Tripura act 6 of 1967 : The TKVIB RULES, 1967

Date: 4 Apr 1967

Department

Department of Directorate of Industries & Commerce

Enforcement Date

12 May 1980

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ETRI A HAND I TRI 5 A

. RULES- 1967

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K??? THE TRIPURA KHADI AND VILLAGE ' INDUSTRIES BOARD ' - RULES—1967 ' . :

Tripure ·Gazette, Extraordinary Issue, ~pril 8, 1967

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Published by Authority EXTRAORDINARY ISSUE

No. 42. Registered

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Agartaia, Apri/.81fJ67 A.D, Chitra 168, 1889 S.E. j .' • - , ." •

Part 11- Acts of the Tripura Government Government of Tripura

Department of Industries

\Jo. F. DIIPlan/16/(7)- 11/63 Dated,Agartalathe5thApril,1967.

NOTIFICATION

In exercise of the power conferred by sub-section ,(3) of section 1.of ttle Iripura Khadi ·and Village Industries Board Act, 1966 (Act No.4 of 1'966.).. he State Governor ishereby pleased to appoint 8th day of April, 1951. as he date from which the Tripura Khadi and Villaqetndustries Board Act, 1966 (Act NO.4 of 1966), sha!l come into force.

By order of the .Administrator

r . 'R.K.DEB VARMA

'. Secretary

to the Govt. of Tripura.

Trip'dra Gazette, Extraordinary Issue, April 8, 196.7 A. D. I No. 42. Registered No ill-3? ‘ TRIPURA _ GAZETTE Published by Authority EXTRAORDINARY ISSUE Agartaia, April f8: ”1967 470- Chitra 168, 1889 8.5 Part II— Acts of the Tripura Government Government of Tripura Department of Industries \Io. F. Dl/PIan/16/(7)- 11/63 Dated, Agartata the 5th April, 1967. NOTIFICATION, In eXercise of the power conferred by sub-section (3) of section 1 of the lripura Khadi and Viilage Industries Board Act, 1966 (Act No 4 of 1966) he State Governor is hereby pleased to appoint 8th day of April 1967 as he date from which the Tripura Khadi and Village Industries Board Act l966 (Act No. 4 of 1966), shall come into force. ' ’By order ‘of the ' Administrator " 'R.K. 'DEB VARMA * Secretary to the Govt. of Tripura.

Tripu!a Gazette, Extraordinary Issue, April 8, 1967 A. D.

GOVERNMENT or TRIPURA DEPARTMENT OF INDUSTRIES

No. F.01.PLAN/16(7)-11/63 Agartala, the 5th April, 1967 The 15th Chaltra, t889

NOTIFICATION

In exercise of the power conferred by section 35 of the Tripura Khadi and Village Industries Board Act, 1966 (Act NO.4 of 1966) the Administrator is pleased to make the following Rules, namely :-

TRIPURAKHADI AND VILLAGE INDUSTRIES BOARD

RULES 1967

CHAPTER -I

PRELIMINARY

1. SHORT TITLE, EXTENT AND COMMENCEMENT. 1. These rules may be called the Tripura Khadi and Village

Industries Board Rules, 1967.

2. ·It extends to the whole of the State Government of Tripura.

3. If shall come into force at once.

2. DEFINITIONS.

In these rules, unless the context otherwise requires

a) "Act means .the Tripura Khadi and Village Industries Board Act, 1966 (Act NO.4 of 1966)

b) "State Government" means the State Government of Tripura;

c) "Board" means the Board established under section 3 ;

d) "Chairman" means the Chairman of the Board appointed under sub-section (2) of Section 4 ;

e) "Executive Officer" means the Executive Officer of the Board appointed under sub-section (2) of section 13;

f) "Form" means form appended to these rules ;

g) "Financial year" means the year commencing of the 1st day of .April:"

h}· "Financial Advisor and Chief Accountants Officer" means an Officer appointed under sub-section (1) of section 13 ;

Tripura Gazette, Extraordinary Issue, April 8., 1967 A. D. GOVERNMENT OF TRIPURA DEPARTMENT OF INDUSTRIES No. F.Dl.PLAN/16(7)—11/63 Agartala, the 5th April, 1967 , , The 15th Chaitra, 1889 NOTIFICATION ' In exercise of the power conferred by section 35 of the Tripura Khadi and Village Industries Board Act 1966 (Act No. 4 of 1966) the Administrator Is pleased to make the following Rules, namely: — TRIPURA KHADI AND VILLAGE INDUSTRIES BOARD RULES 196'] CHAPTER 4 PRELIMINARY 1. SHORT TITLE, EXTENT AND COMMENCEMENT. 1. These rules may be called the Tripura Khadi and Village Industries Board Rules, 1967. 2. It extends to the whole of the State Government of Tripura. 3. If shall come into force at once. 2. DEFINITIONS. In these rules, unless the context otherwise requires a) "Act means 'the Tripura Khadi and Village Industries Board Act, 1966 (Act No. 4 of 1966) b) "State Government" means the State Government of Tripura; c) "Board" means the Board established under section 3; d) "Chairman" means the Chairman of the Board appointed under sub-section (2) of Section 4; e) "Executive Officer" means the Executive Ofﬁcer of the Board appointed under sub-section (2) of section 13 ; f) "Form" means form appended to these rules ; 9) "Financial year" means the year commencing of the let day of Apr-iii" h)" "Financial Advisor and Chief Accountants Officer" means an Officer appointed under sub—section (1) of section 13 ; 2

Tripura Gazette, Extraordinary Issue, April 8, 1f1

i) "Official Gazette" means he Tripura Gazette,

j) "Section" means a section of the Act; k} "Secretary" means the Secretary of the Board appoir-t - Uj1':~.g

section 6 ;

I) "Standing Finance Committee" means the cornrrut .ee constituted under sub-section (1) of section 12 ;

m) "Vice Chairman" means the Vice Chairman of the Board appointed under section 5 of the Act.

CHAPTER-II

TERMS AND CONDITION OF OFFICE

3. TERMS OF OFFICE :-

Save as hereinafter provided, as member of the Board shall hold office for three years. Provided that if the Board is dissolved by the State Government or under section 32 the members shall cease to hold office.

"Provided further that the Administrator, may, for reasons to be recorded in writing, extend the term of office of the Members of the Board for a period riot exceeding seven months."

4. Disqualificationsfor Membershipof the Board :- A person shall be disqualified for being appointed as, and for being, a member of the board.if :-

a) he is found to be a lunatic or a person of unsound mind; or b) he has been adjudged insolvent; or

c) he has been convicted of an offence involving moral turpitude; or

d) he lias directly or indirectly any interest in any subsisting contract with or in any work being done for the Board except as a share- holder (other than a Director of Managing Agent) in a company as defined in section 3 of the companies Act, 1966 ( 1 of 1956);

Provided that where he is a share-holder, he will disclose to the Government the nature and extent of shares held by him in such a company:

Provided also that membership of a Co-operative Society shall be no disqualification as long as the person concerned is not a Director; or

Tripura Gazette, Extraordinary Issue, April 8, 1967 A. b. i) l) k) "Official Gazette" means he Tripura Gazette ; "Section" means a section of the Act ; "Secretary" means the Secretary of the Board appointed a“ section 6 ; "Standing Finance Committee" means the committee constituted under sub-section (1) of section 12 ; "Vice Chairman" means the Vice Chairman of the Board appointed under section 5 of the Act. CHAPTER—II _ , TERMS AND CONDITION OF OFFICE 3. TERMS OF OFFICE :- Save as hereinafter provided, as member of the Board shall hold office for three years. Provided that if the Board is dissolved by the State Government or under section 32 the members shall cease to hold office. "Provided further that the Administrator. may, for reasons to be recorded in writing, extend the term of ofﬁce ofthe Members of the Board for a perid‘d not exceeding seven months." 4. Disqualifications for Membership of the Board :- A person shall be disqualified for being appointed-as, and for being. a member of the board if :- he is found to be a lunatic or a person of unsound 'mind; or he has been adjudged insolvent ; or he has been convicted of an offence involving moral turpitude; or he has directly or indirectly any interest in any subsisting contract with or in any work being done for the Board except as a share— holder (other than a Director of Managing Agent) in a company as defined in section 3 of the companies Act, 1966 ( 1 of 1956); Provided that where he is a share—holder, he will disclose to the Government the nature and extent of shares held by him in such a company : _ Provided also that membership of a Co-operative Society shall be no disqualification as long as the person concerned is not a Director ; or 3

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Tripure Gazette, Extraordinary Issue, April 8, 1967 A. D.

e) he has any financial interest in any business undertaking dealing with Khad'i or any village industries as defined in clause (j) of section 2

Provided fhat this shall not apply in the case of Co-operative Society, where the member concerned is not a Director; or

in the opinion of the Administrator he has failed or is unable to carry out ~ilis duties; or

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he absent himself from three consecutive meeting of the Board without the leave of the Board.

Removal from the board :- The Administrator may, by . notification in. the Official Gazette, remove from Office any member of the Board who is or becomes subject to any of the. disqualifications mentionedin rule 4.

Provided that before issuing such notification the Administrator shall give an opportunity to the member concerned to show cause against such removal.

Casual Vacancies.:- A member appointed to fill a casual vacancy. shall hold. Office for so long as the member whose place he fills would have been entitledto hOld Office if the vacancy had not occurred.

. ';, . . ~'" . Salary. & Allowances :- 1) The Chairman and the Vice

. Chairman 'and other non-official members {except the Secretary) of the Board shall not be entitled to any salary.

2) A non-official member of the board shall be entitled to receive daily allowance at the rate of rupees seventeen and fifty paisefor (i) each dayhe attends a meeting of the Board or a Committee thereof, (ii) the day immediately proceeding and (iii) the .day immediately following the date of the aforesaid meeting.

3) Every memper shall as soon as possible after his appointment file with the Secretary of the Board a declaration regarding his usual place of residence, and any subsequent change in the usual place of residence so declared shall be notified to the Secretary.

i) Travelling Allowance :- There shall be paid as travelling allowance to each member in respect of every journey performed by him for the purpose of attending a meeting of the

1. 6.

7. 2,

In Vi iripura Gazette, Extraordinary/ssue, April 8, 1967A D e) f) he has any ﬁnancial interest in any business undertaking dealing . with Khadi or any village industries as defined in clause (i )0 section 2 Provided that this shall not apply in the case of Co-operative Society, where the member concerned is not a Director ' or in the opinion of the Administrator he has failed or is unable to carry out his duties; or he absent himself from three consecutive meeting of the Board ‘ without the leave of the Board. Rem0val from the board':- The Administrator may, by ‘ notification in the Official Gazette, -_remove l-from Office 'any member of the Board whois or becomes subject to any of the, disqualifications mentioned; in rule 4. Provided that before issuing such notiﬁcation the Administrator shall give an opportunity to the member concerned to show cause against such removal. Casual Vacancies: - A member appointed to fiil a casual vacancy shall hold Office for so long as the member whose place he fills would have been entitled to held Office if the vacancy had not occurred. :,. Salary & Allowances - 1) The Chairman and the Vice ' Chairman and other non—ofﬁcial members (except the Secretary) of the Board shall not be entitled to any salary. 2) A nOn-official member of the board shall be entitled to receive daily allowance/at the rate of rupees seventeen and fifty paisefor (i) each day'he attends a mee’ting‘of the Board or a Committee thereof (ii) the day immediately proceeding and (iii) the day immediately folloWing the date of the aforesaid meeting. 3) Every member shall as soon as possible after his appointment file with the Secretary of the Board a declaration regarding his usual place of residence, and any subsequent change in the usual place of residence so declared shali be notified to the Secretary i) Travelling Allowance: - There shall be paid as travelling allowance to each member in respect of every journey performed by him for the purpose of attending a meeting of the 4

. Tripura Gazette, Extraordinary Issue, April 8, 1967 A. D.

Board of a Committee thereof or for the purpose of attending to any other business connected with his duties as a member from his usual place of residence to the place where the meeting of the Board or a Committee thereof or for the purpose of attending to any other business connected with his duties as a member from his usual place of residence to the 'place where the meeting of the Board or a committee thereof is to be held or the other business is to be transacted and for the return journey from

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such place ·to his usual place' of residence, such amount as would be admissible at the maximum rate in respect of journeys on tour to a First Grade Officer serving in connection with the administration of the State Government of Tripura.

ii) Notwithstanding anything contained in sub-rule 4 (i) a member who performs the journey by road between places connected by rail or steamer, either wholly or in part may draw the road mileage at the rates referred to in sub-rule 4 (i) in place of the travelling allowance which would have been admissible to him, if he had travelled by rail or steamer, as the case may be.

Provided that the total amount of travelling allowance drawn by such member for. the entire journey, shall not exceed the amount which would have been admissible to him, had he performed the journey by rail or steamer, as the case may be.

iii) When the usual place of residence ot a member is at such a distance as would not entitled him to draw travelling allowance started in the manner in sub rule 4 (i) & (ii)'for the discharge of duties of the Board as described in sub-rule 4 (i) as a member, he shall be entitles to the reimbursement of actual conveyance charges.

5) The Secretary, if a non-official. will be entitled to an honorarium of Rs. 400100d P.M.

6) The salary of the Financial Adviser and Chief Accountants Officer shall be in the scale of Rs. 300 - 30-510 EB. 30 - 750 EB-30-9301- P.M. plus other allowances admissible to the employees of Government of Tripura in similar scale. He should have qualifications and experiences as follows:- .

i) Degree of a recognised University. ii) About 5 years experience in Administration and

Tripura Gazette, Extraordinary Issue, April 8, 1967 A. D. Board of a Committee thereof or for the purpose of attending to any other business connected with his duties as a member from his usual place of residence to the place where the meeting of the Board or a Committee thereof or for the purpose of attending to any other business connected with his duties as a member from his usual place of residence to the place where the meeting of the Board or a committee thereof is to be held or the other business is to be transacted and for the return journey from such place 'to his Usual place of residence; such ambunt as would be admissible at the maximum rate in respect of journeys on tour to a First Grade Ofﬁcer serving in connection with the administration of the State Government of Tripura. ii) Notwithstanding anything contained in s’ub-rule 4 (i) a member who performs the journey by road between places connected by rail or steamer, either wholly or in part may draw the road mileage at the rates referred to in sub-rule 4 (i) in place of the travelling allowance which would have been admissible to him, if he had travelled by rail or steamer, as the case may be. ' ' Provided that the total amount of travelling allowance drawn by such member forthe entire journey, shall not exceed the amount which would have been admissible to him, had he performed the journey by rail or steamer, as the case may be. iii) When the usual place of residence of a member is at such a distance as would not entitled him to draw travelling allowance started in the manner in sub rule 4 (i) & (ii)'for the discharge of j duties of the Board as described in sub-rule 4 (i) as a member, he shall be entitles to the reimbursement of actual conveyance charges. 5) The Secretary, if a non-official, will be entitled to an honorarium of Rs. 400/00d PM. 6) The salary of the Financial Adviser and Chief Accountants Officer shall be in the scale of Rs. 300 - 30—510 EB. 30 — 750 EB—30-930l- PM. plus other allowances admissible to the - employees of Government of Tripura in similar scale. He should have qualiﬁcations and experiences as follows :- ’ i) Degree of a recognised University. ii) About 5 years experience in Administration and 5 .. - A _._._-=3—-—n..*‘e_4 1'.— 4_, .— Le... __—,# . , .V ,7 A W. W‘, 7, , r, :,_J,

Tripura Gazette, Extraordinary Issue, April 8, 1967 A. D.

Establishment in a Government Department of Corporatio n.

iii) Knowledge of Government Rules an Regulations.

iv) Experience of Audit and accounts work.

7. The salary of the ExecutiveOfficer shall be in the scale of Rs. 300-30-510-EB-30-750-E.B-30-900/- PM. plus other allowances admissible to the employees of the Government of Tripura in similar scaie. He should have qualifications and experience as follows:

. i) Degree of a recognised University with Economics, Science, Technology or Commerce as a :subject or equivalent .Relaxable in case of candidates otherwise found suitable.

ii) About 5 years experience in a responsible capacity connected with small. Scale/Cottage/Village , Industries or Marketing.

Office of the Board :- The Office of the Board shall be located In Agartala or at such other pla'ce as the Board may from time 10 time decide.

CHAPTER-III

Powers of the Chairman, the Vice-Chairman, the Secretary, the Executive Officer and the Financial Adviser and Chief. ..... - Accounts Officer ...

9. Power of he Chairman :- (1) The Chairman shall be responsible. for the pr~per functioning of the Board and the implementation of its decisions and discharge of its duties under the Act.

2) In particular the Chairman shall -

a) cause important papers and matters to be presented . to the Board as early as practicable;

b) issue directions as to the method of carrying out the decisions of the Board.

c) present a draft annual report of the working of the Board to the Board for approval and submit the reports approved by the Board shall be circulated to the members of the Board for their information.

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1. 8.

Tripura Gazette, Extraordinary Issue, April 8, 1967 A. 0. Establishment in a Government Department of Corporation iii) Knowledge of Government Rules an Regulations. Nl iv) Experience of Audit and accounts work. 7. The salary of the Executive Officer shall be in the scale of Rs. 7 f 300-30-510-EB-30-750-EB-30-900/- RM. plus other allowances in admissible to the employees of the Government of Tripura in Vi » similar scale. He should have qualiﬁcations and experience as pl follows : ' i) ' ' Degree of a recognised University with Economics, ; Science, Technology or Commerce as a subject or i i equivalent-wRelaxable in case of candidates 1 . otherwise found suitable. ii) About 5 years experience in a responsible capacity ‘ connected with small Scale/Cottage/Village Industries or Marketing. H 1' 8. Office of the Board: - The Office of the Board shall be located in Agartala or at such .. other place as the Board may from time to time decide. CHAPTER- III . 2 Powers of the Chairman, the Vice- Chairman. the Secretary, the Executive Ofﬁcer and the Financial Adviser and Chief Accounts Ofﬁcer 9. Power of he, Chairman :- (1) The Chairman shall be responsible for the proper functioning of the Board and the implementation of its decisions and discharge of its duties under the Act. - 2) In particular the Chairman. shall — a) cause important papers and matters to be presented ’ to the Board as early as practicable ; b) issue directions as to the method of carrying out the decisions of the Board. 0) present a draft annual report of the working of the Board to the Board for approval and submit the reports approved by the Board shall be circulated to the members of the Board for their information. 6

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Tripura Gazette, Extraordinary Issue, April 8, 1967 A. D.

3) The Chairman shall exercise administrative control over all departments and officers of the Board.

4) The Chairman may sanction expenditure on continge CI8S. supplies and services and purchase of articles required for he working of the office of the Board and for the execution o' measures in furtherance of the object of the Act, subjec 0 necessary provisions in the Budget.

Powers of the Vice-Chairman of the Board :- a) 'TheVice-Chairman shall discharge such powers and functions

.as may be delegated to him by the Chairman. -,

b) He shall remain in-charge of the Chairman's office whenever the Chairman remains absent on leave after intimating the Board in writing of his doing so.

c) The Vice-Chairman shall, in the absence of the Chairman represent the Chairman in the' Board's meetings.

Powers of the Secretary of the Board :-' 1. . The secretarY shall work under the general control of the

Chairman who may, entrust to him any or all of the following 'powers and duties :-

i) convening of meeting of the Board under the directions of the Chairman ;

ii) drawing up agenda for each meeting under the directions of the Chairman and supplying the same to each member of the Board, alonqwirh the notice of the meeting ;

iii) maintenance of the minutes of the meeting of the Board;

iv) furnish to the ~tate Government a,"reports including annual reports and returns and necessary documents required under the act or these Rules;

v) preparation of the annual budgets of the Board;

vi) maintenance or causing maintenance of an account of the receipts and expenditure ,of the Board.

2) The secretary shall keep a record of the members of the Board and their addresses ; if a member Changes his address, he shall notify his new address to the Secretary who shall thereupon

int of DDS. If RS. inces ira in :e as nice, ct or ates acity age such my, diet be the ier ed 1e 10. 11. Tripura Gazette, Extraordinary Issue, April 8, 1967 A. D, 3) 4) The'Chairman shall exercise administrative control over all departments and officers of the Board. The Chairman may sanction expenditure on contingencies supplies and servicesand purchase of articles required for the working of the office of the Board and for the execution of measures in furtherance of the object of the Act, subject to necessary provisions in the Budget. Powers of the Vice-Chairman of the Board :- a) - The-Vice-Chairman shall discharge such powers and functions - as may be delegated to him by the Chairman. b) C) He shall remain in-charge of the Chairman's office whenever theChairman remains absent on leave after intimating the Board in writing of his doing so. The Vice-Chairman shall, in the absence of the Chairman represent the Chairman in the’ Board's meetings. Powers of the Secretary of the Board ;-' A1. 2) .. The Secretary’shall work under the general control of the Chairman who mag/[entrust to him any or all of the following powers and duties—:- _ i) convening of meeting of the Board under the directions of the Chairman ; ii) drawing up agenda for each meeting under the directions of the Chairman and supplying the same to each member of the Board, alongwirh the notice of the meeting ; ‘ iii) maintenance of the minutes of the meeting of the Board ; ‘ iv) furnish to the State Governmenta’ll reports including annual reports and returns and necessary documents required under the act or these Rules ; v) preparation of the annual budgets of the Board ; vi) maintenance or causing maintenance of an account of the receipts and expenditure of the Board. The secretary shall keep a record of the members of the Board and their addresses ; if a member changes his address, he shall notify his new address to the Secretary who shall thereupon E”

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Tripura Gazette, Extraordinary Issue, April 8, 1967 A. D.

enter the new address in the record. But if the member fails to notify his new address, the address in the official records shall, for all purposes be deemed to be the member's address.

Power of the Financial Adviser and Chief Accounts Officer :- 1. The Financial Adviser and Chief Accounts Officer shall advise-

the Board on all matters relating to receipts and expenditure.

2. The Financial Adviser and Chief Accounts Officer shall attend' every meeting of the Board and the Standing Finance Committee, but shall not vote there at. He shall also refer to the Board any matter having financial implications which in his opinion ought to be brought to its notice.

3. The Financial Adviser and Chief Accounts Officer will scrutinise and supervise the preparation of the budget of the Board, the compilation of the annual and other financial statements and the manner in which the accounts of the Board are to be maintained and made available to audit.

4. If required by the Board or the Chairman, the Financial Adviser ·and Chief Accounts Officer shall record his views on every proposal involving expenditure from the funds of the Board prior to th~ consideration and approval of such proposal by the Standing Finance Committee concerned or by the Board.

5. If required by the Board or the Chairmsn, the Financial Adviser an Chief Accounts Officer will advise the Board and the Standing Finance Committee that a particular decision affecting the general financial policy of the State Government should be referred to him for consideration.

Powers of the Executive Officer :- 1. The Executive Officer shall work under the control of the

Chairman. He Shall be entitled to attend all meetings of the Board, Standing Finance Committee and such other Committees as may be formed by the Board under the provisions of the Act but shall not be entitled to vote if he is not member of such a Committee. He shaU-

[i] carry out supervise and control the work of officers and servants employed by the Board;

[ii] implement the decisions taken by the Board ; [iii] frame annual budget estimates and supplementary

Nc In Vi ph 12. Tripura Gazette, Extraordinary Issue, April 8, 1967 A. D. .enter the new address in the record. But if the member fails to notify his new address, the address in the ofﬁcial records shall, for all purposes be deemed to be the member's address. Power of the Financial Adviser and Chief Accounts Officer :- 1. The Financial Adviser and Chief Accounts Officer shall advise the Board on all matters relating to receipts and expenditure. The Financial Adviser and Chief Accounts Ofﬁcer shall attend every meeting of the Board and the Standing Finance Committee, but shall not vote there at. He shall also refer to the Board any matter having ﬁnancial implications which in his opinion ought to be brought to its notice. The Financial Adviser and Chief Accounts Ofﬁcer will scrutinise and supervise the preparation of the budget of the Board, the compilation of the annual and other ﬁnancial statements and the manner in which the accounts of the Board are to be maintained and made available to audit. if required by the Board or the Chairman , the Financial Adviser and Chief Accounts Ofﬁcer shall record his views on every proposal involving expenditure from the funds of the Board prior to the consideration and approval of such proposal by the Standing Finance Committee concerned or by the Board. if required by the Board or the Chairman. the Financial Adviser an Chief Accounts Ofﬁcer will advise the Board and the Standing Finance Committee that a particular decision affecting the general financial policy of the State Government should be referred to him for consideration. Powers of the Executive Ofﬁcer :- 1. The Executive Officer shall work under the control of the Chairman. He shall be entitled to attend all meetings of the Board, Standing Finance Committee and such other Committees as may be formed by the Board under the provisions of the Act but shall not be entitled to vote if he is not member of such a Committee. He shall— [i] carrv out supervise and control the work of officers and servants employed by the Board ; [ii] implement the decisions taken by the Board ; [iii] frame annual budget estimates and supplementary Q s.

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budget estimates and place them before the Soard ~·\f.:.C{:' ;', . ~ .. . ., .:"}I ••...\, • . .~..,.)'l 1 ,.,

through the Secr~tary p';" ~~.,\~' .... ".'(\' . [iv] Administer the ContributorY,JProvident Fund of the' " .."

• • .' ". .' J' " • .::\..;_. '~)'I ' •• ' \1",

Board when.establisfied ';. C'., -" .' .. , "-(:\ ': .... ;'. -; ,

Sanction. contmqent .expenditure to' the ex~~~t of, i·... ," powers delegated to him ..by the\Bo~rq from ~timeto. . . .-\l \;..,J. . - (\ t' "I. -

time" cr. '\"' '3 '. .....;JL . , ',-.:~.;(': .'. ....

[v) examine applications for. .assistance (bothqrants ' and loans) and place them before Board through the-Secretary for.sanction : :.~,.,.,~.":""'.,~, "'\:

d ' ',~"an' ,... j ." .'. :.' -."....' I:'~ '", .': .

ivi] undertake such other duties an exercise; such other powers as may be assigned to him bythe Ecard, or the Chairman ;

2. If required by the Board or the Chairman, th.eExecutive Officer shall advice the Board regarding .any matter having financial .. '"J implications, any proposai involvinqexpenditure from the funds .. : , ..

• .' ' • ,. • •• ..' <t, ••~ ~," ,;

of the Board, or any particular decision affecting the g'eneral . . financial policy of the State Government ." ". ".~ .~.;.

CHAPTER~IV . t. -,» "<\ ....

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14. Annual Programme :. 1) The programme of workreferred to. ..,...:·. in section- 16 shall be' prepared by, the Board during every .." .: financial year, for the next financial year in Form I and shall be :'0" forwarded to the State Government before. the C15thJuly, in the yearin wtlictidt is prepared. .'.

. ) ",.: 2}A supplementary programme, if any, under section _ , ". '.J ,.11 ',.: _. t .

18"sh~Hbe prepared by the board in any financial year in Form II and shall be forwarded·to the State Government before the'. 15th October in that year. '. ".

"V 15. Budget:- . 1.)Two separate budgets, namely, Khadi Budget'

and the Vilt~ae Industries Budget referred to in sub-section (1) of sectioH~'5 shall .be prepared by the Board 'during every

~)\ financial y.ea'r for the next financial year in Form.11Iand shall be " submitted-to.the State Government before the 15th July, in the year in v,,;lJichit is prepared.

'-2~r-&supplementary budqet.Jfany.referred to iA"section 26-1n~~y. financial year shall be.prepared by the Board in Forfn.

_ ''19\\\«' . , ...;~(\v\j t\u ~: 9

T ~ \'“-'~'.'~ \ 1rd“... Tripura. Gazette, Extraordinary Issue, April 8, 1957 A. D 714; TT 15. budget estimates and place them before the Board a. We“ }'.‘:‘ . ._ V, through the Secretary ,- _ [iv] Administer the Contnbutory Provident Fund of the Board when established”; {ﬁr _'~" Sanction contingent expenditure to the extent- of powers delegated to him by” the Board from time to .~ time; . mfg; .. 9T ' 0‘ [v] examine applications for assistance (both grants - and loans) and place them before Board through the Secretary for sanction; _-_ . . -- and“ ' .4 J---__‘, {vi}. undertake such other duties an'exéTFcis‘eT; such other powers as may be assigned to him by the E card or the Chairman; if required by the Board or the Chairman the Executhe Ofﬁcer ' shall advice the Board regarding any matter havingI ﬁnancial implications, any proposal involving expenditure from the funds of the Board or any particular decision affecting the general ‘ ﬁnancial policy of the State Government ' CHAPTERJV " Annual Programme: - 1) The programme of work referred to; TT in section 16 shall be prepared. by the Board during every... » -‘ financial year, fer the next ﬁnancial year in‘ Form I and shall be forwarded to the State Government before the 15th July, in the year in which it is prepared m2y A supplementary programme, if any, under section 18‘ shall be prepared by the board in any financial year in Form I! and shall be forwarded to the State Government before the 15th October In that year. Budget: .-_‘ and the Vilrage Industries Budget referred to In sub— section (1) of sectiottg§5 shall .be prepared by the Board during every , 1)Two separate budgets namely KhadiBudget»T.,,e_. financial year for the next financial year in Formlll and shall be submitted to the State Government before the 15th July, in the year in which it is prepared ﬁZymA supplementary budget if any referred to In section 26 In any financial year shall be prepared by the Board in Form ,, 21'1““ 9

Tripura Gezette, Extraordinary Issue, April 8, 1967 A. D.

IV and shall be submitted to the State Government in the first week of October in that·year.

16. Annual Report:- 1) The annual report referred to in section 27 shall be prepared bvthe Secretory in Form V under the direction of the Chairman and shall be laid before the Board. After the report is approved by the 'Board, copy of the report shall be forwarded to the State Government.

17. Annual Stat~ment of Accounts:- . . 1) Within 'six months of the closebf 'each flnanciat year, the annuial statement of accounts referred to in sub-section. (I) of section 29 shall be prepared in Form VII showing the fianancial results of any schemes, works or undertakings by the Board in that year.

2) The accounts shall be. maintained. by the Secretary in the forms and registers mentioned below :-

Form No.VIII Cash Book;

Form No. IX' SubsidIary Account to Cash Book;

Form No.X Classified Abstract of Receipts!Disbursements;

Form No. XI"Register of Securities ;

Form No. XII . Receipts for pay~~.ts ~~the Board;

Form No. XIII Register of Cheque Books ~. '--;.'''' .. ~"';, , ~ .' r: ..::

Form No. XIV Register of Stock of Receipt Books ;

Form No. XV Register of Stocks of Furniture;

Form No. XVI Register of Advances Pe'rmanentI Temporary: .- .

Form No. XVII Annual account of_ Receiptstt:xpenditore. CHAPJ£;R - V

18. Contracts :-~l1] The Board may, in connection with its trading activities, enter into contracts provided that provision therefore exists in the sanctioned Budget.

[2] The Board may delegate to the Chairman, the Secretary or the Executive Officer, such powers for entering into contracts, signing of agreements or execution of Bonds or undertaking on its behalf as it may think fit. Provided that no such power shall be delegated to the Executive Officer if the monetary limit involved in a transaction exceeds ten thousand rupees.

[3] The Contracts shall not be binding on the Board unless they

In Vi pit

Nt Tripura Gazette, Extraordinary Issue, April 8, 1967 A. D. 16. 17:. 18. IV and shall be sdbmitted to theState Government in the first week of October in that‘year. Annual-Report :- 1).The annual report referred to in section 27 shall be prepared by-lhe-Se‘crtetor‘y in Form V under the direction of the Chairman and shall be laid before the Board. After the report is approved by the Board, copy of the report shall be forwarded to the State Government. Annual Statement of Accounts :- t , 1-) Within six months of the close of each financial-year, the annuial statement of accounts referred to in" sub-section .. (-l) of section 29 shall be prepared in Form Vll showing the ﬁanancial results of any schemes, works or undertakings by the Board in that year. 2) The accounts shall be maintained by the Secretary in the forms and registers mentioned below. -— Form No. Vlll Cash Book , Form No.- lX ' ' Subsidiary Account to Cash Book ' Form No.‘—X Classified Abstract of Receipts/ Disbursements; Form No. )ll , Register of Secwities; . Form No. Xll ‘ Receipts for payments to the Board; _ :Form No. Xlll ,. Register of Cheque Books; { L Form No. XIV Register of Stock of Receipt Books; Form No. XV - Register of Stocks of Furniture; Form No. XVl’ Register of AdvanCes Permanent / Temporary; Form No. XVll Annual account of Receipts Expenditure. . CHAPTER - v Contracts 5:11] The Board may, in connection with its trading activities, enter into contracts provided that-provision therefore exists in the sanctioned Budget. [2] The Board may delegate to the Chairman, the Secretary or the Executive Officer, such powers for entering into contracts signing of agreements or execution of Bonds or undertaking on its behalf as it may think fit. Provided that no such power shall be delegated to the Executive Officer if the monetary limit involved in a transaction exceeds ten thousand rupees. [3] The Contracts shall not be binding on the Board unless they t0;

! Tripura Gaze'tte, Extraordinary: Issue, 'April ,8, ,1967 A', D,'

are~executed bythe Chairman, the Secretary or the Executive Officer,andth~{secH of the' Board affixed thereto,

[4JTheChairman, theSecretary or the Executive Officer of the 'Board shall not be liable for any assurance or contract made by the Board arid liability arising out of such assurance shall be dtscharqed' from the moneys at the, disposal of ttl'e Board. '

19. 'Power to make grants ::- [1]The Boardshall disburse grants in accordancewitn and at rates and on terms sancfloned by the

:StatE!~Government in respect: of eachindustry, from' time to time. The' State' Government' may on his motion or on the

. 'reaomhiendalioni'of the Board -erof the ~hadi and Village J(1ct~~tri~sCommlasion, modify,Qf supersede the financial rates ) . '... ."...... '. .,. - "

, and terrn~ previously sanctioned, , '

j2] The Board may reduce the rates at which grants are payable ,': -'-in in'divldu~1 cases to such extent, as it thinks necessary but

, shall not enhance such rates except with the prior approval of the State Government.

[3] Grants shall be paid tc?institutions registered under the Societies Registration Att,'1860 (XXI of 1860) or under the Bombay Co-operat-ive ,so.cieties,Act, cas;extended to Tripura.

2Q,Pow,~r to, advance L~a,n : The Board s",halladvanceloans in accordance with and.at rates and on terms sanctioned by the $tate Government in respect of each industry, from time to ftme. ' " .

21. Power tel borrow :The"Soa'rd may, ~-ith the p~~vious sanction of the State Government borrow on the security of its funds or assets.

2~. Powerto write off losses: [1] The Board may write off losses in the folloVfing cases:-. '-'.- ,

[a] Loss or irrecoverable value of stores or pubic money due to theft, fraud or the negligence of individuals or other cases;

[b] Loss of irrecoverable advances other than loans; and

[c] deficiency and depreciation in the values or stores subject to the conditions -

(i) that the loss does not disclose a defect of system, tile amendment of which requires the order of the State

51w ‘6!“ {g‘ _ , Tripura Gazette, Extraordinaryilssue,‘Apri‘l«8, {957 A: '0. .- are; executed by the Chairman, the Secretary or the Executive Officer, and'tiéiezseai of the Board affixed thereto. ' [4]-’The Chairman, the Secretary or the Executive Officer of the "Board shall not be liable for any assurance or contractmade by the Board and liability arising out of SUCh assura‘nCe shall be ’- discharged from the moneys at the disposal of the Bde’rd 19. Power to‘ make grants. - [1] The Board shall disburse grants in accordance with and at rates and on terms sanctioned by the State Government in respect Of each industry, frdm time to time. Th‘eTS't'ate-i Government may on his motion or on the ‘r‘eGOmrnenda‘tion “of the Beard 'er’o'f the Kha‘di and Village .ijglndUStl’IeS Commlssmn modify gr supersede the financial rates and terms previously sanctioned . A,_[.2] The Board may reduce the rates at which grants are payable in individual cases to such extent as it thinks necessary but 20, 21. 25. [a] [bi ‘ ~ shall notenhance such rates except with the prior approval of the State Government. [3] Grants shall be paid tclinstitutions registered under the Societies Registration Act,'”1860 (XXi of 1860) or under the Bombay. Co—operative iSocieties_.;Aet rasgextended to Tripura. Power to admance L9an: The Bqard shall advance loans in I accordance with and at rates and on terms sanctioned by the étate Government in respect of each industry from time to flme ' Power td borrow :The Board may with the previous sanction of the State Government borrow on the security of its funds or assets Power to write off losses: [ I] The Board may write off losses in the following cases: —- Loss or irrecoverable value of stores or pubic money due to theft, fraud or the negligence of individuais or other cases; Loss of irrecoverable advances other than loans; and deficiency and depreciation in the values or stores subject to the conditions -— (i) that the loss does not disclose a defect of system, the amendment of which requires the order of the State ”i’l

~" !"

Tripura Gazette, Extraordinary tssue, Apri1.8.1 1.967 A. D. "

Government; and

(ii) that there has not been any serious negligence,on the pa of individual employee or employees of the boaro which migt possibly call for disciplinary action requiring the order of thl. . \ .~c.: " ... State Government. " ,,;\ " ,. ..)<..

[2] Th~ Board shall take suitable action aqainst the persons responsible for the loss and .send reportto the State governmenl

··!:'""tl \V'1 '., on the action taken. ' "'i'~ :i'-' ' .- : ,,_";'

'; " "":. . \

Exception .; nothing contained in thisrule shall apply toloss oc~~sioned by irrecove~able roans. $a'ncti6ri of the state Government shall, obtainedbefoje such losses are written off.

23. Cu~tody of Common Seal, :- :The Common' seal6fthe B~~~Q shall remain in the custody of the Executive Officer of the Board .

R.~ . Dev arma ',,)

In Vi pi,

•.. $;" ••:.

. ,

Secy. Govt. of Tripura,

FORM NO, I I J\',' . :

(Seerule 14(1» • ',1\

.'t\\ -" .....• Programme of the work

, ,-~ Particulars of schemes or works which the Board proposes to 'exe2ute during the next following year.

Par:t~cularsof the undertakings which the Board proposes to ojqanise during the following year, \0 \ ' .:" "{ .' \ 1

Areasselected.

:,.

iv) Mannerin which the schemes/the works/ the undertakings are~.' to be carried out.

.: . \

v) Whether the areas selected are suitable for the p'LJrpgse:'

vi) Staff and servants already employed.

vii) Additional Staff and servants to be employed during the year. " r.<·;2 ,:......... .

, ',t' !"\\\~. ' '>tr' 'I' viii) Estimated Expenditure. . c\..·7

p n\ \\ /il I')

. " ix) Estimated Receipt.

x) Schedule of the staff and servants.

12 .J

NI Vi D'- l (J Tripura Gazette, EXtraordinary Issue, April‘s, 1.967 A. D. [2] Government; and (ii) that there has not been any serious negligence an the pa 1}- of individual employee or em loyee’s of the board which migr possibly call for disciplinary action requIrIng the order of mi State Government. .. ' = , ’ ‘ The Board shall take suitable action against the persons responsible for the loss and send report to the State government ‘on the action taken. I \ ~ Exception - nothing contained in this rule shall apply to loss ' 23. Government shall obtained before such losses are Written off Custody of Common Seal: - T he common seal of the Board shall remain in the custody of the Executive Ofﬁcer of the Board, R. K Dev Varma _ , ~ Secy. Govt. of Tripura; _FORM No.1 -. . ‘ . i ‘ (see; rule 14(1)) . Programme or the work 1 .. . rt‘Il " Particulars of schemes or 'works which the Board proposes Io""‘“ "execute during the next following year 1,. Particulars of the undertakings which the Board proposes to organise during the following year \0 Areas selected. Manner In which the schemes/the works/ the undertakings are to be carried out. Whether the areas selected are suitable for the purpose Staff and servants already employed. Additional Staff and servants to be employed during the year ,a }? ff‘d“ ‘ Estimated Receipt. Schedule of the staff and servants ,a !_ lI‘J ll ‘il P occasioned by irrecoverable _lo‘ans Sanction of the State i l . n a. l , ”xii Estimated Expenditure. ' f ’ 231 l

.''''-''.

Tripura Gazette, Extraordinary Issue, April 8, 1967 A. D.

FORM NO. U

(See rule 14{2H

Supplementary Programme of the work

i) Particulars of additional schemes or work which the Board proposes to execute during the next following year.

ii) Particulars of additional schemes/works/undertakings which the Board proposes to organise during thefollowinqyear.

iii) Areas selected.

iv) Manner in which the additional schemes/the works/the undertakings are to be carried out.

v) Whether the area selected is suitable for the purpose.

vi) Additional staff and servants to be employed for the scheme during the year. --',-s'-.'

Estimated Expenditure of supplementary programme.

Schedule of additional staff.

vii)

viii)

t . ..

- .<

I --'..Jt" ---:.~ ,\i .::- . .'t .-< .:" C'_ -;

. \; :". r>.

. v~ . . . ,...•.. '

...

l‘: Tripura Gazette, Extraordinary Issue, April 8, 1967 A. D. FORM N0. 15 (See rule 141233 Supplementary Programme of the work i) Particulars of additional schemes or work which the Board proposes to execute during the next following year. ii) Particulars of additional schemes/workslundertakings Which the Board proposes to organise during thetollowingyear. iii) Areas selected. iv) Manner in which the additional schemes/the wOrks/the undertakings are to be carried out. v) Whether the area selected is suitable for the purpose. vi) Additional staff and servants to be employed for the scheme during the year. ' ' ' vii) Estimated Expenditure of sUpplementary programme. 7. viii) Schedule of additional staff. ‘ ‘ “

f\.) ~ ~ ~ 3" z,....,

FORM NO. III BUDGET FOR See Rule 15 (1)

~ ~

ActualsActuals of the Revised estimate of the Budget estimate for the preceeding Budget

for the current year 19 next year 19 >-first six '- CIlthree years estimate .£-t

months Proposed Con- ro roHeads of the Proposed Con- Passed ~ Eof the . by the' firmed pa~sed - a>current I ~y the firmed '. by ~o::19 19 19' previous Finance. by the; Y wyear 19 Flnanc~ by the Govt.

year Cornmi- Board -Cornmi- ~ Board Govt. 19 ttee ttee

, ,. 11 1'2 131 2 3 4 5 6 7 8 9 10 -

,,' "RECEIPT "

I a) Sale of Ambar Charkha , b) Sale of Ambar Yarn '. , " "': -, ".; :~, . . c) Sale of Ambar Cloth. ... ,

. ,d) Tuition Fees. '.: .'., Ii. Grants etc.

a) Grant in aid from . I

Khadi & Village ." \ '.Industries

-r- -Commission, \ .. \

b) Additional grant. \\ \

".c) Other sources d) Development \

:;t "5' c:: ~

~,... (t)

~••• ~ oa 5' ~ ~-,(I) (I) c:: ~ }). '0 :J,-~ ~"co Q)

'" }).

,‘._- 'ﬁ..=«7 17L FORM NO. Ill BUDGET FORM See Rule 15(1) l|d l!/\ uI 3N Actuals of the Actuals . . '_ preceeding Bud at for the Revused estimate of the Budget estimate for the three years estirrgat ﬁrst six current year 19 next year'1_9 E w Heads months ‘ . *5 is of the . Proposed Con— Proposed Con- c: m of the b th Passed -. . passed .9 E 19 19 19 - current I’EViOdS .Y e ﬁrmed _‘ by .by the firmed g-g year19 p Fmanc? by the Govt Finance; bythef by “J year Commi- Board ' Commi- ' Board GOVt' h . 19 ttee ﬂee I . 1 2 3 4 5 6 7 8 9 . 1o 11 12 13 RECEIPT Sale ofAmber Charkhal 8) b) Sale of AmbarYarn c) Sale ofAmbarCloth. d) Tuition Fees. '. Grants etc. a) Grant in aid from Khadi & Village Industries Commission. ’ b) Additional grant. 0) Othersources d) Development 'a ‘v £95; 53 Ludv ‘ans‘sl MauipJoerxg ‘anazeg emdyi

-, --'-'-("""-". . I I' I FORM NO. III Contd.: ,..,

'':;; '.' . BUDGET'FORM ' /, , r- , , l' I,'

I,. . v gee RuJe.,1S-:;(1)

---1 -,----,LIJJJ 4 I:. 5'~':<I .6' I .1 I 8 [ 91 10' ~ ,-., . ,/

e) Contribution' from

f) Subsidy from.

./ ••...

III. Miscetlanecus ' .

a) Interest

b) Miscellaneous other receipt

...lo. CJ'I IV Debts, deposit and

advance .

a) Loans from State Government

b) Loans from other sources

'.'

c) Deposits.

d) Advances

Total Receipts ....•.....

Opening Balance ".

Grand Total. .~~ "

,.( \. ": '"1

/..

~ij' s::: ,Q1 .G) (j,)

N t!) '"'\0.

',1D" ~ .=;- Q)

,0:,.;:a .~~'

',< .~ . CIl . :c: :l"

. )S.. 1:1 ~ ..-~c:o

.~ co

:0') """" :b. P

""::,,

9L II I" I' I I I 'I I I I . FORM NO. "I Contdms Va} w,. BUDGET‘FORM ; 4. . See Rﬁle:,175:'ttl)‘ 1 2 ~ 3 4 5 ‘6- 7 8 9 - 1‘0 11 12 13 -. ._ ‘ 7/ ’ e)Contribution 'frorn _' "1-,; f) Subsidy from. III. Miscellaneous :~ ‘ 3) Interest b') Miscellaneous other receipt ' IV Debtsﬁ deposit and advance ‘ 8) Loans from State Government " b) Loans from other sources c) Deposits. d) Advances Total Receipts ‘ '(7' v1.96; ‘3 ”my “ahs‘si Lemme)“; 3119229 and!“ Opening Balance Grand Total. Q3

N ""'" -c ~ ::I z:,....

FORM NO. III.CONTp. BUDGET FORM See Rule 15 (1)

..• en

Actual of the Actual Revised estimate of the Budget estimate for tile preceeding Budget for the current year 19 next year 19 ~C/)three years estimate

first six .8~ months !Proposed co coHeads of the Proposed Con- Passed" Con- ~ Eof the by the firmed by the firmed Passed Ci <1> ..current x cr: ....19 19 19 previous Finance by the by Finance by the by wyear 19

year Commi- Board Govt.

Commi- Board Govt. 19 ttee ttee

5 6 7 8 9 10 11 12 131 2 3 4 RECEIPT

I. General Administration. ...! ..

) ',~ a) Pay of Officers

_. .,,'-- -b) Pay of Establishment -- .-i.-i) Clerks ii) Servants

..iii) Technica' Staff ....•- c)_Tempor~iy establishment d) AlI~n~e'~'&:honoranas I) lr:-avellrhg & Conveyance allowances ' ii)' House ren1& o1herallowances IIi) Dearness allowances

officee) Contingencies . expenses and miscellaneous 2 Supplies and services

I.a) Furniture grants \ .. ~

;b) Library grants. \ \

:::;t -6' t:: iiJ C) cu •••• ~ ~(!)

~•..•. iiJ oa s' t\)

-< Cii (I)

-c: SD :b ~ :!,-~oo """ !D 0) ...." :b ~

A FORM NO. lll CONTD. BUDGET FORM ‘ 'See Rule 15 (1) l|d !/\ “I 3N :1 Actual of the Actual ‘R .‘ d t' f h _ ‘g' preceeding Bud et for the 6Vlbe es imateo t e Budget estimate for the 6 three years estimgate first six current year 19 "9X1 year '19 g ,,, a) .. a5 a: Heads of the rggmgs Proposed Cone Passe d.hPropo'sed Con- % g g 19 19 19 current revious py the ‘ firmed by by the ﬁrmed Passed 7% g; 9 year 19 p “"3"“? by the Govt Finance bythe by “J ‘ m W193i CrammI- Board ' Commi- Board GOVl- :5. ee ttee 1» O 1 2 3 4 5‘ 6 7 8 9 10 11 12 13 § RECEIPT a l. General Administration. U) Q a) PayofOfficers "" a b) Pay of Establishment ,0: i) Clerks ii) Servants _L 5 iii) Technical Staff ‘1:- cLTe orally establishment ‘0 d)A‘ll “ne'es‘Ehonorarias E- l) ~Eravellfi'ig & Conveyance: pa allowances .‘ ii) House renl8iotherallowances g M) Dearness allowances N e) Contingencies . office I: expenses and miscellaneous D 2 Supplies and services ' a) Furniture grants l b) Library gra‘nts‘ ' f l .. tunwm‘M

-, /

I - , .. "

. ~ 1 CIITI 41.' 5 I 6 .1 7 I 8 I 9 I 10 ~ ~:

FORM NO. III Contd. BUDGET FORM See Rule 15 (1)

c) Prizes. d) Other Charges

3. Grnat -in-aid etc. a) Under grant in-aid rules b) Stipends to teachers c) Spedal grantsfor buildings d) Specialgrantsfro equipment

4. Development programme 5. Scholarships and stipends

-"••..•6. Works a) Buildings b) Repairs

7. Miscellaneous a} Cost of audit b) Grant for encouragement

to spinners an weavers c) Grnat -in -.iid to

i) Parishramalayas ii) Upa-Parishramalayas

d) Grant to other ambar Charkha e) Miscel!:meous &

unforeseen charges f) Miscellaneous refund

8. loans

G) ~ (!)..•. .~ rTl ><:

~o """'I Q.;.... ::ba;r ..

~. ~ (fl c:::.

.CD'

-5" ~.-..~.

'~. (() 0) "'f:b. ~.

ﬁv__, FORM NO. lll Contd. BUDGET FORM See Rule 15 (1) 1 3.4-_5 6 7 10 11 12 13 c) Prizes. d) Other Charges 3. Grnat -in-aid etc. a) Under grant in-aid rules b) Stipends to teachers c) Special grants for buildings d) Special grants fro equipment 4. Development programme d 5. Scholarships and stipends “a! 6. Works a) Buildings b) Repairs 7. Miscellaneous 3) Cost of audit b) Grant for encouragement to spinners an weavers c) Grnat -in aid to i) Parishramalayas ii) Upa-Parishramalayas d) Grant to other ambar Charkha e) Miscellaneous & unforeseen charges 1) Miscelianeous refund 8.Loans 'a. A‘V-ié96-Li. fetudv ‘anSSI Mgwpweuxa ‘anazee emdut l‘ K

N . -.lo. ~::;:;- z(')

FORM NO. IV See Rule' 15 (2)

Supplementary Budget Form

...a. 00

Actuals of the Actuals Revised estimate of the 'Budget estimate for the preceeding Budget

for the current year 19 next year 19 ~I/)three years estimate

first six B~ months en enHeads of the Proposed Con- Passed Proposed Con- ai Eof the by the firmed pa~se,d - Q)current ~y the firmed by ~o::19 19 19 previous Finance by the y wyear 19 Flnanc~ by the Govt.

Commi- Board Govt., f;> year Comrni- Board 19 ttee ttee

6 7 8 9 10 11 12 13'1 2 3 4 5

:It n

.. ,'0 .••• _ .. , I

r:-.". , ,\

" , "

/--" -~.. " -. --n\ ,

~ "6' e ~ G)

~ CD,

j ~..•. ~ca. s' Q)

-< ii) (I) r::::

~CD

:b "tl ~,-~Co ~ co 0)

'")). t'7

I-J" ad |!/\ ul 3N it FORM NO. IV l See Rule 15 (2) Supplementary Budget Form Actualsofthe rActuals . , . _ _ . preceeding Budget for the Revxsed estrmate of the Budget estimate for the three years estimatet ﬁrst six current year 19 next year 19 E 3 Heads months ‘6 3-, of the of the Proposed Con- Passed Proposed Con- Passed E, E 19 19 19 current . {Wthe ﬁrmed by bythe ﬁrmed 9:? year 19 PVEV'OUS Finance by the Govt Finance by the by ‘ “1 year Commn- Board ' Commi- Board Gm"- 19 ttee ttee - '1 2 3 4 5 6 7 8 9 10 .. 11 12 5 RECEIPT i a) Sale of Ambar Charkha b) Sale of Amber Yarn t c) Sale'of Ambar Cloth. l _ d) Tuition Fees. ll. Grants. etc. a) Grant-in- aid from State Government '0) Grant-in~ aid from Khadi & Village Industries commission cl Additional grant 0) Other sources l dl Devel0pment e) Development Programme ‘, . ~ . l) Contribution from a g i J,” , ”a l m gnhcidv fmm ‘ " / r] 'V £96L '9 Ludv ‘anssl Meuypjoenxa ‘anazeg and!) 1 \

J J

•• CD

FORM NO. IV See Rule 15 (2)

i Supplementary Btldget Forms f! 1 ill:JJ 4 ]r---5-i-1 -6~oor-l-7 "-T1-a"--r"l -9 ---'-1-1 o-I~

III. MisceJ!al)eous. a) interest. b) Miscellaneous other

receipts. IV. Debts, deposits and

advances. a) Loan from State'

Government. b) Deposits

. .' c) Advances .; ;.; , : ~...• , : _ .

Total Receipts : " ..................................................•.........................................................

Opening· bal-ance ; ; : : .

Grand Total. , .

- ~

"'0 c:: Cil c ~;

~ f". ~ ~Qi o. a-.:::s Q)

-<' ~c::

••(1)

:b "'0 :::!.-~...• \Q 0) "'1<1

))...; 0

I , I 1 FORM NO. IV , See Rule 15 (2) Supplementary Budget Forms i .lllmmm-umM—lmu ‘, ;; 3 1, 4 5 6 7 8 9 10 11 12 13 E m. Miscellaneous. 3 a) interest: a b) Miscellaneousother g. receipts. g N. Debts, deposits and h advances. g a) Loan from State” '. Government. 3' b) Deposits 5- e“; I». Q ~ :2 t .‘D h '0 2. 9° g . , . . . . - . a c) Advances ............. .................................... ' ................ . ............................... ............................................. V Total Receipts ................................................................... . ..................... - ....................................................................................... U‘ Openingbalance ......................................................... 5 ..... .Q ...... Grand Total .............................................................................................. . .................................................................................

fI.) """" "Q. ~ :J z

FORM NO, IV Contd.

EXPENDITURE 1. General ~dlTliriistration

a) Pay.of Officers. b) Pay of establishment i) Clerks ii) Servants. iii) Technical staff c) Temporary establishment i) Travelling an conveyance

allowance ~ ii) House rent and other'

allowances iii) Dearness allowances d) contingencies\, office

expenses 8. miscellaneous 2. Supplies and services

a) Furniture wants b) Library qrants c) Prizes. d) Other charges

3. Grant-in-aid rules a) Under grant -in-aid rules b) Stipends to teachers ,..\ c:.n<>d::ll nrants for buildings. .-

----.~ 3- £OJ .J ,5 _ r. 6 I- 7 C8I9=r-1~ , ~

'0' t:: ~ G) Q) N C't)...•. ~Cb rn >< ~:u aas· Q)

~ :;:n <.0 c::,

~C't)

l:::I. "0

:::!:-

~ -.\ (0 Q) """

.:h.

l/\ “I ’N 1 .234'5_-_6-7 8' 9 ‘ 10 11 12 "13 l ll l\ FORM NO. IV Contd. l . l EXPENDITURE l . 1. General ﬁdministration a) Pay-of Ofﬁcers. i b) Pay of establishment i) Clerks ii) Servants. iii) Technical staff 0) Temporary establishment i) Travelling an conveyance allowance K ii) House rent and other ' l‘ . allowances l OZ iii) Deamess allowances d) contingencies\, ofﬁce 2 expenses '8. miscellaneous 2. Supplies and services a) Furniture grants b) Library grants 0) Prizes. d) Other charges 3. Grant-in-aid rules a) .Under grant -in-aid rules to) Stipends to teachers ”‘ gm‘ﬁa‘ “rams f°'b""di"gs' W ‘a v 195; ‘9 mdv ‘arhss; AJeuipJoenxg ‘azzazeo 21nd!“ l

b) Stipends to teachers c) Special grants for buildings.

FORM NO. IV Contd.

1 ITIiJ 4 I 5 I 6 I 7" 8 ITI 10 ~"-- d) Special grants for equipment.

4. Development programme.

5. Scholarships and stipends.

6. Works -(a) Buildings.

(b) Repairs

7. Miscellaneous.

a) Cost of audit

b) Grant for encouragement to ~ spinners and weavers.

c) Grant-in-aid to i) Parishramalayas.

ii) Upa-parishramalayas.

d) Grant to other Ambar Charkha.

e) Miscellaneous and foreseen charges.

f) Miscellaneous refund.

8. Loan

~-s t:: a G) Q) N C'D

~-OJ 0 '"Q.. S' ~ • iii CI) ~ JI)

:t. "'0 ~-: ~oo ...a. (0 0) ~ ~ ~

b) Stipends to teachers c) Special grants for buildings. FORM NO. lV Eontd. 5 6 . 10 11 12 13 d) Special grants for equipment. 4. Development programme. 5. Scholarships and stipends. 6. Works -(a) Buildings. (b) Repairs 7. Miscellaneous. a) Cost of aLidit b) Grant for encouragement to spinners and weavers. c) Grant-in-aid to i) Parishramalayas. ii) Upa-parishramalayas. d) Grant to other Ambar Charkha. e) Miscellaneous and foreseen charges. f) Miscellaneous refund. 8. Loan “a 'V 1951 '9 Ludv ‘anss; Neurpjoenxa ‘anazeg 91nd!) 1

Tripura Gazette, Extraordinary Issue, April 8, 1967 A. D.

FORM NO. V (See rule 16(1)) Annual Report

Nc 1. Introductory.

a) Name of the schemesworks undertaking (Industry wise)

b) Brief description

c) Schemes/works/undertaking as in operation during the current year.

i) Administrative aspects.

ii) Technical aspects (Training etc.)

d) Progress of the scheme and programme for the next year With special reerence to training of personnel and the Five Years Plan.

Charges in connection of the Board, if any.

Meeting of the Board and Standing Committee.

In Vii pIE

1. 2.

4. Administrative review.

5. General remarks.

.g.» V Nc In Vil 1. Introductory. S”:‘>.WN Tripura Gazette, Extraordinary Issue, April 8, 1967 A. D-. a) b) C) d) Charges in connection of the Board, if any. Meeting of the Board ahdStanding Committee. Administrative review. General remarks. FOR-M NO. V (See rule 16(1)) Annual Report Name Of the schemes Works-undertaking (IndUSt'ry wise) Brief description Schemes/works/undeitaking as in operation during the current year. i) Administrative aspects. ii) Technical aspects (Training etc.) Progress of the scheme and programme for the next year With special reerence to training of personnel and the Five Years Plan. 22

_,1.1'.;:.- J 'oJ ..., ...;::.-, ,.... Ul ::::T

(1) ::J.-~~; 'J.;;tl~-"".bIIf.!t..,•...,~~

FORM NO. VI . See Rule°:16 (~):

Form for Quarterly Report .<

,,-

Brief Amount of grant Amounts Amount Total Balance. Position Progress Broad description sanctioned for drawn 'drawn amount of grant of the made outlined of

of the the scheme during the during the drawn avallable scheme at during the the Serial Name of schemes/ with Govt. end.of the quarter (totalof for the end quarter programme No, the works or Resolution No. previous column expen- of the (into for the next

scheme undertaking and date quarter Nos. 5 diture . previous figures) quarter• and 6) . quarter

(into figuies)

1 2 3 4 5 6 7 8 9 10' 11 N (".)

Details of "Pay of Establishment".

Name Sanctioned pay of the post Actual Increment failing due within Special Total

Serial and.

Minimum Maximum Actual pay pay for " -..the year payor povision

No. ~escriptior the year Date of Rate of Amount other for the of the (a) (b) of the post. . at the .lncre-' incre- of Incre- allowance year i.e.

Remarks

member due on -: rate in ~"ment ment . ment for calssed ' .' total of if any

of staff 1st April, column . \'(a)' " (b} the year as pay columnsnext year 3(c) (6) 4,5 (a) (c), ' " , , ~. , ' , and 6

••~ I ' ,

1 2 3 4 5' 6 7 8 9 10 '11... ..

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~..•. GJoa 3' Q)

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~ ~,-~co "'"'co 0).....• l>

£2 t * a"? ,3; . . ma: . V Wham: ' ,- :‘:.§mmm_.. A. ”to” 1“ 'WMW' FORM NO. VI _ See Rule 16 (2) Form for Quarterly Report , ‘ Brief Amount of grant Amounts Amount Total Balance, Position Progress Broad description sanctioned for drawn 'drawn . amount of grant of the made outlined'of , of the the scheme during the during the drawn ayailable. scheme at! during the . the . Serial Name Of schemes/ with Govt. end.of the quarter (tbtal of for the end ' quarter programme NO' the works or Resolution No. previous column ekpen- of the (into for the next scheme undertaking and date quarter Nos. 5 diture V previous ﬁgures) quarter and 6) ~ ~ quarter (into _ ﬁgures) 1 2 3 4 5 6 7 8 9 10 ~ 11 Details of “Pay of Establishment". Name Sanctioned pay of the post Actual Increment failing due within Special Total 8 - l and . _ , . ~ pay for - "’the year pay or ‘ povision 32a description Minimum Maxumum Actual Pay the year Date of Ratefof Amount other for the R k ' of the (a) (b) ofthe 9°51». at the .maréﬁv incre- ofmcre- allowance year i.e. efmar 5 member due “I rate in l-zfﬁ-‘em ment vfﬁe‘ﬁf‘fof calssed total of ' any of staff 15ttApr'l' column‘ U “('a)’ .} (b) the year’ 38 pay- ' Columns neX Year 3(0) ‘ .. . ,, (C) _ .r . 4‘5 (8) (9); _ " :H: ,_ ‘ " and6 1 2 3 4 ' 5' '>" ”'6' 7 8 9 1o ‘ '11w , rm: mﬁfﬁwmmn “a 'v 1961 ‘8 1,1de ‘anssy A’Jeuipmeaxg"anazes-emdyu

PI..} ....t.

FORM NO. VII See Rule 17 (1)

Annual Statement of Accounts

-0 <:: ~ z

Receipt (Heads as

in the Budget)

N ~

Budget estimate

Previous year

Year of Account

19-19

. Expenditure (Heads as in

Budget),

Budget estimate

Previous year

Year of Accountant

19-19

N.8. The opening and closing balances of this account shalf agree with the opening closing balances of the Cash Book for the months of

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~ en CI) c:: • .!tl

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FORM Nb. vn See Rule 17(1) Annual Statement of Accounts Receipt Budget Previous Year of , Expenditure Budget Previous _ Year of (Heads as estimate year Account (Heads as in estimate year Accountant in the 19-19 Budget) ' f 1 19-19 Budget) 1 : 92 'a 'v 195; '9 Ludv ‘anssl IUEUJPJOBJJXH ‘anazeg emdyl N B The opening and closing balances of this account shall agree with the opening closing balances of the Cash Book for the months of 7

1'1..} ....to.

FORM NO. VII See Rule 17 (1)

Annual Statement of Accounts

-0 <: ~ z

Receipt (Heads as

in the Budget)

N ~

Budget estimate

Previous year

Year of Account

19-19

,Expenditure (Heads as in

Budget),

Budget estimate

Previous year

Year of Accountant

19-19

N.8. The opening and closing balances of this account shalf agree with the opening closing balances of the Cash Book for the months of

;1 '6' t:: ~

~ CD

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~ en CI) c:: • ~ ):.

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m A ‘O < :7 Z FORM No. vn See Rule 17(1) Annual Statement of Accounts , Receipt Budget Previous Year of , Expenditure Budget Previous _ Year of (Heads as estimate year Account (Heads as in estimate year Accountant in the 19-19 Budget) ' " 19-19 Budget) ' ‘9’? 'a 'v 195; '9 Ludv ‘anssl MaulpJoerxa ‘anazeg and!) 1 N B The opening and closing balances of this account shall agree with the opening closing balances of the Cash Book for the months of

TripureGezette, Extraordinary Issue, April 8, 1967 A. D..

sauuoume alq!suodsaJ

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en I- Z W ~~--~---+ wen a::: ~ m en 1-------4 c

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pai\la::>aJ U!0ljM WOJ~ I-o-ro.- aEwz 2(j)

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aoueieq Buiuado '38 5E! . pJe/vuo; ‘Sa tuﬁnOJg ’58 SE z .0 leuas 9120 JO luau From whom received Particulars i Sldlao-EB l xuea Liseo iunouuv initials of .1 _. responsible ‘ authority U 9’. m . Voucheror A . Serial No; ‘_ (’2) u emu ass " lllA 'ON waoa 5:008 usao «is 3“ o 3 led ~ 6‘ p Particulars Budget head to which debitable SLNEWBSHOSSIG was useo tunowv initials of responsible authorities . "G ‘V £96L ‘9 mdv ‘anssl Mauipmeuxg ‘anazes’elndul ’33?"

Classified Abstract of Receipts, 19_ 19_ April May Q) March Q)°1_ - .~ > enZ 0 c en '- •.... 'w .x:- :J '- - '- - en ro (]) c I./) co '--DO (!) c Q) c coQ) ••..• -5 0 :J Q) ••..••.~ ~ 0 .c :J .c ::J '- 0 rn~ E'- (.) 0 0 0 0 0 0 O>~I ::JZ 0 Q)OJ I « :JZ E :JZ E £ I E 0(j) - g I g g 4: '- 0::::4: ! ~ o,

Rs. Rs. Rs.

Tripura Gazette, Extraordinary Issue, April 8. 1967 A. D.

FORM NO. IX [See Rule 1.7(2)]

Cash Book Subsidiary Account to Cash Book

Name of the Scheme.......... . e,

Ir \J

Period of Scheme .

Recurring liability .

N ~ ; I' billt. 0:1-, eCllrr,og la I! y .

Sanctioned vide .

TotaL .

Details, if any .

DISBURSEMENTS

1 Date IVoucher To whom Particulars Amount Initials of

I No. paid responsible I Cash Bank . authority-r-----+-I --+-, ---+-----+-~-~I

- -

Form No. X (Part I) [See Rule 17 (2)]

II II Tripura Gazette, Extraordinary Issue, April 8. 1967 A. D. FORM NO. IX [See Rule 1.7 (2)] Cash Book Subsidiary Account to Cash Book Name of the Scheme ............................................................................... Period 0i Scheme ................................................................................ Recurring liability ...................................................................................... Non—recurring liability .......................................................................... Sanctioned vide ....................................................................... . ....... . ..... Total .............................................................. Details, if any ..................................................... ' .................... v ..................... DISBURSEMENTS Date Voucher To whom Particulars Amount initials of No. paid responsible Cash Bank .authofity '0 .e .. t “>’ 8 0 Form No. X (Part l) [See Rule 17 (2)] Classified Abstract of Receipts, 19___ 19____ _ April May m March a, o «.— u .2 .2 w 5302.23 saesﬁé $59“ ".1: a) 8 o O o o 0 0 ml— 2 g 0 5H2 g m I < 3 2 E 8 2 E 9 5 E 9 0: (Di > < > < a > < CL Rs. Rs Rs. 28

· 't..,

...•.,..

:::u (J)

Set'ial No, t

Head of account Original

Authority and () 3 Particulars

g g- 0f-s-'-,n..G) CD ro 5' 5i -,

~ount additionalof OJ (Q o OJ-,O,....n>::J~=r=.-...

kieduction :yCDgCD

Final grant at the end of the year

Outlay to the end of previous year Brought forward

Voucher »

"U-, No, -t..,

0.>

I Amount ~I0.>o I •....•.0'

:J 0

Voucher ~ -•....•. No. m

::T '< CD

'<CD 0.>..,

Amount

Progressive Total

i - . Voucher

No. ~m.., ()

Amount ::T

Remarks I

o 0.> (J) (J)

3; (D 0.. " }> •.....•0 cr (f).., (J) CD 3 -- CD OJ ;u z U ,C P o (0 ><-.. -" ..-...9: --J -u ..,- (1)'.......,0.> cr N;:::l. •. C '-"" t'.., ~- (I) CD 3 rn :J,.....

:'U (I)

:::u (I)

::0 in

::0 (I)

-...;

0'..,

"O"lf L961. '8 f!Jdlf 'ensst AleUlPJOellX3 'anaZl?f) l?Jnd!Jl

........-:'1"

Wt..- LZ Serial No. Head of account Original Authority and 3 Q 3 Partlculars < 5 g a o) m .. 8 ‘° 8 53‘ in” g) Amountaddrtronal of - 9.. 5 g P. deduction ‘5; ‘D S :o "’ Fina! grant at the end of the year 3,”- Outlay to the end of previous year Brought forward Voucher i? N0. = .4 6‘: 3 . 5: Amount '8. 6' D . ' O Voucner § 1‘ No. < a 2‘» .53 2 Amount Progressive Total Voucher No. g ,0 2 O '0' Amount 3 Remarks 'O_ ‘V £96L '8 Ludv ‘anssl Mewpmenxg ‘enazeg randy; 10; xuewesmqsgp JO mensqv peggsselo [(z) u emu see] (u we) x ‘ON UJJOd WWW 3 Wm um 21%? l

N ...a.. :' ~ :::J z,....

Form No. XI [See'Rule 17 (2)]

- If) Am~t Safe Interest due Realization of interest .•...'

0 Q). If) Q) _ c

If)"- .- custodyz - If) cu .~ o~ .X-o co - L... Q) L...::J ::J If) Q) Due Amount _ c coro Q).c () () Q) Q) Receipt Date Amount Initial of Amount cu ::J E.•...• () cu ::J Z 0C co L... :.::;Q) () ::J Date of interestQ) o ::J roC/) .c_ cu- No. received Acco- received .- () (])() ro LL~ c o a:::C/) 0... 0...4- :s > due untant <t:0 0... Rs Rs Rs Rs.N

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Register of securities for the period from Form No. Xi [See'Ruie 17 (2)] rid !/\ U| 3N ’ w ‘w Amwﬁt Safe Interest due . Realization of interest ... § “‘ 33' 5 £13 custod ' '5 E, 3 "Z 82 3 5 g ' I‘ y Due Amount -- —— 75 a g 6 8 g 8 2 g 93 3 Receipt _ . Date Amount Initial of Amount g g E <1) 0 0:: E U) 9 a “if 76 No. Date Of interest received Acco- ‘ received E 8 g; a) o. “5 of > > due untant < M Rs Rs Rs Rs. iii-WWW .. .i .i ' 'a 'v 195 L ‘9 [adv ‘anssl Awarpmenxg ‘6113299 and]; 1

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Tdpura Gaze~ Extraordinary Issue, April 8, 1967 A. D. , ,

Form No, XI [See Rule 17 (2)J"

/ ''[Receipt fo:r payments to the Beard]./, ,. " (Count~rf,oil) KHADI AND VILLAGE INDUSTRIES ,"

BOARD

Cashier and Accountant

Secretary Tripura Khadi and Village Industries

Board

Cashier and Accountant.

Number of Cheque Books

FORM NO. XIII [See Rule 17 (2)]

Date of

Completion

Secretary Tripura Khadi and Village Industries

Board

Initial of the

Secretary

Dated Init:als of the Accountant for having

received and examined the

counterfoil

/. I /., ' \I‘ / / . Tripura Gazette, Extraordinary Issue, April 8, 1967 A. D. Form No: XI , [See Rule 17‘ (2)13 / "(Receipt for payments tothe Board] (Counterfoil) BOARD Book No.;..4...= \ ..... Receiottxz; ............. Book .......... NOT ., \"x . 1 I I - I T t. Receivedifro'm.........-....."’.'.\...\.Received from .......... ff. ....... R , .- ; ’ ‘ .APIaoe .............. Rs .......... on account of ............ Rs ....... ' ..... T Rupees ......... N I“ ‘ ' \t ,S Deemed/.19 * ............... I “ On accoum of F" , ' . \ R g \ , \‘fﬁ -A , * § .-\ B ' 5 {L \V. L . > r E Cashier and Secretary Cashier and - Secretary Accountant Tripura Khadi and Village Industries Board FORM NO. XIII [See Rule 17 (2)] Register of Cheque Books. 7 KHADI AND VILLAGE INDUSTRIES I Accountant. Tripura Khadi and Village Industries Board Number of Initial Date Dated Initials of the Cheque . of the of Accountant forhaving Books Secretary Completion received and examined the counterfoil 29 Jane—M A

;i -5'

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G) Q) N (t)

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~.....•. Q1

·0'a 5'

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Issues Balance in Stock ..

N ~ -c < :;- (t) = '" M (I)

FORM NO. XIV r . . . [See Rule 17 (2)]

New Stock Received --

No. and date of the No. of Books No. of Nos. borne by Nos. borne· To whern

From whom communication (each form) receipt the works, by the. recel pts . issued Date received with which received forms .. , forms

received receipt

1 2 3 '4' 5 6 7 .. ' 8

- .. '-~ , No. of No, of Nos. of Nos, of Dated Nos. of No. of Nos. Nos. Initials Remarks books forms borne by borne initials books receipt borne borne the issued 'issued the books by the of the. forms by the qy the Secretary

receipt accoutant books receipt forms forms.,.... .,

9 10 11 12 13 14 15 16 .: 17 18 ..

19.- "

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G3: 5° 7‘ 7% é a 3 .. FORM NO. XIV ' .[See Rule 17 (2)] Register of:Stock of Receipt Books. ;7 New Stock Received No. and date " r 0f ")9 . No. of Books No. of Nos. borne by Nos. borne ‘_ To whom From whom com'munloation (each. form) receipt the works;- by thereceipts issued Date received Wm" Wh'Ch received forms ' ., forms received g '_ receipt 1 2 3 '4 -- 5 6 7 y 8 issues Balance in Stock No. of No. of Nosfof Nos. of Dated. Nos. of No. of Nos. Nos. lhitiais Remarks books forms borne by borne initials: books receipt borne borne the issued issued the books by the of the. forms by the by the Secretary receipt accoutant books receipt forms forms 9 10 11 12 13 14 15 ‘16 1:17 18 19 'a 'v 1.96L "9 [tidy ‘ans‘sl 'Kjeuipjbenxg ‘enazea 51mm

I -, y

'",- /I

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•

F6R~W~X [See Rule 17 (2)]

," Register of stock and furniture ;i I -.

,/ RECEIPTS -g ,/'~ I r \/~I. ••,. I~ /1"",,,,, •.••1 1 I r: _ ~

Q) N (t)

N,/ ,

V\,oooll'~""" i?:' i?:' ' '" tv,"" I I\.Q) Date of (,).l...

31. Voucher Particulars :.0:; :::J :.0:; if any rn (,) cc: !/J !~ <t> rn 0No. No. and of stores and rn !/J !/J realised credit Date, initials of Q) .-:::J .- ~ - .•.....I 0- - Q) in Cash o L.. (,),. date furniture - 0 12 from sale Accountant Q) .m rn0 Q) 0 ~o Book (,) rn ~.•..• cErn

r 0 rn Rs. Cl 0 Rs,

rn L.. Z Z

roQ) .•.•..•

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[See Rule {7 (2)] 13/ Register of stock and furniture /. RECEIPTS 4 / ‘. Value 2': 3 Amount .: c , ._ m .- . 0 SI. Voucher Particulars E a E If any Date 97 _ .. 3 § 5 No. No. and of stores and ‘3“ -‘—’-’ g ‘3“ realised 'credlt Date, 'n't'a's Of “5 ‘— "3 date furniture 3 '5 E E -— from salew '” Cash Accountant cu g g o“ g o 0_ “5 Book § 2 g RS- E Q E Rs. E 9 “‘ /' ,- . m _. kg “HQ-3. /‘ 9&1? ‘34: ..j/ ' '0 {V £961.78 ludvl‘anSSIMeuproenxg 59119299 e-Indlu.‘

FORM NO. XVI [See Rule 17 (2)]

Issuing To whom Particulards Payment Re-payments Date authority made of the Advance Date of initials of

payment Amount the Balance REMARKS of the Paid Date Mode Amounts Acoutant

Advance 1 2 3 - 4 5 6 7 8 9 10 11

W N

"I'

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N ~-~ 0a-.:3 Q)

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e ~('I)

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I::)

ZE Register of Advance — Permanent / Temporary FORM NO. XVl [See Rule 17 (2)] Issuing To whom Particulards Payment Re-payments Date authority made of the Advance Date of initials of payment Amount ' the Balance REMARKS of the Paid Date Mode Amounts Acoutant Advance 1 2 3 - 4 5: 6 7 8 9 1o 11 '0 ’V 1961. ‘9 [My ‘anssi A'JeuipjoeJng 'anazes EJDdIJJ. ti

• Tripura Gazette ..Extraordinary Issue! April 8, 1967 A. D.

FORM NO. IV [See Rule 17 (2)]

Annual Account for the year 19 -19. Relating to grant for. .

RECEIPT EXPENDITURE Grant Payment Excess or

OJ :... savings (/) ••.•. +J

lo... ro over net sco c .3 a> L-roro -o::J :u>- grant E'

c .•.. ro 0 cO') OJ.- 0) Q) g (1)£.Ql z I« ,n L- 0:::L-, X ::J 0 UJ 'c I

Rs Rs. Rs. Rs. Rs.

. Head Receipt Account during the (/)

~ year ro

E OJ a::

bpening balance

Rs. Rs.

CLOSING BALANCE ) I

II. Particulars' of advances, permanent and temporary, outstanding at the end of the year .

.•.Particulars

) • + ..

Amount1 .

III. Particulars of securities etc.

Particulars of securitil3s·Face Purchase Approximate

Market valuation )' # J.• t ) ~ C

., ,. ,, Value value

IV. Particulars of closing balance. Secretary

Tripura Khadi and Village Industries Board

.~.

AUDIT CERTIFICATE

Certified that the above accounts have been audited and found correct

Auditcr/Accountant General

Assam & Nagaland, Shillong

y ' . . '0. Tripura Gazette, Extraordinary Issue, April 8, 1967 A. D. FORM NO. lV [See Rule 17 (2)] Annual Account for the year 1-9 '-19. Relating to grant for ......................... RECE PT EXPENDITURE . Head Receipt Grant Payment Excess or ' 3 AcCo‘untIduring the 'u, a, _ savings (0 ' " j Year f6 «5 E g 3 over net f3 ’ E '5 u 3 '76 3 grant E ‘ 0 .E a) N o 3-, c . a) m a a a a: a o :33 3 Opening Rs. Rs. Rs. Rs. Rs ' Rs. * Rs. balance . . CLOSING BALANCE uv~w l 3 ll. Particularsof advances, permanent and temporary. outstanding atthe l end ofth'eyear. ' ‘ ’_ _ l ' "‘"Particulars , ' . .v 7 Arnount _§ Ill. Particulars of securities etc. 7 - Particulars of securities ,Face Purchase Approximate _ Value value Market valuation lV.’ ParticUlars of cldsing balance. mean-av» vruo 49» ,m 0' mam. Secretary . Tripura Khadi and Village . !ndustries Board AUDIT CERTIFICATE Certified that the above accounts have been audited and found correct. Auditor/Accountant General Assam & Nagaland, Shillong 33

Tripura Gazette, Extraordinary Issue, April 8, 1967 A. D.

NO. F. Di/PLAN/10(2)/65/9228-30

GOVERNMENT OF TRIPURA

DEPARTMENT OF INDUSTRIES

Dated, Agartala,July 18, 1970

In exercise of the power conferred by section 35 of the The Tripura Khadi & Village Industries Board Act. 1966 (No.4 of 1996), the Administrator is pleased to make the following rules to 'amend the The Tripura Khadi & Village Industries Board 1967, nar:nely:- ;

1. 1) Short title & Commencement-

These Rules may be called the Tripura Khadi & Village Industries Board (Amendment) Rules, 1970.

2) These shall come into force at once.

2. Amendment of rule 3 - at the end of rule 3 of the Tripura Khadi & Village Industries Board Rules, 1967, the following shall be added, namely:-

1) "Provided further that the Administrator, may, for reasons to be recorded in writing, extend the term of office of the embers of the Board for a period not exceeding six months."

EiY 'order'ofthe Adminidtrator, ( J.M. Lyngdoh)

Secretary Government of Tripura

Copy to 1) SuJ1~rintendent of Printing & stationery for publication of the

notification in an extra ordinary issue of the Tripura Gazetee. The Chairman Tripura Khadi & Village Industries Commission, "Gramodaya", Irla Road, Vie Parle (west) Bombay - 56 As. The Chairman, TnpvraKhaot & Village Industries Board, Agartala. Tripura.

Sd/- IIlegiable

( J.M. Lyngdoh)

Secretary

Government of Tripura

)

\ Ir ~ sl

4: fl N 1

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Tripura Gazette, Extraordinary Issue, April 8, 1967 A. D. No. F. Di/PLAN/10(2)/65/9228-30g GOVERNMENT OF TRIPURA DEPARTMENT OF INDUSTRIES _ Dated, Agartala,July 18, 1970 In exercise of the power conferred by section 35 of the The Tripura Khadi & Village lndustries Board Act 1966 (No. 4 of 1996) the Administrator is pleaSed to make the following rules to amend the The Tripura Khadi & Village Industries Board 1967 namely;— 1. 1) Short title & Commencement — These Rules may be called the Tripura Khadi 8. Village industries Board (Amendment) Rules 1970 - 2) These shall come into force at once 2. Amendment of rule 3 — at the end of rule 3 of the Tripura Khadi & . Village Industries Board Rules, 1967. the following shall be added, 2 namely. - 1) "Provided further that the Administrator, may for reasons to be recorded in writing, extend the term of office of the Members of . the Board fora period not exceeding six months" l By order-of the AdminidtratOr, ' ’( J.M. Ly'ngdoh) Secretary . Government of Tripura Copy to ' C 1) Supérintendent of Printing & stationery for publication of the notification in an extra ordinary issue of the Tripura Gazetee. . 2) The Chairman Tripura Khadi & Village Industries Commission, ” "Gramodaya", lrla Road, Vie Parle (west) Bombay - 56 As 3) The Chairman Tripura Khadi&VIllagelndustries Board AgaItala u Tripura. Sdl- lllegiable ( J.M. Lyngdoh) Secretary Government of Tripura

• 67 A. D.

iJuly 18, 1970

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Tripure Gazette: Extraordinary Issue, April 8, 1967 A. D.

NO F. DIIPLAN/10(2)/65/2026,--' -:-- __ 28

GOVE'RNMENT OF TRIPURA '!! -. , ~

DEPARTMENT OF I'NDUSTRIES, " ,

Dated, Agartala,the '18th March, 1970

NOTIFICATION

Inexercise of the powers c6nferr~d bY' ~ause (b) of Sub-section (2) of section 35 of the Tripura Khadi & Village Industries Board Act. 1966 (No, 4 of 1996), the State Government rspleased to make the following rules further to amend the Tnpura KhaoiS Village Industries Board Rules1967, Namely:- " "

1, 1) These Rules may be called the Tripura Khadi ~ Villag'e Industries' Board (Second-Amendment) Rules, 1974

2) These shall come into i~'rceat once. ;, ~ •• : ) J '.. ,;.-. .'

Amendment of rule 3 - at the end of rule 3 of the Tripura Khadi & Vi'llage Industries Board Rules, 1967, the following shall be added, namely:-

1) In the second provise to rule 3 of the Tripura Khadi and Village Industries Board Rules, 1967. for the words "six months" the words "sev.en months" shall be substttuted.vr-: . n •• ; \::- ,,~!;

",- • >,' By order oftheAdminidtrator, , ./ i- Sdl K.P. "-Chakraborty

Joint Secretary tothe 90vernm~nt ~f.Tripura

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Copy to :-

1) The Superintendent of Press, Printing s 'Stationery Department of Tripura, Ag'artala for publication 'Of ttie Notification in an extraordinary issue of the Tripura Gazetee.

2) The Chairman, Khadi & Village Industries Commission, Gramodaya Irla, Road Vile Parle (west) Bombay - 56,

3) The Chairman, Tripura Khadi & Village Industries Board, Aqartala, Tripura. .' :r:

,~Sdl K.P. Chakraborty ,

Joint Secretary to the Government ot Tripura

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”'7 gig-7 A. 0- Tripura Gazette, Extraordinary Issue, April 8. 1967 A. D. ' NO F DI/PLAN/10("2)/88/20‘28 ’_ 28 GOVERNMENT OF TRIPURA DEPARTMENT OF INDUSTRIES ‘July 18.— 1970 . Dated Agartala the 18"1 March 1970 Tripura Khadi NOTIFICATION : ministrator is In exercise of the powers cOnferred by clause (b) of Sub- section (2) of ma. Khad' 8‘ section 35 of the Tripura Khadi & Village Industries Board Act 1966 (No. ! l 4 of 1996), the State Government is pleased to make the following rules ' further to amend the Tripura Khadi & Village Industries Board RUIés1967, a Industries ' Namely. —* 1. 1) These Rules may be called the Tripura Khadi _& Village Industries: . Board (Second-Amendment) Rules, 1974 a Khadi & 2) These shall come into force at once. 3e added, 2. Amendment of rule 3 — at the end of rule 3 of the Tripura Khadi & y Villagelndustrie's Board Rules 1967 the followmg shallbeadded ns to be 3 namely. - ' fibers of 1) In the second provise to rule 3 of the Tripura Khadi and Village I Industries Board Rules, 1967, for the words' six months" the words rator, , "seven months" shall be substituted I?" I . ' By order of the Adminidtr‘atdr, SdI K.P.:Chakraborty Joint Secretaryzto'the COVernment otTripura Copy to - f the 1) The Superintendent of Press Printing & Stationery Department 8. of Tripura Agartala for publication of the Notification in an ion, .1 extraordinary issue of the Tripura Gazetee. 2) The Chairman, Khadi & Village Industries Commission, “a u Gramodaya Irla Road Vile Parle (west) Bombay - 56 3) The Chairman Tripura Khadi&VilIageIndustries Board Agartaﬁla Tripura. {Sdl K.P. Chakraborty ' Joint Secretary to the Government of Tripura /_

Tripura <;7azette,Extraordinary Issue, April 8, 1967 A. D.

F. DIINNII115( 148)179/5302-,05

GOVERNMENT OF TRIPURA

DEPARTMENT OF INDUSTRIES.

Dated, .A.gartala,the 19th Ju!y,66

MEMORANDUM

The Governor. is pleased to amend the Tripura Khaai & Village industries Board Rules i967, as per annexure - i to this Memo.

By order and in the name of Governor

Sdl

(R. N. Chakraborty)

Commissioner -Cum-Secretary

Government of Tripura

<?ppy to :- , . 1) .The Superintendent of Press Govt. of Tripura, Agartala with the

request to arrange publication in an extra ordinary issue of the Tripura Gazetee and to send 30 coptes of the order to the Director of Industries, Tripura. .

, . 2) The Chairman, Tripura.Kha~i & Village Industries Board. Agartala.

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3) All Members of the Board 4) The Executive Officer, Tripura Khadi & Village Industries Board,

Agartala. ·-{i '4 I

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(R. N. Chakraborty)

Commissioner -Curn-Secretary ;\; Government of Tripura--~...

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'IIC,,":'. Tripura Gazette, Extraordinary Issue, April 8, 1967 A. D. F. Dl/NNl/115(148)/79/5302~05 GOVERNMENT OF TRIPURA DEPARTMENT OF iNDUSTRlES. Dated, Agartaia,the 19‘“ Juiy, .66 MEMORANDUM The Governor. is pieased to amend the Tripura Khadi & Viliage industries Board Rules‘5967. as per annexure - i to this Memo. By order and in the name of Governor 7 ' Sdl (Rd. N. Chakraborty) Commissioner Sum-Secretary Government of Tripura Copytoz-K ‘ . , . 1) The Superintendent of Press Govt. of Tripura, Agartala with the request to arrange pubiication in an extra ordinary issue of the Tripura Gazetee and to send 30 copies of the order to the Director of industries, Tripura. 2) The Chairman, Tripura Khadi &VIi_lage Industries Board. Agartala. 3) All Members of the Board 4) The Executive Ofﬁcer Tripura Khadi & Village Industries Board , Agartaia 11.. Elevjll‘II Sdl (R. N. Chakraborty) , Commissioner ~Cum‘S'ecretary ’ Government of Tripura

I l

Tripura Gazette, Extraordinary Issue, April 8, 1967 A. D.

•

ANNEXURE 1.

THE TRIPURA KHADI AND VILLAGE INDUSTRIES BOARD

(THIRD-AMENDMENT) RULES, 1983.

In exercise of the powers conferred by Section 35 of the Tripura Khadi and Industries Board Act. 1966 (Act. No. 4 of 1966), the state Government hereby makes the following rules to amend the Tripura Khadi and Village Industries Board Rules, 1967, namely.

1. (1) These Rules may be called the Tripura Khadi and Industries Board (Third-Amendment) Rules, 1983.

(2) They shall be deemend to have come into force on and from 9th day of June, 1983.

2. In the Tripura Khadi and Industries Board, Rules, 1967, in rule 7- (i) for sub-rule (I) the following Sub-Rule shall be substituted, namely:- (I) the Chairman, the Vice Chairman and the Secretary of the Board, when appointed from non-official members, shall be paid salary or honorarium and allowances from the funds of the Board as the State Government may fix from time to time."

(II) after Sub-rule (2) the following provise shall be insorted namely:-

Provided that a non-official shall not include the Chairman, the Vice-Chairman or the Secretary for the purpose of this Sub-rule." (iii) SubOrule (5) shall be deleted;

(iv) Sub-rule (6) for the word, makes, letters and figures" scale of 300 -30-510EB-30-750-EB-30-9001-p.m.". the words, marks, letters andfifures, "scale of Rs. 750-45-1155-50-1255-55-1750/- p.m. "shall be substituted.

(v) In Sub-rule (7) for the words, marks, letter and fifures, " scale of 300 -30-51 0-EB-30-7 50-EB-30-9001-p. m.". the words, marks, letters and fifures, "scale of Rs. 750-45-1155-50-1255-55-1750/- p.rn. "shall be substituted.

I Tripura Gazette, Extraordinary Issue, April 8, 1967 A. D. ANNEXURE 1. THE TRIPURA KHADI AND VILLAGE INDUSTRIES BOARD (THIRD-AMENDMENT) RULES, 1983. in exercise of the powers conferred by Section 35 of the Tripura Khadi and Industries Board Act. 1966 (Act. No. 4 of 1966), the‘state Government hereby makes the following rules to amend the Tripura Khadi and Village Industries Board Rules, 1967, namely. (1) These Rules may be called'the Tripura Khadi and Industries Board (Third-Amendment) Rules, 1983. ' (2) They shall be deemend to have come into force on and from 9th day of June, 1983. In the Tripura Khadi and Industries Board, Rules. 1967. in rule 7- (i) for sub-rule (l) the following Sub-Rule shall be substituted, namely :- (l) the Chairman, the Vice Chairman and the Secretary of the Board, when appointed from non-official members, shall be paid salary or honorarium and allowances from the funds of the Board as the State Government may ﬁx from time to time." (ll) after Sub-rule (2) the following provise shall be insorted namely:- Provided that a non-ofﬁcial shall not include the Chairman, the Vice-Chairman or the Secretary for the purpose of this Sub-rule." (iii) SubOrule (5) shall be deleted; (iv) Sub-rule (6) for the word, makes, letters and figures" scale of 300 -30-51OEB-30-750-EB-30-900/-p.m.". the words, marks, letters and'ﬁfures, "scale of Rs. 750-45—1155-50-1255-55-1750/- p.m. ”shall be substituted. (v) In Sub-rule (7) for the words, marks, letter and ﬁfures, ” scale of 300 —30-510-EB-30-750-EB-30-QOOI-p.m.”. the words, marks, letters and fifures, "scale of Rs. 750-45-1155—50-1255-55—17SOI- pm. "shall be substituted. 37

Tripura act 6 of 1967 : The TKVIB RULES, 1967

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