- i ....... N », i " EXTRAORDINARY | PUBLISHED BY AUTHORITY No. 45 ip : G‘a‘ngvtowk_,. Friday, April 7, 1978 © = LEGISLATIVE DEPARTMENT il NOTIEICATION No. 11/LL/78 Dated Gangtok, the 7th April, 1978 The following Act of the Sikkim Legislative Assembly having received the assent of घाट Governor on the sth day of April, 1978 is hereby published for.general information, .. SIKKIM ACT NO., 11 OF 1978 AN e THE SIKKIM KHADI AND VILLAGE INDUSTRIES BOARD ACT, 1978 . 4 ACT e IR0 5 to provide for the establishment of a Board for the development-of the Khadi and Village Industries in the State of Sikkim and for matters connected therewith Be it enacted by the Legislative Assembly of the State of Sikkim in the Twenty-ninth Year of the Republic of India as follows :— : : ire | / CHAPTER I PRELIMINARY - Short title, extent and. = ¥. | ते - This Act may be called - the SIKKIM KHADI AND VILLAGE - INDUSTRIES BOARD ACT, i978. - ; 2 (2) It extends to the whole of Sikkim कल हि) It shall come into force on such date as the State Government may by a notification in the Official Gazeétte appoint in this behalf. Definitions,: 2. In this Act; unless the context otherwise requires— = -~ commencement @) *‘Board’’ means. the Sikkim Khadi & Village Industries Board . . established under Section 3 (b) = “Khadi & Village Industries Commission’’ means the Khadi & - Village Industries Commission of India established under Section - 4 of the Khadi & Village Industries Commission ‘Act, 1956 - - - . * (Central Act.617of 1956) - (c) . ‘Khadi"”" means any cloth woven- on handlooms in India from - i el - cotton, silk or woollen yarn handspun का India or from a mixture o » t - anytwoorall ofsuch yarns and shall include ready-made garments g e S made out of such cloths ः : Ve LSRRI i . (d) ‘%Village Industries’” means :— = : O e (i) all or any of the Industries specified in the schedule to the Khadi - and Village Industries Commission Act, 1956, and includes any ~ other /industry deemed to be specified in the said schedule by . " reason of a notification issued by the Government of India under Section 3 of the said Act, and
Establishment an_d कान g corporation of Board.. 4 AN e o o o B 8 s e o Conjtitution of the Board. L ¥ .Proceedmgs presumed. ., to be good and valid! Temporary. association: of persons with the: Board for particular purpose (20 %2 (i) . any other industry specified in this behalf by the Government by ' ~ notification in the Official Gazette in consultation with the Khac. : Village, Industries Commission of India and the Board. * i (e) ‘‘Government’ means the Government of SikKim, / (£ “‘Prescribed’’ means prescribed -by. rules'made under this Act. - न ‘Regulations’” means regulation§ fnade by the Board under this RN ) ~(h). ‘‘Chairman’’ means Chairman of the Board @) “#Vice-Chairman’' means Vice-Chairman of the Board - () ‘‘Members’’ means members of the Board: *. . of CHAPTER जा THE SIKKIM:KHADI AND VILLAGE INDUSTRIES BOARD 3. With effect from such date as the Government may, by Notification, * fx in this behalf, there shall be established a Board to be called the Sikkim Khadi - and Village Industries Board. - It shall be a body corporate by the name aforesaid . having Perpetual succession and a common seal, with power to acquire, hold S and dispose of property and to contract and may, by the ‘said nanie, sue and besued v B M A g S e o लक e गा नियत गिल पिन कह (3) The Board shall consist of not less than-séven and not more than -« +: eleyven members; all of whom shall be non-officials who are al- ready interested in constructive activities relating to and who have abiding interest in the Khadi and Village Industries programme (b) - One of the members of the Board shall be appointed by the Go- . vernment as the Chairman of the Board {¢). \The Government may appoint ‘one:of the other members as the - . Vice-Chairman who shall exercise such of the powers and perform ~ such of .the duties of the Chairman as may, be prescribed or as may be delegated to him by the Chairman. (d) * The Government shall, after consultation with the Board, appoint ~ a member other than the Chairman and the Vice-Chairman to be U the'Secrétary of ‘the Board! @ isiaic fh (¢) The appointments of Chairman, Vice-Chairman and Secretary ; * shall-be made by the Government in consultation with the Khadi : (e Vxllage Industries Commission . “(917 In the event of any vacancy'in the office of & member of the Board - ‘ by reason of death, resignation or removal, suchvacancy shall - i »:be filled in by appointment by the Government and the member.: = i सन दे ‘ i appointed in such vacancy shall hold office for the unexpired term iof his ‘predecessor (g) - :The Chairman, Vice Chairman and the other membets of the ~ Board shall receive such allowances as may be piescribed and all « ..« suchallowances shall be paid from the fund of the Board. SR The Government shall appoint a person not being a membeér of the Board to be the Financial Adviser to the Board. The Financial : Adviser may also function as the Chief Accounts Officer * (i1) - The term of office, the conditions of service and the functiors. - " " of the Financial Advisershall be such as may be prescribed in con- sufl jon with the Khadiand Village Industries Commission 6. Any member of the Board may resign his office by giving notice in writing to the Government and on such resignation being notified in the Official Gazette by the Government, shall be deemed to have'vacated his office ", 7. No act or proceeding oft the Board shall be questioned or invalidated ‘merely by reason, of any vacancy in its membership-on account of resignation, death or otherwise, or by reason ofiany defect in the constitution thereof (1) . ‘The Board may associate .with-itself in such manner and for such purpose as may be, determined by regulations made under this - Act any person whose assistance or‘advice it may desire in com- 5 . plying with:dny of the proyisions of this Act 25 . (2) A person associated with:the Board under Sub-section (1) for any : i purpose shall'have the nght to take part in the discussion. of the . Board: relevant to:ithat.purpose, but shall not have the right to e e 00000 10011 fw ammimnan |
e in’ the discussions ot the: Board but such officer or officers shall not have thé right to vate ; §. (1) The Board shall meet at such times and at such placesand shall -« subject to the provisions of Sub-sections (2), (3) and (4), observe - such rules of procedure in regard to transaction of business at its ~ meetings (including the quorum at meetings) as may be provided - by reguldtions made by the Board under this Act. Provided that = the Board shall meet at least once in every two months (2) The Chairman; may, whenever he thinks fit, call special meetings 4 of the Board : " (3) The Chairman or in his absence, the Vice-Chairman or if he is L - als6 absent, such member as may be chosen by the members Terms of 07०८ and हर - ditions of services of Chairman, Secretary, Vice=Chairman, & other -members of ithe Board Powers and duties of the Secretary 'Officets and servants of the Board and the condi- tions रण their services. i present from among themselves shall preside at a meeting of the e Board. - . (4) All questions'dt a meeting of the Board:shall be decided by the :.. ~ majority of the votes of ‘the members present and voting and in s the case of an equality of votes the Chairman or, in his absence .~ t\ the person presiding shall have a second or casting vote . (5) The proceeding of thé meeting of the Board shall be forwarded to = the Governmernt and the Khadi and ;Vlllage Industries Commission - within fifteen days of every meeting 10 The term of office and the terms and conditions of services of the Chair- man; the Vice-Chairman, the.Secretary and other members of the Board shall be such as may be prescribed <7 11 The Secretary shall exercise such powers and discharge such duties as may be prescribed or as may from time to time, be delegated to him by the Government or by the Chairman ~11A. (1) (a) The Board shall appoint an Executive Officer to manage the affairs of the Board, who shall also function as Secretary to the . Board i (b’)‘ - The funetions, duties and powers of the Executive ‘Officer shall - be such as may be fixed by the Board: () The Executive Officer may be a Government servant whose Y iervices are placed at the disposal of the Board by the Govern- ¢ ment and if he is Government @ servant, his remuneration allowances and other conditions of service shall be such'as may be = fpxed by the Goveriment. In case of a person other than a : ~ Government servant being appointed as the Executive Officer, his remuneration, allowances and other conditions of service shall - . be fixed by the Board with the prior approval of thie Government -Standmg Fmance Com— mittee. ' i) ः Appointment of other _committees. - . (2) The Board may appoint such other officers and servants as it may : consider necessary for the' efficient discharge of its functions - Ptovided that the Board may delegdte its powers in this behalf " to the Chairman or other members ot officers of the Board (3) Subject to the provisions of clause (c) of Sub-section (1), the ' pemuneration; allowances and other conditions of service of the . - officers and: servants of the Board shall be such as may be de- + termined by regulations ; S 3 2 तट जल 12 The, Board may constitute from among the member of the' Board a Standing! Finance Committee to exercise such powers:and. perform such . functions relating to finances ‘of the Board as may be laid down by regulations made by the Board |t enishy s i ं 131+ - Subject to any rulesmade in this behalf,the Board may from time to time appoint one: Or more committees for the purpose:.of; securing the efficient discharge of its functions and; in.particular, for the purpose of securing that the functions are discharged with regard. to the circimstances and requirements of Khadi or any particular village Industry. Such committees may be appointed for any specific.areas.. . | - T i | fri
s 4 ..__G{enetal.' powers of the Board. ' Power to make contracts. " FUNCTIONS AND POWERS OF THE BOARD : 5... (१) @ (ii) (i) (4 ं CHAPTER III Gt ¥ It shall be the duty of the Board to encourage, organise,develop . ‘and regulate Khadi and ' Village Industries and perform such . functions as the Government may prescribe from time to time . Without prejudice to the generality of .the provisions of Sub- “section (1),the Board shall also in particular, discharge and per- . form all or any of the following duties and functions, namely:— . to start encourage, assist, and carry on Khadi and Village Indus- - tries and to carry on trade or business in such industries and in matters incidental to such trade or business . to help the people by providing them with works in their homes . .and to give loans and other forms of monetary help to individuals . or societies or institutions on such terms as may be prescribed to encourage establishment of co-operative Societies for Khadi - and Villlage Industries ; ~to conduct, training centres and to’ train people thereat with a view to equip them with the necessary knowle\dge for starting or carrying on Khbadi and Village Industries to manufacture tools and implements required for carrying on . Khadi and Village Industries and to manufacture the product of such industries to arrange for the supply of raw materials and tools and imple- ments requlred for the said purpose,.and ; . to:sell ‘and to arrange for the sale of the products of the said ‘Industries to arrange for publicity and popularising of: the finished products v - of Khadi and Village Industries by opening stores, shops empo- ria or exhibitions and to take similar measures for the purpose to endeavour to educate public opinion and to impress upon the ~public the advantages of patronising. the products of Khadi and Vlllage Industries : to seekand obtain advice and guidance of experts in Khadi and ~Village Industries to underake and cncourage research works in connection with the Khadi and Village Industries and to ‘carry on such activities as are incidental and conducive to' the objects of this Act . 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 the Act. ~ 2 15. . Subject to the other provisions of this Act,.the Board shall, for the purpose of carrying out its functions under this Act, have the following powers namely:— o to acquire and hold such movable and immovable property. it deems necessary.and to lease, sell or otherwise transfer any.such property : Provided that any loase (il mortage, hypothication or other transfer to-any person or authority other than Khadi and Village Industries Commission of any immovable property belonging: to-the Board shall be null and void unless it is sanctioned by the Government : @) ..... (1) (2) to incur expenditure and undertake any work in any area of Sikkim for: the framlng and: execution of such schemes as it may consider ‘necessary for the purpose of carrying out the provisions of this - Act, or such functions as may be entrusted to it by the Govern- ”.,ment ५३१ The Board may enter into ‘and perform all such contracts as it : 'may. COllSldel' necessary or expedlent fOI‘ carrymg out any of the ¢ purposes of this Act Sehisiin Every contract shall be made on behalf of the Board by its Chairman { 2" Provided: that the Chairman; may, by/an order in writing, delegate his. powers in this behalfito the Vice-Chairman orithe Executive Officer. 2o+ ट शक. (3) Every yicontract made ‘on behalf:of the Board shall, subject to the nraidinne Af thic cartian ha'antaradintn in crinh mannar and farmme
A Pe..cr to the Khadi & “llage Irdustries Com- mission 'to aive dirct- . fons 400 ७-५४ Preparation & submi-- ssion of programme San¢tion of programme. AT ¥ s 17 18] शा Supplementary programme. 20 Power of Board to alter schemé : WLy 1 N Transfer of property. सर रण द Board: AAp'.p‘h‘catio‘n“ of fund मय ‘property. Subventions and loans - to,the Board. In''the performance ofits tunctions under this'Act, the 5oard snaii be pouna by such.directions as' the Khadi and ,Vxllage Industries: Commission may give to it from time to time - PREPARATION AND SUBMISSION OF PROGRAMME v (2) Gy Ay 0०) A i P कर) CHAPTER 1V Xk SN . S .- et In each year, on such'date as may be fixed by the Government ‘the ‘Board shall prepare and forward to the Government a pro-. - gramme of work R . - The programme shall contain:— “particulars of the scheme: which' the Board proposes to execute ~ whether in part or whole during the next year particulars of any work or undertaking which the Board proposes to execute during the next year for the purposes of carrying out - " its functions under this Act, and : "fl?,such other particulars as‘may be prescribed The Government may in consultation with the Khadi and Village Indus- tries Commission approve and sanction the programme in whole or with such modifications as it:deems fit.: = ; The Board: may. prepare and forward a supplementary programme for " the sanction of the Government in such form and beforé such date as the Govern- ment may prescribe-and the provisions of section 18 shall apply to such supple-~ mentary’ programme. - | 21 2 The Board may with the previous approval of the Khadi & Village Indus- tries. Commission make an alteration in any scheme:so long as the aggregate amount sanctioned/for the scheme is not exceeded. A report of the alteration shall be sent to the Government in such form and within such time as may be prescribed L3 4 (s AR ST N i CHAPTER V. FINANCE, ACCOUNTS, AUDIT AND:' REPORTS The Government of Sikkim may transfer to the Board build ings, land or 4५ any other property, whether movable, or: immovable, for use and management by the Board on such conditions and limitations as the Government may deem fit for the purposes of this Act 3% 24 25: @) (०) e (4) _ The Board shall have its own fund and all receipts of the Board shall be credited thereto, and all payments by the Board shall be ‘met therefrom ' The Board may, subject to the provisions of this Act, and the rules - made “thereunder accept.grants, subyventions donations and gifts - and receive loans from Government, the Khadi and Village Indus- - tries Commission of India or a‘local authority or any body or association, whether incorporation or not, or an individual for all - ‘or any ofthe purpose of this Act. It may also createreserves for irrecoverable losses and losses in direct trading ‘activities.. . All moneys b'elongmg to the Fund of the Board shall be deposited in such Bank as may be approved by the Government on and at' places: where ‘there is no such Bank, in a Government Treasury or be invested in such securities as may be approved by . the Government A The accounts of the Board shall be operated upon by such officers jointly or individually as may be authorised by the Board All property, fund and other dssets of the Board shall be held and applied by it, subject to the provisions and for the purposes of the Act The Government may; from time to time, make subventions and ~grants to. the Board for the purposes of this Act on such terms and ‘conditions as‘the Government may determine in each case: Es- . tablishment expenditure of the State Board ‘will be the sole res- ponsibility. of the ‘Government Similarly it may grant sub- ventions compensating irrecoverable debts ' i ५2 3
T न अं वि . 3 “2222 22 आल 38 (0८6 Goverrment and subject to the provisions of this Act and “ such conditions as the Government may determine, borrow. .y e ey ! sum required for: the purposes of this Act. . S . R R Provided that the previous sanction of the Government shall not be n. cessary to borrow any sum from the Khadi and Village Industries Commission. - : हा कर | (2“6 (1) The Board shall; by such.date in each year as may be prescribed i e s g B ... prepare and submit to the Government for approval the budget 2 in the prescrlbed form for the next financial year showing the. Ss o el hoe Industries Board respectively during that financial year. » The . Board shall forward a copy of the annual budget ‘to the Khadi . . and Village Industries: Commission for inform tio), 1 (2) . Subject to the provisions of sub-section (3) and (4) no sum shall ; : ... beexpended by or on behalf of the Board unless such expenditure - L o b . is covered by a;specific provision in the budget approved by the - Government 5 | (39. The Board, may, within the respective limits of the budget, i . sanction any reappropriation frdm one head of expenditure-to- ‘ . another or from a provision made for one scheme to that in res- S e i necti of¥anaother Board except with previous Industries: Commission. . + X . (4): The Board may, within such limits and subject to such conditions may be prescribed,-incur expenditure in excess of the limit pro- : vided in the budget approved by the Government under any head 0 expenditure or in connection with any particular scheme so Government is not exceeded. = , -'Sfu"pp'ilhefm”en:‘t‘ayrdvl:B.:udd”et',, 2y ~ The Board may submit a supplementary budget for the sanction of the Government in such form and before such date as may be prescribed 28 घाट provisions of Section "26 shall apply to such supplementary budget ; पा! Report. 3 28, . (1) The Board shall prepare and forward to the Government in such .\ ५. है 4: हक 15. manner as ‘may be prescribed an annual report within'three months ol e from the end of the financial year giving a complete account of . - . Uits activities during the previous financial year alongwith a copy WU 5 of the annual statement of accounts referred to in section 30. Industries. Commission an annual report within three months from the end of the financial year giving'a complete account of . the funds received by the Board from the Commission and the - activities carried on by the Board'from and out of such fund . during the previous financial year.. - (3). The report received by the Government under sub-section (1) s - shall be laid before the Sikkim Legislative Assembly, as' soon as R - may be, after it is.received by the Government j e T LN मर बज दे: ही Returns.and _तुमाडि, 2-29, * (1) The Board shall furnish ‘to the Government and the Khadi and मजे: रथ : Village Industries Commission at such time and in such form and "४ 2 ४ उ oo manner as may be prescribed or as the Government or the Khadi पर 2 “मा नर रा and Vlllage Industries Commission may require such returns and S O e d न = statements and such particulars in regard to any proposed or exis- ting programme for the promotion and development of Khadi Agsiivro sttt s e ~-and Village Industries as the Government may, from time to time, e requlre 2 ४ (2 4 < | % (2) - Without prejudice to the provisions of sub-section (1). the Board. shall, as soon as possible after the end of each financial year, r . . = activities,policy and programme during the previous financial year. o " (3) Al returns, ;statement‘and particulars furnished by the Board to ला लाला the Government under sub-section (1) shall, as soon as possible i after they are so furnished, be placed on the table of the Sikkim T agiclative PAccamhl s The Board may, from time to time with the previous sanction . . estimated receipts.and expenditure in respect of Khadi and Villa= Provided that no re-appropriation from the head ‘‘Loan’’ to any other | head of expenditure and yice versa in the budget shall be sanctioned . by the R g i : long as the aggregate.amount in either budget approved by the . b ] (o) The Board shall prepare and forward to: the Khadi and Village का " submit to the Government a report in such form and before ‘such ' अर लहर Sy Pt RS date as may be prescribed, giving a true and full account of its’ \‘J
P e कस «कं. T M g g o G 2५ S R - The Board shall maintain proper accounts and other relevant ~ records and prepare an annual statement of account including the profit and loss accounts and the balance sheets in such form as : : ~ may be prescribed रे को : ‘ _wi ' (2) The accounts of the Board shall be audited by such person as the : U » i . Government may appoint in this behalf. > (3)" The Auditors appointed by the Khadi‘and Village Industries Com- : . mission shall have the right to audit and inspect the accounts of AR : . the Board pertaining to the funds advanced by the Khadi and Villa- ] it ; ge Industries. Commission i y (4) The persons appointed ' under sub-section (2) and (3) shall . connection with such audit, have such rights, privileges and au- : : ~ thority as-may be prescribed and, in particular,” shall have the S ANt AV : . right to-demand the production of books, accounts, connected | i ; : ~.vouchers and other documents and to inspect any of the offices _ of the Board ' ~ (5). The:accounts of the Board as certified by such auditor together ~ with the audit report thereon shall be forwarded annually to the Government and the Khadi and Village Industries Commission T हा . before such date as the Government may specify in this behalf AR S (6) The Board shall comply with such directions as the Government ‘ : ' may, after perusal of the report of the auditor, ‘think fit to issue. CHAPTER VI MISCELLANEOUS o " Member of Board and o 3 ... Members of the Board and officers and servants of the Board shall be deemed Officers & servants of when acting or purproting to act in pursuance of any of the provisions of Board to be Public ser- . this Act, to be public servants withinsthe meaning of section 21 of the Indian vants. : . Penal Code T , . : ; Protection of action = ', .32 No suit, prosecution or other legal proceedings shall lie against any person taken under this Act. = for anything Wwhich is in good faith done or purported to be done by orunder o S ‘this™ Act ; हर e Power to make rule. 33. (1) = The Government may, by notification in the Official Gazette, make rules to give effect to the provisions of:this‘Act. i (2) In particular and without prejudice to generality of the foregoing : powers such rules may proyide for or any of the following matters : पेट भा. @) the place at which the office of the Board shall be located (b) & 'the term of office of, and the manner of filling casual vacancies 53171 he members of the Board and the terms and conditions of service of the Chairman, ‘the Vice-Chairman, the Secretary and the other members of the Board, including the salaries and allow- - ‘ ances to be paid to them and travelling and daily allowances to be drawn by them; b ‘ “(c): ~the disqualification for membership of the Board and the proce-. dure to be followed for removing a member who is or becomes - subject to any disqualifications ‘ (d) powers and duties to be exercised:ind performed by the Chairman and the Vice-Chairman (e) the conditions subject to which, and the mode in which, contracts - " 'may be entered into by or on behalf of the Board &) constitution of the Standing Finance Committee and other com- mitteesi:= e मे () the procedure ‘to be followed in the performance of duties by members of ‘the Board " , १: (0) : the powers and duties to be exercised and discharged by-the Secre- रख tary, the Financial ‘Adviser the Executive Officer of the Board 5 i =)+ i the date by-which andithe form in which the bu'_gd et and the supple- i mentary. budget shall be-prepared and submitted in each year © -(j). . ithe procedure to be followed for placing the Board in possession लिपि *. “5 हद the procedure to be followed and the conditions to be observed P * dn borrowing moneys and in granting loans ; . S el sl O ’“the form and manner in तर ८1) the accounts of the Board shall ¢ - ¢ EERS be maintained } : ; > e e
5 ) “the form and manner in which' the retirns 60015 or stat €nts : AR A - shall ‘be submitted ; and < ' ey any other matter which is required to be prescribed १ e g e (1) The Board, with the: previous sanction of the Governments F by rotification, make regulatlons not inconsistent with this Act and the rules % made thereunder, for enabling it to perform ‘its functions under this Act (2) In particular and wihout prejudice to the generality of the fore S B R L R going power, such regilations may provide for all or any of the ः oy _ following matters, namely:— : रा hE TR hiss and conditions of ‘appointment and service and the फिर कि रियर “1 2 इटावा 98१० 6०मिटटाड बात 5लस्था 01: the Board other than the it s Ll e Segretary | including the payment or travelling and daily allowan 2 दा ges in respect of journeys undertaken by such officers and ser- ks SRkt el सलाद लि the purposesiof this Act v ; (b‘)\ . the time and place of meetings of the Board, the procedure to s मा दि ला lea e s llowédlin regard. to transaction of business at such meet- ४ का न ings and the quorum necessary for the transaction of such bu- रा el el oL I SR STRessTatha s eeting i , G o ooi 1 (@) functiohs of committees and the procedure to be followed by : का ot A e लाला बताता ८5 the discharge of their functions;:. At O gl T W (d) the delegation of powers and duties to the standing finance co- : - mmittee, Secretary or any employees of the Board ;- \ g (e)~ thé maintenance of minutes of meetings of the Board ~and the ; “transmission of ‘- copies thereof to the Government and the Khadi & Village Industries. Commission e b e (f)- the persons by whom and the manner. in which payments, 4o s .o - depositsiand inyestments may be made on behalf of the Board ', oo . (@) the custody of moneys required for the current” expenditure ‘of ‘ s sl ~ the Board and investment of monéys mnot so required R . (h) the maintenance of accounts, S V“-"‘ Do .. (3) - The Government may, by notification, rescinl any regulation G : - made under this Section and thereupon, the regulation shall cease to have effect : , Dissolution of the Board . 35... (1) = Ifat any time the' Government is satisfied that:— . (@) ¢ the Board has without reasonable cause or execuse, made de- Pt fault in: the discharge of its duties or in the performance of its functions imposed or entrusted by or under this. Act, or has' o e it abused its powers or ५. उन i(b) o circumstances have 5o arisen that the Board rendered unable का 2.1 1. or may be rendered unable (०: तांबलाकाछुट - उपघंट5 07 perform Yl का its functions under this Act, or 2 (@) it is other-wise expedient or necessary to dissolve the Board A oo ooiswiioo s the Gevernment may; by notification, supersede the Board for such : st ~ . period as' may be specified in the notification and declare- that Vs ot atd i thiepdutiesis powers and functions of the Board shall durmg the व... period of its supersession, be discharged, . exercised and perfor- : $ S med by such person or authority, as may be specified in the no- नहाने g T i पु “tification i S . - Provided the: Government shall before supreseding the Board give a reasonable oppartunity to it to show causeagainst the pro- posed action ) The Government shall: before the expiration)f the period of : Lt ne o supersession, recaonstitutesthe Board in accordance with the pro- Sy e i i e - visions of séctions 3 and 4. 4 : sty bidiey) The Government mdy ‘make ‘such incidental and consequential Je0 e i provisionsias may appear to them to be necessary for giving SY D - iceffect to the provisions of this section. ~“ “(4) Any notification issued or order made by the Government un- der this section shall not be questioned in any civil court (5) (i) On the Board being superseded under sub-section (1) above, - all properties and funds, wlich immediately before the said . o s datewere in the possession of the Board for the purposes of this RO T VA (A | || R0 A ey |
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