/ ~
•
THE PURA KHADI ND,
VILL G INDU RIES ARD
Regulations, 1970 !
_______ J
8%,
.
'I‘HE TRIPURA KHADI AND
.: VILLAGE INDUSTRIES BOARD-
Regulatibns, 1970 l
. .
i"ripura Gazette, Extraordinary Issue, October 30, 1970A. D.
z:
PART 11I-Acts of tile Tripura Government
Government of Tripura
Department of Industries
," No. 0.11Plan 110 (10) 67 Dated, Agartala, the 21st October, 1970
~ ~\. The tHplJra Khadi & Village Industries Board Regulations, 1970 is published
::;t ':. '~:. in the Tripura Gazette for general information.,:~~i,t~,. .. .. .
;;~ytr' :
'~". :~:
R. N. Chakraborti
For secretery
Government ofTripura
f" .
• NOTIFICATION
. ,.
In exercise of he powers conferred by section 36(1) of the Tripura Khadi
& village Industries BO'ardAct,'1966 (TripuraAct No:4; 1966). the Tripura
Kh:itU & Village Industries Board, with the previous sanction of the
Adrnlnlstrator, hereby makes the following .•.egul~tions, namely :-'
TRIPURA ~HADI·AND VILLAGE INDUSTRIES BOARD.
REGULATIONS, 1970
CHAPTER -I·'
. ,
.SHORT TITLE
1. these Regulations may be called the TripuraKhadi & ViII~ge Industries
Board Regulations, 1970. ..
DEFINITIONS
2. In these requlations, unless the context otherwise' requires :- ,
b)
':Act" means the Tripura Khadi & Village Industries Board Act,
. 1966 (Tripura Act, No - 4 of 1966) ;
"Government" means the Government of the union Territory of
Tripura:
"Cornmission'" means the Commission as defined in clause (d)
of section 2 of the Act :
"Rules" means ttie Tripura Khadi ~ Village. lndustries Board
Rules, 1967, made by the Administrator under section 35 (1) of
the Act: '.' \' "
'< "
"Section" means a Section of the Act :: __'"
'Financial year" means the year commenclnq on the 1st day of
April: _".
'Chairman' means the Chairman of the T1wura Khadi & Village
Industries Board appointed under sub-section (2) of section 4 :
"Secretary" means the Secretary of the Trioura Khadi & Village
c)
d)
e)
f)
g)
h)
’I'ripura Gazette, Extraordinary Issue, October 30, 1970 A. D.
I PART III- Acts of me Tripura Government
I , . - Government of Tn'pura
Department of Industries
No D. II Plan /10 (10) 67 Dated Agartala the 21st October, 1970
The Tripura Khadi 8. VIIIage Industries Board Regulations. 1970 Is published
in the Tripura Gazette for general information.
R. N. Chakrab'orti
For Secretary
Government ofiTripura
. I ' ‘ ' W‘
In exetcise of he powers conferred by section 36(1) of the Tripura' Khadi
8. Village Industries Bo‘ard Act-,‘1966 (T ripur'aiAct No.4, 1966), the Tripura
Khadi 8. Village Industries Board, with the previous sanction of the
AdthIStrator, hereby makes the following regulations, namely :—’
I TRIPURAKHADI AND VILLAGE INDUSTRIES BOARD.
‘1 REGULATIONS; .1970
CHAPTER- I
" SHORT TITLE -
1 . These Regulations may be called the Tripura Khadi 8. Village Industries
Board Regulations, 1970.
. DEFINITIONS ‘_
2. In these regulations, unless the context otherwise requires :— ~
a) 'fAct" means the Tripu'ra Khadi 8 Village Industries Board Act,
V , 1966 (Tripura Act, No- 4 of 1966);
‘ 7 b) "Government" means the Government of the union Territory of
Tripura:
c) "Commission” means the Commission as defined In clause (d)
of section 2 of the Act .
d) "Rules" means the Tripura Khadi 8. Village Industries Board
Rules. 1967, made by the Administrator under section 35 (1) of
the Act: .
e) "Section" means a Section of the Act
I) 'Financial year" means the year commencing on the Ist day of
April. .1 ~
9) 'Chairman' means the Chairman of the Tripura Khadi 8. Village
Industries Board appointed under sub-section (2) of section 4:
h) "SeCI'etary".means the Secretary of the Tripura Khadi 8 Village
ii
;
1. i) All the employees of the Advisory Board for Khadi & Village
Industries in Tripura who agreed to serve the Board and to be
Governed by the Act and rules an regulations made thereunder as
for the time being in force shall on and from the 1st August, 1967
be deemed to have been appointed under the Board.
ii) The employees of the Advisory Board who have been so
appointed shall serve under the board in temporary capacity on
the same remuneration as before such appointment until provision
regulation their conditions of service and remuneration is made by
an order of the Board.
2) In fixing the scales of pay and allowances of its own employees the
Board may take into account the scales of pay and allowances of :
similar categories of Government servants :- -""'~ 't',
Provided that in the case where the maximum salary or the'
honorarium exceeds Rs. 300/- per month or wage exceed. Rs. 101
- per day, previous approval of the Administrator shall be taken.
4, Classes of Employees :-
The Employees of the Board shall be of three classes, namely, class-
II class -III and class -IV. Executive Officer and Financial Advisor ~
Chief Accounts Officer shall be classed as Class II Officer,
,·ripura Gazette, Extraordinary Issue, October 30, 1970 A. D.:
Industries Board appointed under section 6 :
i) "Vice Chairman" means the Vice-Chairman of the Tripura Khadi &
Village Industries Board appointed under section 5 ;
j) "Executive Officer" means the Executive Officer of the Tripura Khadi
& Village Industries Board appointed under sub-section (2) of
section 13 and
k) "Financial Advisor and Chief Accounts Officer" means the Financial
Advisor and Chief Officer of the Tripura Khadi and Village Industries
Board 'appointed under sub-section (1) of section 13.
I) "Administrator" means the Administrator of tqe union Territory
Tripura ; "
m) "Soard" means the Tripura Khadi & Village Industries Board set up
under section 3 of the Act.
CHAPTER· II
TERMS AND CONDITIONS OF SERVICE UNDER
THE BOARD
3. condltionot service and Remuneration :-
, '.
fripura Gazette, Extraordinary Issue, October 30, 1970 A. D.‘
Industries Board appointed under section 6 :
i) "Vice Chairman" means the Vice-Chairman of the Tripura Khadi &
Village Industries Board appointed under section 5 ;
j) "Executive Officer" meansthe ExeCUtive Officer of the Tripura Khadi
& Village Industries Board appointed under sub-section (2) of
section 13 and
k) "Financial Advisor and Chief Accounts Officer" means the Financial ..
Advisor and Chief Officer of the Tripura Khadi and Village Industries . ; “
Board appointed under sub-section (1) of section 13.
I) "Administrator" means the Administrator of the union Territory 2 r
Tripura; ‘ ‘ 3
m) "Board" means the Tripura Khadi & Village Industries Board set up
under section 3 of the Act.
CHAPTER - II
I TERMS AND CONDITIONS OF SERVICE UNDER
THE BOARD
Condition of service and Remuneration: -
- wnmmmm' ufi'vmo Warn:- .W
. i) All the employees of the Advisory Board for Khadi & Village
Industries in Tripura who agreed to serve the Board and to be
Governed by the Act and rules an regulations made thereunder as
for the time being in force shall on and from the 1st August, 1967
be deemed to have been appointed under the Board.
ii) The employeesgof the Advisory Board who have been so
appointed shall serve under the board in temporary capacity on
the same remuneration as before such appointment until provision
regulation their conditions of service and remuneration is made by ;
an order of the Board. i
2) In fixing the scales of pay and allowances of its own employees the ,
Board may take into account the scales of pay and allowances of [
similar categories of Government servants :— 7
Provided that in the case where the maximum salary Or-the‘
honorarium exceeds Rs. 300/- per month or wage exceed. Rs. 10/*
- per day previous approval of the Administrator shall be taken.
Classes of Employees: -
The Employees of the Board shall be of three classes, namely class-
II class -III and class -lV. Executive Officer and Financial Advisor 1
Chief Accounts Officer shall be classed as Class II Officer.
2
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Tripura Gazette, Extraordinary Issue, October 30, 1970 A~D.
The duties and responsibilities of all employees, shall be such as may
be specified by the Board by order issued from time to time.
5. Creation of Posts :-
All posts shall be created by the Board by passing resolutions to 'that
effect. All orders regarding creation of posts of honorary workers shall
be issued by the Secretary and of all posts other than those of honorary
workers by the Executive Officer.
6. Board's power to make appointment:-
1) Wherever necessary the Board may appoint. paid as well as honorary
employees and may allow such honorarium, travelling allowances, and
daily allowances as it deems fit, subject to the condition that where the
honorarium e~ceeds Rs. 300/ per month previous approval of the
Administrator shall be taken.
2) ·Wherever necessary the Board may appoint persons on fixed
monthly remuneration (Including allowances) or on daily wages. Prior
approval of the Administrator in such cases shall be taken if such
monthly remuneration exceeds Rs. 300/- per month of daily wages
Rs. 10/- per day.
3) In appointing its officers and employees the Board shall consult a
Staff Selection committee formed by the Board of Its members or
. outsiders or of both. In the cases where the Staff Selection Committee
is formed and consulted, all appointment shall be made by the
Executive Officer as per recommendation of such Committee.
7. Board to lav down Terms an Conditions of Service :-~ .
Subject to the provision of the Act, Rules and these Regulations the
board shall lay down the terms and conditions of Services including
age limit at the time of recruitment, minimum qualifications and
experiences required, gratuity, contributory provident fund, and the
conduct, discipline and appeal of all its employees and honorary workers
except the Secretary, Executive Officer and Financial Adviser and
Chief Accountants Officer. The Board may by order in writing relax
any of these terms and conditions wherever necessary to do so in the
interest and in furtherance of the work of the Board.
8. Promotion and Increment :-
1) Ordinarily promotion shall be made on the basis of seniority, provided
the senior most person is also suitable on the basis of merit. The Board
may treat any post or any class of. posts as selection post or posts to
which promotion will be made on the basis of merit only : Provided
that the Executive Officer may in special case with the prior approval
Tripura Gazette, Extraordinary I55ue, October 30, 1970 A; D.
The duties and responsibilities of all employees. shall be such as may
be specified'by the Board by order issued from time to time.
Creation of Posts :-
All posts shalt be created by the Board by passing resolutions to that
effect. All orders regarding creation of posts of honorary workers shall
be issued by the Secretary and of all posts otherthan those of honorary
workers by the Executive Officer.
Board's power to make appointment :-
1) Wherever necessary the Board may appoint. paid as well as honorary
employees and may allow such honorarium, travelling allowances and
daily allowances as it deems fit, subject to the condition that where the
honorarium exceeds Rs. 300/ per month previous approval of the
Administrator shall be taken.
.2) Wherever necessary the Board may appoint persons on fixed
monthly remuneration (Including allowances) or on daily wages. Prior
approval of the Administrator in such cases shall be taken if such
monthly remuneration exceeds Rs. 300/- per month of daily wages
Rs.10/- per day.
3) In appointing its officers and employees the Board shall consult a
Staff Selection committee formed by the Board of itsmembers or
~ outsiders or of both. In the cases where the Staff Selectibn Committee
is formed and consulted, all appointment 'shall be made by the
Executive Officer as per recommendation of such Committee.
Board to lay down' Terms an Conditions of' Service :-
Subject to the provision of the Act, Rules and these Regulations the
board shall lay down the terms and conditions of Services including
, age limit at the time of recruitment. minimum qualifications and
experiences required, gratuity, contributory provident fund, and the
conduct, discipline and appeal of all its employees and honorary workers
except the Secretary, Executive Officer and Financial Adviser and
Chief Accountants Officer. The Board may by order in writing relax
7 any of these terms and conditions wherever necessary to do so in the
interest and in furtherance of the work of the Board.
Promotion and Increment :-
1) Ordinarily promotion shall be made on the basis of seniority, provided
the senior most person is also suitable on the basis of merit. The Board
may treat any post or any class of. posts as selection post or pests to
which promotion will be made on the basis of merit only : Provided
that the Executive Officer may in special case with the prior approval
3
Tripura Gazette, Extraordinary Issue, October 30, 1970 A. D. _.~:j
of the Chairman and recording his reasons for so doing promote
employees. drawing less than Rs. 4300/- per month otherwise than on I
the basis of seniority. I
2) Executive Officer may be authorised by the Board to grant higher
initial payor sanction increments respectively, recording in either case
his reasons for so doing.
9. Period of probation or trial period and confirmation :-
1) Every employee of the Board recruited aqainst a permanent
vacancy shall be on probation for a period of twelve months. And
every employee of the Board recruited against a temporary vacancy
shall be.Ior a trial for a period of three months. Such. period of'
probation or trial may be extended by the appo-ntmq authority by
six months in individual cases .
. 2) a) After satisfactory completion of trial period employees will be
continued in the temporary posts.
b) After satisfactory completion of the probation period employee
recruited against permanent vacancies will be confirmed.
3. 10. Requirement of Medical Certificate :-
1) Before joining any post under the Boa~d for the first time ..candidate
shall be required to produce a me9-iCal certificate of fitness from
such authority and in such form as.:may be specified by the Board
from time to time. Provided ttt~li-.:$uch certificate shall not be
required in case of employee~(wtte~se service have been placed
under deputation or whose servrce have been transferred to the
Board and who had once produced such certificate.
2) Under special circumstances the Board may allow a selected
candidate to join without producing such certificate beforehand,
but only on the condition that such candidates shall produce it
within 3 months from date of his joining.
3) The Board may by order in writing, subject to previous aproval ot
the Administrator waive the condition regarding the production of
medical certificate altogether in special cases. if it deems necessary
to do so in the interest of the work of the Board.
4) An employe- discharged due to inability to secure the necessary
4. . medical certificate shall not be re-employed under the Board.
without his producing such a certificate in advance.
S) A fresh medical certificate shall not be required if a discharged
employer of the Board is re-employed under the Board within six
10.
Tripura Gazette, Extraordinary Issue, October 30, 1970 A. D.
of the Chairman and recording his reasons for so doing promote
1
employees drawing less than Rs 4300/- per month otherwise than on
the basis of seniority.
2) Executive Officer may be authorised by the Board to grant higher
initial pay or sanction increments respectively, recording In either case
his reasons for so doing.
Period of probation or trial period and confirmation :-
1)
Every employee of the Board recruited against) a permanent
vacancy shall be on probation for a period of twelve months. And
every employee ofthe Board recruited against a temporary vacancy
shall bei-for- a trial for a period of three months. Such period of'
probation or trial may be extended by the appointing authority by
six months in individual cases
a) After satisfactory completion of trial period employees will be
continued in the temporary posts.
b) After satisfactory completion of the probation period employee
recruited against permanent vacancies will be confirmed.
Requirement of Medical Certificate: -
2)
3)
4)
5)
“BefOre' IOining any post under the Board forthe first time. candidate
shall be required to produce a medical certificate of fitness from
Such authority and in such form asmay be specified by the Board
from time to time. Previded that such certificate shall not be
required in case of employeesiwlgose service have been placed
under deputation or whose service have been transferred to the
Board and who had once produCed such certificate.
Under special circumstances the Board may allow a selected
candidate to join without producing such certificate beforehand,
but only on the condition that such candidates shall produce it
within 3 months from date of his joining.
The Board may by order in writing, subject to previous aproval ot
the Administrator waive the condition regarding the production of .
medical certificate altogether in special cases. if it deems necessary
to do so in the interest of the work of the Board.
An employer» dIscharged due to inability to secure the necessary
. medical certificate shall not be re-employed under the Board.
without his producing such a certificate in advance.
A fresh medical certificate shall not be required if a discharged
employer of the Board is re-employed under the Board within six
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Tripura Gazette, Extraordinary Issue, October 30, 1970A. D.
months from the date of the certurcate produced during the previous
period of service.
11. CONDITION OF DEPUTATION SERVICE :-
In the case of Government servant whose service are lent to
the board, the terms and conditions of services including pay. other
allowance, travelling allowances, daily allowances, leave, provident
fund, leave salary. pension contribution and gratuity shall be such
as may be laid down by the Government at the time of deputation
to the Board. The services will be taken as loan with the previous
consent of the Government.
12. AGE OF SUPERANNUATION, EXTENSIONAND RE EMPLOYMENT:-o . .
All employees of the Board (other than honorary workers and
Government servants on deputation) shall ordinarily retire on the
date of completion of 58 (fifty eight) years;
Provided that the Board may extend their services upto the·
age of 60 years, a special resoluuon, in each case or re-employ
them on specific fresh terms of services, subject to 'previous
approval of the Administrator;
Provided further that the period ot extension of service or
employment after the age of 58 (Fifty eight) years shall not exceed
one year at a time.
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13. TERMINATION OF SERVICE :-
,1) During the period of trial the service of a temporary employee
may be terminated by the appointing authority without notice and
without assigning any reason: .
Provided that in respect of Government servant on deputation
and Officer appointed by the Administrator under the Act and Rules
the decision with regarding termination of their services will be
taken by the Government.
2) After satisfactory completion of the period of trail, the services of
a temporary employee may be terminated by notice of one month
or by payment of salary of one month (with allowances) in lieu of
notice.
3) The service of an employee appointed on probation againsrt a
permanent post may be terminated by the appointing authority
without notice and without assigning any reason.
4) After satisfactory completion of the prescribed period of probation,
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Tripura Gazette, Extraordinary Issue, October 30, 1970 A. D.
11.
12..
monthsfrom the date of the certmcate produced during the previous
period of service.
CONDITION OF DEPUTATION SERVICE :-
ln the case of Government servant whose service are lent to
the board, the terms and conditions of services including pay. oth’er
allowance, travelling allowances, daily allowances, leave, provident
fund, leave salary, pension contribution and gratuity shall be such
as may be laid down by the Government at the time of deputation
to the Board. The services will be taken as loan with the previous
consent of the Government.
. AGE OF SUPERANNUATION, EXTENSION AND'R'E EMPLOYMENT :-
All errIIpioyees of the Board (otherthan honorary workers and
Government servants on deputation) shall ordinarily retire on the
date of completion of 58 (fifty eight) years; ~
Provided that the Board may extend their services upto the -
age of 60 years, a special resolution, in each case or re-employ
them on specific fresh terms of services, subject to previous
approval of the Administrator;
Provided further. that the period. of extension of service or
employment afterthe age of 58 (Fifty eight) years shall not exceed
one year at a time.
'13. TERMINATION OF SERVICE :-
~I>
' . may be terminated by the appointing authority without notice and
2)
3)
4)
During the period of trial the service of a temporary employee
without assigning any reason:
Provided that In respect of Government servant on deputation
and Officer appointed by the Administrator underthe Act and Rules
the decision with regarding termination of their services will be
taken by the Government.
After satisfactory completion of the period of trail, the services of-
a temporary employee may be terminated by notice of one month
or by payment of salary of one month (with allowances) in lieu of
notice.
The service of an employee appointedion probation againsrt a
permanent post may be terminated by the appointing authority
without notice and without assigning any reason.
After satisfactow completion ofthe prescribed period of probation,
5
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3.
4.
14.
Tripura Gazette; Extraordinary Issue, October 30, 1970 A. D.
the services of an employee or permanent employee may be
terminated if :-
a) his post is a abolished and he is not considered qualified for
being absored in an equivalent or a lower post.
b) he is declared on medical evidence to be unfit for further
service and
c) he absents himself from duty without permission of the
competent authority or he is guilty of insubordination,
intemperance or other misconduct :-
Provided that termination on any of the aforesaid grounds shall be
in accordance with the procedure laid down by teese Regulations'
made by the Board in this behalf. Until provisions in this behalf are
made by the Board by these Regulationsthe procedure laid down
by the Government will be followed.
TRAVELLING ALLOWANCE :-
1) Employees of the Board .snall be eligible for travelling and daily
allowances for journeys ontour or on transfer in the interest of the
Board at such rates and according to 'such conditions as may be ,
specified by these Regulations made by the ,boardon this behalf.
Until such rates and conditions are provided by the Board, an
employee of the Board shall draw travelling and daily allowances
at similar rates and on similar conditions as Governmen\ servants ..,~
of the same category grades;
2) The Chairman shall be thecontrolllnq Officer in respect of his own
travelling and daily allowances bills and also in respect of the
travelling and daily allowances bill of the Non-official members
including the Secretary of the Board and Officers appointed by the
Administrator under the Act and rules.
3) The Executive Officer shall be the Controlling Officer in respect of
the travelling and daily allowances bills of all the employees.
a) Daily allowances shall not be drawn at full rate by any of the t
employees of the Board for a continuous halt of more than ten
days at any particular place. while ontour. Provided that the
Chairman may by order in writing~ grant' generaJ»cindividual
exemption from the operation of the :regtJlatiCnif he··thin~ it
necessary in respect of. non.•of(tcjalmembers. including' the
Secretary and Officers eppomted by·the Administrator Linder the
Act and Rules if prolonged halts are necessary in the interest of
the work of the Board.
I .
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,I
,
14.
Tripura Gazette, Extraordinary Issue, October 30, 19-70 A. D.
1)
2)
3)
a)
the services of an employee or permanent employee may be
terminated if :-
a) his post is a abolished and he is not considered qualified for
being absored in an equivalent or a lower post.
p) he is declared on medical evidence to be unfit for further
service and
0) he absents himself from duty without permission ofthe
competent authority or he is guilty of insubordination,
intemperance or other misconduct: -
Provided that termination on any ofthe aforesaid grounds shall be _
in accordance with the procedure laid down byt ese Regulations '
made by the Board in this behalf. Until provisions in this behalf are
‘ made by the Board by these Regulations‘the procedure laid down
~ by the Government will be followed.
TRAVELLING ALLOWANCE :—
Employees of the Board ,shall be eligible for travelling and daily
allowances forjourneys on‘tour or on transfer in the interest of the
Board at such rates and according to 'such conditions as may be
specified by these Regulations made by theboard on this behalf.
Until such rates’and conditions are provided by the Board, an
employee of the Board shall draw travelling and daily allowances
at similar rates and on similar conditions as Government servants
of the same category grades;
The Chairman shall be the Controlling Officer in respect of his own
travelling and daily allowances bills and also in respect of the
travelling and daily allowances bill of the Non-official members
including the Secretary of the Board and Officers appointed by the
Administrator under the Act and roles.
The. Executive Officer shall be the Controlling Officer in respect of
a the travelling and daily allowances bills ofall the employees.
Daily allowances shall not be drawn at full rate-by any of the
' employees of the Board fer a continuous halt of more than. ten
days at any particular place, while on tour. Provided that the
Chairman may by order in writing, grant general or individual
exemption from the operation of the regulation if he thinks it;
necessary in respect of. non~offieial members including the.
Secretary and Officers appointed by the Administrator under the
Act and Rules if prolonged halts are necessary in'the interest of
the work .of the Board. '
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Tripura Gazette, Extraordinary Issue, October 30, 1970A. D.
b) The power to grant general or individua] exer-iption from the
operation of this regulation shall be exercised by the Secretary in
respect of all employees of the board.
c) The Chairman or in his absence Secretary may be authorised by
the Board to grant advance to non-official members, officers and
to employees from the travellinq allowances grants for journeys
which are to be performed 'by them in connections with work of the
Boa~. ~
15. LEAVE AND LEAVE SALARY :-
Until provisions in this behalf are made by the Board by regulations
leave including study leave and leave salaryadmissfble to an
emptoyea'bttne board- will be i.~ accordance with the rules and
orders applicable to a Government servant of the same category
~";\ ~.
and grade. -.
16. DEPUTATION OUT OF INDIA :-.
The Board may, with the prior approval of the Administrator, depute
any of members or employees to proceed outside India in
connection with the Board's Work or on the request of any Foreign
,..Governr:nent and also grant funds tor the purpose.
17. AMENITIES :-
The Board may, out of its funds, provide for its employees
amenities, such as Canteen, recreation club, lunch room, ladies .
room etc.
CHAPTER-III
MEETIN,GS OF THE BOARD AND APPOINTMENT OF
COMMITTEE AND SUB-COMMITTEES
18. NOTICE OF THE MEETING :-
Subject to the provisions of rule 11 of the Rules the Secretary
shall draw. up agendas of meetings under the direction of the
Chainnan. The time and place of such meeting shallbe as fixed
up by the Chairman. Five clear day's a notice of every meeting
shall be given to all the members .
19. CIRCULATION OF AGENDA :-
A copy of the agenda with notes, if any, shall be circulated to all
membersof the Board before the date fixed for the meeting except
where a special rneetinq has been dilled by the Chairmah for the
transaction of emergent business.
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Tripura Gazette, Extraordinary Issue, October 30, 1970 A. D.
b)
15.
16.
The power to grant general or individual exemption from the
operation of this regulation shall be exercised by the Secretary in
respect of all employees of the board.
The Chairman or in his absence Secretary may be authorised by
the Board to grant advance to non-official members, officers and
to employees from the travelling allowances grants for journeys
which are to be performed by them in connectiOns with work of the
Board.
LEAVE AND LEAVE SALARY :—
Until provisions in this behalf are made by the Board by regulations
leave including study leave and leave salary admissible to an
employee°of the board will be in accordance with the rules and
orders applicable to a Government servant of the same category
and grade. , , -
DEPUTATION OUT OF INDIA .-. =
The Board may, with the prior approval ofthe Administrator, depute
any of members or employees to proceed outside India in
. connection with the Board' 5 Work or on the request of any Foreign
Government and also grant funds for the purpdse.
17.
18.
19.
AMENITIES: - _, . , . ,
The Board may. out of its funds provide for its employees
j
amenities, such as Canteen, recreation club, lunch room, ladies .
room etc.
CHAPTER -|II
MEETINGS OF THE BOARD AND APPOINTMENT OF
COMMITTEE AND SUB-COMMITTEES . _ .
NOTICE OF THE MEETING :—
Subject to the provisions of rule 11 of the Rules the Secretary
shall drawup agendas of meetings under the direction of the
Chairman. The time and place of such meeting shall be as fixed
up by the Chairman. Five clear day's a notice of every meeting
shall be given to all the members.
CIRCULATION OF AGENDA :-
A copy of the agenda with notes. if any, shall be circulated to all
members of the Board before the date fixed forthe meeting except
where a special meeting has been called by the Chairman for the
transaction of emergent business.
‘ 7
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Tripura Gazette, Extraordinary Issue, October 30, 1970 A. D.
20. SAVING:
Notwithstanding anythinq contained in Regulation 19, any matter
not included in the agenda for ameetinq of the board on which the
decision of the presiding authority, be placed before the meeting
and the Board may consider such matter.
21. VALIDATION OF PROCEED"lNGS :-
Non-receipt of notice or agenda of a meeting by any member shall
not invali-date the proceedings or any resolution passed at such
meeting.
22. PRESIDING OVER THE MEETING :-
the Chairman shall ordinarily preside over all th~ meetings. In his
absence the Vice-Chairman or in the absence of both the Chairman
, and Vice -Chairman the members present in the meeting shall
elect one of them other than the Secretary to' preside over the
meeting.
23. MOVING OF PROPOSITIONS :-
Any member who desires to move any proposition shall send a
notice such proposition together with a brief note setting out the
reasons in support the proposition to the Secretary at least five
days in advance of the meeting so as to enable the proposition
being included in the agenda. •
24. ORDERS OF BUSINESS :
The order in which any- business may be transacted or any item
taken up for consideration at any meeting shall be determined by
the presiding authority.
25. QUORUM :-
1) No business shall be transacted at any meeting of the Board unless
quorum shall be present.
2) One third of the total number of members of the Board holding
office for the time being shall form a quorum.
3) If at any of the meeting of the Board there is no quorum, the
Chairman or any other member presiding at such a meeting shall
adjourn the meeting to another date and it shall be. thereupon be
lawful to dispose off the business at such an adjourned meeting
irrespective of the number of members at such the adjourned
meetjP11},
/
4.
Tripura Gazette, Extraordinary Issue, October 30, 1970 A. D.
20. SAVING :
21.
22.
23.
24.
25.
1)
Notwithstanding anything contained in Regulation 19, any matter
not included in the agenda for a meeting of the board on which the
decision of the presiding authority, be placed before the meeting
and the Board may consider such matter.
VALIDATION OF PROCEEDINGS :-
Non- -receipt of notice or agenda of a meeting by any member shall
not invaIi-date the proceedings or any resolution passed at such
meeting
PRESIDING OVER THE MEETING :-
the Chairman shall ordinarily preside over all théjmeeti'ngs. In his
absence the Vice-Chairman or in the absence of both the Chairman
.I and Vice -Chairman the members present in the meeting shall
elect one of them other than the Secretary to preside over the
meeting.
MOVING OF PROPOSITIONS :-
Any member who desires to move any proposition shall send a
notice such proposition together with a brief note setting out the
reasons in support the proposition to the Secretary at least five
days in advance of the meeting so as to enable the proposition
being included in the agenda. ;
ORDERS OF BUSINESS :
The order in which anybusiness may be transacted or any item
taken up for consideration at any meeting shall be determined by
the presiding aUthority
QUORUM" .-
No business shall be transacted at any meeting of the Board unless
quorum shall be present.
One third of the total number of members of the Board holding
office for the time being shall form a quorum.
If at any of the meeting of the Board there is no quorum, the
Chairman or any other member presiding at such a meeting shall
adjourn the meeting to another date and it shall beithereupon be
lawful to dispose off the business at such an adjourned meeting
irrespective of the number of members at such the adjourned
meeting,
8
Tripura U~~i":Extraordin_ary Issue, october 30, 197C,-A. D.
~e~ADJ(jURI~MENT :-
If the Board reso./ves, the Chairman may at any time adjourn any
meeting to any future day or, toany hour of the same day and, if
practicable. an intimation in that 'behalf shall be given to all
members who were not present: Provide that no business other
than the business left unfinished shall be transadedat an adjoumed
meeting and such other business of which notice was given to the
members in accordance with the provisions of these Regulations.
21. 1) Procedure in the next meeting :- When a meeting is
adjourned to a future date any item on the agenda under discussion
or remaining to be discussed at the time of such adjournment
shall unless the Chairman directs otherwise have the same
precedence ~hich it had in the agenda immediately before such
adjournment of the business of the adjourned meeting.
, 2) Any proposal on which the decision of the Board is urgently
required may be circulated to the members and, if approved by
not less than two thirds of the total number of the Board, may be
deemed to havebeen passed as a resolution at a meeting of the
Board duly convened, Such decision shall be placed before the
next meeting of the Board for rectification. -
- , -
28. CASTING OF VOTES:
1) All questions which may come up for decision betoretne
meeting of the Board shall be decided by majority of votes of the
members present and voting a such a meeting, In the event of an
equality of votes on any question the person presiding over that
meeting shall have and exercise a second or casting vote.
2) All votes shall be taken by voice or by showof hand orovioed '
that votes shall be taken by ballots when so demanded by members
present at the meeting and so decided by the person presiding
over the meeting,
29. -POWER RO CORRECT OR ALTER MINUTES :-
The presiding authority shall have the power to correct any obvious
errors and to make drafting alternations in the meeting, provided
that such correctioris or alternstions do not change the sense of
the decision taken a the meeting.
30. MINUTES of THE MEETING :-
1) In accordance with clause ill) ·ofrule 11 of tne'Rules minutes -of the
proceedings showing interalia the names of the-members present
and the decision taken there-at all meetings of the Board shall :00
TripuraUaflé;;£uraordinary Issue, October 30, 1970A. D.
Zfie
27.
2a‘
29.
30.
1)
ADJOURNMENT:-
lfthe Board reSolves, the Chairman may at any time adjourn any
meeting to any future day or- towany hour of the same day and. if
practicable. an intimatidn in that behalf shall be given to all
members who were not present : Provide that no business other
than the business left unfinished shall be transacted'at an adjourned
meeting and such other business of which notice was given to the
members in accordance with the provisions of these Regulations.
1) Procedure in the next meeting :- When a meeting is
adjourned to a future date any item on the agenda under discussion
0r remaining to be discussed at the time 'of such adjournment
shall unless the Chairman directs otherwise have the same
precedence which it had in the agenda immediately before such
adjournment of the business of the adjourned meeting.
, 2) Any proposal on which the decision of the Board is urgently
required may be circulated to the members and, if approved by
notless than two thirds of the total number of the Board. may be
deemed to have’bee’n passed as a resolution at a meeting of the
Board duly convened. Such decision shall be placed before the
next meeting of the Board for rectification.
CASTING OF VOTES:
1) All questions which may come up for decision before the
meeting of theBoard shall be decided by majority of votes of the
members present and Voting a such a meeting; In the event of an
equality of votes on any question the person presiding over that
meeting shall have and exercise a second or casting vote.
2) All votes shall be taken by voice or by show'of hand provided .
that votes shall be taken by ballots when so demanded by members
present at the meeting and so decided by the person presiding
over the meeting.
POWER RO CORRECT OR ALTER MINUTES :-
The presiding authority shall have the power to correct any obvious
errors and to make drafting alternations in the meeting, provided
that such corrections or alternations do not change the sense of
the decision taken a the meeting.
MINUTES OF THE MEETING: -
In accordance with clause iii) of rule 11 of the' Rules minutes of the
proceedings showing interalia the names of the members present
and the decision taken there-at all meetings of the Board shall be
9 .
Tripura ~azette, Extraordinary Issue) October 30, 197JA. D.
'. \,\..' . . ...•
~"ehtereotJi the Secr~tary in a book to be kept for the purpose, and
,c.\ . shall.be ~Igr;ed:·b·rthe person presiding over the rneetinq.
.' ;.'·,i '2)jhe s~~~etary shatt lay. the mlnutes before ~h'e:next ensuing
.......~." _,meeting of the Board for confirmation which~tiaU be signed after
..;.\.\\J'\ - confirmation by the person presiding there-at :firovided thatwhen
the office of the secretary is vacant, the 'Executive Officer shall
enter and lay the minutes 'as above' and Chairman shall forward
the' minutes to the Administrator and to the ~hadi &, Village
-, ,l .'
Industries Commission. . >.'~.
3) A copy of the. minutes of the proceedings of all meetings of the
\'v'
Board shall, 'within fifteen days after confirmation-be forwarded by
,.'.the Secretary to the Administrator and to the Khpdi and Village
", Industries Commission. .
~ ~. I
31. EVIDENCE:-
The Secretary may take evidence or hear any person in the matters
concerning the affairs of the Board,
32. APPOINTMENT OF COMMITTEE AND SUB-COMMITTEES
3. FOR SPECIFIC PURPOSES :-
The Board may appoint committees or Sub-committees consistinq
of one or more of its members and one or more outsiders or of
both for specific purpose to consist or advise the Board in carrying
out its functions under the Act.
33. 1) CONSTITUTION :-
In exercise of the powers conferred by section 12 of the Act, the
Board shall appoint from amongst its members, a standing : \
committee which will consistot the Vice-Chairman who will be ex-
officio Chairman of the Committee and four other members. The
Executive Officer and the Financial Adviser and Chief Accounts
Officer shall attend all the meeting of the Standing tinance'
Committee but they will nave no voting powers. The Secretary of. ...
"-the Board shall also be the Secretary of the committee. , '. .
2) Function :-.~
The functions of the Standing Finance Committee shall
include:-
a) Scrutiny of Annual Budget estimates including Schematic and
Commercial Budget for recommendation to the Board.
b) Scrutiny of the Revised Budget Estimate including Schemetic
and Cr -nrnercial Revised Budgets and re-appropriation of funds
4.
“Rf—i
Tripura Gazefie, Extraordinary Issue October 30, 1970 A D.
.6
,. :."I‘\ 2)
'. '3." 5 '
,llv‘:
raft" \"
3)
\\ehtered by the Secrétary In a book to be kept for the purpOse and
shalt be signed by the person presiding over the meeting.
The Secretary shall lay the minutes before the next ensuing
meeting of the Board for confirmation which. shall be signed after
confirmation by the person presiding there- at: Provided that when
the office of the Secretary. is vacant, the ExéCut'ive Officer shall
enter and lay the minutes as above and Chairman shall forward
the minutes to the Administrator and to the Khadi &_=Viliage
industries Commission. -\
A copy of the minutes of the proceedings of all meetings of the
Board shall Iii/Ithin fifteen days after confirmationbe forwarded by
.._-the Secretary to the Administrator and to the Khadi and VIIlage
31.
32.
33.
Industries Commission . .
i I t
EVIDENCE - ' “ '
The Secretary may take evidence or hear any person in the matters
concerning the affairs of the Board.
APPOINTMENT OF COMMITTEE AND SUB- COMMITTEES
FOR SPECIFIC PURPOSES: -
The Board may appoint committees or Sub-committees consisting
of one or more of its members and one or more outsiders or of ,0
both for specific purpose to consist or advise the Board in carrying
out its functions under the Act.
1) CONSTITUTION :-
ln exercise of the powers conferred by section 12 of the Act, the
Board shall appoint from amongst its members. a standing
. committee which will consistvof the Vice-Chairman who will be ex-
officio Chairman ofthe Committee and four other members. The
Executive Officer and the Financial Adviser and Chief Accounts
Officer shall attend all the meeting of the Standing finance'
Committee but they will have no voting powers. The Secretary of
the Board shall also be the Secretary of the CommIttee.
2) Function :-
The functions of the Standing Finance Committee shall
include:-
a) Scrutiny of Annual Budget estimates including Schematic and
Commercial Budget for recommendation to the Board.
b) Scrutiny of the Revised Budget Estimate including Schemetic
and Commercial Revised Budgets and re-appropriation of funds
7 O
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Tripara Gazette, Extraordinary Issue, October 30, 1970 A. D.
for recommendation to the Board.
c) Watching progress of expenditures on various schemes including
those of the board's own centres and examining quarterly reports
and Annual Reports of the Board and Annual Statements of
Accounts of the Board for recommendation to the Board.
d) Scrutiny and recommendation for sanction of loans and grants
of the co-operative societies, registered institutions. individuals
etc. in accordance with the rules for the purpose and according to
the patterns laid down by the Khadi Commission/Government.
e) Scrutiny of the cases regarding defaulting institutions/societies
or individuals and with committee's recommendations to refer to
the Board fi decision.
f) Subject to the provisions of Rule 22, scrutiny of the cases, of
write off of losses and to forward to the Board with Committee's
'recommendations for decision.
g) Scrutiny of all cases involving financial liabilities.
h) Consideration of any urgent financial matter suggested by the
Secretary, the Executive Officer and the Financial Advisor & Chief
Accounts Officer.
i) The Standing Finance Committee shall function as and advisory
body to the Board in all matters of Finance, accounts and audit,
purchase of stores etc.
j) Any other function that may be assigned to it by the Board.
3) Procedure :- The procedure to be followed by the Standing
Finance committee for the conduct of its business shall be as
follows.
a) The Standing Finance Committee shall generally hold a meeting
at least once in every three months.
b) The Secretary with the approval of the Chairman of the
Committee shall serve a notice of every meeting to each member
of the Committee and all others concerned at least 5 (five) clear
days before the date for the meeting. The notice will clearly indicate
the time and place of meeting: Provided that in case of meeting
adjourned for want of quorum the time limit of 5 (five) days shall
not apply, and 48 hours, clear notice for such adjourned meeting
will be necessary. Special meeting may be invited by the Chairman
of the committee with 48 hours' clear notice,
c) Any member desiring to discuss an agenda at a meeting not
.;;\,J
'.' ~,
,
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)
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k)
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Tripura Gazette, Extraordinary Issue, October 30,_ 1970 A. D.
for recommendation to the Board.
c) Watching progress of expenditures on various schemes including
those of the board's own centres and examining quarterly reports
and Annual Reports of the Board and Annual Statements of
Accounts of the Board for recommendation to the Board.
d) Scrutiny and recommendation for sanction of loans and grants
of the co-operative societies, registered institutions. individuals
etc. in accordance with the rules forthe purpose and according to
the patterns laid down by the Khadi Commission/Government.
e) Scrutiny of the cases regarding defaulting institutions/societies
or individuals and with committee's recommendations to refer to
. the Board fc‘r decision.
f) Subject to the provisions of Rule 22, scrutiny of the casesof
write off of losses and to forward to the Board with Committee's
" recommendations for decision.
g) Scrutiny of all cases involving financial liabilities .
h) Consideration of any urgent financial matter suggested by the
Secretary, the Executive Officer and the Financial Advisor & Chief
Accounts Officer.
i) The Standing Finance Committee shall function as and advisory
body to the Board in all matters of Finance, accounts and audit,
purchase of stores etc. ’
j) Any other function that may be assigned to it by the Board.
3) Procedure :- The procedure to be followed by the Standing
Finance committee for the conduct of its business shall be as
follows.
a) The Standing Finance Committee shall generally hold a meeting
at least once in every three months.
b) The Secretary with the approval of the Chairman of the
Committee shall serve a notice of every meeting to each member
Of the Committee and all others concerned at least 5 (five) clear
days before the date forthe meeting. The notice will clearly indicate
the time and place of meeting : Provided that in case of meeting
adjourned for want of quorum the time limit of 5 (five) days shall
not apply, and 48 hours, clear notice for such adjourned meeting
will be necessary. Special meeting may be invited by the Chairman
of the committee with 48 hours‘ clear notice
c) Any member desiring to discuss an agenda at a meeting not
it
/'
Tripura Gazette, Extraordinary Issue, October 30, 1970 A. D.
included in the notice shall send a note on SUCII agenda to the
Secretary at least 3 (three) days before the date of the meeting:
Provided that urgent matters if any may be placed by the Secretary
before the meeting with the permission of the Chairman of the
Committee.
d) Three members including the Chairman of the Committee who
w.ill.preside over the meeting shall form the quorum.
e) All matters corning before the committee shall be dicided
unanimously as far as possible.
f) The minutes of each meeting shall be placed before Ihe next
meeting for con-firmation and copies thereof shall be circulated to
all the members by the Secretary. f
g) All cases shall be submitted to. the Standing Finance
Committee along with the remarks of Financial Adviser and Chief
Accounts Officer and cases where standing Finance Committee
. and the Financial Adviser do not agree, shall be to referred the
Board.
CHAPTER -IV
PROCEDURE FOR PAYMENT, DEPOSITS, INVESTMENTS AND
CUSTODY OF MONEYS ON BEHALF OF THE BOARD
34. ISSUE OF SANCTION OF EXPENDITURE ::-
. .
Subject to the provisions of sub-rule 4 of Rule 9 and clause (V) of
Rule aU orders sactioning expenditure shall be issued by the
Executive Officer on behalf of the Board.
35. MANNER OF PAYMENT :-
Save-payments by way of salary, wages, allowances and
honorarium and other payments on behalf of the Board of amounts
not exceeding Rs. 100/- be made in cash and of amounts exceeding
Rs. 100/- by cheques against current accounts of the Board and
4. shall be signed by :-
a) The Secretary and in his-absence, the Executive Officer when
the v-at~ of th'e cheque does not exceed Rs. 10,0001- and
b) JeinUy by the Secretary and the Chairman when the value of
the cheque exceeds Rs. lO,OOOI-
36. AUTHENTICATION OF DEPOSITS :-
All deposits shall be authenticated by the signature of the Secretary.
,I
Tripura Gazette, EXtraordinary Issue, October 30, 1970 A. 0.
included in the notice shall send a note on sucn agenda to the
Secretary at least 3 (three) days before the date of the meeting:
Provided that urgent matters if any may be plaCe‘d by the Secretary
before the meeting with the permission of the Chairman of the
Committee '
d) Three members including the Chairman ofthe Committee who
will preside over the meeting shall form the quorum. '
e) All matters coming before the committee shall be dicided
unanimously as far as possible.
f) The minutes of each meeting shall be placed before the next
~ meeting for con- -firmation and copies thereof shall be circulated to
all the members by the Secretary. 0
g) All cases shall be submitted to the Standing Finance
Committee along with the remarks of Financial Adviser and Chief
AccOunts Officer and cases where standing Finance Committee
, and the FinanCIal Adviser do not agree, shall be to referred the
Board.
CHAPTER - IV
PROCEDURE FOR PAYMENT, DEPOSITS. INVESTMENTS AND
34.
35.
36.
CUSTODY OF MONEYS ON BEHALF OF THE BOARD
ISSUE OF SANCTION OF EXPENDITURE :-
Subject to the provisions of sub-rule .4 of Rule 9 and clause (V) of
Rule all orders sactioning expenditure shall be issued by the
Executive Officer on behalf of the Board.
MANNER OF PAYMENT :-
Save payments by way of salary, wages, allowances and
honorarium and other payments on behalf of the Board of amounts
not exceeding Rs. 100/- be made in cash and of amounts exceeding
Rs.100/— by cheques against current accounts. of the Board and
shall be signed by. -
a) The Secretary and in his absence the Executive Officer when
the value of the cheque does not exceed Rs. 10, 000/- and
.b)-dointly by the Secretary and the Chairman when the value of
the cheque exceeds Rs. 10,000/-
AUTHENTICATION OF DEPOSITS :-
All deposits shall be authenticated by the signature of the Secretary.
12
Tripura Gaz.ette,Extraordinary Issue, October 30~1970A. D.
37. PETTY CASH AND DEPDSIT OF SURPLJS MONEY:
1) Petty cash required for meeting current expenditure of the
Board be In the custody of the Executive Officer or any other
Officer of the Board authorised by the Executive Officer in writing ~
in this behalf. The amountof such petty cash shalt be as determined
by the Board from time to time. :
2) The Board may advance, an irnprest sum not exceeding
RS.5001-to an officer of the Board for incurring petty expenditure
within the powers delegated to him. Such officer shall be'Hable to
accountfor such an advance and maintain proper account in the
formspe'cif,edin this behalf by the Board.
3) All 'motleys not required for current expendttureshall be
deposited forthwith in the Bank inappropriate accounts of the
Board,
38. RESPONSIBtUTY FOR EXP!NOtTURE AND INTERNAL AUDIT
1) The Exe,cUtioee Officer shall beresp6-nsible for ensuring that
no e·xpen9.~lJrefS made ftorn::l-fTefu'hds of the Boardunless
provision. tor such expenditureha'&~been madeIn the Buoqet or
revised b~dget ortne Board and unlessfund available for incurring
such expenditure.
~
20 The fiqancial Advisor and chief Accounts Officer shall be
responsible to conduct necessary internal audit of aUexpenditures
of the board and to ensure such expenditure IsIncurred in
'accordance with the Rules and Regulations and the Act and the
orders andtnstrucuonstssuedtrom timeto time by the Government
orthe Board.. '
::
•
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Tripura Gazette, Extraordinary Issue, October 30, 1970 A. D.
37.
38.
PETTY'GASH AND DEPOSIT 0F SURPLJS MONEY :
1) Petty cash required for meeting current expenditure of the
Board be in: the custody Of the Executive Officer or any other
Officer of theBoard authorised by the Executive Officer in writing
in this behalf. The amount of such petty cash shalt be as determined
by the Board from time to time
2) The Board may advance an imprest sum not exceeding
Rs;500/- to an officerof the Board for incurring petty expenditure
within the powers delegated to him. Such officer snail beliable to
account for such an advance and maintain proper account in the
form Specified in this behalf by the Board.
3) All moneys not required for current expenditure shall be
deposited TorthWith in the Bank in appropriate accounts of the
Board.
RESPONSIBILITY FOR EXPENBITURE AND JNTERNAL AUDIT
'a
n
1) The Executioce Officer shall be resporisible for ensuring that
no expenditure is made from the funds of the Board unless:
provision for such expenditure nae been made in the Budget 0r
reviSed budget of the. Board and unlesstund available for incurring
such expenditure
20 The financial Advisor and chief Accounts Officer shall be
responsible to conduct necessary internal audit of alt expenditures
of the board and to ensure such expenditure is incurred in
accordance With the Rifles and Regulations and the Act and the
orders and instructionsissuedfrom time to time bythe Government
antheBoard. t .
13
Tripura Gazette, Extraordinary Issue, October 30, 1970A. D.
.,NO. F DI/PLAN/10(2)/65/20.26-28
.,,:
GOVERNMENT OF TRIPURA
DEPARTMENT OF INDUSTRIES
Dated, Agartala, the 18th March, '74
NOTIFICATION
In exercise of the powers conterredby clause (Q) of Sub-section
(2) of section 35 of the Tripura Khadi and Village Industries Board
Act. 196.6 (No.4 of 1966), the State GovernmePit is pleased to
make the following rules further to amend the Tripura Khadi and
Village Industries Board rules " 1967, Namely :-
1.. 1) '. These rules may be_called.the Tripura. Khadi and Village
Industries B.qard (Second- Amendment) Rules, 1974.
-. 2) .These shall come into force at, once.
2. In the second provise to rule 3 of the Tripura Khadi and
Village Industries Board Rules, 1967, for the words 'six
months" the words "seven months" shall be substituted!
By order of the Governor
Sd/-K. P. Chakraborty .
.Joint Secretary to the Government of Tripura.
\ I
Copy to :-
1) The Superintendent of Press, Printing & Stationary Department
Government of Tripura, Agartala for publication of the Notification
on an extraordinary issue of the Tripura Gazette. . ~ .
2) The Chairman, Khadi and Village Industries Cornrnissron..
Gramodaya, Irla Road Vile Parle (West) Bombay - 56.
3) The Chairman, Tripura Khadi and Village Industries Board,
Agartala, Tripura.
Sd/-K. P. Chakraborty.
Joint Secretary to the Government of Tripura.
Tripura Gazette, Extraordinary Issue, October 30, 1970 A. D.
'ENo. F Dl/PLAN/10(2)/65/2026-28
GOVERNMENT OF TRIPURA
DEPARTMENT OF INDUSTRIES
Dated, Agartala, the 18th March, '74
NOTIFICATION
. In exercise of the, powers conferred by clause (b) of Sub-section
(2) of section 35 of the Tripura Khadi and Village Industries Board
Act. 1956 (No. 4 of 1966), the State Govemmefit is pleased to
make thelfollowing rules further to amend the Tripura Khadi and
Village Industries Board rules ,‘ 1967, Namely :-
_ I I. 1) These rules may be‘calledthe TripuraKhadi and Village
Industries Beard (Second- Amendment) Rules, 1974.
" 2) ‘.'TheSe shall come into force atonce.
2. In the second provise to rule 3 ofthe Tripura Khadi and
- Village Industries Board _Rules.,-1967, forthe words 'six
months" the words "seven months" shall be substituted/
By order of the Governor
Sdl-K. P. Chakra’borty.
.Joint Secretary to the Government of Tripura.
Copy to :-
1) The Superintendent of Press, Printing & Stationary Department
Government of Tripura, Agartala for publication of the Notification
' on an extraordinary issue of the Tripura Gazette.
2) The Chairman, Khadi and Village Industries Commissnon,
Gramodaya. lrIa Road Vile Parle (West) Bombay - 56.
3) The Chairman. Tripura Khadi and Village Industries Board,
Agartala, Tripura.
Sd/—K. P. Chakraborty.
Joint Secretary to the Government of Tripura.
14
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Tripura Gazette, Extraordinary Issue, october 30, 1970 A. D.
F DIINNlh5(148)/79/3502-05
GOVERNMENT OF TRIPURA
DEPARTMENT OF INDUSTRIES
Dated, Agartala, the 19th March, '88
MEMORANDUM
The Governor is pleased to amend the Tripura Khadi & Village
Industries Board Rules, 1967 as per annexure -I to this Memo .
•
By order and in the name of Governor
Sd/- (R. N. Chakraborty.)
Commissioner-cum-Secretary
Government of Tripura.
Copy to :-
·1) The Superintendent of Press, Government of Tripura. Agartala
with the request to arrange publication in an extra ordinary issue
of the Tripura Gazette and to send 30 copies of rhe order to tne
Director of Industries, Tripura.
2) The Chairman, Tripura Khadi and Village Industries Board, ~
Agartala.
3) All members of the Board.
4) The Executive Officer, Tripura Khadi and Village Industries Board,
Agartala.
Sd/- (R. N. Chakraborty.)
Commissioner-cum-Secretary
Government of Tripura.
-~ w
Tripura Gazette, Extraordinary Issue, October 30, 1970 A. D.
F DI/NNI/15(148)I79/3502-05
GOVERNMENT OF TRIPURA
DEPARTMENT OF INDUSTRIES
Dated, Agartala, the 19th March, '88
MEMORANDUM
The Governor is pleased to amend the Tripura Khadi & Village
Industries Board Rules, 1967 as per annexure -I to this Memo.
0
By order and in the name of Governor
Sdl- (R. N. Chakraborty.)
Commissioner-cum-Secretary
Government of Tripura.
Copy to :-
1) The Superintendent of Press, Government of Tripura. Agartaia
with the request to arrange publication in an extra ordinary issue
of the Tripura Gazette and to send 30 copies of rhe order to the :
Director of Industries, Tripura.
2) The Chairman, Tripura Khadi and Village Industries Board,
Agartala.
3) All members of the Board.
4) The Executive Officer, Tripura Khadi and Village-Industries Board,
Agartala. ‘
Sdl- (R. N. Chakraborty.)
Commissioner-cum—Seoretary
Government of Tripura.
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