Punjab Khadi and Village Industries Board Act, 1955
(Punjab Act No. 40 of 1956)
A CT
(Amended upto October, 1983)
HARYANA KHADI AND VILLAGE INDUSTRIES BOARD
PANGHKULA
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CONTENTS
SECTI®NS
1. Short title, extent and commencement
2. Definitions.
3. Incorporation of Board.
4. Constitution of Board.
5. Term of office and dissolution of Board. 5A Chairman, Chief Executive, Secretary, Joint Secretary and other members hold office during the pleasure of Governor.
6. Disqualifications for appointment as members of the Board.
7. Omitted.
8. Vacancy to be filled in as early as possible.
9. Vacancy, defect in appointment etc , not to invalidate Acts and proceeding.
10. Meeting of the Board.
11. Appointment of Committees. 11A Appointment of Financial Adviser.
12. Functions and Powers of the Board.
13. Power to make the contracts.
14. General powers of the Board. 14A Powers of Chief Executive.
15. Powers of Secretary.
16. Officers and Servants of the Board.
17. Condition of service of officers and servants of the Board,
18. Functions and duties of officers and servants
19. Transfer of property,
20. Funds of the Board.
21. Application of fund and property. 22, Subventions and loans to the Board.
23. Preparation and submission of Annual Programme and Establishment schedule.
24. Sanction of programme and Establishment schedule. 25, Budget,
26. Sanction of Budget.
27. Supplementary programme and supplementary budget,
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284 Aanual report.
29. Further Reports, Satistics and Returns.
30 Accounts and Audit. )
31. Directions by State Government.
31 A Power to delegate )
32. Members of the Board and Members of .the Staff of Board to be publie servants.
33. Protection of action taken under this Act.
33 A Control of Government over the Board.
34. Rules.
35. Regulations.
36. Saving.
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THE PUANJB KHADI AND VILLAGE INDUSTRIES BOARD %
ACT, 1955
PUNJAB ACT NO. 40 of 1956 The 25th October, 1956 (Received the assent of the President on the 16th October, 1956 and was first published in the PUNJAB GOVERNMENT GAZETTE (Extmordinary),'r dated the 25th October, 1956).
1 2 3
4 Year No. Short title Whether effected by later Legislation, 1956 40 The Punjab Khadi and Extended to ?he territories which, imme- Village Industries d iately before the Ist November, 1956, Board Act, 1955. were, comprised in the State of Patiala and East Punjab States Union, by Pun- jab Aci No 5 of 1957, Amended in pait by Punjab Act, 29 of 1957.
AN
ACT
to provide for the establishment of a State Statutory Board for encouraging and intensifying the Khadi and Village Industries in Punjab.
Be it enacted by the Legislature of the State of Punjab in the Sixth Year of the Republic of India as follows :— CHAPTER—I
. PRELIMINARY Short title, extent L (1) This Act may be called the Punjab Khadi and and commencement Village Industries Board Act, 1955,
(2) It extends to the whole of the State of Punjab.
(3) It shall come into force at once, Definitions 2. In this Act unless there is anything repugnant in the subject or context—
(i) ""Board" means the Punjab Khadi and Village Industries Board constituted under Section 3. (ia) "Chief Executive" means the Chief Executive of the Board (Inserted vide amendment No 24-Leg/80 Date 28-7-80).
(ii) (iif) (iv) ™
(vi) (vii)
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"Kbadi" means any handloom cloth woven from yarn handspun in India. '
""Prescribed"" means prescribed by rules made under this Act.
""Village Industries" means such industries which generally form the normal occupation whether whole-time 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 Commission appointed by the Government of India and such other industries as the State Government may, by notification in the official gazette, specify in this behalf in consultation with the Board,
*"Government"" means the Government of the State of Punjab.
"Commission" means the Khadi and Village Indu- stries Commission established under section 4 of the Khadi and Village Industries Commission Act, 1956 (No. 61 of 1956).
"Member" includes, ''Chairman™ and "Chief Executive" and "Member of the Board" includes
"'Chairman of. the Board"" and *"Chief Executive of .the Board" (Substituted vide amendment No. 24-Leg/80 Date 28.7.80).
CHAPTER II
ES_TABLISHMENT AND CONSTITUHON OF THE BOARD
(1) For carrying out the purpose of this Act, the Incorporation' of
Board .
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"'Government' shall, as soon as possible, after the commencement of this Act, by a notification in the -official gazette, establish a Board to be called "The Punjab Khadi and Village Industries Board".
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(2) The Board shall be a body cor porate having perp.tual , succession and a
common seal and may sue_and be sued in its corporate name and sha ll be competent
to acquire and hold and dispose of property both
moveable and immoveable and to co ntract and do
all things necessary for the purpos e of this Act.
4. (1) The Board shall consist of not more than 15
members appointed by the Govern ment, from time
to time, including Chairman, Chief Executive,
Secretary, Joint Secretary and other official and
non-official members.
(Substituted _ vide amendment No. 24-Leg/30
Dated .8-7.80).
Provided that —
Counstitution of Board
(a) the Chairman shall be a non-off icial member appo-
inted by the Government;
(Amended vide amendment 13th Oct ober, 1964)
(b) The Government shall appoi nt a Chief Executive, a Secretary and a Joint Secretary from amongst the
members of the Board; (Su bstituted vide amend-
ment No 24 Leg 80 Dated 28-7 -80.)
(c) The Chief Executive sha ll be appointed from amongst officers of the rank of Head of the Depart-
ment or Joint Secretary to the Go vernment. (Inserted
vide amendment No 24-Leg/80 Da ted 28-7-80)
(2) The Chairman and each pon-official member of the Board shall be paid from the funds of the Board
such allowances as the Govern ment may, from time
to time, fix. The Chairman of the Board, if he
is not a member of Parliament, shall also be paid
from the funds of the Board such hon orarium as the
Government may, from time to t ime, fix. The
official members shall draw their Travelling Allow-
ance for attending meetings of the Board, orin
connection with the performance of any duty assig-
ned to them by the Board or the Gov ernment for
the purposes of the Act admissib le to them under
the Punjab Travelling Allowance Ru les as applica-
ble to the State of Haryana from thei r respective
departments.
(Amended vide No. 29 Leg/73, dated 2-7-73);
Term of office and dis- solution of Board
5.
(2A) Notwithstanding anything contained in. sub
3)
1)
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section (2), the Chief Exccutive shall be paid from the funds of the Board such salary and allowances as may be prescribed.
(Toserted vide amendment No. 24 Leg/80 dated 28-7-80).
The Board shall have powers to invite person specially qualified to advise on matters before the Board relating to an industry or having special knowledge of local conditions in the area where the industry in question is situated These persons shall be paid allowances at the rates admissible to other non-official members of the Board. The Board shall, unless soonmer dissolved by the Government, continue for a period of three years from the date of its establishment or till a new Board is appointed thereafter:
Provided that the Government may, at any time with the previous approval of the State Legislature, by a notification in the official gazette, make a declaration that from such date, as may be specified in the notification, the Board shall be dissolved. Any member other than the Chairman and the Chief Executive, may at any time, resign his office by giving notice in writing to the Chairman of the Board and on its being accepted by the Government he shall be deemed to have vacated his office from the date of such acceptance, provided that the Chairman shall give such notice to the Government, (Substituted vide amendment No. 24-Leg80 Dated 28-7-80),
On the Board ceasing to exist, either by afflux of time or by dissolution by the Government as pro- vided in sub-section (1) any committee appointed under section 11 shall cease to function; and —
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Chairman, Chief Exe- cutive, Secretary, Joint Secretary and other Members hold office during the pieasure of Governor. Disqualifications and appointment as
members of the Board. all funds and other properties, which immediately before the Board ceased to exist were in its posses- sion for the purposes of this Act, shall vest the Government;
i, all members shall vacate office as members of the iii.
5.A
Board ; and all rights, obligations and liabilities (including any liabilities under any contract) of the Board shall become the rights, obligations and liabilities of the Government,
(Amended vide No. 20 Leg/72, dt. 16-10-72) Notwithstanding anything contained in section 5 orany other provision of this Act, the Chairman, Chief Executive, Secretary, Joint Secretary and other members of the Board shall hold office during the pleasure of the Governor.
(Substituted vide amendment No, 24 Leg/80 dt. 28-7-80).
6. (1) A person shall be disqualified for being appointed
or for continuing as a member of the Board, if he—
(a) holds any office of profit under the Board, o ther
than the office of Chairman, Chief Executive, Secretary or Joint Secretary there of; (Substituted vide amendment No. 24-Leg[80 dt. 28-7-80).
(b) is ef unsound mind and stands so declared by a
. ,competent Court;
(c) is or at any time has been adjudicated insolvent;
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*{d) has directly or indirectly by himself, by his wife or ! som, or by dny partner any share or interest in any subsisting contract or employment with, by or on behalf of the Board;
(e) is a"l)ircctor or a Secretary or a Manager or other salaried officer of any incorporated company or any co-operative society~which has any share or interest < '+ 's-in amy contract or employment with, by or on - behalf of the Board; -
(f) being:non-official member, does not habitually wear *~ . khadi} (inserted vide amendment Act. 1963).
"(8) is convicted of an offence involving moral turpitude. (inserted vide amendment jAct, 1963).
'6. (1A) A person shall-be disqualified as a member of the Board,if he— ..
(2) is absenit Without permission from all the meetings of the Board for four successive months or for the 'period in whic 'i_hrce—'suocessivc meetings are held whif:hc'w;g: P ifwd is loilgcr; or
,'(b) ceases to reside in Haryana.
(Inserted vide amendment No. 35-Leg/79 dt. 2-11-79).
(2) (2) A person shall et be..disqualified under clause (a) - . of syb-section (1) by, reason only of his being a - : .member Teceiving .allowance or the Chairman receiving any ;honargrium or allowances as provi- ded in sub-section (2) of section 4. or the Chief 'Executive receiving salary and allowances 4 provi- ded in sub-section (2A) of the said section. (Su - tuted vide amendment'No: 24-Leg/80 df."28:7.80) 1 ' {b) A person shall not be disqulified under clause (d)'
" o (€)'of sub-sectdin (1) or be deemed to have any
"""share of intorest inany contract or employment
Removal or suspension of a member
Vacancy to be filled in as early as possible. (c)
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within the meaning of these clauses by reason only
of his, or of the incorporated comp any ©f ofa
co-operative soci ety, of which he is2 Director,
Secretary, Manager of other salaried officet baving a share ot interest in any newspaper in which any
advertisement rel ating to any affai rs of the Board i3
inserted.
A person shall n ot also be disqu alified under
clause (d)or (e ) of sub-section
(1) of be deemed to have any sbh areor interest in any contract or employment wit h, by oron beh alf of, the Boar d by
reason only-of hi s being 2 share- holder ot membe r
of such a compa ny Of society-
(d) A person shall not also be disqua lified, o7 be deem ed
ever to have been disqualified, un der clause (@) or ©) of sub-secti on (1), or be d eemed 1O have any
share or interest in any contract OT employment. with, by or on be half of the Boar d, by reason of his being a Direc tor of a Secretar y oT 2 Manager or other salaried officer of 2 soci ety registered or deemed to be re gistered under the Registration of Societies Act, 18 60, or any other institution
certified by the C ommission or the Board :
Provided that su ch person disclo ses to the Govern -
ment the nature and extend of the share held by him from time to time (inserted vide amendment
Act, 1963).
7. Omitted vide ame ndment No. 3 <, Leg /79, dt. 2-11-79
8. When a member dies or resigns as provided in sub-
section (2) of sectio n 5, or is subject to any of the
disqualifications specif ied in section 6, or i s other-
wise removed, he shal l cease to be a member of the
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Vacancy, defect. appointement etc. not to invalidate acts and proceedings.
Meetings of the Board. Appointment of
Committees.
10.
(@)
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Board, and any vacancy so occuring shall be filled by the Government as early as practicable:
Provided that during any such vacancy the continu- ing members may act as if no vacancy has occured (Substituted vide amendment No. 35-Leg/79 dt. 2-11-79).
No act or proceeding of the Board under this Act, shall be questioned on the ground merely of the existence of eny vacancy in, or defect in the appo- intment of a member or the constituticn of the Board:
Provided that the Board shall not act or take any proceedings, at any time when, by reason of any vacancy occuring the number of continuing non- official member is less than one-third of the total number of such non-official members in the Board. 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 be determined by regulations made, by the Board subject to the following provisions, vizi~ Ordinary meeting shall be held once atleast in every three months.
(b) The Chairman may, whenever he thinks fit, call ©
11.
special meetings. The proceedings of the meetings of the Board shall be forwarded to Government, in the department concerned.
Subject to any rules made under section 34 the Board may from time to time appoint one or more Committees for the purpose of sccuring efficient discharge of its functions and in particular for the purpose of ensuring that the said functions are
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e Appoiatment of Financial Adviser. - Functions & Powers of the Board.
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exercised with due regard to the cireumstances and requirements of any particular Village Industries."
11 A(]) There shall be a Financial Adviser to the Board 'shall' e appointed by the State Government. 'Thé*Govt. Tay entrust the functions of the Chief Accotints Officer to the Financial Adviser. The term of ofice, the conditions of service and the functions of 'the Financial Adviser shall be such as 'may be prescribed in consultation with the Board. (Inserted vide amendment No. 43-Leg/76, o dt: 28-7-76.)
CHAPTER III
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FU'NCI'IONS AND WERS OF THE BOARD
12. (1) ltsballbe .the" duty. 'of the Board to organise, @
develop and -propagate village industries and per- form such,,funchons as the Government may.. -from time to time and exercise such
Without prejudice to the generality of the provisions _of sub-sectlon (1), the Board shall also in particular (@)
()
discharge and perform all or any of the following dities and functions, namely :-
to start, encourage, assist and carry on Khadi and Village Industries and to carry on trade or business in such industries, and in the matters incidental to such trade or business;
to help the people by providing them with work in their homes and to give them monetary help. The expression monetary help includes the giving of grants and loans or any of the purposes of this Act
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(O]
€d)
(e) (i) (ii)
-iii)
(M)
()
(h)
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on such terms and conditions as may be prescribed. (Amended vide amendment Act, 1961). to encourage establishment of Co-operative Societies and Societies Registered (Under the Societies Registration Act 1860 or the Pepsa Societies Registration Act, 1954).
to conduct training centres and to trained people there at with a view to equip them with the neces- sary knowledge for starting or carrying on Khadi and Village Industries;
to manufacture tools and implements required for carrying on Khadi and Village Industries and to manufacture the products of such industries; to arrange for the supply of raw-materials and tools and implements required for the said purpose; and to sell and arrangé for the sale of the products of the said industries;
to arrange for publicity and popularisation of finished products of Khadi and Village Industries by opening stores, shop, emporia 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 patronis ing the products of Khadi and Village Industries; to seek and obtain advice and guidance of experts in Khadi and Village Industries;
(i) to undertake and encourage research work in conne- ction with Khadi and Village Industries and to carry on such activities as are incidental and conducive to the objects of thisAct; and
(i) 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 Aot.
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Power to make comtracts. General Powers of Boaid.
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13. (1) The Board may. enter into and perform all such
(2)
3)
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(ii) contracts as it may consider necessary or expedient for carrying out any of the purposes of this Act. Every contract shal] be made on behalf of the
Board by the Chief Excutive. (Substituted vide
amendment No. 24-Leg/80 dt. 28- 7-80).
Every cortract made by the Chief Executive on
behalf of the Board shall, subject to the provisions
of this section, be entered into in such manner and
form - as may be prescribea. (Substituted vide
amendment No. 24-Leg/80 dt. 28-7 80).
A contract not executed. in the manner provided
in this section and the rules made thereunder shall
not be binding on the Board.
The Board shall, for the Ppurposes of carrying out its
functions under this Act, have the following
powers : —
to acquire and hold such moveable and immovable
Property as it deems necessary and to lease, sell or
otherwise transfer any such property;
Provided that in the case of immoveable property
the aforesaid powers shall be exercised with the
Pprevious sanction of the Government;
to incure expenditure and undertake works in any
area in the State for the framing and execution of
such scheme as it may consider necessary for the
purpose of carrying out the provisions of this Act
or as may be entrusted to it by the Goverament,
subject to the provisions of this Act and the rules
made thereunder.
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Powers of the Chief Executivs.
Powe-s of Secretary. Officers and servants of the Board.
Conditions of service of officers and servants of the Board.
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14A. (1) The Chief Executive shall be responsible for the
2)
®)
Q]
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proper functioning of the Board and implementation of its decisions & discharge of its duties under this Act, (Substituted vide amendment No. 24-Leg/80 dt. 28-7-80).
The Chief Executive, may order in writing, delegate any of his powers to any other member. (Substi- tuted vide amendment No. 24-Leg/80 dt. 28-7-80). The Chief-Executive shall exercise general control over the Board. (Substituted vide amendment No. 24-Leg/80 dt. 28-7-80).
In the absence of the Chief Excutive or during the period of his incapacity to attend to his duties for any reason, such member, as the Government may appoint, shall exercise the powers and discharge the duties of the Chief Executive under this Act. (Added vide amendment No. 24 Leg/80 dt. 28-7 80). The Secretary and Joint Secretary shall exercise such powers and perform such functions for and on behalf of the Board as may be determined by Regulations. !
CHAPTER—-IV
APPOINTMENT OF OFFICERS AND SERVANTS
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17.
The Board may appoint such officers and servents as it considers necessary for the efficient performance of its functions.
The pay and other conditions of service of officers and other servants of the Board shall be such as the Board may determine by Regulations.
VAo wo ab UGS WL
15
Functions gnd duties ©Of officers gnd servants Transfer of Property Funds of the Board.
18.
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The functions and duties of the officers, and servants of the Board shall be such as the Board may determine by Regulations.
CHAPTER-—V
FINANCE, ACCOUNTS AND AUDIT
19. (1) The = Government may transfer to the Board
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20. (1)
)
building land or any other property, moveable or immoveable, for use and management by the Board on such conditions and limitations as the Govern-
ment may deem fit, for the purposes of this Act.
The Government x;lay transfer to the Board such
schemes or works in progress, with all their assets
and liabilities as are run or managed by Government
subject to such conditions and limitations as the
Government may deem fit to impose for the
purposes of this Act.
The Board shall have its own fund and all receipts
of the Board shall be credited there; to 4nd all
Ppayments by the Board shall be made therefrom.
The Board may accept grants, loans, subventions,
donations and gifts from the Government or a local
authority or other statutory body including the
Commission or any private body, whether incorpo-
rated or not, or an individual for all or any of the
purposes of this Act.
(3) All moneys belonging to the. fund of Board shall be ©
deposited in such manner as the Government may, by special or general order direct.
Such accounts shall be operated upon bj{ such Officers jointly or individually as may be authorised by the Board.
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Application of furds and property.
Subventions and loaos to the Board.
Preparation and subm- ission of Annual Prog- ramme and establish- ment Schedule.
Sanction of prog- ramme and establish- ment schedule.
21.
22.(1)
23. (1)
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2
(2)
(b)
()
24. (1)
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All property, fund and other assests with the Board shall be held and applied by it subject to the provisions and for the purposes of this Act. The Government may, from time to time, make subventions and grants to the Board for the pur- poses of this Act on such terms and conditions as the Government may determine. The Government may, from time to time, advance loans to the Board, on such terms and conditions not inconsistent with the Pprovisions of this Act as the Government may determine, In each year, on such date as may be fixed by the Government the Board shall prepare and forward :
Programme of its work; and
a schedule of the staff of officers and servants already employed and to be employed during the next year, to the Government in such form as may be prescribed. The programme of its work shall contain—
such 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 organise during the next year for the purposes of carrying out its functions under
the Act; and
such other particulars as may be prescribed.
The Government may approve and sanction the
programme and the schedule of the staff' of officers and servants forwarded to it with such modifica-
tions as it deems fit.
17
Budget Sanction of Budget Supplementary prog- ramme and supple- mentary budget. Annual Report.
26.
2
25.
18
The Board may send a programme of its schemes formulated in accordance with the policy or scheme of the Commission directly to the Commi- ssion for allotment of funds by or approval of the Commission.
The Board shall, on such date as may be fixed by the Government, prepare and submit to the Gover- nment, the budget for the next financial year show- ing estimated receipts and expenditure on capital and revenue accounts according to the programme and schedule of the staff sanctioned by the Govern- ment. -
(1) The Government may sanction the Budget submitt-
2)
(@) (b)
27.
28.
ed to it with such modifications as it deems proper. The Board shall not be competent to transfer funds sanctioned for one scheme to another scheme :— where funds in respect of such schemes are allotted by the Commission, without the prior approval of the Commission; and
in any other case, without the prior approval of the Government.
(Amended vide amendment Act, 1961).
The Board may submit a supplementary programme and supplementary budget for the sanction of Government in such form and on such date as the Government may prescribe, and provisions of sections 25 and 26 shall apply to such supplementary programme and budget respectively.
The Board shall prepare and forward to the Gover- nment in such manner as may be prescribed, an annual report within three months after the end of
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Further Reports Statis- ties and Returns. Accounts and Audit Direction by State Government,
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the financial year giving a complete account of itg activities during the previous financial year. - The Board shall, before such date and at such intervals and in such manner as the Gover- nment may from time to time direct, submit to the Government a report on such matter and statistics and returns as the Government may direct.
30. (1) The accounts of the Board shall be maintained and
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3)
(4)
O]
31, (1)
an annul statement of accounts shall be prepared in such manner as may be prescribed. The accounts of the Board shall be audited bya
Chartered Accountant or by such person as Government may direct. As soon as the accounts of the Board are audited, the Board shall send a copy thereof with a copy of the report of the Auditor thereto to the
Government.
The audited accounts of the Board shall be sub- mitted to the Government in such manner as may be prescribed,
The Board shall comply with such directions as the Government may, after the perusal of the report of the Auditor, think fit to issue. CHAPTER —VI
MISCELLANEOUS
In the discharge of its functions, the Board shall be guided by such instructions on question of policy as may be given to it by the Government.
19
Power to Delegate. Members of the Board and Members of the staff of the Board to be public servants. Recovery of Board's ducss as arrears of land revenue
Protect'on of action taken under this Act. Control of Govern- ment over Board.
2
31A. The Board may,
32:
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If any dispute arises between the Government and the Board as to whether a question is or is nota question of policy, the decision of the Government shall be final.
by resolution, direct that any
power exercisable by it under this Act or the regula- tions made thereunder, except the power to make regulations, may also be exercised by the Chief- Executive or Member Sccretary, as the case may be, of the Board. (Substituted vide amendment No. 24-Leg/80 dt. 28-7-80).
Member of the Board and members of the staff of the Board shall be deemed when acting or purport- ing to act in pursuance of any of the provisions of this Act to be public servants within the meaning of Section 21 of the Indian Penal Code, 1860 (XLV of 1860).
32A. All sums, including grants and loans given by the
33.
33A (i) Board or any interest or costs in respect thereof, becoming due to the Board under this Act, whether before or after the commencement of the Punjab Khadi and Village Industries Board (Amendment) Act, 1961, and whether such sums have become due by virtue of any contract or otherwise, shall be recoverable as arrears of land revenue. (inserted vide Amedment Act, 1961). No suit, pmseculionbr other legal proceeding shall lie against any person for anything which is in good faith done or purported to be done under this Act. The Government shall exercise superintendence and control over the Board and its officers and may call for such information as it may deem necessary and,
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2
(2)
(b)
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in the event of its being satisfied that the Board is not functioning properly or is abusing its powers or is guilty of corruption or mismanagement, it may, by notification, suspend the Board :
Provided that the Board shall be reconstituted within a period of one year from the date of its suspension.
when the Board is suspended under sub-section (1) the following consequences shall ensue, namely :— all members of the Board and its Committees, including the Chirman, Chief Executive, Secretary and Joint Secretary of the Board, shall, from the date of the notification, vacate their offices; all powers, duties and functions, which under the provisions of this Act or any regulation made there- under, are to be exercised by the Board or any committee thereof or by the Chairman, Chief- Executive, Secretary or Joint Secretary or any other officer of the Board, shall during the period of suspension, be exercised and performed by such person (to be called the administrator) as may be appointed by the Government in this behalf; Provided that the Administrator may, subject to the approval of the Government, delegate any of his powers, duties or functions to such other person as he may think fit;
all properties, including the Board fund, vested in the Board shall, until it is reconstituted, vest in the Gowernment. (Substitued vide amend No. 24- Leg/80 dt, 28-7-80).
Rules.
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34. (1) The Government may, by notification in the ofiiéial Gazette, make rules for carrying out the purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing powers such rules may provide for all or any of the following matters : —
(a) the allowances of non-official members of the Board and the honorarium and allowances of the Chair- man under sub-section 4 (2);
(Anfended vide amendment 13th Oct., 1964) (aa) The salary and allowances of the Chief Executive under Sub-section (2A) of Section 4 (Insterted vide amendment No. 24-Leg/80 dt. 28-7-80).
(b) the functions of the Board under scction 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);
(¢) the form in which and the date before which the supplementary programme shall be submitted under section 27;
(f) the form in which and the date before which the supplementary budget shall be submitted under section 27;
(g) the manner in which the annual report shall be prepared and forwarded to the Government under section 28;
(h) the manner of maintenance of accounts and prepara- tion of annual statement of aecounts under section 30 (1);
(i) any other matter which Is, or may be, prescribed under this Act,
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Regu.ations. Saving.
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35. (1) The Board may, with the previous sanction of the State Government, make regulations consistent with this Act and the Rules mace there-under and such regulations shall be notified in the Official Gazette.
(2) In particular and without prejudice to the generality of the foregoing power, the Board may make regula- tions providing for—
(a) the procedure and disposal of its business; (b)j remuneration, allowances and other conditions of service of members of the staff of the Board; (¢) functions and duties of the Secretary, J oint Secre- tary and other members of the staff of the Board;
(d) functions of committees and the procedure to be followed by such Committees in the discharge of their functions.
36. Nothing in this Act shall be deemed to apply to any industry declared to be a Scheduled industry under the Industries (Development and Regulation) Act, 1951, or to affect any of the provisions of the said Act.
Printed at
Vinny Printers, 2015, Sector 15-C, Chandigach.——
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