Madhya Pradesh act 037 of 1982 : The Madhya Pradesh rajya pashu dhan avam kukkut vikas nigam adhinayam 1982

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AND BORROWTNO Of ,TI:8, NIOAry 18, Business wirich the Nigam may transaet. 19; . Borrowing power of the Nigam. ' ,r: . Other sources of funds. ,r,;i{,

.

,i CIIAPTER V_EXECUTION OF PROJEdN r

. 21. Execution.of works. VI_FINANCIAL ESTMATES,' FUNDS

AUDIT

submission of programme of activities and fineneiat estimates. Funds of the Nigam.

Preparation of balance sheets etc. of, the, Nigam, Allocation of surplus proflt.

Retyrns. .,

CHAPTER VI_MISCELLANEC}US

28. Power of State Government to give directions. 2tl.'

.

Transfer of Government employees to the Nigam. 3t); 'Liquidation of the Nigam. -:

31. Indemnity of Director. 32.,',..Difects in appointment of directors not to,invalidate acts; etc

33. Staff,pf the Nigam to be public servants.

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,982

MADHYA PRADESH ACT

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VIKAS NIGAM ANrrrWTY. AM, 1982. [Eeceived the assen, fffiJli.i.j;t ";n:n" .,*""","i:=:,; ,-;";1*'"j","0n" , sazj *u* dated the.B0 OctoUer irrjj

_ __-_ vvvuruur on rhe,.J0th,Octobbr IgB2; asdent,

,tS r y. ioh

y a pr a d e s;^. a ;;" I;'iil'ii, o, r,,,

"o1,, tr.

. ,uruu lVAZ,l An ad b,establish t to d.eitetn,r^_ :_2orI,oration lor the etecution of Droieots |f,":#":y:I:y,i:*"#i'iJ,'"f oz:#Iffi :f ,;#:ni;*!r^?iy:

thereuith.,';;:I#::;;a;,:;;;;:;,lX,if nl,"ffll!:r,#ff :I?:,_,:i:y niatters coutccteil

""'"',?rll,tli',ifl ,l'"fli,ffi::l:,,:T.ttLegisratureintherhirty-ariro .i.. '.,,/

CHAPTER I_PRELIMINARY l' (r) nris Act mav ue cauea th" y:gr;;;;;;.r Rajva pashudhanEvam Kukkut Vikas irligrrn afriJv"_, 1982.

(2) It e*ends to the whole of the gtate of Madhya pradesh. .. :

/ 2. In tlis Act, unless the context otherwise

"uquire., ,

,

' (i) a banking company as defined in thq banking Begulation Act

(ii) a schedures bank as defined in the Reserve Bank of rnai"

: (iii)_a

T::."-,

bank a"' defined .in the Madhya pradestr uo_opsrative Soeieties Act, 1960 (No. 1? ,; i;; , ^ l,oly*,

(b) i'Board" meap5 ,r"

""* ;il;;;" ;;"* constituted ndersectionli r, '(c)

"fina:ciirg institution,, means any statutorv ' ,., .. other body corporate

"riiui.rrJo 1,"ffiH{#:il0[:i: :i th" objects of fJ:e no.n.irg

"f oeri.utir.".i, India dndwhiqh is notified uy trr" itut. couuirrr*ill*-ojru a.financingi, institution for ,f.,u *"p*J, of this Act;

(d) "rand': sha, have the'r;;.-;"';;' ., assigned ,ol *.* :

Short title atd

extCD!.

Definitions.

.'?;-.:I[s-iir,zg

Rajya p"rlruCUr"n Evam Kukkut Vikas N, , (g,,","j..;,, r"1, ;ffi;"::":"':ffil:, #ri;,",,*olo; , , .l-',1 ,(s)

"reeiutations" *"rn, ."*;Lr,;;; *"0. o, the Nisam ,.rd""li; :,.,,ii . 'i,.. ,: - ;s€ction 38 i ., .-.,. ....1.. ,;.

i. ;: . ;SeCf,lOD Ug I .,r'.,.i.,,i,. , a 1... ,=-T"ns_a._period.corjrmencing_tr_om-ths_ , ',, ending on the B0th June every Va*.^,---

14

'-,':', ': ; ' ifieNigam.

,' .'!...,, (l) The authorisec.l capital of the Nigam shail t

;il:"tfi#:-c;;';;:;,;H'* ile state -co,",n*"#j:;: ;:jijil $ifjk:

or

,, .. i..

:. .. r

.'.(2).In 'respect oJ such ,r-'". may.be provided by the state Govgrnment as eapital "t il'r"'""iooration, the state Gov.ernment shall . heVe-lo*er. to impose such terms orla

"onditiop. ;,l; *.y O9q* nt. ,,.' .I, .:i.l''::: .'.- ' '.l ..,.,,.cHAPTERIII_MANAGEMENTo;.THENIGAM

:-

6' (1) rne genera| superintend.n."l_direction and management s1 Manasernent. the affairs and busine:i of the Nifi shalr vest ii ilr"-to""d of Directorsw-higlr,may. exercise a[ such pr*1.?ancr do a]r such aets ana things.adm.ay be exercised or do.ne ty tfre Nigam under this Act. '⁽²⁾ The Boarcl of Directors, in performing its functions shall act on business'trr*inei'ples, regard u"iig

-

i"a to prittic ini";"rt, and sha, bs ,,.: . :. suided bv such rrirecrlons oi-[u'"rti'Jri" ;;"fir; #';;;, from time to t I:1 t. sryeir [o it by irr"-StJt" c""ernment.

.

, t'. : r | '7''(1) The Boarcl of Directors of te Nigam shall consist of the'cn;r.s,itution of |fiH1n* j';H[il::,b;;J;;;"&:;-*T';XH,iTffi *'Tii.l";u Gl-,1t;

_t"*".lr"r_tq Government of Madhya pradesh, Animal

1 . I|:|o!- ]na*ment^and if there be no Secretary,, then

.. ,,, ,

, 3." Y"1al Secretary of that Department, whu .i_rr,f m ,:l

,, (ii) The : Secretary to Government, Madh5ra pradesh Finance . Department or his nominee not below the rank of Deputy 'i,,, ' Seeretary ; 'lGii)

'or.""ror,

vete.in".y Services, MarJhya pradesh

i. ,i, . i 0:l

Tn"

Registrar of Co-operative Societies, Madhya pradesh:

ff:f'{L1:Xl;tli fffH,^{as the} rvraor'v'-p'iili''*"i'ril:h"ii'dff iliJ,,,'rJ.:ili' 'r ,' :iig,r:*,, ,..," ::;:-. . ' - ' '-: ':-deth i{ajya -

15

rqfl q, JU lq,ir( I982

(vi) one Director to be non represent banks and Jilfi J;rn"r::r" Goverlmenr to rvii) on;

?:::y ll:" speciar knowtedge^or p"actical experience.-rn respect of tivestock

.

and poultry ai*r"p-""i. ,i1.*. nominated by the State Eovernment; . .-''--""1; :] 1l

(viii) two eirectors having practical expgrienca io ;6#;ri,

"r livestock and pouitry production ,rO ..r"i",r* ,r, * .r,--. -

romir"t"d by the State Government ; ,

:-- '.'--.--",

.^., ,^{,. .}t'.' "?J,"JJT:Ifl:;;"::"::Tcrured caste or schedured rribes ri*.i8"rl'rri' .o;;r[:]":*

in reipect ot matter relating.to

Government; . - r

to be nominated uv trrg S-tit.

Digquslificstion o /r\ r

filffi"ftn ",,"Y;"!l',i,Ii'iix oi[1' " fi..l'#:],ff j,f,[Jr' nominated or (4 if hejs, oI 1t gny time has been adjudicated insolvent or has. suspended p"vr,*l

"i lri. j"

hit;dl1;"J;;;!,1 u'rrs

qebts or has compounded^wiih

(b) if he isrf unioLrnil n:incl stands so cieclared by " .ornp.t*tcourt ; or

(x) one represen_tative

. from the Jawaharlat. irlehru._Krishi , ,: Vishwavtdr{ay1. to ue appointia* [r.,i*ru covelnmeat on ' (2) The Chairrnan

the pleasurs o1 ,1,"

",r,1,1-?.-lominated Director shall hold odt"" iu"i,g shalinot ";;";;;;;;'orrtv nominating him but the ternr of his offic! ,," c_r,"r"_,,1;; ;*,Tj,:ffi,::i::,-" -"1 ,:,tn""tio" or^ru. *.il""tioilany time, uy rr.itlrr 1"""!'Lq u*EcL(rr nrav' horveve'r, resign his office at ,ri ,r.," 6rij".il;i; letter under his hand to the Stati, C"""""*"ri

"r".ti"" ;ffi ;iil ff,:,:r:iJli#spectivery and the resigr,: atio-n #ii.;;

(c) if he is, or has bben convjcted of any offence under theprevention of Cnretr,z to An in.rats a"i," rgi,i-iir", s; of t r00), the centr,,l province-s

"i:r B-e:;lit";ii"i jiiiir,*. oo,r91s (rV of rei5). or rlre -Madhya

-i;;;H

eg"icuurrarcentrar covernment or the s;"L;.#bi1 ,.::,(d) if he is removed or dismissecl from the service of . the Government or a Corporation o*"j oi'

"oii"off-"a ,ty tr.," . Centlal covernrnent or thi Srate d;;;;;,;;"'

,

1g1 it li acts in any manner prejudiciar to the interest of the NiCaT ?I has any .interesi in any body, institution or,organisation whose e:tivities *" pr""lrallji #":;;";#oi the I.Iigam. (2). iI :. Director of the Nigam becomes disqualifications

_mentiohed in ruE].."tion (f),Director .o! thg Nisurn *iiiln;it'_from_the-dr

rcthe Stare-Covern;;r;;. -'^-

su6ject

he slialt

to .any of the

cease to be a

.cqrd'll

;TTj,:*'::::^o" ' "o'in"i"j #;t;;; ;:;:;

16

'.94Q, Vacadon of

. .,l],^.

(U

"ir6"fiffB1r.rci, tci. any cir the disqutrifiihtipns meiitloiied in #A B?!&XT:

(b) is absent without leave of the Board fon more than three " "' . UoihsecUfiv'ti meeti.rigs thereof r,rrithott cjuse stifff,fliCilt iit the ' obifiion ;i'iil ai;iE-io.r""r,*ent to bi

of notification to this effect and thereupon his seat shall

, . ltecome vaeant

., ,(i),i b"ire$or wt-rose office has been declaned vacarit under

sirb-section (l) shall not be eligible for renomination to the goard as a

,-,- ,J6. (rl e Mgnagtng Director shall be appointed by the State MasagirgDireo. , Government and he shall- tor.

. (i) be a vrhole time officer^of the Nigam; .^mAy deldlrite

(iii) receive such salary and allowances ind be governid by such terms and conditions of service as the Nigam nray, with the :. approval of .the State Goverlrment, determine:

Chalrman. illariacins Director or anv other Director who is a Dlinister or hbi'diif irn tma'd-ai"tne statd Gover-nment br bf the Central Goveniment.^, '.'- - .. .

_ 13. (1) Ihe Board shall meet at such times and places and shall Meeting obdtsrvb'i,i;h'i{it3ri oi iiioieduit in reghrd icj trinslctibri oi ih6 tsrii{ness t}oard.- , , at its meetings as may be provided by regulations :

:: ' ' Pr'dvided that thd Board shall meet atleast once in every tlrree rnont}s' may be provldecl by regulations. fbr

il or of any of its corhtnittees and for

Nigam:

no feri ShAll be pdyable uniler this seEtion to^the

e dhai"man of the Board or, in his absence, any oihbr dir'ector tlre directors present at the meeting 5fixlr fireside over' ihb

17

of votes, the person.presiding of the meeting shall have a second or castinq vote.

(4) In case the Board deems necessary to seek the advice or opiaion of any person on any particular matter, the Board may invite-such'person

. to atiend any meeting of the Board Such an invitee shall lrave a rignt to participate in aiTy discussion but shall have no right to vote at^the. meeting.i.

oo aln€.r dth. 14, (1). The Board may constitute one or more executive commlttees Bot d consisting of such number of Directors as may be provided .by the regulations for discharging such functions^as may be delegated to it by -.11,.-; the Board. ',i'

(2) I'I-re Board may constitute such committees, whether consilting ' : wholly of Directo:s or wholly of other persons, as it thlnks fit, for such

. purposes,. related to the activities o{ the Nigam as it may decide, ,.⁽³⁾ The members cf a committee other than the Directors of the Nigim shall be paid by the Nigam such fees and/or allowances for attending its meting and for attendinS t9 atry other work of the Nigam as maY be Pmvided bY regulations.

Mcobcr of Bozrd 15. A Director of the Nigbm or a member- of a committee who hes 9-!9S.k anv direct or indirect pecuniery interest in any matte! eoming ' up for ffit"Lto"oBT coisideration at a meettg of the Board or a Commlttee thereol {Iau cirraia careo. disclose the nature of his interest at such meeting and the disclbsure shall be recorded in the minutes of the Board or of the committee,^as the^case may be, aud the director or member shall not take any part in any dell- bera'tion or decision of the Board or the committee with respe% tp that , Eatter except to furnish such clarification as may be requtred of him' Eeocsls Dirctor 16. The Managing Drector, acting'on behalf oI the Nigaut shall^be

. l3,i;'n!'1PP"'"o", deemed to.be the appointing authority^and shall e4ercise all poivers of appeal shall lie 1o the Chairman of the Board against the order gf.thg Managing Director in this behalf, in such manner as may be provided by regulations.

Codtios ofuorvlcc 1?' (1) Subject to the provisions of section 29 any official transferred 9f .oqp}I.tor1..* to the Nisam at the request of the Nigam permanently or l emporadlytflH" tt'iiffi ty the stlte covernmeni from any oI iheir departmenti, sha.Ll enjov all Dcplttoeat. such privileges of gratuity, pensionary benefits and any other benefits to which that official would have been entiued had he conlinued to serve in

his farent department in the State Government.

(2) An official specified in sub-section (1) sha4, during the tenure oI employment in the.Nigam,^be subject to disciplinary control of-the Nigam'

. . CHAPTER IV-BUSINESS AND BORROWING OF THE NIGA}{ qrqrdEi (rq({,

t thcNigam shall be production, ii

i,

Burhcrs whlch

):1."- -"' tt"* piocufement, eollection, rearing artd marketing of llvestock'and livestock ---.--- - pr

;o ; to i-p"o""l

"rr"i"rr- .na enhance liveiock antl poirliry i,roaucUon 'ilr

;,"

t'lt$'

18

, , **rt'* *, t-i" ,o n r3= 1r8, ' ,. : 19, (1) fhe NigqrE .Day with t}le previous approval of. tli: Siate $TioJiir!.sftt Government,^' issue and sell bonds and debentures carrying interest for -^- Provided that without the approval of the State Government the total amount of bond and debentures issued and outstanding and of the other borrowing of the Nigam shall not at any tirne exceed four times the ' amount of the capital provided by the State Governmdnt under section^5'

(2) The Nigam may, Ior the purpose of carrying out its functions under this Act :-

22' (1) The Nlgam shall, in respect of every vear sulmit ' ldt ::-L*::t*':..'-'-- state Government a statement of programme of its activities together $ffi[6"'6iii' *in ;r"", financial statement showing therein the cletails of t}1s cirl rrlimatc'

estimated recqipt and eipenditure ol the Nigam for that year' 'al of the State Governmenr (2) The Nigam maY, with the aPProv

(a) borrow money from the Central Govemment or the State Government and fto* any other authority or organisation j or lnstitution approved by the State Government, on such terms and conditions as may^be agreed upon ; and

(b) accept ftom the Central Government, Stat€ Govemmen!^a Scheduled Bank or any person, depbsits repayable after the explry of a period whieh shall not be less than twelve ' ' montis from the date of making the deposit and on such other terms as the Nigam may, with the prior approval of

. the State Government, fix.

(3) The bonds and clebentures of the Nigam issued under sub-section trl ana irre loans and deposits raised by the Nigqn uder elauses (a) and iUi oi ."rr-t r"Uo" (z):may be guaranteed by the State Goveritment as to irrl, *pryl",r* oi ir"i""ii"t urt th" prv-"r'; of interest at iuch rate :q may be h-iea by tie State Governmenl on the , recommendation of^the So;tJ of Diri:ctlry^of the Nigam at the iime^the bontls or debrinirires are ' issued.

20-⁽¹⁾ The Niqam may receive remuneration^for ' its services othcr rourc'r^of in"rtJini'.1.t ot *i*t rt .;I""i-rj^the rvigam under this Act and accept rund' giiii-gi*tt;-tubsidies, donations or anv benelactions from^the State Government or tom^anY i:erson.

'' 21"'

agency.

',::.ra.q, CHAPTER VI-TINANGIAL

CHAPTER V_EXECUTION OF PROJECTS

ftre Ntgdm may execute the works itself^or through any other Erocrdoa of rotls'

ESTIMATES, FUNDS, ACCOUNIIS AND

AUDIT

19

_Y- \

h'r t

1

i rTuT'e-dd" firqT.{, t<;rta sri *ffi 19922470

(3) Ttie Nigaiil slialt submlt eabh iedi to i*r6 Stlib C.iu"", *"ht tfr"

lirogiadime df work and deteilir of tire project t" ainel""i -a"uvid"i which are to be executed during the

"u*t iEa".-- --- --:: ..

:,

(4) The State Goveinmeht riiay, eithei appii:ve thd prbjb.ct 6iirnav:ti5prove it witli such moaificaiions as it -ry'cl*ia"i;#i""J' a il;retuin it to the Nigain tci modify the same or to prepare a .fiesh i"dJ;6i , . iii acicirdance with such directions as the State a*'.;;;;t ;;;;""*

. appropriate. ruodof thcNG.m z:. (r) trre Nigam shall have and maintain its own fund, and allreceipts of the Nigam shall be carried thereto

""a "ff p"y_ei iy tfr"Nigam shall be made therefrom.

(2) The funds of the Nigam shall be applied by it for meeting alladministrative expenses ol the Nigam ana for carrying out tf*-pGo."sol this Act.

(3) The, Nigam may' deposit lvrtfr any bank such sums as may be ' needed by it ior its operatiqn" ,od ti,e surpius may be iavested i;'suchmanner es may be approved by the State Governrnent. $:::i:Xl;';,t"l"I " .

24- .(I) The Board shalr cause the books and accounts of the Nigam t[c Nisam. to be balanced and closed as on the thirtieth d;y "i t;; -;""

y;;.

(2) The. balaiire sheet and accounts of the Nigam shall be preparei! and maintained io such manner as may be p.".-"iib"d Uy ,"g-ul":ti*s. $,,I;rtf,t.,

*-

,35.. ttl The Ntgam sha[ establish a reserve fund to which sha be creorred every year such portion of its annual net profits as.the Nigam thinks fit.

(2) Aiter making i{ovision for such reservei fund and for ,bail

bnd . doubtful debts and ill-other m"tt"r, lviri.t are usually pro"iJni ti; Ui, . lo-panies registered and incorporatea ,na"r, trr" Corin""ii"n"eir;"i gso !T:.1:r-1-lb6), tle batance^of iis annuat net profits,;;ir b";;fitl"';;;state Government. . .

,

Accourit and Audit 26. (l) ttrd Nigam shall cause to. be maintained proper bo

(2) The Nigam shall cause its accounts to be audited annually by .suchpers6nastheStateGo,,".,,m"nt--aydirect. l

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(3) As soon as the accoun,rs of the Nigam have been audited,.the Nigam shall send a copy thereof togetler wiii a copy "i rh" ;;;;;;i fi;auditor thereon to the State Gqvernment ana shaf cause: the aecounts,to l: llblished: in the prescribed manner and place copius the"eot bn sate

Rcturd.^'

;

l

I

! r

1

',.. Ja) fn: Nigam- shatl ccimply with such ilirEcti6ir5 ai; .th6 State =-!:::.t."tt -", "tt" i th" ,upo"l "t ir,e- uuiitor:th;li il;

20

a-

'.\-'v\

^^, !'-ljll

NiglT sliall, in respect of each year, furnish to the state tl-uut:Tur,t.1 vfithiri.a period of three months from'the a.iu on *ii.i il;annual accoiints bf tlre ,Nigam are croseir, a copy of thelbalance sheit as :1 thg alusri^dr rhar v6ci, ;os;th;; ffih; ;;?# ils"accotint ror thrj year and a report on'the working of the Nigam including its poliey and

(3) The state Government shall, as soon as may be after the recbipt , of such report eause such report and the atidit report ....iu.a toiaJ.

section 2G to be aid on the tatte of Legisrative ess#uir.'*^'-- :^^Y"'

CHAI{TER VII_MISCELLANEOUS

4 , .,,.; ."

28.. (l)'In ure,discharge of.its functions under this.Act the Nigamfmlr,t"&mshall be guided by iuch diiections ir ;;;il J p"rr.v irvotving pubtic ccrioog. interest'as the State Government may givg-;ii *-*irttrE. amd if anv :

lu.lig,4

,dfe; yfrethe' th" dt;iln'l6j"il.';';'ffii}1T Ioffiilvglvins,nublic interest, the decision of the state Government thereon '

.:.

't...

... : I

.^(?) wrreie the Nigam incurs any loss direetly in consequenee of caIrylngout:thedirectionsoftheStateGovernmentundersu.b..sectiott(l), thesame.shatt.bemadegoodbytheStateco.,""nm.it'.'.'.'..-l,

. 29. (1) On and after the establishment of the Nicam the State TranaferofGovero-^::

Governhent ind1r, from time to time, direct that the ...ui".i ;';rlh; frTir,t#3'.""* to " the existing :offiiers and servants of the state Government who in its

. opiniori arerren{ered suiplus'to its requiiements, shall stand terminatej^'j"d th.rT posts shill stand abolished, from such iate as *ry u. .p*iduJ by it (her6inaftbl in this section referred to as the appointld daL1, ana

sheill o1i thilt .date (which may' be djfferent for aifferent officers' and

serviints)be9om6.thilofficeis*"'..",it."ttr,..iirg,',. .....

^ -,,{?),E19,.n^:

permanent or temporary employees of the State .

uovernment in respect of whcm a direction is is-sued under sub-srjctioor

(t1 shati, or,,ana trom the ap6joint.a irt", n" ; il;;;;;r';;;;;

employees,oI. lhe Nigam, as the case may be, againsi a [Eimanent or

temporary.post, which.lhall stand creat6d in the estibiishiiient of the

:',i.::^,

--.^{(e) lny} officer or servarit so transferred sha1l hoid office under the Nigami by: the same tenure, at the sarne rernuneration and upon the same other cmditions of service ancl with the same rights and previieges

as to pgnsion, gratuity, 1'rovidenl fund and other matters as would have

,,i..,1,..,;= n b.q admissible do him on t\e appointed clate if this Act had not come into;r:' '-' ':il forc6.' Adv service rendered uy rrim under trre staie-G"u*"*uit rrr"rr . be deem6d tci. be service rendered under the Nigam. He shall eoniin,le

. to serve uncler the Niggm until his employment li arty-t.r;;;iJ-;;hi; ' remuneratioh or the conditions of service are duly revised or altered by lhe Nii-am' j1-pursuance of the law which for the time being goterns his , , conditions of service :^-

. t :r, 1.. '. ' Provided that, the conditions of service applicable immediately before

. the appointed date to the case of any such offieer or servant shall not be ,varied.to_his.,disadvantage_excep;wit}r_the-previourapprova1-of_th.e-Sta

. Government. ,!:"

i

.:r

21

. (4).The sums standing to the credit oI the employees referred to in sub-s.ection (l) in any pension, provident funa, gratuitylr

"tfr".

ift" t""j. corstituted for them shall be transferrea fv ifri State Governme"t to tlr;I.f$@ along with aDy accu&ulated intereit due till the

"pp"*i"a1.t" .^aod with the accounts relating to such fundi. On anrd ajter tie appointed . gll"llt-Tgq shau, tq the-exblusion or tr," Si"t"Cou"i"-"* [;;;i;lor psllment of pension, provident fund, gratuity or othLr Uke sums. as aay be payable to such employees at the appropriate time in.accoraance $rith the conditions of their service_

(5) Nothing contained in sub-sectiql (1) shall apply io any employees'who _by notice in writing given to the State Governmeqt -

within iwo . months from the appointed date or such.extended . time as the Siate Governmenl' may, by general or .special order, ,pilt; t"fi;;;; intention oI not becoming or contitiuing ," , "-piov"J of th" I.iir;Where such notiee is received Irom any.-employee_ ' .-*- ; - .',

(a) in case of a permanent employee, he shall be al owed to retire giving him the benefit of pension, gratuity, ._rrovident fund . and other benefits which rnay have accrued to him had he - retired from the Government service on the appointed date;

(b) in case of a temporary employee, his service sha[ bd.ter4lnated after giving him notice or remuneration in lie.u of notice as per the existing service rules of the State Goveinment.. (6). hlotwithstanding anything contained rn the forgoing sub_seciion_ ,:- (a) no oerson employed in the Veterinary O.p"ti"r.it--"g"irrrt whom any disciplinary proceeding li penaing o, to iho*auy notiee or order of termination oI his service or compulsory retirement has been issued before tfr. a"t" oi

commencement of this Ac1 shall be transfarred to the Nigam,

and such person may be dealt with after the said dati in

such minner and by such authority as the State Governmemlt

may by general or special order specify in tnis behalf; ,

'^(b) iI the service5 of any employees bf the State Government stand

transfer::ed under sub-se'ction (1) to the ftU"rq ti"-Nfs#^.

' disciplinary or other action as it thinks fii ,rg;;t ;;;

employee having regard to any act o, orni..io"'*

-.o.rl,r"i

or record of such employee while he wag in seryice of the

State. Governrnent.

....30. The Nigam shall not be placed in 1iquidation save by an order o{the.StateGovernmentandinsuchmanner.asit-.fa,*i. -^{31. .} (1) Every Dirccto.r shall be idemnified by.the Nigam against alllosses and expenses incurred by him, in or in

"6lation to'the Iischarge of his duties except such as are caused by his act or omission whieh is an oilgnce under any law for the ,;ime being in force. - _ -' 'i+

Liquidrtioa of &c i[gra.

Ildcmqitv 6f ' dircaor- '

(2) A director shal] not -be -responsible for any loss or expenses resulting to the Nigam from the insufficiency o" a"R"ien"y of value of or ltt t"_lLy property or security acquired o" t"L"n: o-ri t"r,rii:"+1""

22

A4,rl.ii-*,

i,

, the Niga* or as a merirber-of a committe-e of [r. d"r.a shar] be deemed tobe,inva1idmerg1ronthe;;;1il;;;k;ua[fiedtob a' dtot9to",,o" q membJr ";;; iil['*", any defect in his appoiniment,

*yi::ff:,!'.ii jL:i['eil'::Ui3h".fffi ,A",#T#I"*#H$*,$**or lpurporting to aet in pu.suan"e of anv of the pi""i'ri"".';;-;ir#;; -'shair be debmed-to be puru" r.*"rrt, *i*,i, ;h; ;;;g of section 2r of the Indian penal Code, f gO0 fN"- 4b of f gO0).- -----:"

34''No suit or oth-6r legal procee-{ine shall lie against the Nigamr"l*oooofasioa

9" 3'y.olher person authorisel'b;-;;" Nigam to ciiseharge any functions uaoert&eAct. tmder' this Act for any ross 9, di';;" caused or rikely'to b" caused by anythqg which is in good, faith aJn" o. intended Jo uu done in the pursuanie"of thii Act. 35, Fre.y directoi, auditor,,offieer or other emntoree

_o_f ]1.:.*y:*r?trhr?:,ft*#::r. :: T.:*n,oyee 9! the state Government whose ,e.vices are utilised by

1o-" .To*, shall before entering upon his duties, make aecra".;;;fidelity aqd secrecy in the,form prescribed by'."Uor*rro*

.^r.: .. . ir ...

{' :fitu Bo.ard may delegate tb any committee of the Board o. to oa"ndou of the cha*man or Managing Director or any other office; ;*ilU;;#;--

-

sueh of its powers and functions under this acq ,. t, -r, ueem necessary.

37. (1) fhe State Government may make rules n with the ;il;; or this Act to give effec1 to the n."rir,"'j*Trtffi'l}: 8""ffi'j.l',",f""

. .(3) Alr rures made under this section sha[ be laid on the table of .the Lggistativd Assembly. 3S'.⁽¹⁾ The Nigam may, with the previous appro\ral of the st.t" ,"rn.- - Govgrnmept mike. regutati;s n;; ;.**istent with this Act and ,nu t"."ii1fftTi*?.rules made thereunder providing for all matters for which no rules have been framed under this Act and for which pr:orrision is necessary orexpedient for the purpose of giving effect to the provisions of this Act,

(2) rn particular, and without prejudice to the gen6ra[ty.of the .. .

,

i":"q:-Tq power, sueh regulirtions may provide for the following matters, r namely:-,

(a) the fr es and aflowances that may be paid to the.directors:

.t

-t'\(')) -.-'.

.. rt.

:

t

23

I 982

(b) thb times places of $e meetfng of the Board or o-f airf cdm_ , mittee constituted under this Act and the p"*"at i" ioGfollowed at such meeting including the quorum

"*or"#fol. transactionof brrsiness; : , .,_ -'---

(c) the number of direttors. constituting ttre executive committee ' and the functions whictr such coirmitt* ,rr"u 'airLqrge;

(d) the functions which any other committee may discharge under -

(e) the fees and arlowances that may be paid to the membe, of a committee other than directors;

(f) the_manner in which appear shalr rie tb ttre chaidan of the

(g) delegatiori of powers and functiois of the Board to the com:

mittees or to the Chairman, the Managing, Oii*t", *d other offi,cers of the Nrgam;

, (h) the manner and terms of issue and redemption of bgnds and debentures and other securities by the Nitam;

(i) the manner and conditians subject to which the Nigam may t (i) the form and manner ih which the barance sheet and aceounts of the Nigam shall be prepared and maintained;., .- , '--lr-'

(k) the form of returns, statements and esti:nates r"quired to be prepared under firis Act i

(1) duties and conduct, salaries allowance and conditions of service, of the ernployees of the Nigam i

(m) establishment and managurrrunt of provident Jlund or other i benefit fuads for employees of theNigam; and - .-'- . :-. (n-) generally for the efficient eonduct of trr. ,t*i* rf the NiBEim

39. Ttre Madhya pradesh Rajya pashudhan Evam . iukkut vikasNigam Adhvadesh. igez .*o. 18 "r rsilillr;;;;;";"rk;.'-b'g5q! rrAe'

l:ir

.Repoal.

i

!

I

I t-

I

fttt 3, Esr ffir fur qnfr, l1qryitr, f* "*

d

6

:o

h .', ,'

:

afl {.rn Effrl t22 (q(. {trl frr;lul

2g

(:rinvrU ) gTtr$rt t qsrf$a Rrto rg ?Frsir( rsea--flkf zs, r+ reoe {h f+ilql rni f+HT,T

nftrrr, ft6q 1q nqq( iqEy

:ifqsn sn rr frrrFefsr rfuftqr1, fusr< fuil-r tu ilryT( qEqy na q{vrrriw +1srisrfr + fuq.'rq.rfnr trEr qrdr t. l. l.- '

..:,: : . c&rcfu Srrqqrq 6 nq il arr ryttrrpq 'li'.i:,;.j '-

- -:

c-.s- -4- lit , ' .qc,W.1i, fr:ilv frt.

s{rffirewl.

25

aqi6 is rn 1t6lr.

q;Gfl {q r{rgra os t{tE fs,fls,fTrrq. (dil'lqc,) aflaflr{r, 1eev. -t_!$.^tu

qqqr ltqY +1 trscqr,r fr ,rtqfi rna fi; u.1rtc "q6{qfu "rqca ( ?Brqr

qr

dftnta crq. !- ts rrlqfrcq +,r {ferq rrq qaca{r rrea

sr

*t m .ra. "\r. (l) firrrq ar fte{r*-+€, q6qtr dEr {ili {q fls+c^at( qcnvdc fte*{'{

6*q1 airn fq

.',

(f) srrffqfirilqilil{q-*nsfis{"rtit'di{T xffikq t'$ *rtcn f &n'isr fu ttsq cc6'R craFJrFR +t.

(l)

(Y) oor*# Aa.ru;t -

q ilrrrftriqa efrrfm qin:-! (+) ifi n'faa-

(e) w-rwrqtf€a f++rsiart t Feiq mr^qI er

(q) qsIE-{' G 5{Ta siq, fi ilfi fEqw{ ;F qrt i aqr{{rf(f, q1.{"

(c) qT{F{il qrftrqi fi.{Hfsd.qtsTfilii +r cfrfrfur< {a .qri q{ f{esr6 fcd vrlu-r q{ t'€e {ftifr fM + T,i i aqr

(r) qeqer m-6X fir?"na, s6 Fq+r +-ta- EFi srff ii csn Fi?( 5q flqr ^alt Fi?rm +qqr, truq Yc+rr +]aq fri tn' qwa oi r<6rm' qficc ra fq-+<, qq-+r qs fffi {l gqq tqFI 6+tn, 4t( srrr ra ssi rm { E t saH qr frrir fi{e{r{ fi q-ct a} sri, ssfr ff(r^q-q mq 6'{ f(q qrf- qr Bs+ FREa "' e\ qriqr si (ar f

qm c 6l idF<. 1. {fi qkft'cq dl tIr(I c # qcEr(I ( s ) 'i, {q "qrd'{fqe fiq qln' ct" sI frc t{'fi

ErIq.

Er

l'rff{,

y. qir qiqfrqq dl unr q +"1 war

\. qac?{r

qd?.eRl fnli( f+m or(I Q.

26

)

3083 '+{Til, fair tg {Tr?T {Qqy

?t- T' tlllu-taig-ry(rr.).-{Trcd i qlerrrc,i zm;6E irc t q,,, (i) i: Tt** fr qqre_{r .niq ffiT'*'otu'o*, rrcv (+uie; r" o-t reev) rr fisid;drvrTr. + c..r'rnn qzqe{s: * a;rqrd + ,Ja,.t!; a, (rrqrtTEr rrs il eqr *rtvrnrR,

(q. (c. 1o', feliv rfeaMADITYA PRADESH ACT

No. 3? or t9g4 ' r H E M A D H Y A P Ra D

?rI #i,fi. :;f,i,,^y li ##,.:,r^i, y r{{ o K tr r t, r^{K A} s - [Received the asr

":::::':;*:,t*3f *'q*''t"*.llot,Y;:U,"*tr"'t',ff K"J,Hr#',!,,'ff

i,iniiiyZii"fr;* Madhva Pradesh F.ai1.a t,athurthrn Eyant Kukk* ,r**;;; *nrBi" :1 ;:iltf .?" #: Madhva Pradesh Legisrarure in the rhirry-firth year or the **'**ff Affiilr.1i;i'.1ff#11J;o1,o"sh Rajva pashudhan Evam Kukkut shorr t*e. y*d ^[T,;LTr.lrig:

y,:l?l;i:"ii"]ilfiJ,.,.t00,: Evam Kukkur. yt,subs,tu,ia- ' 'n'"r"rr"--s*ffi

i,'':*l'fl '3,"J';:';'j;'"0'.,o"r'"ffift

nfi :g*q"r'"."

ff ', ffi"? tr fi lif ;S:'fr1;'i",;:;H. ii1 ;:.''::: :: il" :|HH"T: ::HtuH"" o,/^\ '* Dresenfrtinn ^- ^;'-:-,-: -ves \L) 'X"".TTffi1t#Jr'ff;T"i|.Directors ancl non-oflicial Directors sharr be in

(4) Ihe non-official oir."*.r-ii"u in"rui",_ sv^s.

'.: '-1u.) .*r Directoq rgnrggeutinq .lanks or fiaancial institurions ; (b) one Director haffir,',ff"H"J',ffih.1;

",, ;,;:;; ;;.;,.,.i ii, ,.,p""i orl ,,, ,^.,- , -' '

' ' '

lireern'o -":--: -'-

-:.'"'."'"ttt;^-

t,.i 'r') '*ffiT:t',:Hf fi:T:*i,::1"'" in respect or rivesrock aud _ ,(d' T.lffil*":'J.T:::y*.rscheduled castes or schedured rribes having ' poultry; r---vgYv ru respect of matters relating ,o rir.uo""t uoi ' ,,',^i,7(e)^one Director represen:ting the Jawahar{al Nebru Krishi vishwavidharaya. i{ ' rsl The chairman or a Director shar,horrr officc during rhe prcasure of the: authority appointing him but thc,.,r,, oi i,ir'om"" srralr nr>r exceecr thrccyears from the date of his anpoinlnrcnt. n,",Cihoryever' resip his offi ."- ut' any -tirne rrv *.iii,g

27

(6) In the event of the death, resignation or disqualification or removal ot Chairman or a Director, the vacancy shall bo filled up by appointmeat as . soon as possible.".

3. In sub-section (1) of Section 8 oi the Friucipal Ac! tho voEdc "nominat€d o,t'' shall be omitted.

4. In sub-section^{( 1} ) of Section 9 of the khcipal Acq tho r ,orrd .lominatcd. shall be omitted.

5. The Madhya Pradesh Rajya pashudhan Evam Kullkut vikaE tiEgnm (Sanshodhan) Adhyadesh, 1984 (No. 18 oi 1984) is hereby re,pcalcd. 'Amendnent ot

Section &

Ammdnentof

Sectlon'0.

Repat.

,

'PirEiT6,. qFrI ilDfl *{ il(fr, llrztrr*Tr, Erfi srfft *qtt q-Elvtc:r, Iilqrfi f {f3'r il{r x6rfur-lgg4

28