housing or inprpvement scheme at the instance of a local authority if the Board is satisfied that uch 'scheme is necessary and the funds at its disposal permit

• the firaxiii,4 and thç c?decutiQn of such scheme, or may refine to frame and ececute sac,h scheme if it is satisfied that it is either unnecessary or not

• ;feasiblc qz'. ttat it i otherwise unexcutble, -

(2) 4ny local authority' deeniing itself agg'4eved by the refusal 'of the Bodrd' under'.qbseetjon (1) may,. within two months from the date of receipt of.the order fsuch refual, appeal to the Government who may 'pass such 1

ordcrs thereon as they think fit ,'and it shall he the.' duty of the Board 'to give effect to such ordcr3, accordingly.

169

16

'It). Mel frr.c o be provided by housing vi impi ovemeiii.sc/ie,nes..--.NotWith- standing anything contained in any other law for the time being in f(?rcc, a housing or improvement schemes may provide for all or any of the following matters, namely :

the acquisition by l5urchase, exchange, or otherwise, ' - property nccesary for or affected by the execution of Ihq. scheme ; . • the laying or re-laying out of any, land comprised . ii the scheme ;

the distribution or re-distribution of sites bcloniitg to "oWners' "

of the P1'peity comprised in the schçme

(ci) the closure or demolition of dwellings or portions of. .clw0ii98 unfit For human habitation

(c) the deuiolitioii of obstructive buildings or portion oi,btildiiigs ; (I') the construction and re-construction of buildings ;

(g) the sale, lease or exchange of any' property colnprisedlh the¹

(ii) the construction and alteration of roads, streets, back1ipics,' bridgcs. culvert s 2111(1 causeways ' 4

(i) the dI'41 milk , water supply and lighting of the streets includcd in the scheme

the provision of open parks, playing ficlçls and open space. for the benefit of any area comprisod in the scheme or ahy adjoining asea, .arrd :1 the enlargement of existing Parks, playing 'fields, open 'spaccS. and approaches

the pi'o'isioii oSaiiitnry arrangements rctluirC 'for the area 'corn- prised in the scheme, including the conscevaciomi of and proveiltioli' OF m- iry or cofliaminatien to rivers or other sources and Indans of water supply ; Oic provision of accoinmnodatioji for any class of iti1'iabitiits 1.. (mu) the advance of money for the purposes of the sclicfle ' . s '. the 1provision ol' facilities for communication and transIt '...

. 4.'. the collection. ol such inIbrmatmon and: statistics as sti' i.i necessary for the p irposes of this Act

the reclamation or reservation of lands for rnarkets, garscns ,. playing Fields and afl'orest'at ion

Oic pi ovision of schools, parks, swmlucmmg pools, rest 1urants^I, shops, markets, fuel depo)s, laundries, hair drcssimig 'aloc'ns amenities ill the scheme and

(i) ally othet initter for which in th opssriin OFhe(GDtC1 it is expeclmciit to in skr 1)10vnmo1 with. a vww to piov.icle hense '.aOOni 1, j modation aid to the iml)rOvCflicllt of aiiy arci ceinl1rised lin,.;th&.me. or of any adjoining area or the general efficieny'of tJc.chc.'

170

.17

ExPlanation-_For the purposes of this section, the Government may, by notification iii the Gazette specify such arca Surrounding or adjoirnrig the area included in a housing or improvemcrjcchcinc to be the adjoining Type.r of IwtIsing or imrovnze,,( scIieins.(J) Any housing or inip),overrie)

I

it. scheme shall be of btic of the lolh)wing types, or Conibination of my two or more such

tosay

types. 01. of any special fcaturcs thereof that is

(a) a -house accommodation sclIcmc

(1) for the poor scctions of the people having i an income not cx- .ceecling Rs .2,000 per annum especially for scheduled castes and schcluled tiibes,

(ii) for others. a rcbujJdjn. scheme a rehousing or rehabilitation scheme a city or town or 'illagc Cpansion schcme a streot chcme

a deferred street scheme

a land development: scheme

a gprieral improve merit scheme an oco accothiodatjon scheme

an icclucational i:istitution accom: nocjatj o n schemes a health iastituijóiiaccoiniflocla( ion scheme ; and

(I) a tourjs accommodtjon scheme,

(2) Notwi'hstanding anything contained in sub-section (1), the Board 1iy UO tfloIU or at tho i!jSttOCC of the Govcrjllndjnt iriine a scheme or schenios o tlo grant of loari atvaiices to priv.tte individuals, local bodies )r otjier organitions for housing purposes subject to such term

Ii s and con-ios as may be laid dowri in thc chcine or schemes

.4

yidcd that thc terms and conditions of the schemes framed at the of the government shall be subject to their approval vicicd further that the provisions in .sction 50 to 57 shall not the Schms .tratned tinder this sub-scctjn,

House Accoinniodajo, z Sc/zcme.__(I) Whcncver the Board is of that'it.i oxPc(Iicnt Or necessary to meet, the need I'or house acconi-

. ariy area, the Bdard may frarric a house accommodatio n Such Scheme shall specify the lay out of the area 'where the re to be constructed,

Such scheme 1nay'prodde for the donstructioti of housçs and for the iñg Ô'tit or sale on hirpu-chse bssis ol any house so constructed. 61/B.

I

4

171

- 18

(4) 'h lfoat'd tnay provide, in the area rQads . reets up.ply; street lighting and other amenities.

•1 43 Jc/.iui/diii.g Sc/,ein.--(l ) Whetuwer it appears to the Baid 04Ms'yl area is an, itisanitary ,srea within the meaning of sctiQn 49 and tbt hang . regard to the corpaative value or the bui1c1iug 'itt 'such ave sites on which they arc 'erected, the most sa'tifactoxy .. with the area or any purt thereof is a Tel)uilctirtg chn'iVb !I3a

rj .ny flame a rebuilding scheme 1'r the whole area or ny part of it 4xceor fancc with the J)rovisions of this section.

(2) A rebuilding scliciue may P'o'k ftu'-' the i'csevl1ion of roads, streets, lanes and open spaces ad tho enliu'gciiieiit of the existing roads, streets, l4rtes and open pnees 'to :suh extent as may be tlecenary IN Qc puMosm of the shen .; •,•

.

the ic-laying on of' the sites of 'the.'itz'et upon itreet'; lanes and open s})aces so i'rservcr4 or enlarged the payment of COJn1)eflSatiOLl in i'Cj)ect o.fy stt)h atiO.rt or enlargement and he Iormauon of' roads, strt, hwes and, opn, paqe o reserved^01' cii Lti'gd '

the i e & onsti uction altciatmon⁰¹d,ensobto t1 thst. elstmng butldiitgs and then appurtanams by the owxmtns or by Boad in 4 lult of (la ownLi s and the ci odiIQn of j)uildtflgs in h ot,d,nco with tlit. slrn by the said owners, or by the Bqavd in dQfà.ult of' 'the Owns , uptxm 'tiw. . sites as defined uticler the schcn ; . . , ........

(c) tli& tdvaflLr to the OWflLI ' upoO SUCh tet rtu maci waynu,httOns as

172

19

45. Cüy is of opinion expansions or an expansion schernô.,

(2) The' cx tnsi,oi, scheme may be framed in respect of an area winch lies wbolty within or wholly outside the.' hirnit of the •city, town^01' villae, OH iji. respect of an area which lies partly. Wit'hiii and partly outside tho city, town or village.

() Such. scheme shall spccil' the proposed lay out of lhc area to be dcve1opd. a.Txd, tho purposes for which' particular portions thereof a -

re to be

' utihised.

Afer any such schcinc has conic into •(rco, no person shall, without the prcviotis permission of the Board, creel, re-erect, acid to, or aLtei any- building or wall within the aica comprised in the scheme. if the Board refuses to grant permission to any pei'SOIi to erect, rc-ärcct,. add to, or alter, any building or wall on his land in the ai'ca - aforesaid, and' does-, not prOceed to acquire such land within one year from the datc or' such- refusal, the Bowd 'shll pay reasonable compensation to such person, for any damage stistaiiied by him in consequence of such refusal,

4. Streei theme.--( 1) Whcncvor the Board is of of)iruiorl that lot' the purpose of----

providing buiWing, silni, or

remedying defective. ventilation , Or

(c). creaung; new. or i-mpiovmg- existing mcan C coutmwtical ion and - facilities for traffic, or

affording- bct-fa3litics for conservancy, it is expedient to lay out new streets or alter hxisting strce.ts (including bridges, cause- ways and culverts) in any area, the Board may fi'amc a sheet .schcme for such area.

- (2) A street scheme may, within the Lititils of the ai'Ca COflIpi'i.SC(l ii) the scheme provide for thô following matters, iamely:----

• (a),- the acqussition. Of -any land wt'iichi, in the Opinion of the. Board, is iccssaiy, for the street scheme ;-

(h) there-laying out of all or any oC the lands so acquired including the construction and Cc-cOnst'ruct:ioh of buildingr by the Beard Or by ,crsons auttor-iscd' by the Board' in that' behah' and the laying out 5 construction and alte'at!on of streets and through fares

the draining, water supply and lightiug of streets and through- fars so laid, Øut, e.onstucte.cL or altered

I ('d) the-raising., lowering, 'or' reclamation of any land vetc,( in, or to be acquired by the Board for ,(he purposes of the scheme. or Towfl oi Villiga expansion /, (I) \'Vlieiii:vcr the Brand that it is expedient: to control and provide for the future development' of a city, town or- village, the Board may. frame SChC1I1C and Spci I'y the I irne. limit 1,r the txe.cutiOn of such

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(e) the plovision of opcii SPtCCS for the better ventilatioii of th comprised in the scheme ; and are4S (f

tile acquisition of any 1,,tllcl ad,joning any street, thoroqghfare, or Open 53CC to be lbrmed tmcer the 47 Defyre1 s1ret c/im.—( 1) Wheneve t' the Board is of opi ion that it

is necessary to [)rOVide for the ultimate wicleiiizig df any street by altering tile existing 'l1gi1iuens of such sti cet to unproved il1giitneIts to be l)Lescrbed by the Board, but that is not necessay immediately to acquire all 0f , any .f the properties lying within the proposed ixrproved ahigsiment the Jord niay fiasne a "deicrrd scr'ect scheme" prescribing an alighmet onach ii:le of the stTcet and specify the time limit for tile execution of suh schhe,

(2) A deferred street scheme shall provide for the following matters iiuncly;_ the acquisition of' the whole or any part of aiiy property lying .virhin the prescribed Street al ignineizts within the çiine limit speciGed iii the .:hie which may he extended by the l3oard frou. time to time Piovnicd th tt such tune limit including the ettensi't gt'anted by th e oard shall in no case exceed twenty. years ft'om the date of ânctiou of. the the re-laying out of' all or any such popeity including the con. iuction and 1'ccansU'(ictiofl of buildings by die l3ord or by any otjier • •;tSOii, and the formation and alignment of ' the strect the draining, water supply and lighting of the altered. street so fbrmed

(3) After a cletlrred street scheme has been sanctioned by the Board- no person shad, except with the Written permission of the Board iect, re-erect, and to Or alter any buildirt or wall so as to make the same • oject into the prescribed alignm ent o f the street if the board fails to acquire or to istitutc proceedings for . the .cdfUisitiQfl of' any propeFty within the pL'cscribej alignment of aiiy. Street itliiii the tune ii mm r SpcLiIlcd in the scheme or extended by it, the owner of cli h)ioperty may, at any time theieafter, give the Board notice reqtmirg

aj acquire or to illstitute proceedings fr the acquisition of NLAch property, .:forc the expiration of' six months from the date of such nqtice and tjiere

,ou the Board shah I acquire, or institute such procecdmigs andacquire the

•..pemty accordingly and if the Board uiiils to do so, it shall pay reasonable • upemisarion to the Owner for any damage sustained by him in consequence • such fiiilu bc1'or Pt'OCeediug to acquire aily pi'opei'ty lymmig within the cc'ibed dhig:mnvmt or thestrcet othei' Lh.utpruperty regarding which it

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a notice under clause (b), the Board shall give ix mnothis' not ice lie owner of cue intent ion to acquire such propei'ty

5

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(d) Notwithstanding anyth)ing contained in the Kerala Municipal Corporaciori s Act, 1961 (Act 30 of 1961), the Ket'ala Municipalities At, 190 (Act 14 of, 1961), the Gtuuvayur Township Act, 1961 (Act 43 of 1961) 3 or, ill arty notification i4suç1 u4cfer, section 142 of the Kerola Pancllayats Act, 1960 (4ct.32 of 1960), th Cunci1 of the Corporation 1 a city or a

Municipal Council, or che. Guiuvayur Township Committee or a Pauchayai

shall iot have the power to prsct'ib any alignment of' a stt'eet within the

limits of the scheme, and-any. 'such alignment 1)reviously prescribed within

arch limits shall cease to b e tlt alignment of' the street, -•

48. Land Development &/zeze,__-( 1) Whenever the Board is of' opinion that it is expedient to provide bui lWng sites in any area, the Boai':l may frame a land cleveloprnet schehie. Such scheme shall pecUIy the propoed layott of' the area to be dve1oped and the purposes,for. which Particular portions thei'eol'at e to be utilised.. The Board may provide for roads, streets, Open, spaces, drainage

water supply audstreet lighting and - other amenities for the sclscmeaL'ra,

The J3oard may, lense out or sell, by outright sale or ott hire

purchase basis; the building sites in the scheme area.

49 Censral tmprovemenf sc/ieme.—Whenever it appears to the Board--

- (a) that in any area, any buildings used or intended or likely to he

used as, dwelling houses arcs unfit for human habitation, o r

(b) that danger to the health of the iuluabita)uts of' l)uil(lizlgs in any ''rea, or to buildings in the neighbourhood of' such az-ca is likely to be caused by-

the narj'owfless, closeness, or bad arrangement or condition of Strcets or buildings or groups of buUdings in such area, or the want of light, air, ventilation or piOp

n r COItVctticIICcs i such area, or any other sanilary defects iii such area, the Board may frame a Ge,ierl Improvement Scheme in respect of such area.

50. Preparation, publication and 1ransirjssjon of notice (iS to /wusiu or iTizprooe;nent schemes and supply of documents 19 applscanls.—_( I) When ;tny housing or improvement scheme has been framed, the Board shall prepare a notice to that eflèct and specify,.-

(a) the boundaries of the area comprised in the scheme, and

(h) the place or places at which particular's of the scheuie, a map of the area, and details of the land which it is proposed to acquire and of the land in regard to which it is proposed to recover a betterinett iie, Jzlay be scott at reasonable hours.

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(2) The Board shall- [(a) cause the said notice to be published in the Gazette or in two daily news lap having wide circulation in the locality in which the area CompriSed Iii the scheme is situate, specifying the period up, to which the objections will be received ; and

(b) scud a copy of the notice to the local ai.ttliority concerned .; (3') Ihie Secretary shall cause, copies of, all: documents rcferre& to in clause (b) of'sub-se.ction (L) to be dchyc.red lo any appIiant 011 payment^i.Y the fee fixed by the Board.

51. flmi.rmi.vsion to tie' Board of ,'eptesenlalwn by /ul concernad IQSaI a4hort1 as /zoucie tinprori;meu/ cc/z,ne.—Thje local authori tyts whom a opy of^a notice has been sent imdor cla,.sse (b) of sub scctjOt (2).. bf.section 50 shall, within a 1)r.riod of sixty clays from tho recei1yt of the said copy, forward to. the beard ar1' repi'c;crttation which the local authority wishes to make regarding Ow scheme. '

52. Atoljo ?par(1inI' f.'ro/nLcai to rcconer hettiirnien je.-.—( 1) Within the three weekc fohhow;ng the clay on Which any notice is¹[publishcdF uudcr . section 50 its respect of any housing ar improvement scheme, the Board chall serve a notice in such form as may be prescribed on every pe'son. W1!105 name appears in the asscssnLent list, of tlie local aiihority, concerned a5 , beiax, m priarily liable to pay pro pci'ty tax on any building or land in regard to - which the Board proposes to recover bettcrmcnt fee. '

A copy of the notice shall also be affixed in every such premises. Every such notice shall he signed by , the. Serctary or by a. person duly authorisr.d by him in that bchalti .

(l) Any person on whom a notice under sub-section (1) has been served may, within thirty days from the service of the notice, make a representatio.n in writing to the Board stating his objection to thc scheme.

53. 1"urinshuip v/ copies or iixlracl/ from the a.rsssment hook oJ' the ioaj authoriiy.—'lhc. executive ollicci' of a local authority shall, at the request of the Secretary, Rinii-sh him with a copy of, or an extract. from, asscs,stncnt list oh' the local authority..

54. Abandonment, modification or .caiu:tion of a housing or imroec,nizt ,cchenui-

(1) After cotisicicring the obectians and rcpcsentations,. if any 5 reciived imi pursuance ol'sub-scccton (2) of section 50,, section 5.1 and sub-sectioi. (4); O section 52 and alter hearing. the persons who,, having raised any sucll objections or tuide. any such representations, dcsirc, to.bc heard,. theBQ.rd :

may either al:,andou or modify or sanction the scheme., or al?ply to tho Governitient ftr.sanctiois with such modifications, if any asthe J3oard'may consi(ler neemsary if the cost of the scheme exceeds ten laklis of rupce. Subsi ituced l)y'.ScCtion 2 of Act .21 of 19111

'. Substitutedyse.ction 3 of Act 21 of 1981.

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2$

(2) Thc Government may sanCtiOn. with^OF without niodification, r may rofsø to :sanction or may retien for reconsideration art)' housing or ii)proverneut scheme costing over ten lakhs of rupees submitLed to diem uflder suhscctin })

(3) ri a chemo 'retursied for reconsideration nailer sub-secdon (2) is modified by tie, 13pard, it shall be repitblishrd in aceorduitee with section 50—

iii every casin w.hich. th modification affects the boundaries of the area comprised in, tIjeohertie, or involves the acquisition oNioy land not previ9usly prQposcd to b&acq(tired ; and

in .very.other Ge, where •thc toodilication is, in Usc ol)iniwi o f the Joatd, o'f,ufEc1ent .imporxanc'e to require republication.

55. Publication. ojsanclion fhor4sin,g or unroi'rmcit .che,,i c -- (1) Whenever the 13oar1 or tliq Governmeitsantion a housing or unproverndnc scheitie, it sh.11 'he announced by notMcatin in the Gazette

Pryided that wlicaever the Biard sanctions a scheme with fl&t)djfiCatjQfls if ary, it shall cause notice to that cct to be published weekly for two consccntivc weeks ri the Gazette and. in two leading daily newspapers in the State,

• (2) The j)ubjjcatjofl of tlse notification or notice wider subscctou (I in respect of any scheme shall Le conclusive evidence thai the scht:iiu has 'beer duly fruud and sncdoned,

(3) .Aiiy perso.vs :aggieVed by the decision of the Board sintetionisig a ihousing.ot' improVement 'scheme may, within thirty days Ii'orri the date of'

• last •pizblicationtin the Gazette of the said scheme appeal to the Qoveritinetit and 'the decision of the Governrneiit on such appeal shall be final and sisall not be Iiabk to be questioned in any court of law,

(4) The wscfieine shall come into force and shall have effect.— where no appoal h prelerrctl, under sub-sctiou (3), on and from the expiry ofthe-thirty days referred to in that sub-section ; and where such appeal is preferred, on and horn the date of t he dceisiou of the Goverurnent on such appeal.

56 The Board to execule /souiis, or inprvvr1nrn ^I ichruzes soon t,ffrr SwtI oo As 51)011 as rniy be after a housing or improvement scheust-, other than it deferred trcet scheme or expansion scheme, has come into force, the Board shall proced to execute the same.

57. Alteration of a housing or zniprousment scheme (ijief 50(5 Cl ion,-•--A I any time aL'ter ahouing or ilnproveiiscrll scheme hiss becu sanctioned by the Board or the Government as the case may be, arid before it Inn been carried rsto execution, the Bossrd may after or cancel ii

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Pi'ovcicd hat----

(a) Ii arty tIter ition is likely to inreaso thu estimttccj uat otof exccltiw a scheme by more than ten per cent of the total' cost,i- if any altered schemc is likely (0 cost snore than ten lakhs of. rupees, the alteration shall not he made without the previous Sanction of the Government';'

(h) II am' alteration involves the acquisition, otherwise "than by' ar':aneffl , of any land 1101 previously proposact to be acquired in thci' ôrigirtal seliense, the procedure P1'Ctihed in the 'tsgOtng SiiCtLOJi of this Chapter shall, so lar as it may be applicable, be followed as if the alteration Word a ' separate Sc hcanc

(c) if, Owuig to any alteration, any land not previously liabic u,idep the sclie,iie to the payi'nent of a bcttcrjnei-tt (ie becomes' liabh'to 'suds payment, lie lFocecluie prescribed in section,s 50, 51 and 52 shall, ZOO far - as ii may be applicable, be follOwed in regard to' such land :

Pi'oVj(le(t mit icr I hal. no scheme costing over ten lakhs of rupees shall he t'iiiccllel under this sectiou without the previous sasction of the C;OVCiiU1ifl I.

I s/iloualinn I oi the put fX)SCs of this sOction, the tt.rm "iltcr 10011'' shall be ciceinet I to include a COmhilnatioli of twO'i' mOre schänts fiedor 1 p'd to be h amed and the cxircssjon ''altered scheme" shall be deemed

to nicludc any schcnic so conihiisecl.

58. 1 ran

.Ffrl (a Board Jar Purposrs of iinrovcnteni scheme of J-'uildi,tzg or Ian'! vested iii focal (wiIlorsly.'----( I ) 'Whenever any building or land or any sti cci or any part tltcr'eof Well is situated ithi the jutisdictioi1 of a local aittlionly and is vested in such local authority, is within ('he any liousnig or iluproveincut scheme, the Board häl1 give notice accoiftingly to that local alit fiority and such building, lahd or street or any Pait ' thereof shall thereupon vcst in the Board.

(2) Wli crc coy land situated wit un the juisdiction of a IocuJ 'authto- Fit)' vests in i lit: Poarcl unrici' the prosrisi on as of ub-scction (1) "ahdt1'tc Board makes it cleclai-atioii that such hand wihl'be retained 'by, the 'Board :. only until it re','csts in the local authorit y as part of it strcct 0s'aii Of)ti space tinder section 62, no compensation shall bc i5ayablc by thc Board tO - c' the local nut liority in respect f that land. ('t) Wlici , iiny b u ildi ng, or I-sort vests in the Botrd undei the provisions

of sub s tlon (I) iiirl iso drclai i.tion is rn -ide uiidei Sill) section (2) in rrspvct of the I -intl the ho-nd shall pay to the Joe-ti authni ity is cmtcn

s-'uion -i sum equal to t lie mit kct ViJUC of sudi building 'br land a' oil the

ci tic oii st iii Is tlt' schciin comes into fos cc Undel section 55 -ijid wiucte tny OlWhtg sit ii 'lcd on Be

And in repcct of witich a decl-u ittOu h-is been irv'd by the Brruid isiith't sub ,cction (2) us ve0ed in, the Boatc imcti sub s' cliomi (I), liki cOnipeus-itmon shalt be payablq tiji x cspc-ct. of such building ly the Boaid. ' '

I,

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II, in any case, where at the l3o'cl has made a d r ccla,ttion in respect of any land unclr sub-section (2), the Boa'.d detains Or di nses 01 the lan(I contrary to the tor?ns of the declaration, so that the laud don not rovest in the local autliorit y, the Board shall pay, to I. he local nuthor t v, C•)mpeli- sation in rcspcc( of such land in accordance with the provisions of sub- section (3).

If any question or dispute arises as to whet her compensation is

• payable under sub-section (3) or sub-cntion (4), or, as to the ;tmouiit of such compensation or as to whcthct any building, land or street, or any part thereof, is rcqui ed 12r the i'•poses ol lie sclicnic, the niatter shall be 'ef'errcd to the Government whOse ddcision shall be final.

59. Traitsfer of firivate street or sqorzre to Board for fturftos of Iwusing or improvement sthc;ne..-_-(l) Whenever any private street or scjuarc or part thereof, which is not vested in thô Board- or in a local authority is required for cxccutin. any housing or ilnprovernentschieine, the Board shall cause to he affixed in a conspicuous place in or near such street or square or part, a notice signed by the Sicrctary and

stating the purpose for which the street or square or part thirc of is.icquird, •and

declaring that the Board' will, on or aftcr a date to be specified in the notice, take over charge of such street or square or part, from the owisr thereof, and shall siniultaheously send a copy of such notice to the owicr of such strcet or square or part.

() After considering the objectiom, if any, rcccicd in writing before thedate spccificcl udct clause (b) of sub-section (1), the Board may takc over charge of such street or square Or part, and the Sante shah there upon J3 vcs* iii the oat'd:

When the Boat- d4litas or closes any private street Cr square or reof which has Vested in it uc1er oubsection (2). it shall' pily Ic compensation to the previous owner for the loss of his rights If the alteration or closing of' any such Street or Square or pan niagc or substantial. inccnvcnidnce to owiiei's of Property adjacent )r to residents iu the neighbourhood, the Board slnill forthwith )mc othir rcasonal,le illca,1s of access for the USC of persons who tIed to use such street or sepiare or part as a means pt acdess to any or place ud if the provision of such means Of' access does not y COmpcnsate. any such ownci' or resident for suCIA damage 01' ence, the Board shall also pay him reasonable compcnsaeiori, aT to aPPlication of ceridin laws of a local au(/lor?y 'regarding clostire,--.J,

of the rovisionsof the Kerala Municipal Corporations Act, 1961

,f 1961 the Keral i MUnicip-ihitic- Act, 1 960 (Act 14 of 1961),

:ci'aI. PanchayaO Act,, 19,60 (Act 32.o.f 1960), as relate to main-

• rcpairs of public streets, closurc of public streets or parts tllcrcof, i/B.

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divet'tuig a' I urn ilig pubi te StieCtS Or parts thereoCanct to CtLSpOs'41 of' the l',tttd winch 1.5 00 lOilgel' req to "ccl \V11CJj any public Street is I)t'ivaneilt1y closed, shall not apply lu any street Wich is vesed in the Board.

(2) Such of the provisions of tiLe Cuitetnieflis speclied in sl)seCUQn

(1) as relate to tcinpotai'y closttre or streets, ])rccautions dw'ing L'LJ)t11I'5 91 I

streetS and pi'OSCCLU iOn against reulc)visl O l)itL'S Wd ligths sludi not apply to the Board when any drain or premises vested iti the local aittiiority is opened or l)l'UkciL ho h\' the Board or any 1)hLbC sneer is under constructoit by the Buat'd,

61 161111irl of .1r(s cs(cij in 1/je Board. - -'

Whiceyei' the Itoai'c[ allovy4 jiijy Street vtpd iii it (0 be LISCCI for puI)IiC n'auflc, it shall lceep the Street i. good repair ancdo all tlung.s necessary iot' the sa1i1y and convenience 01' persOtS uniiig.^it,

62 'Jrwisjiiin ,,irn'/i laid ota or (tl(cfd and open sp(tccs pioiiidd t y Me 11 110(11(1 uitdi (I /lOI(iS1t 01 (lii impt(weln ent sc/ienie'—(1 ) The lloarct may Itançl Over any toad or sireet to thin local au.thoi'ty conce'ued after giving. pup 1UOt1thL'S nOtice, wliciii ' '

(a) any sitcit road or street laid out 01' alt'ed by the 13oarcl has l,eett duly levelled, metalied, flagged, chaundlcd, seyet'ed and drainect iii the tnaiwei' j)I'OVidled ill tite scheme snucuonect by the Boai'd or the Oovet'nninnt tiitcjct' s(Cti01i 14.

(h) latiij pt)StS ticcessary for the liglidjig of such slWet lowe l)een provided by the Board and

(c) walni' and other .sai(itai'y COnVCLlieRccS have been clitly ploYldedi it such Streets,

The local authority concerned may, alter l'cecivtng tltc flOtiCC iI'oni the Board ittidei' sub-section (1), declare the street to be a pu.bli sheet ; and the Street shall til(t'ciIpon vest in NO local authority ; ancL.shal thencc'loi'dt hi; ,tntintatttcct, kept in repair, lighted and cleattscd hy the iuctl attiliut'ity.

\Vliett arty Open space lot' the put'puses ol VetO ihihiOti or i'cct'cadOit mis been pt'ovided by the lloitt'(j in tlXeciitilg art)' hOusing Or ittfit'OyQiileItt sefteitie, -ii'-. shall, oil co'npleuou, be 1 t'ajlsferTcd to the local authority Coilcerited by a l'esoltttion of the l3oai'd and it Oiall thet'eupon vest in the local itUtlLOt'i iy cortcet'ned and t hei'eaute' he ianiittaittcd by that Jocal ito tftoi'ity its I 15 cpC1lSe

Provided that the local authority Lila)' i'eqtihl'e thtc Board bd'orc any such opeit space is so ti'anskri'ect to enclose, level, turf,, drain and layout such spitce arid provide loot-path therein , aurt if' necessary to pt'ovide lamps and other apparatus IN light iug it.

It' any dtfl'ctettce of Optmolt arises lictwCon dte Buat'd and tlç joe -al ituthtority III respect Of any in-aLter i'elèi'rcd to in tito. forgoing pt'ovisioi1s of' this Section, the mattci' shalt be referred t') the Ooyer1inent whose dcci8iort shall be final,

*

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I'- 63 Prcvnijou or restriction of traffic in ctreqt vested in the Board, dining progress of work.----.( I ) When aity work which may lawRilly be done is being executed by the II oatd in any st rect vcstod in it, the Board may dircct that such stiect shall during the progress of such work, be either wholly ci' partially closed to traulic generally or to ti-atTic ni any specilied. description.

(2) When any such clirccticni has beoti givcn , the Boa ri shall set up in a conspicuous positioh in or itear 1 lie strec I an oider prohibiting traffic to the extent so directed, and fist such bars, clia iris, or posts across or ill the street as it may thhi k proper for preventing or restricting traffic therein. - 64. Piovis ion of fiicifiiies when work is e.veculed hi' the 1/card in public sirecir vetted in it..—( 1) When any work is being executed by the Board ill any pllic street vested in it, the Board shall, so far as may reasonably be practicable, makc adequate provision for- --

the passage or diversion o1 traffic

eS securing accs to all premises approached from such street ;^and any drainage, water supply, or means of lighting which is

-. interrupted by reason of the execution of the work.

(2) '1. 4hc Board shall pay reasonable compensation 10 any persOn who sustains special clitmage by reason of the execution oI any such work.

65. l'oWer of Ehe. IJOärd to turn or close pith ftc s/reel or squate tested in (I.) The Board may----.

- (a) turn, divert, discontinue the public use of, or pcinitneiitly close any, public Street Vegted - in it or any part thereof ; or

(b) direOntitiuc the public use of; or permanently c1o.se any public vested in: it or any pail thicoi.

() Whendver ihBrdtlisontinucs the ptblic use of or permanently cldtet an' ptiblic strect eted in it or any part thCrcof, it shall pay reaso- nailc. .compenatiori to every person who was cntiticd, nthcrwic than as a miilcr Of:thc public, to use such street or part as means of access, and ha stI!Thrcd d artlagc from -such diScon tinuanccor closing. I (j3) Whicnevr the Board disc.ont ucs the public use ol Or pe 'manently loLcs; my public sqUai vc',t( d Ut it ot my pat t thii cot, it shtll pay rcsoiablb cOmpensation to ever) person who was cntjticcl, otheiwicc than t xieinber- of the publIc, to use such square Is a means -or () When any public Strect or square vested in the Boa,d, or any part hdrcdf, is permanentiy closed undôr sub sect ion (I), the Board, may si:hl or 14c$o much of the tame as is no longer required.

• Power of the l3twrd to )-plain lanes not meant for vehicular twi;thstancling auything contained in seCtion 64, the Board may retain any an nht mcantfOr vchiouiav -traffic and 'may enter into an agreement with he1 loal authority concerned or any other person For the supervision, -eprir i lighting and general managemcnt of any laric So retanied,

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1

67. Oih, ththes oJ the Board. - It shall also he tile: dt;ty of the Boird take measi.ucs with a view. -

(I) (0 plan and co-ordinate all lousing activities in th State, an4 t • ensure expcdiiios and efficient implelilen tatioii hot;sing for iiiirpve

- R scheme in the State

2) to provide tccbical advice and serutinise all projCcts ttnçler housing r imprOvcrfleiit cliemcs spOiisotcd or nsisted by (he Qeritral ot' State Goveriiinejst ; ..

() to maintain, allot, lease and Otherwise use plots buildings and othet J)rOpertics of the Board or the Covcrnmcnt, :i to collect rents JIord he plOpcities under the contro.l and managellwiltof the I3oard and repay loafls to the Ceiitri I and Stiuc Governments;

to set up a research section for the purpose of expediting jhe coustrucuwi of, and cheapening the cost of building, artcl:

to organise and run workshops and s'es:j' ;iaiu1cure, sale, stockpiliag and supply of building materials required for housing or in1pro'c_ merit scheims.

68. Superuntou and crn(age cliarges.---l'he l3ord may include fl te cost of au housing or iliuprovement sclieiiie framed b' it or any other work uutckr- taken by it, Sttpervisioii and centage charges aç such rates as may be fixed byit: I

Provided jrii( the rate so £IX&1 shall nQt b more than twelve auci a half' per cent of (he cost of the scheme or work.

69. Rower of Governme,ii (0 cal/for the records qf the Board and to raodfy, annual, rk, housing or i/nrove7nent .climes,—. (1) Not witlisuihding anything coiitaiuiecL iri the foregoing provisions, of. this Oliipt3r Lle Government may, at any time in the case of any housing or. .ilflprôverrlejit s:iieine which is 1)r01.sOsed to be flawed or which has heed framed by the ci' wisicti is being executed by it, calf for and examine the records .hc Board relating to such scheme 'and if, aher making the exuninatiod and tfter consictci'ing the I'eprserttations,' if any, of the Board and the 1oe1 nitisority conccrnud it appears to the Goveriunent that ilch scheme should c modified anuullccl or reinuited l'Or reconsideration to the Board or that iucli scheme should be executed with modiItcatioiis, they may pass orders ccordingIy

Provided that the Coveririont shall not order the mocljfjcatioi or the iiuiiih,nent of a selwuie iiuicler this section without giving the person likely to be. adversely affected by such an order a reasonable opportuuity di being

(2) The Covel'Imnlent may stay the execution of^, any stcli sCeni pending the CXercise of their powers uiucicr subection (1) in rspest tltet'eof,

182

29

(3) Any housing or improvement scheme which itus already conic into force but has been n0c1i1ied by rite Covci'nlilcnt tinder sub-section shall Jiav elTect as if it has he4n cltdy sanctioned by the Boufld under section

54. The scheme as rnodiec1 shall be published in accordance with the provjons of' sections 55 and on such publication the scheme .50 mdilIed shall Come iuo force and shall 'bave. efiect.

70 rowr to excnipt.-.j-The QOVCIIIJ Lien I n1Ly ill pttblic interest, by notification in the GazQtte, 1 exempt subject to such eonclitjos and rtstrictions as may be secifi çd in. stic.lt notifications, any housing 01 - improvement schemes 1 fi- m a1! or any oh the provisions of , tlds Chapter. viii

ACQUISITIQN1ANI) DISlOSA[, 01,' L\Ni)

J'ower to acquire latiqi under the Land 4cquisiliwi Act, -Any lai I or any

interest therCin rcquired by the prd for, any of the purposes of this !\el

• may be acquired under tlé povisions o' the Kerala Land AeqimiiLiwi Act, 1961 (Act 21 of1962).

rower to purchase or, iea4 by agreenient.- --The Board Iliay (-nici' into agrecillent with any person for he acquisition Irom him liv l)wchasc, lease oc exchange, of any land or any iflterest therein which iiiity be acquti-ed under scctioli 71

Proyithecj that if the value of such land om: interest exceeds lilly thoitsund rupees, tlj loard hahl not ente' into such ngleelnem\t without the previous approval of the C overimsent.

Power to disime of land. --.(i) The Board may rd-lain or may 'case sell, exchange or otherwise dispose of aity laud vested in or aeqimuerl by it under this Act. -

(2) Whenever the Board decides to lease or sell ally land acquim'ed by it under this Act froiti arty-person,-

it shall give notice by advertisenment iii one of the leadiiii local newspapers in the State, and -

It shall offer to the said per.soii, or his heirs executors ot administrators, has prior, right to take on lease or 10 purchilsesuch laud for an amount or at a mate to be fixed by the Board, if the Board coimsiders that such an ohTer can be made without detriment to the Ciiit out the pui, poscs of' this Act. -

(3) If in any case two or more persons claim to have the l°° right referred to in clause (b) of sub-section (2) prekrenee shall bo given to the who agrees to pay the highest amount of i'ate lU1 the land, not being less than the aniotint or zitc fixed by the Board under that in clause.

183

31)

ChIAPTuR IX hl';VY, AssESsMl)\rr Al) REOOVERY OF BETTERMI.;NII' FEE

74 Pouncol of betIerineo(fe&.... (I) When by the cxceution of a housing or iTIlproveInent schcmc, any land in the area comprised in the schcmo winch -is not rcqtt iced for the execution thcrcof wiU, in the opinion of thc J3oard, be incrcws&d in value, the Board, iii fiaming the schcmc, may declare thac betternicot lee shall be payable by the owner of the land or any pCFSOI1 having ill interest therein in respect of the increase iii value of the land resilltillf, from Ow execution of the scheme.

(2) Such increase in value shall be the amount by which the valuó of^I he land on t lie con plctioui of the cxecu I ion of the scheni e estimated. as if' the land wc'rr clear o bu;klings, exceeds the value of the - land 1 )rior to the executionⁿⁱ thu: scl:euruc estimated in the like manner, and the l)CtteViflClit fcc, shall l)c. ()fle-l)il1 of such increase in value,

(3) The Boa rri may, with the previous approval or the Govcrnmiit, cicdai'e that such bcttcrmnt icc shall also be payable in rcspcct of any'laid. not oiuipi ISCO in dic scheme but is adj cent. to the area COj)1 ised in the scheme if such land svihl be increased in value consequent on the ccdutioñ of a housing or improvement scheme in the area comprised in the schiej'nf Provided that the Board, shall, before deelariig that any bctternicnC'fet shall be payable under this sub-section, serve a noticli in such form as' may. be pccscribc.d on every person ishosc name appears in •thc. asscsshcnt lit of the local authority concerned as being primarily liable to pay property tax^1. on ally building or hi.i'id in iegaid to which the Board P10P05C5 to dccltic th it such bcttcu ment fic shall be pay-ibic and thetcupon the provisloils or sub-sections (2), (3) and (4) ofscction 52 shall apply to every notkc ;srvd , U ncicr dlis p u'o ViSU.

....,

75. Assc.cs,nrnl of hctfrrinc,it fee by the hoard aid nOtice to persons liabl,' Ia..

I) When it appcar.s to the Board i.at a housing or iiflpr.OVC-. . ment scheme is sufficiently advanced to enable the anp1int of the betterment fee to lie cic(ci Iu'iInc(l, ihc Bo-iid shall by a u esohtion passed in this 1)Ch1f (Iccl-sic tlrni for the pwpose of cicteimining such fsc the xection of th SCheme ,h ill be deemed to hvc becn completed and shh1 theicupon giV notice In WIlting to evei y pczson on whom a notice in respect of land to b ass( sscd h us bs en scu vcd under ckusc (t) of sub SCCtiofl (1) of section 5) ct to the sw ccssou In intri est of such pci son, as the clse m sy be, that the Boiid pioposcs to mess the amount of the be ii

ttencnt fee p-syablc in respect t

of such land under section 74. , -

(2) I lie J3oii ci sh dl then assess the -sinount of bettci nwnt fee payable by each pcu'SOn concci'ned, after giving such person an opportunity to -be. .. lIC21-Cl and such person shall, within one month ftoin the ' .dátc*. of receipt of notice iii writing of such assessment from the Boned, infotrn the. Board in \vritiag whether or not he accepts the assessment. .

184

31

Wheti the ilssesiniola pet sosed by the Lo,iid is .icccpte 'I by persois concerned withi:i the period s1elhed iii SUI)-seCtiuil (2) , su:h ase.ss- iflcfll shall be final.

If the person concerned does not accept the assessnien t utade by the Board or fai1sto infoim the Board its requircd under sub-section (2) within the period specified therein, the matter shall be eckned to (ile Tribunal.

The Tribunal shall, after holding an inquiry, and idler hearing the person concerned, asSess the ainottrtt of l)etterlfleut fee payable by the J)(Z8(>fl.

7 Board to give notice to person liable to pay/neal oj , j betiernient Ji'e. -Whu the amount oh' all betterment fees payable in respect of land in die area comprised in the scheme and hi' respect Of land not cuiiipiiscd iii the scheroc aL•ea but is adjacen; to the area comprised in the schetite referred to in sub-secuon⁽³⁾ of sectiOn 74. has beets determined under section 7 the Board shall, by it noticé in writing 'to be served on all peisorts liable to such paymnenc, fIx a date by which such payments shall he made, and interest at the rate of fotu' and a half per cci t per annuinupon any a titan ill i,t - standing shalt be payable from that date:

Provided that any person liable as afritesaid may make payment, if lie so chooses, in such number of annual instalmençs not exceeding tea as Board may determine.

77. Agreement to in a/ce betterment fee a c/large on land.----( I ) Any persuti liable to pay it betterment fee' iii respect of any land iitay, at his Option instead of paying the same to the Board, CxecutC an agreelnejit with he Board to leav the paysrient outstanding as a charge on his juiciest iii the land, subject to the annual payment iii pei)Ctuity of interest iii the rate of six per cent per annum, or the rate fixed by the Board from Ullie to tiltie ubjct to the approval oh' the Government, the fIrst annual payisietit 01 such ilitereSt to be made one year from the date referred to iii section 76

(2) 1vry uay1n1lt due fm'omn any person in respect of it bei terinent fee and every charge referred to in sub-section (1) shall miotwithscamaiing anything contained in any other enactment and notwithstanding the extension of any mortgage, or other charge whether legal or equitubic, createçl either before or aftcr the commencement of this Act, be the !!rst charge UpOn the interest of such person III each laud subject to the prior payment of the basic tax under the Kerala Land Tax Act, I 9(31 and tIle Plantation Tax payable under the Kerala Plantation (A(ldi tiottai 'I'ax) Act,

1960.

() If any imistatineot of ' interest due under an agrecinemit executed in pursuance of sub-section (1) be not paid on the date Ott which it is due, the betterment fee sIall become payable on that date, in addition to the said instalment.

185

(f) Ai any ti nie ;Icr an agreement has been executed in pursuance ol .subseeti)J, (I ) any person may pa)' off the charge created thereby with the Interest tue iupio be date of such payment.

(5) When greement in respect of any land has been cxccutcd by any person lii plrsuaw:c of sLtf)SeOl ion (I), no MAL with respcct to such agreement shall La' brought against t!ic Board by any other person (except an hcii, cxecut,,r oi adnii nistrator of (lie person first afircsaid) claiming to have an interest ii the laud.

78 Ro'ove;y of ?flOnev3 payable in pursuance of.scclions 71, 76 and 77.—Ah1 moneys p yabir in respect of any land by any person in rcspcct of a bttcr- incnt fcc wider section 74 or section 76orbv any person under an aiu'ceuicnt execUted ill piIrstniijcc Of .subtcetion (1) of s2ction 77 shall, together with. Interest due uipin the date ol' rca lisation, be recoverable by the Board from the s;iid person or his succcssor-iri-intci'cst in such land; as an arrear of Pd)] IC i•r' iii IC (1 IC Oil land 4pein'n1 paJ'mdnt of betterment. fee not to liar acquisition under fresh

(lCClOHiI;O?I. - -

i(' aiiv land in respeCt of which the payment of a bcttcrincot fee has been areep ad in pursuance of subsection (3) of section 75or in .r051)cct of whj.h in a r',uI1ent regarding the betterment fcc has been cxecutccl uiidtsr SCCI ion 77, be slibsequently required for any of the purposes of t:his Act ) the payment or agreement, shall not be deemed to prevent the aqiiiitiôa of the land on' lee the Ke.rala Land Acquisition Act, 1961 (Act, 21 or 1962).

CHAPTER X

IiONS'Fi'lij l'ION OF TRIBUNAL AND ITS FUNCTIONS Constitutioti ^if a Tribunal for certain Purposcs.—( I) Notwithstamiding anytliiw Coal ained in the Kerala Land Acquisition Act, 1961 ( Act'2 I Of I 9?) the Govcrnnient may Constitute si Tribunal for the purpose of porfornthmg the functions of the ( Duet with refem ence to tIme acquisition of land fOr the Board under the said Act, for clecidinr; dipuics rclatin to levy or asscissn1cn of bcc'nmnt ibe and for deciding nch other matters as may hi; prscribcd. (:) liic 't'rjf;'minai shall consist of one person only who shall be a judicial officer nt below the tank of a Subod mate judge.

(3) '['tic 'l'ri buiial. shall havc the same powers as arc.vcstcd in a Civil Court lildel' the Code of Civill'roccdtim' e , 1908 (Cn.tra1 Act 5 of W08) 8! . Ojlier.s and sU/ior,iina(es '?! the Tr.ibuna/,-.._'.fjc T?ibunai ma-y,'-witl i 'the previous sancl ion or the t iovernment, ;sppoin.t such officers and si:mbord.iate s as it considers ii ceessary for carrying on its business •ard the m'c1OtimiOrt.ifl

and other dO)IClitiOi)S of . service of such officers and sahordiatcs l'LaJl be such as may he :n'cscr bed. .

62. Payment by Board on account of' Tril'une,i, —The amouflt necesiiry for the payilient of rc)nulicration, salaries, allowances a nd othcr cohti'jhtjrii payable to the judicial officer, appointed as the Tribunal andof the and subnMimaes or We ].'ribumial shall be 1id out of thc finids of'thiel3tjard'":

186

83. Appeals from ato'zrds a]' Tribunal. --. (I) Notwitltst udiitr anyt hi tig t o the contrary contaihcd in the K'rala Luid Accjuisition Act, 1961 (Act 21 of 1962), but subject to the pr0viLons of subsection (2) the award of the Ii 11)U11t1 i.a iclation to th LC1II ni tiori of 1111(1 shill be clectited to be the award of the court undcr the .nid Act,

Any person whoidocs not agree to he ainourti of (he. compensation awarded by the Tribunal for the land acc1uircd for the Board under the tKi'al.'t Land Acqniiioit Act, 1961. (Act 21 c)f 1962)), or to the persons to Whom it is payable pr to the appot'titivncitt oh' ,th cotnpensat'on itiTioUlit, those perons may, within sixty days frti t}c dttc of thr award of thc Tribunal i)rCICt' an appeal to Cl High Court

- Irovidccl that thc'i-ligh. Court may cntcttaijt the appeal after (he cx1:Jidy of thd said pôriod of sitty days, if it is sa tisfied that the appellant was prevented by sufficient cause from Wing the appeal in time. Ay award of the Tribunal referred to in suln ctioii (1) shall, subject to subsection (2) and any decistoit of the Tribunal on any mfic refrréd to i1tntdr this Act shall be Final arid shall fbi be liable to be questioned in any court of law

U!. Awards and ordert of Tribunal to be 'xcuted by Civil Courts.- --Every award of he Tribunal and cvc1'' oidcr made by lu 'l'ii bitital lbr he payrwi.f of mo icy, lot tlit tIc ltvet y of posscssclots^to lot e novtl of OIV si ur tw c sIn!! be ei1oi ci b the iiboi 1trite Jucle's ('rntrt ha^tug

jut isdietion oci the aroaj ii which h;e land eanccrtiec hi lie j)i'. iccecti igs of' he Fribitual h sit(oU'. as if itWere t lm dtc'e of ln sst Id

Urn1"i'En X)

1OWER TO EVX(Y1": PEtStiNS i'R )M BOAftD P1 EMISES

03. Power. to evict / eitfm Board rs/iti3'CS.'—(!) I! (he Competent au1 ority is sis1Ied-

• ('i) that thc peisoti iuthot Acd o oc' upy toy ilpat ci pi emtst9 has -

(i) hot paid rent lawful! .. uc from him in iespcCt of SUCI

• pen tids for apertod of more (han two stioil,s ; or

1 . (

ii).sub1ct, without thc jkiinissiot oh' fhc Bot'd, lhc whole 01' any part of such criises , ot

(111) othot wnc n.tcd ii cntt cVuttiOii of uiy ul the tOt 105, e\p C ot i ip1tJciI, undet which ho is to thoiised to net upy such p1 cnitss , or

(b) that wy persoi is itt ilil tnt!uo ised OCCUO tto of (lie Boit ci pi Clntst._ the ontpetcnt authority in y, notiv: thstattd iiig anything contained ITt uy law ci the tune being in fw cc, by io ticu set ved (i) by s cgistci ccl 1.Osi, 01

(u) y aII1xtng a copy of i e on th ouler door or som othcr CoItspicUo.uts pat't oiuch p'nrs, o' t,ili) in such, other manuci' as may b pi'cseribcd, orde at the peroii authoi'isecl to o.eupy 's well as any ohci' person dit, may bo1 in occupation of the whole c. any p'ç of' the premises shalt vacate flirt wuhin one mout6 of titc date of the seivice of ' the notice 3/1356/B

187

34

Bcfie au order under sulaccion ()tis mçje,ixgaiut . Pe9cH the COflipetelic utho'iy siaIl i4r1u the per)n 3 hyj Ixtce xx wPttfl)g 4 sex ved 11) tIxe tTI 1IIUt pi OVU.iL(t Sd Wit O flOUt c 1idct tdiou ',i) of the ,iotiixd (01 WIUL I tho

p upQ'i ox dci' to mtce ii UonalJh.. oppoi LuULy to oIfç i an ixi Itort 411d to J)tQd xvçc, i day, and (0 ShOW CI4SL why ttch o dcx 'dflflhid 1Qt lie 'xiiade to bi pccified c ili suh riQUCt'

ii

The cotnpetcxt iithxoxity in iy on, tpp qitxqp v"e- sx.ttcot) the pii iod spccihecJ, itI SuCh iQtxcc Wi SLtCIO tel s to JA 0x'e rtvy ^t

of the xinouu^Ii! ixined us t he ixçitxcc lie çfqin ft

(1) ix1y ii iticu st4tdWL,xt put iii by su.ix p , suit d dcuzsi it pxoctuccd in pulnuanc e of such ilOtliC shall be fi1 ci with the xods of hc Ui, and udi pit us sIx xlt bo cijittlo d to p oceibng 1 cit ltctu ISOi& or by j

)IL L(IC( 4

1 r any painyi xciuss ox ht4s to coxJxply wxh all Qxdt fli4de unctex sxxbs_ttou (1), the onxpctcnt duthox ily may eVict that pit son, hitfl, 'xd ke 0sesu0 n of tin. p .11uics trid in ty lox ihit puip n,e uclx ioxcQ im may be jlcLissai y

11^it person shohas been ordered to vdcaé Any priulgii , UL) chxusc (i) or (u) of cl çiusc (a) of sub sctn,m (I) wuhttt otc nouth 9t the date orsrvice of be noc.e or such longer itxies dxc Co up 1. uxay alloW, pays o hc Uoarci the Teix,iit arx'e: i or cat'z'iCs 9u pç: PtltexWA$i coixiplies with lic terxixs coitravcnec1 by ixitix (0 (he at kactvn of ttxxc co,'flpçn. no fxoriy, as lte case may be, tlxe C4i111)Cept ixuthtot'ity. shaD; ix JLu of:

cvictuxg siClt person unclex subscttomx () ctntcol its (i1dc1 1 made ttxdxu soxijiectioxo (I) nod thereupon such p6mi shfl\II hold oic pretutses on hc 3O IC tellilS On which lix: held (helix iniixxettialely beloxe s0ch IIQ(lce was civeiI ott^hi ui

xplo,xonsoix..—For the pILIpOSeS or this SectiOn, 'ttXI(I section U& x eXpj-(:SSi0JI Hit tuthiorised OCt tt Oit 1011 ' H i elatton iç any po i t011 an,tlxox ised iti OCCUpy apy boux d pxexxiscS, IxOCIIL1cS tiLe cOIttilltLiLIlt3C Hi occpuLoJl':.by, lx lilt 01 by aixy p& t bOlt cl,xInhtix1 Liii 11 or ttudt 1nn Qi th pi iitLlsCs uftci tile aittixority LLlt(L&1' which 11' was ? owexi (t) OcCupy Uiv 'pret1i4e, has ken. ituily dciii ittnted

tiG Powti to ieovei Pont or cI(inulgou as cii rscu ui' pubxc I dVsjflc

tli aix

I) Subjict CU uxy uIc xn,ide by tilt ()Oyo rflrrxefxt xix this bt_lxdlt 'tild wi th out prCjudxcc to ihi piovishons uL o cUoxI 85, wixci e 4xxy peioxx t at of ILISI p4ydblo Ill espc t of arty i3oax ci pittus s the coitxp& U itt çtuthtouy may by notice served I (i) by iêgiuered'post : or (ii)' by xIfi rg --4Goy. of jt'pn the outit d ioi 01 sOme 9tlILl' COiiS1)lC1,x0U purr of such w imises, op (xxx) in

such other •iiuunner as may k'presciibed order' that- pci -sot to pay he amo WLtIIIUSL4CIL Little nOt bfing less than ten days as lixay 'be 'speihied' id the too ice 'IT such person refuses or 'fails to pa>' the arrears or rent 'withiln' the -. tine scpc'hied' in the notice, such arrears lila>' be i -ceo) vcrcd as 'hr1 - at' 'of piihh xi ievcx tue clue' oix 11411(1. '

188

'",..

3D

Where any person is in uOaUtllOrlSe(i occt4pation of. Board

premises the. competent authority may in the prccribcd ninner, .sscss such

damages^;1 O.CCOUI1t of the. use and occupation of the premises as it may

dcetn'flL, and may, by noticeScrVcd in the manner povicIed ir

SCFVICC

notice under 'subsection (1), order' that person to pay the dama's. within such time as may be spificd in tile notice.

IF any persoil rcklgC3 or tails

to pay 'the damages within the timcspCcifie(l in the noticc (he dai19c 5 !may be reCoverer1 from him as arrears of public revofluc due on land. No order shall be made under' subsection (2) until after the iSSUC of notice in witihg to the person calling on him to show cause, within such ,period a may be secificd in sdcli OtiCO, why su

n ch order should ot be

• made, ajid until his objretion, if any, and any, evidence he may produce in supprt of thc;sanc have been considered by the comiet ciii an tliority. 87' Ap/iea1--(l)' Any , person aggrieved by an om;der of the competent

• authority undr tioñ85 or ic G tioYi .86 may, within one month from the date of service of the notieC of such ordcr, prefer an appeal to the Government

• Provtdec1 that t1 16 Government may entertain the appeal aftCr time exp1r) of the said pciod 0f OJiC month, if they are satisfled that the appl1ant w prevented by sufficiClit CUSC

from iilmg the 2ppcal in 'inle

(2) OiireCcipt of an appel undcr suhscction(l) the' GovernmnCfl may, after calling for a report from the compeU nt awhotity and ilter jamiiUch further. inquiry ifany.,'as maybe necessary, pass such orders as thy'tiink fit, andthö.orcler 'th o. shall

be final.

()' oh such appesi being' refcrred, thcGovernmfleflt may stay the cxc uton' of!the order of tub Conitbnt authority for such periO(l and' on

sue 60nolifions ag tliey.thitk fits

•8 Rent to be recoored from deduct ion from salary or wages in certain ca-ses, Subjbct to the proviihns orsction 85 any peison.who is an employee of tic Government om Iou-il 'trithority and who has beau allotte I an Boatd tiyCxecutO ail agrcetnctst in favour of'th •t1

~m.rd prc,viding that theIOvcrmneIt of the toe ti audiom sty, as the e isa uirty be, imciem or by Wh*nl he is eiip1o'cd shall be competent to deduct from the. salary or wacpayable t,.hini such amourt as may be specified in çhc agreetrient an4 to pai tile amou it so ded'i ted to the B trc1 ii s'tiisfaetmm of the rent dw by him in repe' or the Bo ird pron'mos allotted to him 1(2) On thee,tccut!on ofsacli agi'eemncet, thcQoverflmeflt')l iic local autjiom!ity, as the case may be shall, if so rc:1uired by the ,Botrd by ncquidmtlon in wutmn in ike ibm. de 1w non of thi amount specified mr thm i eqhmsltioti fi urn the salat y or wigcs of. the erriploycc specified tire requisition in cerc1ancc'Yith tl agreement, and' P-Y the arnoufltSO dlediucied çø: tiiç

189

30

89. hap oJ juiutljcljo,t pjCour1s.No order alade by the or the competent anthority in the exrcise of' any pQWer coufèi'red by. uadei this chaptci shall be i ailed in question tit any coat t wd no

,

shall be granted by any court or other atitlioi'ity in respect oil ady cio: ' taken or tçJ be taken in pursuance 01 any I)owei' conferred. l)y. or rirtctc' tbs c. chaptet'.. . / . ...

Cuipsrn "I1

f"1NANCh

90, B OURI 'S fin d. (1) The Board sisal I have its own fsnd, .'

lloot'd sony accept grants, l,)vrntiOis, dorttiorts and ils li'tns tht eitti'tl or State Qoyethment 01' local iu1iEn'ity,. os- any iudivictual or body whether incorporated or not, f' - all or any of the iu'poscs of this Act.

All noney received by or on behalfof' tho Board by virtOc of this c\cr, all pz'uccecls of laud or any other kirtd of property sold by the Board, all seats am.l all interest, profits and othet: moneys accruing t9 the Board lwll constitute the fund of' the Board. Subject to the provisions OF subec'tioji (5) all mQneys atscj I (_clph spccslit cl in t lie 161

-

cgoing pi oviston itid lot ming p sit of thc fuud of' the Bo4ed shall be deposited into the public a of he CoversuyenC antler such, detailed head of' account as may bd.prescribecj,, and' the ,tsaid

account shall be operated . upon by such officers 'of' the Board as 'may be

authorised by the Board anti in such sniannet' a.s fuay 'be PiCSCribecl:

Provided that the Boi'd may invest any rins ot i'equii'ect fiv

isisniejiate use in such sccufitje5 or Ltel)Cuturcs as may be approved- by

the Guvernisient . . ,

Notwitlutandiisg anything contained in sitbssctiou (4'), jho

Board may deposit in the Resci'v Bank oh' India or in ahy' Sclst;dulecl 'flank any amousit not exceeding such sum as may be presi'ibecj for the Qj)ei'atiQfl oh an account with such Bttk, anti such account shall be' operated upon b such ofbcei' of' the Board as may be authoi'ised by the flonz'd and ju-s(cls mariner as 'amy be pi'escribed. . . ' ixp1ancasw,,.-_Foj the 1)tU'POse of this section, the leses-ve fiatk of

.hall mean the Reserve Bank of' India colistiluted undes' the Resçi've, flank

.,,f India Act, 1934 (Ccnti'aJ Act 1934), and a Scheduled flank shall mean a bank included in the Second Sehecl ule to the said Act,

91. Subve,sijwjs and loans to ' the I3oard,----.TJie (overnnzseijt irue to. Uiflc snake subvciii ions pt advartce loans to 'the l3oarcl-.cite- pw'poses Of this Act on such lerlm and conclitic>m as the Qôvet'mnIent-na y , detei'nij.

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37

•92 Yoir f' Iliq Board to, borrow and 1rnd.'(l) S&thjecT.to the piovtstons of this Act thc Boaicl rn ty, ft orn time to (iin b>.fi'os fl1Cf11) 1 f.tfl( ct lot tl'ie put poscs of this Act Li om thc public r Ii oii toy cot p umn t;oil o',s ied'oi critiollcd by fic Lnti a! os St'sn Cm ci mm Ill

• (2) Whenever the bo'i'oi'ng of' any sum of xnoisc' has beer, approved by thç Governmiit,. the Board may irtstea(1 or borrowing

"1(11,1 Or ny P' tlu..i cof Ii oi thc publti like Ci cdit Ii Oiti toy I) 1111 or any copQration'ownd or 'cotutolted by the Centrsil ui S tate Cnvcnini (4). ⁴casts.nccount to be kept ntlt name of' 01e. 130at'd,to the extent of such Squl or part thereof, 5511(1 may, w th tile previous sanction of' ili c Govern- ilCit, giant mortgages olaf! ,oi a iy of the properties vested in ti(: Board by way (>1' secirity lot' such credit.

Subject to such conctitins and' limitaiions as mit)' 1)1' fL'CICI'Lt)eI.I ad with the previous approv1 off the Goveitns'n , the Boui'd I fliI), fin' the protnotion and CxeQution of ' any iiousin or ilnpl'oveluent ss'lIeIfle urldci' this Act enter mto fivaoca1 ar1'utgemen15 with any oaitlt or otter financial institutions approved ly the Govercunetit or with the l.,i It' insurance Corporation of' India established under section 3 oh' the I,iic

• I usurarice Corporation Act, 1956 (Central Ac,t 3 1 of' 1956). Subject to the 'provision of this Act and to such conditions aitd lirnitatiors as dItty be prescrihedj the Board 'nay, out of' its funds, giant - loans and advances on such terms dnd conditions as it may, determine, to any co-opei'alivo socey registered 'orf (kefllCd to be regisiered under the law i'elating to coqpei'auve occ1ics ft,r th time being in f'ore&: in the State or to otty other person f'or the cdtistrtctjojs of houses,

93. ' Guaraiite by Gover,tmnt of toans,---"I'he Gove,c'lituent I1Itt gtluI'antl:e itt such manner as 'they think fit, the payment 01' the priiteipal and iztlei'est of' any loan propQsed to bo raised., by the Board on debrittures or of cither the principal 'or the interest

P,'o'vidd that the Qovernuient shall, so long as an>' such guai'ai'Llccs are iii f'orce, lay before the Legi.sature in every year during' the budget

• 5ssi0fl, a statement of' the ua,'arstees, if any, given during the current ytoil' and up-vodate account of' tt,e total sqws, 1' any, whichhave been f)aic[ out of tIkq Consolidated Fund of' the State by reason of' auty such guarantee or paid into the said Fund tOwards i'epayinc'ni of any money so paid Out.'

'94. Form, sig1uutur, exchange, transjer and eL/hf qJ' u/mbrnlure.'-'--( I Wheievei' money is I)orrowed by the Board on clebntures the dcbc,xttii'e shalt be in such fo,'01 US the Board tiay with the pvvviows sanction it' the Govern- ment specify.

', All debentures shall be signed by the Cisait'uian ititsh ci tliet' by the Secretary ot' by any One of the ex-offlcio members of the Board, The luoldet' of' any detertiui'e itt any kn'm specified nuder st,b-secti o n I ) may obtain in exchange there(orc it debeiti tue Ill. any uthiei' kiun sjn'ciuiu'cl in the maunci' pl'ovidc'cl in sstb-sec'tiojt (1) • and 11 1)011 such teu'Ii IS LI)' teed may determine,

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38

(1:) hvci'y debenture issued by the Board shall be transfct'ahk by, cndorsciocnt unless some other rOode of ti'anskn' is spcciflcd tIi'rcin.

(5) All coupOns attacliqd to debciiturcs issued. under this Act s11a1 1 ' hear t he signature of the Chairman; andsucli signattuc may be engavctl, lithographcd or imprcsscd by mcchanicuulpi'Ocess.

• Paymettt.c to .rurmnors of joint payee.v .- -Wheu any dben ture or security issued or grant.r.d 'under this Act is payable to two or more perons' jointly; and either or noV of them dies, then' notwithstanding' anything contained .- in section 15 of the Indian COntract Act, 1872 (Central Act 901 102)l' th debenture or security, sli;ull:bcpayablc to the turVivor .or'surViVOrS' of' uch persons^:

Provided that nothing in this section shallaffqct any claim b the ropc- snta1ivc of the deceased person against such survivorS or surVivo's.

96. Receipt by joint holder for interest or dividend,—Whce , two or torc,perons^. are joint ]iolclers ol any debenture or. security issued, ot'. granrcd udder this Act, any. payment made to the firsurnentiortcd p,crsbn t1eic111 of any dj'itInd' or interest payablc in respect of such. dcbcntut'e or. ccurity shall be a, discharge of the liability of the Boaid in respect of such dividend or interest,

97. Priority of/ia ymcn&t for jntert and repaymehi ofloans--All 1ytS .. due l'i'oni the. Board For intreit on, or the rpayinePt. of, 1oans,.!iaWhA"

made in priority to all other paymentsdtie from,hc.3oaf'dJ .

98. i?cpament of loans fOe,z under sec/jail 92.-.-Ecr' loan.takcui by th'136aid shall be repaid by the board within the period akrced upon by the 13'oard and subject (0 tile 1)r0Vni0flS of ubsctiOA (2) of section' 115 bysudh of the following methods as may be approvcd'by the Go''criiment, nartc1y:—'.'.^' from a sinking fund estabhshed under section 99 in respect of.,th '

loan: or

by paying in equal yearly or hali-ycarl.yi instalments of prind.jal or of principal and intel'cst, throughout the said period; or ^, ii I lie Board has, before' borrowing inoiey on debentures, rcsoved, j by 1)llbliC notice, a power, to pay off the loan by pp'ioclieal instalments'atud to.., sclOct by. lot the particular debenture to be disc1iurgod at particular p!4Ôdi, then, by paying such inilalments at such periods; or

from money borrowed'l'or the purposes^OP

(c) partly from the sinking fund establised' under section: in respect of the loan, and partly from money borrovcd for the' 1tui)oo.... ^'

99. Estah/is/'menu and maintenance of s.jnkin Jund.—( 1) Whonevcr a. itsan ha:/ to he t'cpfll(I from a sinking Fund. the' Board lai1 cstabhisheU sucit a'fuud. ,. and .sl)alh pay into it every year until the 101Tfl is:repairl, a stttu 50 ctilOulMcd , ^' that ii' regulal'hy paid throughout the period agrc'od upon by the 1oard, it would, wit Ii acçuunulatiouis in the way of' compund intei'est, b' stirncicnt^.

0c after payment of' all cpcnscs, to pay off the loanh at' the end of that pr1L

:

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39

(2). rate of' intere$t pn the basis, of' which the sum vefrrecl 1') iⁱⁱ subsecioi' (1) shall be calëulacd ) shall be such as zay be ireseri)ird. 100 l'owei to dIssQ,1WWe .- p*aya4eIi ts into siitk big Jund ---Noiwi tInt uidiii iythirtg coisu\uit n sectIon 9, if it any time tist. ->urn st iniiiiig at j cdii of Ite sliluog fuild^C abjihed'for rcpayiit^nt of my 10 in is of ittch amoitrit

i. jilt the raic of lOtet c't pi cscubed undei sub secUot () Ofliar ecpon t w1mfl he s

~ifflclent to xepAy the lou at the end dfth id 'agt'ecdii1ii.hy he l3oard, then the 'Board may dicotinue

ftirtler 4 ll ll6al payneut .i;to §

401 fhiid.

.101 , afin/eizijithd..-.'-(l ) AU moneys paid into aily sikitig lust iat-as-oon as possible, beinvested bythcWord iii---

() Gveiimieut scurities; or

• (l) sCUrities guarantepd by the Central or SLate Government;^ui

(c) clbentuses jsed by any local authority ; or

• (d) dcbeuture issuel b'jcli Board of' trustees of (lie Ports iii the State; or

• (e) tlberttures'i ;sudb the Board in the joint names or cite Exonminet-

of' J4eaE Puxtd Accounts 1ei%la, and the Accountant GimeriiI, Kerala, to he'hidcl'by. them, in tmustfr th repayment of tlieloaii lot- which thu sinking lunch was etabh1shcd,.

All dividends and ottjer sugts received iii respect of aity such iiivcst

• meat )iitU, as sqon as posshle fter receipt, be, paid into the sinking fuid and - nvestd in the manner laid ddwn in sub,section (1)

Any inyestsnetxt tnad uider thus section may, from hOle IU StOIC

su1)jcct40 th provisions'of- sub'section (1) : be varied or titinspused.

102. 4pp(icaliow of sinki,g /imd.—TIic L\VO Irustues referred u 111

sub-section (1) of section 10I in whose names aiiy sinking loud is

• ; iflV$ted may, from time t tinle, apply Use same, or any part thereof'

us Or towards the discharge uf! the loan or any part of the lostit for whichi such sinkiag - thoU was estabhisd and until such loan is wholly discliai-ged, sisal] not apply the same for any oilier jurposc.

I 0 '-'lrinuat statejnnt by lrusttes.-.—( 1) ' The two tdu.sle(!s referred to All

• stb.section- (1) Of sectictil 101 slidl ac. the ertd of-every year ) U'LliSiI1 to the

Chairman, a sateiiient"showing-

(a) th. amount which has beets invested during the ycat under

sCction 101

• (b) the date-of-the 'last investment made previous to the ttaiisiiission of' the statement;

the aggogatc iiznuutlt of the securities held by them the aggregateamount 'whkch has, upto tile, date of the statcijiciji,

been 01)piied under section 102 in or tOwards lepayinil loans

and

the aggregate amount rilready paid into each sinking fluid.

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'Ii)

(2) Every mcli statement shall ie Ia cl hetbrc the Board and published iii the C azet te.

104.. Annual c.vaininatwn of sink/nt,' fwuA,'—( 1) The Accountant Goncral, Kerala, shall examine the said sinking lunds every. year and ascetain whether the cash and current value of the securities - at credit of such ftmd arc actually equal to the amount which would have atcrinulated; had investments been regularly made and had the rate of intct:est as oigina1ly estimated been obtained therefrom.

(2) The Board shall forthwith pay into any I sinking hind any ;mOuni winch the ,\erountaut Geiwcal may certify to be the deficiency therein after cxairiiriatiou as aibresaici, unless the Government specially sanction a gradi ml rariji ist lent .

10.). E.cttmair.s of income and expenditure to be laid annually before the Board. —( I ) The Cl tairrnan shall, at a special meeting to be held iii the month ol F'cbr;utry iii each year, lay belore the Board an estimate of the mcoinc and expenditure of the Board for the next ensuing year. Every such estimate shall make prOvisiOn for the due. Ihlfflinni. of nih liabtit lies ol t:Iie Board, and for the efficient administratibu of, this Every smh estimate shall di fFcrejitj ale cdpital and revenue funds, and .hail be prepared itt such form, and shall cOntaih such detaihi, a the Guvc:rniuenl llwy. from time to tinic, prescribe.

(I) hvcrv such estimate shall be completeA and printed and a copy titeteot sent, by posi or otherwise, 10 . each member at least ten clear days hefre the date ni tim meeting at which the cstdnat6 is (0 he laid before tim Board.

(5) A revised budget, if any, including all- thh expenditure not covärccl in the original budget. estimate, shall be laid befor thd Board at a spccial meeting to be hiekt in thin month 01 Decenuber in catch 'cai. lOG. Saitciton of (lie Board to estiznaicc.......

The Joarc1 shall consider --cry. minnie so laid htik,ic it and shall mud iOn ihc :semc, either without niodilicaLioti or with .itcls modification as it may t9ink flt.

107. Apjuz-ovat of Goi'crn,rien€ to estunatcs.._( 1) Every such estimate its sanctioned by tile Board, shall be Sul)flhitteCt to tlib (overnmctit, who may, at any tune within three months after rcceil)c of the sa1ño,---

(a) approve bite est in uate, Or

(h) disallow the estimate or any portior theref, and return thc estimate to Lhc Boar(I for ametiditicuit.

(2) If any I I i ) tc n o s etut to d to tht. Boat d, it shall forthwith proceed to aitteuci it and shall tesubu iii tIte csimite as amended to, the (jovcrw'ecn( Wild) ti-lay then approve it.

I!

194

4:1

5ippiunen1ar,y ej/.irnaie TIte luaid itlay, at ally hum. doting the year for which auiy estimate has 1)(eu1 sanctioned, (;al4Sc l supplell)Clltal'y estimate to be prepared and laid bcforc it at a special meeting. (2)1`11e provhiOnsoI subections (3) and (4) of section 105 and of seCtions 106 and 107 shall apply to cvery supplcmncntny estimate. Adherence to estimate and maintenance of closing balajice. .... (I) No'sun hall be expended by or on behalf of the Board unlcs time expenditure Of

I. the same is covered by a current budget grant or can be met by a :. .. 'renppi'opiation or by drawing on (lie C OSiJO i)alallCC. - (2) The closing b.1ance shall not be reduced below sucit limit its may be fixed in this behalf by time Goveruiiiieuit , Ii'oiii time to tmtc:.

• (3) l'he following itcms shall be exeimipted twin ttie pi'OvisiOnS of subc(;1ion5 (I) and (2), imamely:---

• (a) rCfund of jitoneys be!ongiiig to ,..outti'tet0rS Or other persons hcicl in deposit, and of moncys collect t:d by or credited to the Board by mitakc

payment dito undcr a ciccm'ce or order of a Court or outlet'

• an award of the Tribunal sums payable nader a compromise of any suit 01' other legal proceeding or claim effected under this Act ; -

. (d) sums payable undcm' this Act by way of' compcnsatioii ; and

(a) payments required to incct'auy pi'cssiflg C1TicrgC)LC'.

(4) Whenever ally sum exccccliitg ten ihousand rupees is expended unioclausc (e) of rub-section (3), the ( 2iairinan shall foi'thwithi report the 1 cmtt.tuisthCei to the Barcl explaining 1,0w it is proposed 10 CoVer time eltem !, dttur.

1l0 .DefinUin of 'Coi4 of i'vfanagemnci1'. (I) Thin CXpVCSSIO11 CCOSI of maiaerncrmt'' as used in the following sections hi this Cliaptem' means---

the honorarium, salary awl housc-rent anti conv(.yance allowance, if any, of the Chairman, Soc:ctary and the housing Board lnginccmi', and any' othci' allowances and any coat ri-

• . ., butipns payable to or iii respect of them. the salaries, Ices and allowances and contributions paid in icspd'Ct of olhct_i S and SU))0i (1111 Ui S ol the flit ii d I ( ILl itd to iii scCtuhis 8, .9, 17, 19 and 21 ;

the rcumtcratious of oilier employees of the l)oaixl except

. :

• c -hployec3 who are paid by the clay or whose pay is charged to tempOrary work

'1 (d) all aymcmlts made under, 3Cction U2 on account ofthmc iribuital; and . .

• ' . (e) all ofTIce cxpenscim incurred by the Board or die Tribunal. 34-/661'B.

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42

(2) 'Ilie exprcssioil 'office pcnse' in 'clause (e) ot sub-setior

1 (I) means C.'I ) OflseS itturred 'fot Carrying onoffice work, and includes te rent of office buildings, the })toVision of furijtu therefor, : chargs printing and stationery, cateriig charges iicur'ec1i connectjn with meutings and conkrences held by or on behalf. of' he Board ELd cojttri[,utjnjis (n wi rtls welfare and recrea; ion of the Board's staff, Ill Iiepiug of eapta1 accouat and reveller aceoint.---( I.) Th Board sli1l

keep a capital accouot ttncl a icvenue accotu't.

(2) The capita! account shall show separately all expendhu incri'd by the lloarcl on each housing or irnpiuvemcit scheze.

12. Credits to capthil accozun.-'—Thcrc IiaU be crodited to the capital area iii t---

(a) all sutos (ccp interest) reccived by way of bettermeit fies under this Act ;

i,b) all xncmeys icceived on tccount of loans.çkiz by the Board in pursuance of this Act

all inoitcys received as grants by tic l3oard forp141'ppses of this Act ) (ruin the Central or State Government

all moneys received by the h3oard 'on account of lepaymenc of loans and adyg;iccs gian led under scqtion 92

(c) the pt'UceC(lS or the salc of ny !l't,cj belonging to the oarçl, which was pqrchasecl out of any suih loans or gii1ts

(I) where any 191 14 was purchased ut of an 4dvance from, the 1C\'CfllIO account, the portion of tlt proceeds of the sale f such land which remains after crediting to the revenue adouut' the amount of such adva ii cc

(i-) the procceds 01 the sale of any hiovable property (including sectitities for mone) , invested horn the Capita!accougt) belonging to Like Board all Iqiup sum rccci'cd from any Government in aic of th e capital account ; all Iuo rcy s received by the Board in connection with leases for afly term exccedi0g forty years

all sums, if any, Which the Go,vcrnmet direct under stibsctioi

(2) at section 11.5 to be credited to the capital accouut ; and all woncys iealiscd from the sale of securities by direction of the GOVernment under' Section 116.

ii 3 . 4/jp1icaein of capital acouat—.TJie moneys crediied to the capital account shall be held by the Board in trust and slial I be applied to - 'a) meeting all .csts of framing and executing housing or flUpiOVeiuent schemes

S.

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43

• (b). • meeting the cost of acuirir1g Iaiid lhr currying out any of the purposes of this

meeting the cost of constructing buildings rcquired for carrying oUt any of the urpOse of this Aet;

r(d) the rcpayni1t of loansfrom money borrowed in 15ursuance of thisAct ;

(c) giaritiflg of 1oths 'uid ids1a3ices under seCtion 41 and 92 thu!dng p tynients in pUsuancc of section 149 tliei wise than for isiterest or r ece imintãtiahcoi' working;

snaking or contx'ibut gtQWards the cost of survey its pursuance of sct(o 141 .

(Ii) meeting such roportiôn Of the cost of niangeinent as may be prcsi1bcdby tliq:Eoard.; and

.() •tohperari1y making good tile deficit, ii any, ii the revenue a6count at the. end of ay year.

114 Cutht to rvcnue dcoithd rheic shill be ciedin d to the revenue

• •aecbut.— all interest re( civul in usu tne of scctloii or sectioYs 78 all anntrdI 1 recuihng stms rcccived from the Central or State

I

Govorftrnct in nid of tI'e funds of tli Do ud ali oipcnsatioiisreehd by the Boaid under section 132

• d) n]f nidneys recôivcd by^, the Bbard in connection with leases for any term not cxcccding forty years

(e) all rerIt of land vested n the Boird tf) tl1 rCats ol bu1dbg,,Vesd in tlic Bois ti ()g) thd supervision 9ict cenage chrgcs obtamcd by the Board I under section 68

(Ii) all nitesest on loans aj adv mcci gr mtd by the Boaid midem

sectIons 41 and 92 , anti

i) nil other , receipts by'jhP036Atd which ire not required by 5eót10 112 to be crCditd to the capitil acdount 11 5 4pp1icahoi of revenue acoun1 —.(1) I ho modeys credited to the reve

appi

ut account shall b held by the J3o'ud in trust, and shill he d! t&-

a) payment of all chargcs or payments towards interest on sinking fund clUe on account of any loan tiken n pumsuance of this Act, : 1 and all othereharges incurred in conUectioñ with such loans; (1,) payment of all sums clue from the Bo'srd in respect of rates and tates imposed by the local authority concerned, upon the land

• vested ill the Board ;

• •• •

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44

( paymiit of cost s ii any, of mailitai ll ,

n sep itc etablishixieit for the collection of rcns and other poceels of lald. yested n the Boarçl ;

..• .• (Cl) payment of All sums towards the cQst of Tribunal under scçtQn 8 g.

(e) payment of 411 sums which the Govcrniticnt ii' diret to be aid to any , aucitoi' under sectioi; i V

• (1) payment o the cost of 'na1Iagcn(Jnc ?1 C 1 tIcJfr1g e11prQportjot thereof as may be dbitcd totli. ;capital aecunt undr clause (h) of ection 113 ; and ; ^{•V.V V .V}

(g) payment of all other sums clue .frcrin the BQard, oUethan tlióss

V V which are required by Section 113 to bs di

~

jjllrS ` Ccj from the capital accowit.

(2) l'he surplus, if any, ieinàining after making tl payrnedts eièxreçl to in subscction (I) sha11 subject to the maitieuaiiëe of t closjrl as requied by sub-sect ion (2) of seCtion 109, fte irveteci. in he rniuei laid (lOWir ill section 101 towards the .sc'vzco ci any ta4iding af'tr the expiry of sixty years from the cOnitneiiccnen( fV Act ws1ss t] Govwnnwiit otherwise direct.

Power to (Ieec sjile of secri1is ía a/ic/i any pirpliq of. flie revenue (zccoOflt i3i,wcted.-1f' ikt aflv time aitci' any Surpltt.s iclerrert to ii ?Ub SCctio (2) or sct;si.ori II fi fuss been invested, the 130ardis •satifleçj that the invest-

BICVUt is not iicected for the srvicc of tny loan rqfei'red to in that subsection, the l3oar4 may with the approval of the Govcriuient, sell the ecurities held under the investment,

Advanc5fro ,n revenue account to CZ. i1aI (iCpOfll,--

( ) Noiwithitaissling anything contained in SeCtiOn 115 tile Board rny adVATIce any qm ancing at the rcdit of evenuc account for the purpose of ineetwg cpnal expenditure

(2) Eveiy such advance shall be refunded to the re,enue acco;pt as soon as may be practicable

V 118. ldvancs from cnpj(nI accoUnt t revenue accQ;nt..(i) Any euiçit • jj .

the revenue account at the enti of any y e ar may be rnde,goad,by Ali

:Y• • V advance fiVOfli the capital account after obtaining the approval of the Government.

(2) Every such 4dvance shall be refuuclecj to the capital aCCOLint in the fo11owiri year,

Submission of obstrUcts of accoicits to Qover,unent.—,At. the eiscj of every ycal, the Board shall submit tpthe Gover'nmwii all abitract.of tliq accounts V

of its teceits and expenditure for such year, ^V Annua( audit v/ cccoignls;--T1ic ncc)tsiirs of the Board . shall be V

exainiiiecj anc1 audited once in every year by such auditor as the Government may appoint in thia behalf. ^{V V}

wil

•.......

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45

H 11 Powers, o f a;4ü1or.

(1%.) H. Ji>sttmrnons is

•t. [CU1O' exaqiiliJ

• 1ttcidaticn of the • .(l) ., by surrrnons iu wr.

or conroi of sty 5 to appear in po

require any person. • with respect t •,su

•

•.:

to prepare audi fu

122 J?eyiiU/T(t(),t üf a(e/iIor

• stcls rC1rtufleraton as the Govt 123 i?cports cjed for,jjajtnt

• r, ci,rI;tr,r ')II - The' said aucjttor iflty-

:g rccluire production of any document, the (166 ~

o,f which h 1)CheVe.s rlccc'sary lr the ccouhts

iing quii'o any 1)e'oLt Will) has the custody uch cI900meni or jlo is accou,stable tljerehji' : before him ; and

s 4ppearing to make and sign a declaration document oi' to answer any question or

'jtish £lnv statement i'elating thereto, 's1: -.The J)oard shall pay to the said auditor 4nment may direct.

be.fsrm:js/sed by Audiiy to //se Board. — (1) - ••

report to the. Ooa'cl anti to the (.ove'ntnent atiy tiLateriol illipropriety Or. p*gulitt'ity. VIiIC1'I he utis' observe iii the cxpenchitue, QV H tie' recoVer at' moneys clue to the Board ) or in the ccOus

(li) •furuish to the. 13oar4isdch inrorination as it tay, !'I'o:u tim: to tirne, req4ire COflCC'ning the progress of' his audit report to the QJtairrian any loss or Waste ol' mottey 01' other property owned by,9r vested in, tls Board caused by aegl.:ct or misconduct, with4 the rtamls of petsosis directly or indirectly

• . rcspoisible for such jloss or waste ; and

• (d) submit to the Qhnirtoan a final scalement of audited accounts togeUser with a repdrt on the resu i Of the audit, and duplicate copies thereof to the Govrnrn'rtt, within a periol of' ttu're jnths from the end of the year or within such othei' 1)eriod as ..........the Qoveinment may allow in that beit1f;

• (2) , () The said auditor rhay disallow every item contrury to law and surohrge 'the s4rne on the . person making or autliorising titc snaking of

• the •megal payment ; atd may • charg against any p('l'so)l responsible thereof the amount of an'y deficiency or ios.s incurred by the negligence QU WsQQndUct of that person, or., f nay sum which ought to have bccn, but, is not, hs'ough into accoun by that perswi and 'shall, in cery such case, certify the amount due from such Petson,

• Explanation — It shall not be. open to any person whose negligence or misconduct has caused or coztributed to any such cicIlciency 01' tus to contend that notwithstanding his eghigcnc Or .ITIISCOUdUCL the deficiency or • loss would not have occurect but for the negligence ot' iniSC0JldLt*CI of some other. person. The said auditor shall state its \Vritiilg dw reasons 661 his

decision in respect of every 'disallowance, s stt'chiti-ge of charge and lurtlishi a copy thereof by registered post to the person against whom it is inacte.

Ag

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• (c) ir the p(i'sOii to whorn a copy of the decision is so furnished rehises to rccc;vc it, he shall nevertheless be decrncd to have been duly furnished with time copy, withifl the meaning of' clause (b) and the period

•of fOlij'tCCii days fixed in subsctjons (3) and (4) shall 'be cacuIatêcl from the date of such re 1usai

(3) Any perscii aggrieved by a disaliowàncc, surcharge or charge made uimcicr subsection (2) may, withiu fourteen clays iift.er he has been furmimshiaj, With a copy of the decision of the tiuditor, either (a) apply to the couri ol the SuborJimiatc ,Judme or if there is u Subordi te' judge's Court having jurisdiction, to the Court of the District judge to set We such dis.tI inivance, surcharge or charge, in whih cac the Court may, abet' liking such evidence as it thinks, necessary, cOnfirm, modify, or remit such disallowance, surcharge, or charge. with sucir orders as to costs as it may 1 huik proper in the circumstances, or (b) in lieu of. such applicanoti, appeal to the Government who shall pass such' ordrs as they think lit.

('I) Evcry sit' ii certified to he due fi.eon .aiy person by the , auditor under this Act, 3hall be paid by such person to the 'Board' within l'our{amt diys aI'tcr he has been Iiu'nishecl with . copy of lhc decision of the aim' ImI 'm' U11100 Whin ihi:it time suA p'tsomi has applied to the court or appodel to time Govemnuiemit against the dcisimi under subsection

(3) mmd such simui if not paid or such sum as lie Oourt or t.he'Oovern- mciit shill Marc to be du', shall he rm:covdrable Oh an application nmdi by t'te Bmvd to the Coart in the satime wayl as an /unout'it decreed by N.

() Noiwitiistiuuhiig anytiurig containc I in Us guction, the Government • may at ativ ih,r ' that tie rovery id the whole or Any partol the aIriO,nit ccrtilti:d to I, due ironi any person by ii' e auditorunder'. this Act shall be waived il' in their opitiia.-n such a coure i, necessary considering all time circumstances or the case. . .

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(2) fThc Government shall---

(a) cause the 4cCounts: oFt1e loavd together with the audit report thereon forewaded to them imlr sL).ec Lion (1) to be laid annually beloje the Legislative Asserholy ;! antI

the tccbuut ol the l),ar.t to he 1tthl ilad in ti - preset 1. eLI, mutler onui fillale uvailaljlc copies tlxezeoi' o il sale at : reasonable. piice;

S

• •. C.IAPTJLI XIII P NALTIljS AND PRO CEDURE

127. Peinilty for rernovin fiscr, etc, ia streetsfl any rsou Witliuti !uwiItI au(hoL'ty iia any iric-t' given, or ret1ov any bar, chain u:

post liced under S bsetiou(2) dd' section 63, he shall be puuislitblt' with fine wluch may extend to fifty e4pee5.

128. Penally for building tiM/un Street alignment or hut (ding line wit/tout

• Perniissiou.—If cuiy person; wiIout the permission ol' th(; Boat-cl er('CR, reei-ccts; ic1ds to or tdtets imn' wall or building so as io make Cie saute project i4tb th.street ghgqmenubr beyond the building line pm-csct-ibecl by any deferred teet scheme, deyblopinent scheme or tou'n expansioc t sclteitir he shall be punishable-

withfine whic} may extend, in the case of a wall or building, to five hwicired rupees and in any cther case, to fifty 1Lu)e(s, Ln(l With further fiie which may ectemul, in the case ui a wall or • masonry building, to one Itrmd-cl rupees au(l, itt any oilier ease, mu u - mt. rupees, Or each day any the Not during winch the projeetiun comm tinun.

129. Penolty for failue to comply wil/t rt?quisitiwi itade by iludtiui. - - I any • peimon fij!s to comply with any requisition made l)y titi' aticlitti tln[et - section, 121, he hnll be jmishabIc- with line which may xtcnd to one hundred rupees, :nul

in the base ol' a cormtainimtg It u.e, wiih line which may exu:1m1

to Ithy rupees' for c4ehi (lay itfcr time liit Ut - ing which lite iitilttjc

130 Penalty for obstructing con tractor or rc'mooing 411erk. amy

(a) obstructs or molests any person with whom i hc CIt;mirmmt) I r h-officer authorjsccj uniter sectiomt 33 has entered into a coimtyael Omt behalf ui the J304rd, in the per1'ormmnce or execution by such V;msou ri hi (ILIty mr

anything which his is empowered or required to cia J)y virtue or in cut-

seqiteilec ci this AQI 0' any immle or i'egui:tm ton mflacle L liejecittiler or

201

18

OA runmaiany 'c iark set tip for thc pci rposc of indicating aay level or (1I1iCtifl ci ussary for the execution of works authorised by this Act or any ru Ic or i:gu I lotion cnide or scheme sancuonc(l tiiercutidcr, lie shall be pwuihohlc wit h line Midi way extend to two hu adrcd. rupees. 131 Peini f/i' /oi breech of the proinsions of the Act, etc--Whoever , con- travcuuc; any of the provisions of this Act or of any rule or regulation. made or scheme sanctioned thcrciuidcr shall, if no other ponaltyis provided 11)1 si eli coniravcnti on, be 1m ishab1c---

(a) %vith line which may extend to one hundred rupccs, and

(h) in the case of a continuing contravCntion, with line which .ay extend to lifty rupees for each day after the first, (luring which the c011traVdntlrumc '(ii ititillOS.

I : ( u/u cu/icc, f,u he paid bj' ofjrnders for damage caused by When any^pus cii i:. :onvn.:l el of any oflencu under itiis Act or any rule or rcicilat on coach^I herecuc icier. ticc M itgistiate convicting such rcon may, on ppl cat 'cii mado in this behalf by the Board or by its oliicr or suboud iciate it hu.cri:ect by it in this belial I, call upon such person forthwith to Itw cal oc as to %Wiy lie should not pay conpcnsation to the J3oar4 for * th,. itufligu. Citusell by his act 01 omission ul respect of which ho is COnVICt cd

The Ma:istcatc shall record and consdei any cause, which uch pawn may show and if the Magistrate, Per biaking such hiquiry as he may think fit, is sa tisfied that such person is iitb1c'to pay compensation, may iii ecI 11111 cocci pcnscmt ion of such amou ci t, not exceeding one tliou.and rupees, as ic( , may deiccininc, be paid by such rcrson to the Board. 1. lIce cuniowit of compensation dircccci tp be paid undc sub-section (2), shall, ii it be sot p mcd foc tiiwith, be i covercd as if it were t Inic ;niposcd by the Magistrate on such person. .

133. Pcmid,nc en! for acquiring share oi in/crcI ice contract, at, with/he Boaud - If my member, 01 -uiv ofhcer 01 subordi i ste of the Bo tid ad quit N, clireculy or indirectly, by Jiimseli' or by any partner, emploj or mploy c, o(hcrwisv than as such rompbeq oiiicdi ol cubos dinate, any Marc or intec ( si in any cOnUmct. or employment iil, by ot on behalf of, th T3o icd (riot in^mo a s,iai c or mid est which, undc c ction 7 it is perxnij,ib1c for a imnliber to hia C \V) ihoi.it being thereby (lcsqualJicd lot being ippoirited a cncnibcr) he shall be ciccmccl to have coiñmittcd 'he offncc m ide puitich ibic- by 'a (111)11 Itid of the I ndiin Penal Codu (Cietitral Act 45 of 1 86O I S I I'uoc, dine -(I) No doul I shall We cogniaiwc of my oC11co punish chic unth m (his Act or any We oi rcgul muon math thccuidci nih s colic ph tint of such ollcncc is made wi thin six months next -c ftcl' the COIiillflcs1011 tiii i u of I

(2) No cocci I ct'k hoc to th it of a I\4agcctc -ste of the first class s hcuil ti y any offeiccu punishable umicier this Act . . . . .. .

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49

135. L)uy of Police Officers.—Jt shall be the duty ofcvcrypolicofliecr-

i) to co Opos ttc with the Seci tary for cau )Ing into cfl'cct tnJ ufox cing t he pi ovicions of this Act or any z ule made thcx ewidci to communicste without dCIa\ to the proper. ofik Ci 01 '.uhoi diinti of the Board any inform txon which he ieccivs of -i dcign to commit ior. ot th conlni,sciori of any ofJnce against this Act or any rulc madc tliei eundci and

to assist the Sccrtary or any officer or s bordinac of the Boai'd. rrasoiiably dcniax ding his aid ibm' (lie lawfUl exercise' of any powci' vetting in I lie '(CI II)' or in such oflicr 0? SiJboJ'dlflate iutdct' this Act ox any rujc 10 (l(' I lici cuiidcr, S

1 36. Aii'ist of v/Jcndcrs_..( I) Any police ouflcor not below the rank of a I<:ucI ei)ji.st;,I,Ie lila) aiest any person who commits in his 1)1-(cl1ce Imny oIIia' dgilir.s( this I\el or an), rule or rcgulatio;i mache I hcrcwicIor if the 11am; e or adclicss of uch hielsOn l)C unlciiown ;to 111"M i and if such pelson' oxi demand OCClilICS to dye his nan-ic or addrcs oi gives a nune or acklrcss which slldl oIIccr has reasoh to bdhicve to bcfatc.

(2) No person so arrested shall bc detincd itt custody afmcr his Iruol name amid address are itsccitii mcd, or for any lorigel' lime thau'is c tsttai'y.li .1' fum hi in, JJII him ho 1w e a Mgicti tc In no qase shall mcli detention c" )4 tvrity-tour liouis' fioni the tine of arrest wiliout the order ol a A4agistrte,:

I 3?. J'owers of Sccrc/arr (is to un litU(io, cO?po4 ilio/i etc., legttlJ)rOCedth?igs

07.11 (ib(aiflitlg legal idvice..---Tl)c Secretary may, ntbjcct to time coiitit31,ôt tIth ;- '

i institute, dcic sid or withdraw 1x oth legal pm occediitg unkr thi A.1 ii Ii) mdrs or i cgul ttions made thcrtunticr

(b) colitpot.1nd.

any ofrcnce ig mist thxs(Adt ,or any iules ox I ; egU1at1on III d lh( I 1) ICIcI which, undcr any law los The tune bcing n Iwec us iJo pm rscm ibc ci b tlic Covci nmcnt, my hw lilly' be compounded F

(c ) adirlit, C011p) OitiiS( Di withdi (IS-V I iy 1 uni made undw tli Act I; 01 [illy ru

les or re

i,uI 'tmoims in tdc thex cunder ifld I

(d) obt On Ii I gal 'icivico mci ssit nce lie may, from i tnts t tmmc , I hunk it nc oss u y or e'pcdxcn.t to ohtiii , o 1(Is rny be dst ed y th Board to oliti us, los 'shy of thc pum potes x cicr cd ço in the fbi cgolhg claUSL J'I oh this scctmon, or for seohum ing thc 1awfu CXci1SO 9r dmschmargq of 1ai IiOWOt

01 duty vested inc-imposcd upon tli a Bord r ax.y oflicer Øs ,ubirchihatoh of the Board S S

18 Pro(tct:ou of actmon iaken mu good faith ---No SUit, pi OsCetLuon iói (51150 ho gal 1) 1 0Cc cclmg shill ho ag'smst the Gov i th'noth, the Bam'd or am iy coM 1 wittce thcrcof or any ofhcci 01 crva'it of th Covctntncut 01 any dfh( th ds1 I' subom cliii mdc of th Bo si1 d los 'snything which s in good futli druso oi' hi te114 dccl to be done in irixance of this At or tiny ruU3 qr rogslathth -nmthi thereuncici. S . S

34/661/IL

203

50

JTotice of suit against poark ..No suit shall be instituted against th: 1oard, o aty.niember,. oi^1A (Tiqi' or suhordinac Ut the Board, or ali person acthg widcr he diçqi qfthc J3otu'd or of C)iairrian UI' of' any oftcor or subordinate of the flotrd is respect of' any act donc;or iuteadc I Wb done under this Act i'^i' 'j OrTeglilatiort made thcrncider, until th dxpira'iiors of slty days rt, ftofrittcn notice has bcer delivered or left tt the Boarcl'stofficr or thsep1a e of ifbode.of such member,, ofiLcer, Sill)- arflinate. or persor, stating tfiecu s of' actipu, he name and plitcc of' abode of the Intending plaiIttijT' tsnfl th . rebel' 'il1iclt he claims, am md the plaint znhs contniu a sttciiicttt tJiaucl notice fins been so delivered or left,

140. Preof Of COfl'Cfl t, etc., f B 'ard or C/iairman or Oj/icc'i' or uhor,lo]aIe ,f t/i Board..—$'Viienevci, u ndet i hi ' Act or aity 111 Ic or i'cgul anon mm thereunder, the doing or the 4whs 'cm: to do anytlmmg or the vahidit)' of' amly- thing demids 'upon the appro'a1, ancort, COmtSemit, concurrence, ilecliu':t- tipn,' opulion or satisfaction ot"-''

the Board or the Ci lAirl sasi, or.

any officer or stibordhaWof the Board, a writ ten dncuntemmt s%guod in ease (a) by die. Cihairmn di, and in case (b) by the said ohlIcer or subordinate, COVCy)mg or settin IOI'tII Such approval, s;mnc1iw, COMM, concurrmince, declaration oitfion a' satisiactic',m, shall Ie suiliCieti i cvi'.lcimc, of. such • appm'oval, .Sa:mctiOn, cons nt, coitenm renci'., deciarution, UJO mItral 0m satilco;

41 . .,Pwer of' Secrfary to direc rem000l of wmautharised e,t'caons, etc., within .rjrset: aIip,pnt, tc,----( I ) The .ecre1tary snay, by a wrt lien iou cc, m'cqriim'e t he o'r for 1 he tinie-bemn 01' thin w1U1 or iiuiltlit ig i'eti'rred to 1mm n c.:] lot 101 to tOf) further work on such wU Or building tnd to alter a ''de n,olisl tha. same In such manner and withbi stch time as may be specified i: m die . (a), Where the alieration.ot' ctentolitiosi directed by a:'&y .sum:hi ic' nc' & not carriedot^a directed tliri:'i, tilt; eCI'elitfy lOLL)' citc time w:.hl cm building or"porhoa' tacreof o be altered' or tlemimol islied, n.m the caic tony ac and he may recover We expense' i:,ictt'red i m so doing hunt the rntuer do' dtt;

time being, in swh'matmner as may be, prescribed. 142 . (general power of tlte.Board to pqy cowprlmsatiou.' -In any Cast: Lot (ide.'. wise cxprassly pr9vided fir in fhVA, ct, . the Board may l)ty m'cnsonmmlmle mposaiion.tO .hy. per.on, who stin cianma?e by reason of dir' exercise 'ofi.atiy Qhe . powers v.eçed by . or uuuier . Imts Act. in time Board &.' tim':

hairrrtan Or; any officer or sukoi'clinatc of tite oard.

143. ' Public :wtice itow to be madkm,owii;-.-'Brie.' y puolicYnaice L'iVc:m immidem this Act or any iqk or regulation made thcreu;mdem' slill he in writing c ivem' ignaurc pf .he Sectary, . wd lmahi be widely - immade known in lIme loc4lBy,to be aflecti d thc'm ely, by af1xmçs copies them eo[ Ill (0 Lspm( iloib J)UbilO piccs witina the ud locabty, or by I)Ul)lm51i the one b) hi it (it di urn o; b n4vemticrncut in leading dali> )lClispl1)trs aitmi by my m:tla

Ira aiLS the Sectt4ry in my think It Lvum y such 310(1cc sit ill ii o b 1) 1 1h)lhlmiit .)y afflxture i1 the flotice bOam'd of' ftc I3oz'd 0111cc' or suh-'IlIcc-.

204

51

14 Yewipap'rs lit tolucli tdverjieiiieiit or notice is lobe pub1ished.-Wlicnever :( itis ,rovidcl by this Act or, any rule or regulation made thereunder that iiOticc shall he given by advertisement in leading daily newspapers, or that a notificauo!1 or any information shall be publishcd in leading daily newspapCri such notice, notification or information shall be i:isertd, if practicable, in at least 05w English daily nesyspaper a:ud two daily newspapers published in ... the local language of the arCa having Circi ilation in such area. iStarnpuig siaature on liolices o5&i/Ic,--vcry notice or lull, which is

• icquctdby this At iii bt any rule or rouIat1on inade thereunder to bai' the.signature of the Seerctay or any other member or of any officer or sub ordintite of the Board, shall be deemed to he properly sigiiccl if it bears a facsimile, of the signature ofthid Secretary or of' such other member or of • . '.. such officer oi subordinate, s thô Case may be, stamped thtircupon. Service iiow to be qfJected.- Whcnr any i1otic, bill or other doCuifleilt

is required by 1/us Act of iny rule or regulation made thereunder' là be

secvcd upon or issued or presented to any person, suChì scrvice issue or plc-

i. scuitatioii shrtll be. euicc ted- ' o; (t) by giving oz tendering such document to shcli persoii ; ox ii such parson is tot IbuñcI, by leaving such document at his last knwn place of abode, Or by giving or tendering thc'samc to 'some adult of his family ; or

if his 'address elsewhere is kuown, by forwai'dug such document to I hm by registc1red post under cover bearing the said address or

• (ci) if noOn of the means afoicsaicl be avai1ab1, by causing it copy of suqh documcnt to be A flixcl on sone conspicuous part of the building or

• liffid, IF any, to which I h docuirint relates 471 Power (oozaIe si1'Lsor eon1fibute towards i/mci? cot.—The Board may--

(a) cause the survey of any land to be made, whenever it considers thct a 5utvc 1 is xtcccssary or expedient For carrying out any cif the purposes of thi Act ; or

contd fbute towards the bost o aity such survey made by any other lo9al ruthorily.

48 J'owei of Cull) - (

1) .1 he Seci ci iry or ifl C'1 Soil either gCflCrlll)' pcfI.1ly authbriscd by tlic'Sccrctary iii this behalf iny, with or without :ässsta1uits, or workmen, cntcr into or upon any lamcL, in oi'dcr-

i) to niak ny inspection, su vey, nicasui'cment, v ilualioii 01

...

........inquqy ;

• ' (b) to take levels ;

• .(c) to digs or bore into, Old sul)SQiI

to set out boundaries and intended lines of w oi

. 3J66l'/B.

S.

205

2

(e) to do aJ'IV other thing whenever it is necessary to do so tbr any df tIte puvposes UI this Act ov any rule or regulatiort inace or 5chymQ sanctioucci thtereuncici' or any scheme vIiich . the Board int&ds to frah therOunclei:-"-- . . •. '• •,

Pt ovidett tit i 1

(a) no stick eiitryshall be macic bccwe i,tnit....f 'U'j' ..

(b) ito dwelling 11OLPO mci no puNtc buil4lng ot hut wict uscd as a dwehli g shl1 be s cntci.d c'cepl

0

wh Fh& coqtnt of thç OcCitptcr tliof, without tvittg the said occupi it lç aty t'o fotu hoti ptc\'iOUS \Vt itien flOtIL( of the Iriti uttoit to niciL stick entry

(c) stiflicic.nt hotice shall, invci y iijstance, bo gtvLit evcn wy it P1Cii1i5is may tht visc b utt.m d u ithio ii. nqtiec, to tb!e the niites of oily apaitmeilt appropriated to NVOmen IA) rCfllOye tltettives to " soyc 'po of' the pt'eislises where their privacy Will not b dhtrbvci; .. . '

.

(d) clue rcgrc1 shall always be had, so f4v as tiy. b the \tgci1ctc of the pui P05L for which the eniy isjup,. to tile oç1'11 aflç1 religious usage of the occupants of the premis

(2) \Vhenc ci the S ci etai y or a persc4i. whorisc.cl umicje sb ScCIIO

(1) critLis into Qi upon any 14nd in pUISU utce 'of that sill) eetion h shall at the tuft of such emy, Pay , or L.itdcm paymcut tot all iiess.mey 'damage (0 l)C We a.; fOt'estticl and, in case or dispute as to tite su1Ticiéner.ôfth itlilOWit so paidn tencicio( 1, he shall at Once rnfer thi 'clhputo to' the Board whose. ikci.siOit shall he 'flutal. i . .

(JimAiruic ,X [

MISC [,'L L /'\ N lO US

149. Powers of iImc 13ouiaJrfoci1 i¹

ae.ing ,nom'inen ^I of' the . jiopzda1ion—VVitli a view to lic1litatiiig the liiovesulenl 01 tue population in and arouid any, city, town or village t lie floarcl may, hi'oiu time 'to ' time,-

(I) subject to any cUmm(l!tiOu it may 'think fit to u)tpose,-- guii'autce the p'iynieiuhiin the lunch is ts.dipo.sal qtst,tchm snips us h may think Ift, by wily of interest on capital expendituie on the construc- tion jttaiii ttilflhict Or working of' any i micitmis of locomotion or tiakp stick p miits as it may think lit from' 'the said ftins, by way of subsidy W. person.s uuidertakiiig to 1)iOVide, nmintain and wOrk à'y means of locoinotioru ; or

eiticm shy or in eqmbination with arty Qther prson, Cor1trUct, tuiuintain amtçl., work any means 0! locoinot LOLl, under the provisions of any law u1'>jiliebk thereto; or

cotutilIct or widen, sbcngtheiu Or othic'wisc improve bridges l'iuviclecl that no guarnatec or 'stibicly shall be made' umldlcr clause (1) and no iltecins of locomotion shall be constructed, 'maintained pr worked under clause (2), without the sniction of' the Government.

I.

I' I'

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150. The CYtair,nan, ,ne,nbers, o.fficeis and subordinates of 1/ic Board Com,nillees and Jribunal;deemcd to be public seroenis.--Thc Chairman, the members, OffiCCIS and subordinates of the Boai.'d, (hic incnibei of' committees, the Tribunal and all other pOisons cntrUstc(1 with the execution of any functions undur this Act, s4sahl b6 deemed, whcii actlig or purporting to. act in pursuance of any of the provisIons of this Act, to be pbihic servants itIuii the meaning of section 21 of the Jndau Penal Code' (Central At 45 of 1860) 151, Contributions by J3oard lowards leave allowances and pensions qf oflicers and servants q/ the Cniral or Sta1e Gove,,znjen I employed tinder (It is /1 ci.— 1 lie - Board shall be liable to pay such constributioii for the leave salary, pension or I)rOviclent fiuid of'any officer or servant of' thic Central or State Govern- ment mp1oycd as ad oflice pr subordinate of the I3oarc(, or as the Tribunal or as ui offlCcr or subordiiiate of th Tribunal,, as the Ctsc may be, as may l)e rcquiretl by the cnc1itions of this service under time Central or State Oovprmncnt. to be paid by him or on his behalf'

152 Boai'd antj'G/,ajy,,ian to e.ercise cerlain powers and functions under Iltepown 1'lanitng 4t.— in any ama in rCSl)Cet of' which a housing or ;mjn'ovcment scheme is in force, the Goverurnejit niay, by notiuicatjön in the Ga'.etic, declared that from such date as may be specified therein, tIme powers and !umnctio1is exerCisal)lc by a lo'a1 authority or its executive authority under the law t'ehmtin to LOW : i.l planning for tle time being in force in the State shall not ic oxcicised by it and that subjct to such rcstrciions, and inodil'icat,jons, if any, as may be specified itt the dotiftcauou, such powers arid functions shaUbe cxtcjscil by the Boar1 or. the Chaitismari, as the case may be, 1 53 Board and (Thtzir?nan. to cxerci poweis andfunctions of local aut/norit, and execu ive1 authorify'—'-In any arCa in respect of which a housing op improve- ment sehc - o is In fot'c, t1e Goveriminnt immiy by notification iii the Gazette decla c hat fo. tii periodi4{rin hich such scheniq m'cmnains in force and subje t to S11011 restrictioi and modifications, if any, as may be specified in the J4)tiicntion, the powers and,fimrtCtioflg exercisable by a local authority or its exettvo authority under the enactment. constituting such local authority shall bcèxêmcicd by the Board or tie Chairman, or any person authorisec by tIe ihafrxnan is the oA80, may 1.

l4. . 'uJ'Jily o"doeume,zz's and itifortnation to (he Governmeiz 1.—The Secrctar' - shall, f diiceb4}4y 'the G'ôvcrismii forward to them a copy of all the pers :wkiloh wr6 laid'bcfbre the Board (or consideration m any meeting and IUi't5m5! ary retur,xi, statentent j cstmaes, statistics or otbcr information regard iig any matter utmdc- the conteol of' the Ijoarcl a report of any such thate' co)y bftuiydbcUtnctts ii chi.rgc of,thc. Secretary.

ts : $i2flissiou of ad'ñi,juilratio,i report to Cooerninciu.—( 1) As soon as.

may b a1ter the 1irt dy f April irs every year arid not later than such

,dae,as nny fled by de overntnent the BOarcl shall submit to the

oyr1ummta dotai1cdreport oF'Ui . adtniuistrtiorm during the preceeding oar it sucl forri as the Govrnent may direeL

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(2) rfjj Chairman shall prepare such report and the Beard shall consider the report and forward the same to the Government with its reulutioii tlitreoii if any.

156. PQWL? Gour,z,ne,it to give direclions /0 tlio board a,uI local outhorets -(1) 1 he (iovctmncnt may htvc tht.. Boaj ti such dueciotis as in 01cR ol)Inlon ate Icccssal y or cxpcdicui for c. u'i ying out tl pUrpQsCi of this Act, aitci giving an opportunity to thc l3oai d to statc is objections if arty, to such cut ccuons and a1tr coutdct ing the said objcqtions , and it shall r theicupon be the clu ot the Board to comply with such dtrctions

(2) The Goyci aaent may givcfl any local iuthi Lty s4ch dir ctioris a in thou opinion are nccessaiy or expedient for enabling the Bqad to ctriy out thc 1)01 poscs ot this Act, alter giving an oppol nutty to thc local 440107 . uty çOncencct to stan its objections, if any, to suel chieccioris rtd alter con8idcrrng the s tid objections and it shall thereupo je the duty of the 1ocl aulhiot ity to comply Nvitli such drrection

157

5' uperscsr on of fhe Jiord -( 1, ) If the Govei ninnt are 01" opinion that the Boud is unable to perform, or has peisçcntly made dei4ult in th perfoirnance of thc duty imposed on it by or under this Act or h4s'exceded or -tluscd its 1)O\Vcts, thcy may, by notification n the Qaettc 1 supersede the 13o rid for such pet iod as may be specified in the notification Pr ovidcd iii u hr orc issuing 't noulic'iiion under this sub thc Guvei nmcrii sir dl by notice icquti e the Boar U to show c'rnso within such period as ma4y, be specified in the notice why it should not be uperseckc1 and shall consider the explauatiom and objections If any, of, the floard.

(2) Upon the publication of a notification undei' 5i)-5CCtiQfl (i) superseding the Board-'--

the Chairman and all the other members of the '.3oard 'haIt as from the date of supersession, vacate their offices us such; all the powers and duties which rny, by or under' tile pi - ovi- sions of this Act, be exercised ov performed by or on behalf of the Boct and, the Chairman, shall, during the pei

-

iod. of srrpersession be exercised 'antl performed by such authority or person as the Govei nt.thay diree all funds and othci pi oper ty vcstccl in the Board shall dui tug the period of supersessiOn vest in the authority or person refqrred t in çl clause (b) ; an . ... ..................... S all habi.lities legally subsisuri 'md enfoccable ag4irist th Boaid shall be enfoiceab1e against the authority 01 peisri refeired to in

clause (b) to the extert of the funds and propeities vested in It or, hlm,s.

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(3 Oti the expiration ot' the period ol sUp3esiofl speeitled in tht 11oliCicatioxi issued under sttb-seqtion (1), he Ci oVern ilieni may, -

(a) extend the period of supersc.sion for such 1uther pet'iocl as they may consides' necessary ;or

(I?) reconstitute the Board in the maimer provided in section 4. 159, Djssoligtjo,, of' the Board.—.( 1) 11 the Government for ammy reasops are of opinion that it'iS notnseessary to COfltiile the Board, they rnay, by notification in the Gazette. dissolve the Board from such dale^as iniy be specified in the notification.

(2) Upon the publication of a notifIcation wider sub-section (I) dissolvmg the Board,-

(a) the Chairman and all the other members of the Beard shall, as frorn the c1te of .diso1ution, v ae their offices as such

(h) ahl the powers ancl4ut s which may, by or under the pmoViSWils of this Act,be exercised and erfo - ned, by or on belialfofthe Board and Ike Ctirman shall, as ii om the da of dissolution, be cxerciged and pc formed by the Government o such authority or person as they may appoint in this behtilf

(c) all funds and other property vested in thc Board siudi vest in the Government and

(4) . -Il liabilities legally subsisting amid enforceable igainst the )to :mm ,l shall be enforceable against the Government to the extent of, the iurmds and properties vestd in them.

(3) Nothing in tJiiS'5ctioti s)all affect the liabili.y of the Govcrnmimeni in respect of debentures guaranteed under section 93. The Board to be a local aulhoiily wider the Kern/a Land Acquisition Act and the Kerata 1ocal Aut/,orrties Loans Act.—.The Board shall be deemed to be a local authority for the pluposes of the Kerala Land Acquisition Act, 1961 (21 of 1962)and the Kerala Local Authorities Loans Act, 1963 (0of 1963).

Power to reinave d.ifflc4ilties.. 7 (1) 11' any dillleulty arises in giving effect to the pmovisions of this Act, the Government may, as occasion my require, by otder . do anything not iucon5istet, with the provisiojis ofthls which appears to, themmi necessary or pm'opem- ibr the purpose of removing the difficulty.

(2) Every order issued under sub-section (1) shall be laid as soon s may be after it is issued before the Legislative Assembly while it is in session for a total period of fourteen days which my be comprised in one session or in two successive sessions and if before the ex pi ry of the Ossion in which it is mu laid or the session immmmnediately hollowing, time Legislative Assembly makes any xnodificatioi its the order or decides that the order should not be issued the order shl1 thereafter have effl'ct only

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lii SUCh 110(1 iii :d IOrIIJ 01' be 6f'llo fFt , as the case may; so however tha any siielt .mo(1itication or anniinient shall be without. pejudice. to (lie val idi ' of ariytlii iig (lone under that order.

C11At'lIi :v -

4

RULES AND RbcJUJ,ATIONS 161 . l'owr ^to inakc rufrs.----(l) The Government may make -rules for- the ptirj)osc ni carrying into c1flct the proVisiOns ofthis Act.

(2) Ii )am(tc(miar, and withoi pr\juciicc to the gcnorallty of the foieonig h ) OVCI,5 (melt rules may provida .lor-

s) all ii i1k.r I' s!y 1- cquired or t1lv d by this At to be prcscrib'd

(h) the accounts to be iriaintaiiwct by ithe Board

(c) Lila hio\\'iiccii of ito,i-oflicjal ineiiibcrs of, thin Boa'd Ør of any ( ocwniL tee ;

(J) me :ti.i:its, stat onents, reports and ácounts to the (Jov-.:ri litlelil by the Board to - bosubmitleci

; m.

(e) (ha mutual relationship of the Board arol- other ideal authorti.s in any 'nanr in which they- are jointly internitcd

(I) tite Lies payable to- copies of, or cxtrats fom, the aSsesSfliamit books o thi- ioct auttiio;ilis concerned lbrnishect to ;thc Sacrnta'y ;

(g) tin, go id'incc of thc Bo -u d and public offl9et q cam ryix oit - the purposes of this Act. All rtii .s made under this Act shall be p

0

. .

iblied in the. Gzit0' - and, unless they are expressed to come iito fo m shall coa into force the day on which e oi a particulal: day., 1 .. Y.

they arc, o published 1 .i:

Every rule matte under subsection (1)

bo s1J- be laid s may i.ftcr it is m'td , bcIor. time Legisi itive Aseniblv whde it .n session for a total l)Liodt of fourtc days whihhm nay be ii onu S ssion 01 in two SIICCCSSIVC s -'ss1os 1 tad if bfoic (lie cxl)nymkf lie session. in which it is so lakl hc iiufijcdia;ely or .sesiqnc .followng :

he Legislative Asswnbiy nahcs any modification in the rule or

: v- !. hat the fuic houjd iiOtm be issued the i'ulc shall thc'caftdr hav. - . nly in such Iuiodiljc(j .fbrm ok- be of no e 1Thc, asic tli case maI I)c 5 that 'U•- ..owevcr any such nsodiuicatio:i oa aimirihneit I slLal b wthot&t'- rcjudicc to the validity oi' anything doic tinder. that -rule.

4 0

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162, 'aw?r t'rna/c' regulqtiou', —(1) The Uoard may, by notification ill th.0. Oaettc nike rcgu1atjns rIot inconsistent Nvj . th tiLls Act and the "tdes 4ntnclô therèundei' lbs' rue purj$osc' of' giviug efFect to the provisions of .ftilsAct:.

" I fprpvicject that the vegi4rçtions relating to pensions may be d:

tt1mrpvospectively'or retro5pectiyely,I

2) In 'particular, arid wihout p'cjudicc to the generality ' the foregoing I power, such regqlatiqnt may provide !hr-

(a) all matters cxpcss1i' required or allowed by this Act to be .'prscribccl by regulations ;

(l.. the : association: of 1 ciQns wiih the Uard uncle" ectjou 25 'die 'appointrnon'. of pel'sons to he inerubet's or CoiLLLltltteds : ttnd'el'scton 26

• ' (ci) 'the delegation ' of owers or duties of the Board to ihe con htqs or o th ChairEnan

()" tie duties and cQn4uct of officers and subordinates of' the floard iI of^I dthr pCtQJi en'ployed by tho, Board under this Act !oi oarryrng Qu,t any of thepürpases 01' this' Act

• (C) the welfare and' rec'eatioa ol' the staff of' the Board am1 the contrbutiais to be made therfore

(g) the fees payable Ab the copies 01' iloctmumc,'its, estilimak's :t,id plaits l'rnis4c1 by any of it officers and sm,boi'dirtates uticlem' this .'tct (It) the malutgctneitt, veervation in tmJ1ot,nent use and i'egulution of' dwellings ad 1)1015 tinder any iloitsiug at' imj)i'ovcnicitt clm,em,me

(1) the efficient concIuc of' the afftmirs of the Board,

(3) No regulation Or its cancellation or inoclifI(,atioji ;lmall hav:

effect until the sante shall liiwt In:en tp1t'ud kind co,iji'iimed b) hit:

Governi nen t.

Cue'i'nn NVI

SAV1N(S

16. Savings. :'Notwitlmsti&ittEimg the c:piry of the Kei'aJ ii Stat': llttmisi,t Board Ordinance, 1970 (24 of 1970),—.

anything clone^Or any' action takeli iii exem'cisc of ally pu\v(

, L' conterreci by or' uncle,' tli said Orcliitanic' shall be cleeumc,icl to have bcoit done or taken 'in CXet'Cisc of the p0:m'm cuiticrt'ed by 01' tiiicici' 11' Caries- pondmg provision of this Act ;

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(c) iiii y itivast igat ion, legal proceed ilig or remedy which could have beeji insiiiiecl, coat inucd or cnl'orccd under the said Ordinaiice ij'. it had not (:q 1 it'd, may be ii isti Lu Lcd, cOntinued 01' enForced under the corre- : Spdiiii proVision of lii is Act,

(7) 1 ftc 'piry of tin Ker il's Statu housing Boasd Oidmancc 1970, shill not

s) offect mv iigh(, pi sviLit', oblig-stion or liability acquired, accrued or iilculTci under the, said Ordinance; or III Ct trIy l)Cnalty 01 1)Ufllsiilfleflt ncui i d in respect of nny Y' ofFence committed under the said Ordinance ; or-. "• ⁰•' aIh ci LUV iuvctigatiojm, legal pioccediugs 01 icmcdy in resI)cct of any such tight, privilege, obligation, liabUity, penalty, or punisliit tncL aity such iiivcsligatiou, lcgal proceeding or ronddy may .b mstitutd 1

• COtillikited ni cn!brced, and any such pena1y or' pul-c1hmcnt mriy- jnif med titider the provisions of this Act. ,

(3) Notwithstanding anything contained iri this Act 1 no person shall be cs'itvictcct of any offotice tinder this Act for having. committed the sitthc ahoc th4 2211c.1 April, 197 I, and bethie the dat.,bf publicaLioi of tht Act iii the (azctte. .

j.

'I.

I 1' ¹

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' 1,j .1;.

I

P

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1

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