Punjab act 040 of 1956 : The Punjab Khadi and Village Industries Board Act-1955

THE PUNJAB

KHADI AND VILLAGE

INDUSTRIES BOARD

ACI, ¹⁹⁵⁵

(PUNJAB ACT ^{No. 40of}1956) pS (Amended

upto date)

1

CONTENTS

SECTIONS

1.

Short

title,

extent

and

commencement. °

2.

Definitions. ^|

3.

Incorporporation of Board.

4.

Constitution of Board.

5. Term

of office and

dissolution of Board.

5.

A. Chairman, Vice-Chairman, Secy. &

Joint Secy,

to

hold office

during pleasure of Governo6.

Disqualifications

for appointment

as

members

of the

Board.

7.

Omitted

8.

Vacancy

to be

filled

in as

early

as

possible.

9.

Vacaney,

defect

in appointment,

etc.,

not

to

invalidate

Acts and

proceeding.

10.

Meetings of

the

Board.

11.

Appointment of Committees.

12.

Functions and

powers of the

Board.

13.

Power to

make the

contracts.

14.

General powers of Board,

14,

A. Power

of Chairman.

15.

Powers of Secretary.

16,

Officers and

servants

of the

Board.

oN17.

Condition

of service of officers and servants

of the Board,18.

Functions and duties

of officers

and servants. ™

a19, Transfer

of property.

oS20.

Fund of the

Board.

we |

os21. Application of fund and

property

.

mY 22.

Subventions

and

loans to the

Board.

ee,23.

Preparation

and

submission of Annual Programme andEstablishment

Schedukz,24.

Sanction

of programme

and

establishment schedule.

. :

25.

Budget.

726.

Sanction

of Budget.

27.

Supplementary programme and supplementary

budget.

28.

Annual Report.

29.

Further Reports, Statistics

and

Returns.

30.

-Accounts

and

Audit.

31.

Directions

by

State

Government.

31.

A. Control

of Government

over

Board.

32.

Members

of

Board and Members of staff

of

Board to

be

public

servants.32.

A. Recovery of Byard's

dues as

Arrears

of Land Revenue.

33.

Protection of action taken under

this

Act.

34.

Rules.

35.

Regulations.

36.

Saving.

2

/ } l Short title,

extent and commencem- ent.

THE PUNJAB

KHADI AND

VILLAGE INDUSTRIES BOARD

ACT, ¹⁹⁵⁵

PUNJAB ACT^{No, 40OF1956} The 25th

October,

1956

(Received ^theassent of^thePresident ^onthe16th

October, 1956,^andwas first published in the PUNJAB GOVERMENT

GAZETTE (Extraordinary),

dated the 25th

October.

1956. )

LS SS RE

I ^{2 34}

Qua, Gee! Ge eee Gee Year ^No.Short title Whether

affected ^byLater Legislation

1956 40 The Punjab Khadi and

Extended

to

the territories Village

Industries Board

which,

immediately

before Act,

1955.^theIstNovember, 1956, were

comprised in ^theState of Patiala ^and

East Punjab States

Union, by Punjab Act, ^No.5

of 1957.* Amended in part by Punjab Act, ^29of1957.^33*

ees Se Gees eee ee gee ee eee ee GE eee eee^{EeeGEGe,eeeee}

AN

ACT

7»

to

provide for

the establishment of

a

State

Statutory

Board for encouraging

and intensifying ^theKhadi ^and

Village

Industriesⁱⁿ

Punjab. Be it

enacted

by the

Legislature of ^theState of Punjab in ^the

Sixth Year

of the

Republic of India ^asfollows ^:— CHAPTER I—PRELIMINARY

1.

(i)

This Act may

be called

the

Punjab Khadi

and

Village

Industries

Board Act,

1955.

* 1

For Statement of Objects

and

Reasons,

see PUNJAB GOVERNMENT GAZETTE (Extraordinary),

1955, ^Page69/. *

For

Statement of Objects

and

Reasons,

see PUNJAB

GOVERNMENT

GAZETTE (Extraordinary)

1957,^Page339. * 3 For Statement of Objects

and

Reasons,

see

Punjab

Government Gazette (Extraordinary),

1957,^Page

1683. This

Act

shall ^be

deemed^to have ^come into

force^{on the}Ist September,

1957.

Definitions. Amendement sanction

2

Punjab Act. of 1956. (Pb. Act^No. of 1964) of

of

40

30

Incorporation of Board.

Constitution Board.

of

2

(2) It extends ^{to the}

whole of the

State of Punjab.

(3) It

shall ^{come into}

force^atonce.

2.

In this

Act unless

there is

anything

repugnant in the

subject

or

context :-— (i)

"Board" means ^the

Punjab Khadi

and

Village

Industries

Board

consti- tuted

under section

3,

(ii)

"Khadi'?

means

any

handloom

cloth

woven

from

yarn handspun in India. (iii)

''Prescribed'' means

prescribed by

rules

made under

this Act. (iv)

'Village

Industries'? means such

industries which generally form the normal occupation whether wholetime

or

part-time, of any

class

of the rural population of the

State of Punjab

and in

particular

such

industries as

may

be

recommended

from time

to

time

by

the *1

(Commission) appointed

by ^the

Government of India such other

industries

as

the State

Government

may,

by notification

in the official gazette,

specify in this

behalf

in consultation with

the

Board. (v)

'Government'? means the

Government of the State

of Punjab. 2(vi)

"'Commisson means the

Khadi and

Village

Industries

Commissionestablished under

section

4

of the

Khadi

and

Village

Industries

Commi-ssion

Act,

1956

(No.

61

of 1956). (vii)

'"'Member''? ^or

of the

Board'? includes

''Chairman'' or "Chairman of the

Board'' respectively''. *'Member

CHAPTER II

ESTABLISHMENT AND CONSTITUTION

OF

THE BOARD.

3.

(1) For carrying

out the

purpose of this

Act,

the Government

shall,

as

soonas

possible,

after the commencement

of this

Act, by

a

notification in the official gazette, establish

a

Board

to

becalled

"The Punjab Khadiand

Village

Industries Board'',

(2) ^TheBoard shall^bea

body

corporate

having perpotual succession and a

commom

seal

and

may

sue

and

be sued

in its

corporate

name and

shallbe

cempetent

to

acquire

and hold

and dispose of property

both movable and immovable and

to

contract

and

do

all things necessary for the purposes of this

Act.

4.

(1)

The Board

shall consist of not more

than 15

members

appointed

by

the Government,

from

time

to

time,

including

Chairman, Vice-Chairman Secretary Joint Secretary

and

cther official and

non-official member

.

* 1

Substituted by Punjab Act,

No. 29

of 1957, section

2

(a)

for the

words All-India Khadi and

Village

Industries

Board".

®

2

Added

by Punjab Act, No.

29

of 1957, section 2

(b).

Amendment of section 4

Punjab Act 40 of 1956. (Pb. Act ^No.31 of 1981

Term of office and dissolution .of Board,

Amendment of section ¹⁹⁶⁶

(2)

of Punjab Act ⁴⁰ of 1956.

-

(Pb. Act

No.

30

| | of 1964). Amendment of section ⁵of

Pun- jab Act ⁴⁰of

1956.

(Pb Act ^{No. 7}of

1973).

5.

(2)

(3)

(1)

(2)

(3)

Provided

that—

(2) ^TheChairman ^and

Vice-Chairman shall ^be

non-official appointed by ^the

Government. menibders

(b) ^the

Secretary of^theBoard shall^{be a}

appointed^{by the}

Government from amongst

the

officers of

the

Department of Industries; ^and.

(c) ^the

Joint Secretary shall ^be

appointed^{by the}Government^from amongst ^themembers of ^theBoard. Each non-official

member^ofthe

Board shall ^be

paid ^{from the}

funds of the

Board such

allowance

and

the Chairman shall ^be

paid ^suchhonorar- ium and

allowances, ^astheGovernment may fix

from time ^to

time. Official

members shall ^drawtheir

Travelling

Allowances ^for

attending _

meetings of the

Board, ot

in connection with

the

performance of any duty assigned ^tothem

by ^theBoard ^{or the}Government for ^the

purposes of ^the

Act

admissible ^{to them}under ^the

Punjab Travelling

Allowance Rules from their respective

departments. The Board shall have

powers ^to

invite persons specially

qualified^to advise on matters before ^theBoard

relating ^{to an}

industry ^or

having special knowledge of local

conditions in ^{the area}where^the

industry ^is question ^issituated.

These persons shall ^be

paid

allowances

at^the rates

admissible to

other

non-official

members of^theBoord., The

Board

shall,

unless

sooner dissolved ^{by the}

Government,

continue for ^a

period

of

three

years^{from the date}of

its

establishment ^ortill ^a new Board

is

appointed

thereafter. Provided that ^theGovernment may,^at

any time, with ^the

previous approval of ^theState

Legislature, by ^a

notification in ^theofficial gazette, make ^adeclaration

that ^{from such}date, ^{as may be}

specified in ^the notifica tion, ^theBoard

shall ^bedissolved Any

member ^{mayat any}

time, resign^his

office ^bygiving

noticeⁱⁿ writing ^{to the}Chairman of^theBoard ^{and onits}

being

accepted^{by the} Goverment ^heshall ^bedeemed^tohavevacatedhis

office^{from thedate} of ^such

acceptance, provided ^{that the}Chairman

shall ^{give such}notice to the Government. On ^theBoard ceasing ^to

exist,

either^byaffiux of ^{time orby}dissolution by ^theGovernment

under Sub-Section

(1).

(i) ^Any

committee appointed

under section^II

shall

cease ^to function;

(ii) ^All

funds ^andother properties

vested^intheBoard shall ^vestin the

Government.

(iii) ^All

members shail

vacate their

offices ^asmembers^{of the}

Board; and

(iv) ^allrights,

obligations ^and

liabilities (including ^anyliabilities under

any contract) of ^theBoard

shall become^the

rights, obliga- tions ^andliabilities of ^the

Government"'.

FO

PC

D

o Insertion of ^new section 5A

in

Pb. Act ^{40of 1956} (Pb. Act ^{No. 31} of 1981).

Chairman, Vice- Chairman,

Secre- tary ^andJoint Secretary ^tohold office

during

plea- sure of

Governor. Disqualification for appointment as

members of the

Board, Amendment

of

.

Section ⁶

(a) ^of.|. Punjab Act⁴⁰of

1956.

(Vide ^Pb,Act

No,' 30 of 1964). Amendment of section

6(f)

&

(g) Act⁴⁰ Pb. ¹Act

No. ²⁹ of

1963.

Amendment of section ⁶of

Pun- jab Act ⁴⁰of¹⁹⁵⁶ (Pb Act ^{No. 31} of 1981.

Amendment of section 6

(2)

(a) ofPunjab^{Act 40} of

1955.

|

(Vide ^Pb.Act ^No. 30 of 1964),

4

S—A ^Nothwithanything

containedⁱⁿ

section ⁵ or

anyother

provision of

this Act, ^the

Chairman, Vice-Chairman, Secretary, Joint Secretary ^{or any}

other member of

the Board shall hold

office

during the

pleasure of ^the Governor''.

6.

(1) A person shall^be

disqualified for being

appo inted ^orfor

continuing as ^a

member of the

Board, if

he— _(a)

holds ^any

office^ofprofit

under the Board

other than ^the

office of Chairman, Secretary ^onJoint Secretary

thereof; ander

(b) ⁱⁿof unsound ^{mind and}

stand s ^sodeclared

by ²

competent Court;

(c) ^{1s oratanytime hasbeen}

adjudicated

insol vent;

(d) ^has

directly ^or

indirectly ^byhimself,^by his ^{wife orson,or by any} partner

any

share of

interestⁱⁿ

any subsisting contract ^or

employ- ment

with, by

or on

behalfof^the

Board; is ^aDirector

or

a

Secretary

or ^a

Manager or

other salaried

officer _

of any

incorporated company^{or any}

co-operative; society, which -

has

arty

share

or

interest in any

contra ct ^or

employment with,

by or ^Onbehalf of^theBoard. (e

(f)

being non-official member, ^does not

habitually ^wear

Khadi;

(g) ^is

convicted^{of an}

offence

involving moral turpitude.

(1 A)

A person shall ^{also be}

disqualified for continuing ^asamember of the

Board, if^heceases to reside in Punjab. (2)^(a)A person shall ^{not be}

disqualified

under clause

(a)

of subsection

(1) ^by

reason ^onlyof ^hisbeing ^me mber

receiving

allowance or

the Chairman

receiving ^anyhonorarium^{or a} llowances ^as

provided in ^- sub-section

(2) of section ^4. [b) A person shall ^{not be}

disqualified ^u nder clause

(d) ^or

(e)

subsection

(1) ^{or bc}

deemed^to

'have^any

shere 'or

inter est in any contract

or employment within ^the

meaning of ^the se clauses

by

reason

only of his ^or

of ^the

incorporated company

or of ^a

cooperative society, of

which ^heisa Director, Secretary,

Manager ^or other salaried officer

having

a

share of

interest

in

any

newspaper in

which

any advertisement

relating,to any

affairs of

the Board ^isinserted. wad, ^:

(c) A person shall^{notalso be}

disqualified under

clause

[d) or(e)

of subsection

(1) or ^be

deemed.to have

any share or

interest in

any *;

contract ^oremployment with , by ^{or on}behalf^{of, the}Board^by rea-

son

only of his

being ^a

shareholder

or

me mber of ^sucha

company or

society. ^° #4,

Amendment

of section 6

(d)o Punjab Act⁴⁰

of

1955.

(Pb. Act^{No, 29}of 1993). Vacancy ^tobe

filled

in

as

early as

possible. Amendment of section 7 of

Pb. Act ⁴⁰

of 1956. (Pb. Act ³¹of

1981).

Vacancy,

defect in appointment, etc. not to invali- date actsand

pro- ceeding. Meeting of^the Board.

Appointment of Committees. Functions

_

and

powers

Of ^the Board. |

5

Provided

that

such

person discloses

to the

Government the, nature and extent of the share

held

by

him from time to time. (6 ^Aperson shall^notalsobe

disqualified, ^orbe

deemed^{everto have} been

disqualified, under clause

(d)

or clause

(e) of sub-section

(D,

or be deemed to

have

any

share of interest

in any

contract or employment, with, by^{or on}behalf of, ^the

Board, by

reason of his being ^a

Director

or

a Secretary ora Manager of other salaried officer

of a society registered

or

deemed to be

registered under the Registration of socieities

Act, 1860,^or

any of other institution certified

by

the

Commission

or the Board :

Provided that such person discloses to the Government

the

nature and extent

of

the

share held

by him from

time

to time.

7. Omitted

8.

When a member dies

or

resigns

as

provided in

subsection

(2) of section 5, or 'is subject

to

any of

the

disqualifications

specified in section

6,^orisremoved under

section 5-A he

shall

cease to be a member of the

Board, and' any vacancy ^so

occurring shall^be

filled by ^theGovernment ^as

early ^as

practicable ^:

Provided that

during

any

such

vacancy ^the

continuing

members

may^actas if n0

vacancy

has occurred.

9. No act

or

proceeding

of

the

Board

under this Act.

shall

be

questioned on the

ground

merely of the

existence

of any vacancy in, or,

defect in the

appoint- ment of^amember or

the constitution of the Board. Provided that ^theBoard shall ^notactor

take.

any proceedings,^atany time when,

by

reason of any vacancy

occurring

while

number of continuing ^none official

member ^islessthan one-third of^thetotal

number of^suchnon-official members in the Board. "

10. The Board

shall

from

time

to time make

such

arrangements with -respect to the

date,

time,

place, notice, management

and

adjournments of

its meetings ^as may ^bedetermined

by regulations

made,

by the

Board

subject

to

the

following provisions, viz:— ^.' (a)

Ordinary meeting shall ^{be held}once

at leastⁱⁿ

every

three

months,

(b) ^TheChairman^may,

whenever ^he

thinks^fit,callspecial meetings.

(c) ^Theproceedings^{of the}

meetings^ofthe

Board shalf ^beforwarded^to Gover ment,ⁱⁿthe department,

concerned.

11.

Subject

to

any

rules made under

section

34 the

Board may from

time

to time appoint ^one

or ^moreCommittees for ^the

purpose of securing

efficient dis- charge of ^itsfunctions

and in

particular

for ^thepurpose of ensuring that the said functions

are

exercised with

due

regard

to the

circumstances and requirements of any particular

village

industry.

CHAPTER

III-FUNCTIONS ^AND

POWERS

OF THE

BOARD

12,

(1) It

shall^bethe

duty of the Board

to

organise,

develop and

propagate Village

Industries ^and

perform ^suchfunctions ^as

the Government^may prescribe from time

to ^timeand

exercise such powers ^{|asmay be}

necessary for

carrying ^{out the}objects of this Act.

7

6

(2)

Without prejudice ^{to the}

generality of the

provision of subsection

(1),

the

Board shall alsoin

particular discharge

and

perform all or any of the

following

duties

and

functions,

namely

:—

(a) ^Tostart, encourage, assist^and

carry

on

Khadi and

Village

Indus- tries and to

carry

on

trade or

business

in such

industries, and in the matters

incidental

to-such trade or business:

Amendment

of (b)

to

help

the people

by

providing

them

with

work

in

their homes

andsection 12

of

.

\ . Punjab Act 40

of

to

give

them

monetary

help:

(Pb^ActNo.12 explanation

'—

For ^the

purposesof clause (b), ^the

expression

''Monetary of 1961).

""help'*

includes

the

giving

and

grants and loans forany of the purposes of this

Act. on such terms

and

condition as may ^be

prescribed''.

(c) ^to

encourage establishment

of Co-operative

Societies

and

Societies registered ¹

(under 'the

Societies

Registration

Act. 1860, or theCi

ER Ee Pepsu

Societies RegistrationAct, ~~

gpa) (a)

to

conduct training

centres

and to

train people there at

with a

view to equip

them

with the necessary

knowledge for starting

or

carrying on

Khadi and

Village

Industries San

(¢) (1) ^to

manufacture:

tools:and impiesients

required for

carrying

on Khadi,and

Village industries and ^to

manufacture the products ofwe such

industries:

(1i) ^to

arrange for^the

supply of raw materials and

tools and

implem- ents

required

for

the

said purpose: and (ili) ^{to sei}and arrange^forthe. sale of the

products of the

said industries;

(f) ^to

arrange^for

publicity

and

popularisation

of

finished

products of Khadi ^and

Village Industries by opening stores,

shops,

emporia or exhibitions ^{andto take}

similar measures^forthe

Pur 'pose; '4, (g)

to

endeavour to

educate

public opinion

and to

impress

upon the public ^the

advantages of patronising

the

products ofKhadi

and Village Industries:

(h) ^toseekand

obtain advice and

guidanceof experts in

Khadi and Village Industries;

(i) ^to

undertake^and

encourage

research

work in connection with Khadi and

Village

Industries and to

carry

on such

activities as are inciden- Ft

tal and

conducive

to

the objects of thisAct:

n d *

iy to discharge

such

other duties

and to perform

such

other

functions as the

Government

may direct for the purpose of carrying

out the objects of this Act. # ^'

I.- Substituted

by

Punjab.Act-29 of 1957, section

3,

for the

words

"with

All- _ , India

Khadi

and

Village

Industries

Board for Khadi and

Village

Industries.

7

.

Power f° make

13.

(1)

The

Board may

enter into and

perform all such contracts

as it may c ntracts.

=

consider

necessary

or expedient for

carrying

out-any of the

purposes of this Act.

(2)

Every

contract shall ^{be made on}behalf of ^theBoard by ^the

Secretary.

(3)

Every

contract ^{made by the}

Secretary ^on

behalf^{of the}Board shall ^sub- ject ^{to the}

provisions of

this section, ^beentered^{intoin such}

manner^and form

as

may

be

prescribed.

(4) A

contract ^notexecuted^inthemanner

provided^{in this}

section ^{and the} rules ^madethere-under shall ^{not be}

binding

on ^the

Board. General powers ^14.The Boacd:shall,

for ^the

purposes of carrying

out ^itsfunctions

under this

Act, ^-. have

the

following powers

:

(i) ^to

acquire ^{andhold such}movable ^andimmovable

property ^{as it}

deems necessary and to lease, sell

or

ocherwise transfer

any ^such

property; Provided ^thatin ^{the case}of immovable property

the. aforesaid

powers shall

be exercised with

the

previous

sanction of ^theGovernment. to incur expenditure

and undertake worksⁱⁿany ^areaintheState^for 'the

framing ^andexecution of ^such

scheme ^asit^may

consider

necessary qi)

for

the

purpose of carrying

out ^the

provisions of ^thisAct ^{or as may}be entrusted ^to

it by ^theGovernment,

subject ^to

the

provisions of

this

Act, and ^therules ^made

there under. Power of

Chair.

14. A. (1)

The Chairman

shall ^be

responsible for ^the

proper functioning of ^the man. ^-

Board

and

implemestation of

its

decisions and discharge of

its

duties under this Act.

(2) ^TheChairman ^{may, by}

orderⁱⁿ

writing,

delegate^{anyof his}powers^to the Vice-Chairman

or

any other non-official of

the Board. memser ¢«

The

Chairman

shall

exercise

general control ^overtheBoard. ecretary shall

exercise^suchpowers ^and

performPower of

Sccre- 15 The

Secretary

and Joint ^S be determined

by,

tary. such functions

for and

on behalf of

the Board

as

may Regulations.

CHAPTER IV

APPOINTMENT ^OFOFEICERS ^AND

SERVANTS.

Officers and ^ser-16, The

Board

may appoint ^suchofficers ^and

servants ^asit

considers. necessary we ^{of the for the}«fficient performance^{of its}functions..oard, Conditions ^{of17. [The}

pay ^and

other conditions^of

service^of

officers^and

other servants of service of

officers

the Board shall

be such ^astheBoard may determine by regulations. and

servants of the Board. Functions —^and13. The

functions ^and

duties of ^the

officers and

servants of ^theBoard

shall ^be dities ^of

officers

such

as the Board

may, determine by Tegulations.and scrvants.

1. Inserted by Punjab Act

No

22 of

1957 sectien 4,

8

CHAPTER

V—FINANCE

ACCOUNTS^AND

AUDIT.

Transfer of pro- ^19.

(1)

The Govertment^maytransfer^totheBoard

building, ^{land or any}

other perty.

property,

movable ^or

immovable,^{for useand}management^by the

Board, ^onsuchconditions^andlimitations ^astheGovernment^{may deem} fit, ^forthe

purposes

of

this

Act.Ch.

.

Fe

(2)

The Government may transfer to the

Board

such schemes or works in progress, with all

their

assets and liabilities ^{asare run or}

managed by ek

ED Government, subject

to such

conditions

and limitations as

the Governm- _ ent

may

deem fit

to

impose for

the purposes of

this Act.8 o a! Beyad atl' Fund

of

the Board. 20.

@) The Board

shall ^{have its ownfund and}all receipts of^theBoard shall be' dredited

there to

and all payments 'by

the

shall be made therefrom. 1(2) The Board ^may

accept loans,

subventions, donations and

gifts

"from ^theGovernment ^oralocal authority or

other

statutory body

"including ^theCommission ^{or any}private body,

whether

incorporated ^or or al

individual

for all ^or

any

of ^thepurposes^ofthis

Act.)

1) ^we.^{rv +}

rf

(3) All moneysbelonging ^{to thefundofthe}Board shall^be;'depositedⁱⁿ gd

miner^'astheGovernment^may,byspecial ^orgeneral order

direct. vo ⁽⁴⁾

Stich

accoutits shall ^be

operated^uponby

such:

oficers

jointly ^or

indivi- dually as

authorised:

'by ^theBoard. '

.

j ' 6 é grants, *

9

aod

Pro-

24.

(1)

The Government

may approve and sancti on ^the

Programme^{and the} sche-

.

schedule of ^the

staff of officers

and servants

forwarded to it with

such dule. modificat ions ^asit deems^fit. Sanction

gramme .

blishment

(2) ^The

Board^{may send a}

programme^ofitssc hemes

formulated

in accor- dance with ^the

policy ^or

scheme of^the

Commission

directly to

the Commission for allotment of funds

by ^or

approval of^the

Commission). Budget.

¢ Board

shall,

on such

date

as

may

be

fixed by

the

Government,

prepare and submit^tothe

Government, ^the

budget

for

the ^next

financial year showi

estimated

receipts and

expenditure ^on

capital

and

reven ue

accounts

according to the

programme

and

schedule of^thestaff sanctione d

by ^theGovernment. Sanction of Bud- ^26.

(1)

The Government^may

sariction the

Budget

submitted ^toit with

such get, modifications ^asit deems

proper. Amendment of (2)

The

Board

shal) ^{not be}

competent to transfer funds sanctioned for ^one section ²⁶

(a) (b) of Punjab Act ^'40 scheme ^toanother

scheme ^:— (Pb

Act ^{No. 12} (a)

where funds ⁱⁿrespect of^such

schemes^areallotted ^{by the} of 1961) ^;ssion,

without ^the

prior approval of ^the

Commission; ^an d

1S

Commi- '

(b) ^inany

other case, without the

prior

approval of^theGovernment.'' Supplementary ^e

Board may submit ^a

supplementary

programme and supplementary vee

leoentar and udget for ^thesanction of

ii ^suchform and ^on snch date ^as

Budget.

y the Government

may

prescribe, ^and

provisions of

sections ^{25and 26}shall apply ^tosuch

supplementary

programme and

budget

respectively. Annual Report. ^28.The

Board shall

prepa re ^andforward ^totheGovernmen t in ^such

manner ^as may ^be

prescribed, ^anann ual report within

three

months^afte r ^{the end}of the financial year giving ^a

complete acco unt of ^itsactivities during ^thepre- vious financial year.

Further

Reports^29,The ^Bo ard

shall,

before^{such dateand}at ^su ch intervals

and

in

such

manner Sratisties and as the Government may

from time ^tot ime

direct, submit ^{to the}

Government areport ^{on such}matter ^ands tatistics ^andreturns ^astheGovernment^may direct.

Accounts ^and

30.

(1)

The

Accounts of

the Bo ard

shal! ^bemaintained ^{and an}annual statement

Audit. of

accounts shall ^{bein such} manner ^as

may ^be

prescribed.

(2) ^The

Accounts of ^theBo ard shall

be-audited ^{by a}

Chartered Acc ountant

or

by

such person ^asGovernme nt may direct.

(3) As ^{soon astheacco} unts of ^theBoard ^areaudited ^theBoar d

shall ^send a

copy

thereofwith

a copy of ^the

report of ^theauditor

thereto to the Government.

(4) ^The

audited

accoun ts of ^theBoard shall ^besubmitted to Government

in ^such

manner ^{as may be}

prescribed.

(5) ^The

Board shall comply with ^suchdirections ^astheGove rnment

may, after ^the

perusal of ^the

report of ^the

Auditor

,

think ^{fit to}issue.

1.

Original

section

24

renu mbered ^assubsection

(1)

by Punjab Act ^{No. 29of} 1957, section ^6.

2. New

subsection

(2)

added

by Punjab Act ^{No. 29of}1957, section ^6,

10

CHAPTER

VI—MISCELLANEOUS Directions

—_ by

31.

(1) Inthe discharge of its

functions

the Board shall

be

guided by

such State Governments

instructions

on question of policy

as

may

be

given

to it by

the Govern- ment.

(2) If^any

dispute arises between^theGovernment ^{and the}Board ^asto whether ^a

question is^{or is not a}

question of policy,

the decision

of ^the Government shall^befinal. Insertion of^new

31-A

(1)

The Government shall

exercise superintendence and control ^{over the} section ³¹A

in Pb. Act ⁴⁰of

1956)

(Pb. Act ³¹of

1981)

Control of

Gove- rnment over Board. Board and its officers ^and

may call

for ^suchinformation ^asit^may deem

necessary

and in

the event of its being satisfied that

the Board is not

functioning

properly ^oris abusing its power ^oris

guilty of mis- managemen, it may, ^beorder suspend ^the

Board. |

Provided ^{that the}Board shall ^bereconstituted ⁱⁿaccordance^{with the} provisions of^thisAct period of ^{one yearfrom thedate}ofwi hina its Suspension.

(2)

Before

making ^anorder^ofsuspension opportunity shall ^be

given ^to the Board

to show

cause why an order of suspension should not ^be made.

(3). ^{When the}Board^issuspended under

sub-section

(I), ^the

following consequences shall

ensure, namely

:—

(a) all members of ^theBoard ^andits

Committees

including ^theChairman, Vice-Ghairman, Secretary ^andJoint Secretary shall ^{from thedate}of order under sub-section

(I),

vacate their offices;

(b) ^allpowers,

duties^andfunctions. which

under ^the

provisions^{of this} Act or

any regulation ^made

thereunder, ^{are tobe}exercised ^{by the} Board or

any

Committee thereof ^or

by ^the

Chairman, Vice-Chairman, Secretary ^orJoint Secretary ^or

any

other officer of ^the

Board, shall during ^the

period of sespension, ^beexercised^andperformed by ^such person

(to ^becalled

the

Admindstrator) ^as

may ^be

appointed by

the Government in^thisbehalf^:

|

Provided ^thattheAdministrator may, subject ^tothe

approval of ^the Government, delegate^anyof^hispowers,

duties^andfunctions ^tosuch officer of^theBoard^ashe

may think

fit^:

(c) ^allproperty, ^fundandother assets^{held by the}Board shali until ^is is

reconstitutied,

vest in

the

Government, Members of Board 32. Members of the Board and

members of staff of the Board shall

be

deemed and Members of staff of Board ^to b: public

servants. when

acting ^or

purporting to'act in

pursuance of any

the

provisions of

this Act ^tobe

public

servants within ^the

meaning of section ²¹ofthe

Indian Penal

Code, ¹⁸⁶⁰

(XIV

of 1860). (Insertion of^sec-

32—A. All^sums

including grants ^andloans given by ^theBoard ^{or any}

interest tion

32 —A) Recovery of Board's ^duesas arrears of land revenue.

(Pb. Govt. Act ¹² of 1961).

or

costs in respect thereof becoming

due tothe Board

under this

Act, whether

before ^orafter^thecommencement of^the

Punjab Khadi and Village

Industries Board Amendment

Act, 1961,^andwhether^{such sums} have

become^due

by virtue of any.contract ^or

otherwise, shall ^be recoverable as

arrears

of

Land Revenue.''

| ' Protection of:action taken

under this

Act. Rules. Amendment ofsection

34

(2)

(a)of Punjab Act 40 of 1956. (Pb. Act No 30 of 1964). \

Regulations.

11

33. No suit, prosecution or other

legal

proceeding shall

lie against any person for anything which is

in good faith done

or

purported

to be

done

under thisAct.

34.

(1) The Government may,

by notification in the

official

Gazette,

make rules for carrying

out the purposes of this Act.

(2) ^Inparticular

and

without prejudice tothe generality of the

foregoing powers

such rules may

provide

for

all or

any of the

following

matters

:—

(a) ^Theallowances of non-official

members of the

Board and

thehonorarium

and

allowances of the

Chairman

under sub-section

(2) of section 4;

(b) ^the

functions of

he

Board under section 12;

(c) ^the

manner and

form

in

which contracts shall

be

entered into under section 13;

(d) ^the

particulars of

the

programme under

section

23

(1)

(ce) The form in

which

and

the

date

before which the supplementaryprogramme shall

be

submitted under

section 27;

(f) ^theformin

which

and the date before

which

the

supplementarybudget shall

be

submitted

under section 27;

(g) ^themanner in which the

annual

report shall

be

prepared andforwarded

to

the

Government

under

section 28;

(h) ^the

manner of maintenance of accounts

and

preparation of annual statement of

accounts under section

30

(1); (i)

any

other matter which

is,

or may

be,

prescribed

under this

Act,

35.

(1) The

Board may, with

the

previous sanction of tne

State

Government, make

regulations consistent with

this

Act

and the

Rules

made thereunder and

such

regulations

shall

be

notified

in

the

Official Gazette.

(2) ^Inparticular

and without prejudice

to

the

generality of

the

foregoingpower,

the

Board may

make

regulations providing

for

;—

(a) ^theprocedure

and

disposal of its business; (b)

remuneration, allowances

and other conditions of service of mem-bers of

the staff of

the

Board; (c)

functions ^andduties of the

Secretary, Joint Secretary and othermembers of the

staff of the

Board; (d)

functions of

committees

and the

procedure

to be

followed by

suchcommittees in the

discharge of

their

functions.

Saving.

12

36.

Nothing

in

this Act

shall

be

deemed to

apply

to

any

industry

declared to

be Scheduled

industry

under ^theindustries

(Development

and

Regulation) Act, 1951, or^toaffect

any of

the

provisions of the

said Act.

S

(1) ^{The Pb.}Khadi ^and

Village

Industries Board (Amendment)

Ordinance

1964

(Punjab

ordinance No.¹of 1964),

is

hereby repealed.

(2)

Notwithstanding ^such

repeal,^any

thing ^{doneor any}action

taken under the

Punjab Khadi

and

Village

Industries Board Ordinance, Amendmieni 1964 shall

be deemed to

have

done or taken

under

this Act asif this Act ^hadcommenced^{on the 18th}

day^of

July,

1664,

(1) ^{The Pb.}Khadi ^and

Village

Industries

Board

(Amendment

Ordinance,

1981

(Pb.

Ordinance No. ¹⁰of 1981) is hereby

repealed.

(2)

Notwithstanding ^such

repeal,^any

thing ^{doneor any}action taken

under the

Principal Act, ^asamended

by ^theordinance

referred to in Sub- Section (1)

shall ^the

deemed^{tohave been doneor}taken under^the Principal Act, ^asamended ^bythisAct.

INDUSTRIES DEPARTMENT

.

NOTIFICATION ^| The

23rd

April,

1958

No.

1046-8DIB-58/20076.

The

follawing

Regulations

made

by

the Punjab

Khadi

and

Village

Industries

Board with

the

previous sanction of theGovernor

of

Punjab

in exercise

of the

powers

conferred by section

35

of

the Punjab

Khadi

and

Village

Industries

Board Act,

1955

(Punjab Act

No. 40 of

1956),

are

hereby notified

in

pursuance of subsection (1) of the said section

PRELIMINARY

1.

These

regulations

may be

called

the

Punjab

Khadi

and

Village

Board Regulations,

1958.

2. In

these

regulations,

unless

the

context

otherwise requires—

(a) 'Act'

means^the

Punjab

Khadi

and

Village

Industries

Board

Act,

1955(Punjab Act

40 of

1956) ;

(b) 'Committes'

means^theCommittee which

the

Board may constitute under

section

11 of

the Act. PART—I

PROCEDURE

AND

DISPOSAL

OF

BUSINESS AT MEETING

OF

THE

.

BOARD^a

3. ^The

Board

shal

cheld

an

ordinary meeting

on such

date and

at

such timeand

place as

inay

be

fixed by the Chairman.

4. The Secretary

shall

send intimation

of

the

date, time and

place

and

alsoa

copyof the

agenda

of the

ordinary meeting

to

all the members of

theBoard at least. ten clear

days

before the date fixed

the

meeting.a ¥ ae

2

5. Anotice ^sentby ordinary ^{post onthe}address^{of the}

members ^asmain- tained ^inthebooks ^oftheBoard ^forthe

ordinary

meeting shall ^be

enough. Telegraphic

notice ^onsuchaddress ^{may be}issued ⁱⁿ the case

of

special meeting.

(1) ^The

Secretary ⁱⁿconsultation^{with the}Chairman shall convene ordinary

meeting ^atleast ^{once a}

quarter ⁱⁿ

every ^{year ;}

(2) ^At

least ^one

special

meeting shall ^becalled ^{by the}

Chairman

every year ^toconsider ^andframe

budget ^and

programme fer ^thenext financial year ^inthe

month^of

July ^or

August ^or

ag ^soonthereafter as may ^be

possible. Special

meetings

can also ^be

requisitioned if two

third ^ofthe

members ^sodesire ⁱⁿ

writing,

The

date,

time ^and place ^ofsuch

meeting shall^befixed^bythe Chairman.

3

ith

the consent

of the Members

present,

adjourn

Of than

the business left d

at

any

adjourned

meeting

and such

other mbers

in accordance with

11.

The

Chairman, w meeting

but

no

business otherpostpone unfinished shall

be transacte business

of which

notice

was

given

to

the

me the

provisions

of these

regulations.

12.

(1)

All

matters coming

before

the Board sha of the votes ^ofthe

members

present

and

voting. be decided by

majorit

(2) ^Incasea

equality ^of

votes,

the Chairman, Vice-Chairman

OF the person presiding shal!

have

and exercise

a

second

or

a

casting vote-

(3) All

other

points

of procedure at

any

meeting

shall

be decided by the Chairman, Vice-Chairman

or other person presiding:

mportant

nature may

be

passed by

(4) ^Anyresolution ^of

urgent

and

| f

tne Board

or

members of the

Com:

circulation

amongst

members

0

mittee with

the approval

of

the Chairman. e

Board shall

be

transacted

from

day

to

day

as may be

3. The

business

of

th s

finished. decided by the Chairman until

the

agenda

I

shall

be maintained by

the

Secretary

and

14,

The

proceedings

of

the

meeting ucceeding

meeting

of

the

Board, shall

be

confirmed

in

the next

s residing

over the

meetings

in

the absence

15. ^TheVicewhile p be

delegated

to him hairman of the Chairman shall exercise

such

powers

as

may by the Chairman. PART—III

FORMATION

OF

COMMITTEE

FOR DISCHARGE

OF FU

OF

THE BOARD.

NCTIONS

point ^{from time}

to tine from

amongst its

members one

46.

The

Board shall ap he

discharge

of

its or more committees

under section

11 of

the

Act

for

t various functions

and

duties,

17. ^TheChairnign ^andthe

Secretary ^ofthe

Board shall also ^beex-officio members of

the Committees. The

Chairman may invite any

other person to sit in

any ^ofthe Committées ^for

advice.

18. The functions

of the Committees shall mainly

be ^:—

(A)

Finance ^andBudget

Programme Committee. (i)

Preparation^of

budget Estimates. (ii)

Procurement^of

finance. ^\ -

(iii)

Scrutiny^of

annual programme. (iv)

Watching progress^ofexpenditure. (v)

Study ^andevaluotion ^of

progressmade ^andresults achieved.

(B)

Executive Committee

(i) ^Itwilldischarge functions ^ofthe

Board.under sections^{16, 17} and 18 of the Act

with regard

to.appointment, fixation

of

pay, conditions ^of

service^andfunctions ^and

duties ^ofofficers ^and servants of

the Board. ^*

(ii) ^Itwill

decide ^al!matters^ofurgent importagce^leftambiguous under the

resolutions of

the Board, 4

(iii) ^Allmatters^of

urgent

importance ^asthe

Chairman considers proper to be

placed before

the

Board.

(iv) ^Allmatters^{thatmay be}referred ^{[to the}

Executive

Committee for consideration ^anddecision by the

Board. °

(C)

Khadi

Committee Consideration ^of

ways ^and

means to

expand

Khadi ^and

Village Industries in^theState.

18

a ~ nae:

(D)

Co-operative Advisory

Committee. Consideration ^of

ways ^andmeans ^to

expand Khadi ^and

Village Industries ^intheState ^on

Co-operative

Lines.

(E)

Pilot Project

Committee. Consideration ^of

work ^{to bedone inthe}

Community

Project

Areas.

19.

The procedure ^{to be}follow2d by

the

Committees, ^{for the}

conduct of its business

shall ^{be as}

follows ;

(i) ^The

Committee shall^hold

meeting ^{as andwhen}

necessary.

(ii) ^The

Secretary

shail ^sendnotice ^of

every

meeting ^{to each}

mamber of

the

Committee

at least five

clear days_before

the

date fixed ^or the

meeting together with ^a

copy ^{of the}

Agenda ^forsuch

mesting- ~~

(iii) ^Any

member

desiring ^{to move a}

resolution ^{at a}

meeting shall send

a

copy

of the same

to the

Secretary

at least

seven

days in

advance. (iv)

Three

members

shall ^form

quorum.

(v) All

matters

coming

before ^theCommittee

shall ^b e decided by

the majority ^ofthe

members

present ^and

voting. (vi)

Incase^of

equality ^of:

votes, ^theChairman ^ortheperson presiding shall ^{have and}

exercise ^asecond ^or

casting

vote.

(vii) ^The

various

committees ^is

appointed ^{by theBoar} d shall submit to ^theChairman ^of

the

Board, a.copy ^oftheir recommendations, who

shall arrange^to

place ^{the same}beforethe

Board as soon

as possible

thereafter ^fortheconsideration ^of the Board.

PART IV

Remuneration, Allowance ^and

other conditio ns ef

Service of Members of ^theStaff ^oftheBoard.

19

20.

22.

23.

24.

|

a

6 .

Recruitment ^tothe

posts under.the

Board shall ^bem ade

by Executive Committee.

.

The employees

of

the

Board 'shall generally

be

governed by ^thesame

21

conditions ^andrules^ofservice ^{as are}

applicable to ^the

Government servants ^oftheState ^of

Punjab possessing

equal status. The

staff shall ^{draw its}salaries ⁱⁿaccordance with ^the

'budget

provisio n

passed ^{fromtime to}time. The

benefit ^ofthe Provident ^Fundshall ^be

provided f or^the

members^of the

staff,

subject ^tosuch rules ^{asmay be}fram ed or

approved ^bythe Board.

The

Board may^{take on}

deputation

government servants on such terms

and conditions ^as

may ^be

mutually

settled with

the State Governme nt

concerned.

PART V

Functions ^and

duties of^the

Secretary, Joint

Secretary ^and

other^Me mbers of ^theStaff of^the

Board.

25 ^The

following

shall^{be the}duties ^and

powers ^ofthe

Secretary ^:—

(1) ^Toarrange ^for

holding meetings ^{ofthe Boar} d ^or

its committees, maintain

proceedings

of ^the

Board records th ereof

according ^to rules ^and

regulations.

(2) ^{Toact as}

convener ^{of the}

meeting.

(3) ^Tocarry ^on

day-to-day

routine

administration of the

Board^andits affairs particularly ⁱⁿ

regard ^to

schemes, works ^or

institutions run

or administered^{by the} Board ^and

exercise

such powers ^{as may} be

necessary ⁱⁿthe proper

discharge

of his duties

and

responsibi- lities including

examination ^ofbooks^of

accounts,

vouchers or

20

(4)

(5)

(6)

(7)

(8)

(9)

(10)

7

4

other relevant registers ^byhimself ^or

any

other cfficial ^soautho- rised.

To look

after ^the

property ^andother contractuel

cbligations ^ofthe Board.

To cperate ^onthefunds ^{of the}

Board ⁱⁿaccordance with ^therules and maintain ^orcause to ^bemaintained by

his staff proper accounts of ^theBoard.

With ^the

exception ^ofsuchfunds ^{as may be}

provided ⁱⁿ

Regula- tions ^{of the}Board, ^to

deposit ^cashwith ^theState ^ofIndia^{or a} Co-operative ^{Bank a}Scheduled ^Bankwith ^theapproval ^ofthe Board.

To purchase ^orsanction purchase.^ofrawmaterial

required for

any scheme, work ^orinstitution

sanctioned

under^the

scheme ^andalso to purchase ^orsanction purchase ^of

goods,

instruments ^or

sundry articles ^asmay ^be

approved

in ^the

budget ^orunder^the

contingent grant,

provided ^the

amount does nof

exceed Rs. 10,000/+ ^andwith the sanction ^ofChairman for. ^antafhount

exceeding Rs.

10,000/- up to the full limit

of

personal Account. . ty To

engage skilled ^orunskilled-labourers, etc. ^or

permit ^thesame Le ^er

to ^be

engaged ^on

daily wages ^as

"may ^be

required

under

the scheme. i

3

To permit any building ^tobehired^for

carrying ^ourfunctions ^{of the} Board ^uptoRs.

100/- ^parmensem^anduptoRs.

250/- with the approval of^theChairman ^and

above ^that

with ^the

approval ^ofthe Executive

Committee. To appoint Class ^IVservants or terminate their services ^ormake appointment ^ofClerks ^{as stop gap}arrangements ⁱⁿconsultation with the Chairman.

3"

(11) ^Tosendthe

proceedings ^{of the}

meetings ^oftheBoard ^totheGovern- ment of

Punjab ⁱⁿthe Administrative Department

concerned under section ^|

0

of the Act. (12} ^{Tosueorbesued inthenameof oron}behalf ^{of the}

Board.

(13) ^To

assign

duties ^totheservants ^oftheBoard

working

under ^it, subjeci ^{to any}general directions issued^{by the}Board.

(14) ^{To sign aflthe pay and}

contingent bills^{andalsoto sign theT. A.} bills ^ofthenon-official

member^andtheservants ^oftheBoard.

(15) ^To

incur^such

expenses ^asmaybe

indispensable ^{to run any}

scheme or institution ⁱⁿ

anticipation

of the

approval

of

the

Boardⁱⁿconsu- Itation with ^theChairman.

(16) With the approval^oftheExecutive

Committee ^toincrease ^or reduce ^thestaff employed ⁱⁿthe various schemes ^or

institutions in

consonance with

the increase

or decrease

in the volume

of work ^so

long ^asthere ^isnonotable

loss.

(17)

Duties ^ofthestaff

working

under^theBoard shall ^be

assigned' ^by the

Secretary.

(18) ^To

carry ^{on any work}assigned ^{to him bythe}

Board. 25, Subject ^tothe

provisiogs ^of"the

rules

framed under^the

Act,

the Joint other

. <£ ^.Secretary shall

exercise gach powers and perform such functions

as

that of the

Secretary when acténg fot

him under instructions

of the Chairman.

P.

C. Nayar, Secretary, Punjab

Khadi ^andV.^I.

Board, Chandigarh.

H. B.

LALL,

Secretary ^to

Government,

Punjab, industries Department.

INDUSTRIES DEPARTMENT

NOTIFICATION

The 4th

September.

1957

(As

amended^{upto 27th}

January, ¹⁹⁸³ Vide Notified on No. GSR 10/P.A 40/56/S. 34/Amd(2)/83

dated

27.1, 1983)

No. 3710-8-DIB-57/16996.—In

exercise of the

powers conferred

by Section 34 of the

Punjab Khadi and

Village

Industries Board

Act,

1955

(Act 40) of 1956),

the

Governor of Punjab

is

pleased

to make

the

following

rules, namely ^:—

1.

Short title.—These rules may

be

called the

Punjab Khadi

and

Village

Indust- ries Board

Rules,

1957,

2 .

Definition.—In

these

rules,

unless the

context otherwise requires.

(a) ''Act'? means^the

Punjab Khadi ^and

Village

Industries

Board

Act,

1955,

(Punjab Act 40 of 1956), (b)

'Chairman' means^the

Chairman^oftheBoard. (c)

'Vice-Chairman' menns^{the Vice}Chairman^oftheBoard. ^— (d)

'Secretary'

means^the

Secretary of^theBoard.

(e) 'Joint Secretary'

means^the

joint Secretary^{of the}Board. (f)

'Financial year'

means ^the

year commencing ^{on theIst}day^of

April. (g)

'bank' means,—

(i) ^a

banking company ^as

defined^inthe

Banking Regulation^Act, 1949 ;

(ii) ^any

banking

institution

notified^{by the}

Central

Government

under section ⁵¹of the

Banking Regulation Act, 1949 ;

(iii) ^«the

State Bank^ofIndia constituted

under^theState ^Bankof

India Act, 1955 ;

(iv) ^a

subsidiary^bankasdefinedin^theState^Bank

of

India (Subsidiary Banks) Act,

1959 ;

(v) ^anyofthe

Banks mentionedⁱⁿcolumn ^2oftheFirst Schedule ^tothe Banking Companies

(Acquisition and

Transfer

of

undertakings) Act,

1970,

(h)

'Centre'? means,— mite

2

(i) ^a

District

Office^oftheBoard

including its

any other sub-office; and ^°

|

(ii) ^the

establishments^{of the}

Board which encourage, assist ^or

carry ^on khadi ^and

village

industries^orcarry.^ontrade ^or

business ^{in such} industries ^andin ^the

matters incidental

to

such

trade or business; (i)

"registered

institution"? means :—

(i) ^any

Co-oper^tive

Society

registered

under the

Punjab

Co-operative Societies

Act, 1961 ; ^and

(ii) ^any

society

registered under ^thesocieties

Registration^Act, 1860 ;

(j) 'form'

means^{a form}appended ^to

these rules.

3. Procedure of payments,

deposits

and

investments on behalf of ^theB oard ^:—

(a) ^The

Board

shall

receive

requisite funds^forimplementing the

various schemes and under

section

-20.: of 'the Act

and

deposit ^{the same}in the Bank.

(b)

Payments^{by or on}behalf^oftheBoard shall be made in

cash

or

by cheques drawn

against

the

current account of^the

Board.

(c) ^Thecheques^andall

orders^formaking

investmen ts ^or

withdrawal of ^the same, or for ^the

disposal in any

other manner of the funds ofthe

Board shall ^be

signed

by ^the

Secretary

j

Provided the transaction

'does^not exceed

Rs. 5,000/- ¹ⁿ

each ^caseand where^the

amount-exceeds, this will be

countersigned by

any

member of

the Board

specially

authorised

by the Chairman ⁱⁿ

writing ^{to do so.} Placing of moneyⁱⁿ

fixed deposits^andinvestment: thereof and the

(d

disposal of^suchmoney if ^so

placed^or

invested

shall

requite ^the

prior approval of ^t he

Board.

"Provided ^{that the}

moneys received^from

the

Commission

shall ^be placed In

fixed

deposit in ^a

bank with ^theprior approval of the

Chairman."

4,

Custody ofmoney required. for

current

expenditure of Board ^and.investment of money not ^so

required ^:

— -

(a) ^The

account

of ^theBoard shall^bekeptiin ^bank

and

all |

moneys^of the

Board with ^the

exception of :—

meh

3

(i) petty ^cash

as

mentioned in

clause

(c)

; (ii) money

placed in fixed

deposits ;

. (iii) money invested

in accordance

with the

provisions

hereafter contained

shall be

paid

into that account."

; (4-A)

Power to

write off (1) The Board may

on

the recommendation ofof the

Finance

Committee

of

the

Board, write of losses

upto Rs. 1,000/- falling under

any

or

all

of ^the

following

categories ^:—(a)

Loss

of irrecoverable

value

of stores

of public money

due

to

theft, fraud,etc.

(b) ^Loss

of irrecoverable advance

other than loans ; and (c) Deficiency

and

depreciation

in the

value stores.

2.

The Board

shall

take

suitable

action against

the person

responsible for theloss

and send a

report

to the

Government or

Commission,

as

the case

maybe. Explanation |

Nothing containedin

this rule

shall apply to

loss

occasioned by irrecoverableloans. Sanction

of the Government or Commission,

as

the case may be, shall beobtained before

such

lossesare

written

off ).(b)

The Secretary will place requisite

Gash

at

the

'disp5sal of Incharges ofthe

various centres

for

running

day-to-day

work

of the

said

centre ;provided

the

amount does

not exceed

Rs. 2 ,000/<

for an

individual centre. In stich cases

where

the

amount exceeds

Rs. 2,000/-

but does notexceed Rs. 10,000/- prior

approval of

the

Chairman will be obtained in writing. In cases

where

the amount exceeds the

limit-of

Rs. 10,000/-the

prior approval of the

Board shall be

mecessary. (c)

The petty

cash

required for mecting

current

expenditure shall be

in

the of the

cashier or

any

other officer

who

may

be

nominated

by

the Secretary in

this

behalf and

shall

Rs. 1,500/-. | (d)

Persons

entrusted

with the

Cash,

store

and

stock

will be

required to furnish necessary

security

as

may

be

determined

by

the

Governmentfrom time

to

time,

1

S—4A inserted

by

the

Punjab-Government

-Notification

No, 8696-3

IB-II-€0/19553 dated

28th September,

1960.

4

custody no exceed —_

4

5.

Travelling

Allowance

For the

purpose of reimbursing personal expenditure incurred in attending ^the

meetings of the

Board,

or

in connection

with any

other

duty

assigned ^{to them}

by ^the

Board

or the

Govt. for the

purpose of ^the

Act,

member^ofthe

Board or

its sub-committees,

including

co-opted members, who ^are

non-officials

shall^be

paid

travelling

allowance at the rates fixed

for,

''Government employees of Grade

I and

daily

allowance at rates to be fixed

by ^the

competent

authority

from time to

time. Note :—The expression 'competent

authority'

used

in this rule

shall

mean

the Administrative Department

Acting

in consultation with the

Department of Finance.

6.

Making of contracts—(a) Every

contract or

agreement

on

behalf of the Board, thall ^be

in

writing ^and

shall^be

signed ^andsealed with ^the

common Seal of the

Board. {b) ^the

Secretary may, ^onbehalf

of^the

Board,

enter^intoany contract ^or agreement ^insuchmanner^and

form

as, according

to ^thelaw for

the time

in force

would bind

him

if the

contract or agreement

were entered into on

his

own

behalf ;

provided that

the

amount of contract

or

agree- ment does not exceed

Rs. 25,000;

(c) Any

other contract^or

agreement ^on

behalf of^the

Board excéeding Rs.25,000-shall ^be

entered^intoby ^theSecretary^inthepresence of another ^° member ^so

authorised

by

the

Board,

who would also affix

his

signatures to the contract or agreement in token

that

the same was siged in his presence, The signatures of such ^amember shall^be

in .addition

to the signatures of any

witnesses^to

the execution of

sucha contract

or 'agreoment.'' Preparation of programme—The programmes

under Section²³

(1)

of the Act shall be

prepared

by

the

Board

during every financial year

for the

next financial year in the

form 'A' and-shall be

forwarded to the

State Govern- ment before the 15th

September, in the

year in

which of it

is prepared A Supplementary

programme, if any,

under

section ²⁷of^the

Act

shall^alsobe Clause 5

substituted vide 'amendment. notification No.

8/25/78-31B15/12271 'dt. 16.10 80

a prepared

by

the

Board

in any financial

year

in form '

A' and

shall be

for- warded to

the

State

Government before

the 30th

June

in that year.

8.

Preparation of Budget—(a) The Board

will submit to

Government

its annual budget in the

usual form in

accordance

with the calender

which may be issued

by

Government

and the

instructions

which Government may issue from

time to

time.

The budget shall show

distinctly

in

full details and

with explanatory

notes

for

marked

differences

in estimated

marked

receipts

and expenditure

under

all its

heads on

capital

and revenue

accounts,

the sched ule of staff

already employed

and to

be

engaged'during

the next

year in the

usual form.

It shall be

accompanied by

the

Board's programme

relating

to."each scheme and schedule

of staff as

sanctioned by Government.(b) A supplementary

budget, if necessary, shall

be

submitted to

Government in the

usual form on such date as

the Government may

specify.

9. The Board

will grant

Loan, subsidy,

etc. to

individuals

and

registered institution'within the

budget

provision of various

schemes. #0.

Annual

Reports.—The

Board shall submit its

aanual report, report in the form

'B' to Government and

the

Head

of the

Department

associated

with the developmentof Khadi and

Village

Industries before

the

expiry of the period specified in

section 28

of:the

Act.The quarterly progress report shall be prepared by

the

Secretary in the 'form

that may

be

prescribed

by Government and

copies thereofsubmitted to

the _

Government

and

the

Headof the

Department

associated

for the

development of Khadi and

Village

Industries.11.

Accounts.—The receipts

and

expenditure .of

the Board Shall be

classified under

such

major, Minor and

subordinate

heads.of accounts, as.the

State 'Government

may.in

consultation

with

the

Board

direct

and shall be

shown under such

further

datailed heads

again

as

the

Board may

deem

necessary for the

purpose ofadministration and

control.Within six months

of the

close

of

each

year-the -annual statement

of -account referred to

in section

30

(J)

of the

Act

shall be

prepared,

showing the Ainancial

results

of any

scheme or works

undertaken by

the

Board

in that year.

MANGAT RAL

_

Secretary

to

'Government, Pb.,Industries

Department,

6

Form—A Programme

1.

Name

of

the

Scheme:

2.

Introduction.

3.

Scheme

as

in operation

during

the

current

year—Administrative aspects. Technical

aspects

(Training). Economic aspects, Social

and

rural development aspects with particular

reference

to

employ- ment, progress

achieved

during ^the

six months

and expected

during

the remaining

part of^the

year. 4, New

year's programme. |

te

(a)

Administrative. (b)

Technical.

(c) ^TheProgramme shall contain :—~ %

(1) ^the

particulars of^thescheme

which the

Board propose

to

execute

whether |

in-part ^or

wholly,

during

the next

year.

:

(2)

Particulars^ofany work

or

undertaking

which the

Board. proposed

to

orga-nise

during

the next

year for the purposes of and

carrying outits

functions under

the

Act ; and |

(3) ^Such

other

particulars ^as

may

be

required.

5

Estimated receipts and expenditure. |

6:

Reasdénsand full justifications for the

supplementary programme. ( ^*

For supplementary programme

only).

FORM-—B

1.

Introductory,

2.

Constitutional changes, if any, ..

3.

Administrative Teview. ~

4.

Meetings of the

Board

(short review)

5.

Industry

wise

brief description

and Prospective programme

for the

next

year. Note :—Review

of^eachscheme

should

lay

stress ^on

its record and

financial aspects. It should

contain co Iplete statistics with

Special reference

to

training

and

Five-Year-Plans. of Socio-economic General

Survey No 3710-8-DIB-57/

16

A,

dated

Chandi copy

th

September 1957. is

forwarded to the

Director

of Industries uni

information.

.

MUKAND

LAL BHASIN

se

SUPERINTENDENT INDUSTRIES

'

for Secretary

to

Government, Pb. |

Industries Department No, 3710.

B-DIB-57/16996-B,

dated the 4th

September,

1957

Py ^is

forwarded^tothe

Secretary,

Punjab

Khadi and

Village Industries Board, Jullundur, ^for

information, A ^co

to

Government

Pb,

8

No.

3710-B-DIB-57/16996-C,

dated^the4thSeptember, ¹⁹⁵⁷ A copy is

forwarded ^totheAccountant General, Punjab^forinformation.

DES

RAJ MALIK

ASSISTANT

SECRETARY,

FINANCE

(II)

for Secretary

to

Government,

Pb. Finance Department. A copy^isforwarded ^{to the}

Secretary

to

Government,

Punjab, Finance Department (II),

for information,^withreference ^{to his}

U.O. No, ³⁴¹⁰

FDII-57, dt,

17th/18th June, 1957.

MUKAND LAL

BHASIN

SUPERINTENDENT,

INDUSTRIES

for

Secretary, ^to

Government, Pb.,

ty Industries

Department.

; é^> To The

Secretary ^to

Government,

Punjab,

Finance

Deptt, U

O.

No. DIB-57,

dated

Chandigarh the.4th September,

1957,

-

2710