The COMMISSION FOR DEVELOPMENT OF BACKWARD AREAS OF ANDHRA PRADESH ACT, 2008.

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THE COMMISSION FOR DEVELOPMENT OF BACKWARD AREAS OF
ANDHRA PRADESH ACT, 2008
Act, No.19 of 2008
ARRANGEMENT OF SECTIONS
SECTIONS
CHAPTER I
PRELIMINARY
1. Short title and Extent
2. Definitions
CHAPTER II
COMMISSION FOR DEVELOPMENT OF BACKWARD AREAS OF ANDHRA
PRADESH
3. Constitution of Commission for Development of Backward Areas of Andhra
Pradesh
4. Term of Office and conditions of Service of Chairperson and Members
5. Officers and other employees of the Commission
6. Salaries and Allowance to be paid out of grants
7. Vacancies etc., not to invalidate proceedings of the Commission
8. Procedure to be regulated by the Commission
CHAPTER III
FUNCTIONS AND POWERS OF THE COMMISSION
9. Functions of the Commission
10. Powers of the Commission,Central Act No. 5 of 1908
CHAPTER IV
FINANCE, ACCOUNTS AND AUDIT
11. Grants by the Government
12. Accounts and Audit
13. Annual Report
14. Annual Report and Audit Report to be laid before the Legislature of the
State
CHAPTER V
MISCELLANEOUS
15. Chairperson, Members and employees of the Commission to be public
servants,Central Act 45 of 1860
16. Power to remove difficulties
17. Power to make rules
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THE COMMISSION FOR DEVELOPMENT OF BACKWARD AREAS OF
ANDHRA PRADESH ACT, 2008
Act, No.19 of 2008
            [28th April, 2008]
AN ACT TO CONSTITUTE A COMMISSION FOR DEVELOPMENT OF
BACKWARD AREAS IN THE STATE OF ANDHRA PRADESH AND FOR
MATTERS CONNECTED THEREWITH OR INCIDENTAL THERETO
Be it enacted by the Legislature of the State of Andhra Pradesh in the Fifty-
Ninth Year of the Republic of India as follows:
CHAPTER I
PRELIMINARY
1. Short title and Extent - (1) This Act may be called the Commission for
Development of Backward Areas of Andhra Pradesh Act, 2008.
(2) It extends to the whole of the State of Andhra Pradesh.
2. Definitions - In this Act unless the context otherwise requires,-
(a)"Backward areas" for the purpose of this Act means such
backward areas of Andhra Pradesh as may be identified by the
Commission;
(b)"Commission" means Commission for Development of Backward
Areas of Andhra Pradesh constituted under section 3;
(c)"District" means a District as construed in the Andhra Pradesh
District (Formation) Act, 1974;
(d)"Government" means the State Government of Andhra Pradesh;
(e)"Member" means a Member of the Commission and includes the
Chairperson;
(f)"notification" means a 'notification' published in the Andhra
Pradesh gazette and the word notified shall be construed accordingly;
(g)"prescribed" means prescribed by rules made under this Act.
CHAPTER II
COMMISSION FOR DEVELOPMENT OF BACKWARD AREAS OF ANDHRA
PRADESH
3. Constitution of Commission for Development of Backward Areas of
Andhra Pradesh - (1) The Government may constitute a body to be known as
the Commission for Development of Backward Areas of Andhra Pradesh to
exercise the powers conferred on and to perform the functions assigned to it
under this Act.
(2) The Commission shall consist of the following Members nominated by
the Government:-
(a) Chairperson will be an eminent person of public standing;
(b) Two eminent persons from the disciplines of Economics/
Sociology/Public Administration to be nominated;
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(c) a Member-Secretary who shall be an officer of the Government not
below the rank of Secretary to Government.
4. Term of Office and conditions of Service of Chairperson and Members -
(1) Every Member shall hold office for a term of three years from the date he
assumes office:
Provided that the Government may by notification, and for reasons
specified therein extend the term of office of the member for a period not
exceeding six months at a time.
(2) A Member may by writing under his hand addressed to the
Government resign from the office of Chairperson or as the case may be a
Member at any time.
(3) The Government may remove a person from the office of Member if that
person,-
(a) becomes an undischarged insolvent;
(b) is convicted and sentenced to imprisonment for an offence with in
the opinion of the Government involves moral turpitude;
(c) becomes unsound mind and stand so declared by competent
Court;
(d) becomes incapable of acting;
(e) has in the opinion of the Government, so abused the position of
Chairperson or Member as to render that person's continuance in the office
detrimental to the public interest:
 Provided that no person shall be removed under this clause until that
person has been given an opportunity of being heard in the matter.
(4) A vacancy caused under sub-section (2) or otherwise shall be filled in
by fresh nomination.
(5) The salaries and allowances payable to and the other terms and
conditions of service of the Chairperson and Members shall be such as may be
prescribed.
5. Officers and other employees of the Commission- (1) The Government
may provide the Commission with such officers and employees as may be
necessary for the efficient performance of the functions of the Commission.
(2) Necessary assistance for collection of data shall be provided by all the
Departments of the Government.
(3) The salaries and allowances payable to and the other terms and
conditions of service of the officers and others employees appointed for the
purpose of the Commission shall be such as may be prescribed.
6. Salaries and Allowance to be paid out of grants - The salaries and
allowances payable to the Chairperson and Members and the administrative
expenses, including salaries, allowances and pensions payable to the officers
and other employees referred to in sub-section (1) of section 5 shall be paid out
of the grants referred to in sub-section (1) of section 11.
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7. Vacancies etc., not to invalidate proceedings of the Commission - No
act or proceeding of the Commission shall be invalid on the ground merely of
the existence of any vacancy or defect in the constitution of the Commission.
8. Procedure to be regulated by the Commission - (1) The Commission shall
meet as and when necessary at such time and place as the Chairperson may
deem fit.
(2) The Commission shall regulate its own procedure.
(3) All orders and decisions of the Commission shall be authenticated by
the Member Secretary or any other officer of the Commission duly authorized
by the Member-Secretary in this behalf.
CHAPTER III
FUNCTIONS AND POWERS OF THE COMMISSION
9. Functions of the Commission - (1) The Commission shall study and
analyse so as to assess the socioeconomic disparities amongst Districts in the
State.
(2) The Commission shall make recommendations to correct the
disparities and steps to be taken for equitable development of all the areas in
the State.
(3) The Commission is empowered to recommend the budgetary
allocations to be earmarked to redress the challenge of Equitable Development
and for achieving balanced development of the entire State.
(4) The Commission shall submit their report and recommendations to the
Government every year before the end of October. It would help to take a
decision for providing necessary budgetary provisions during the ensuing
financial year for undertaking various developmental Schemes.
10. Powers of the Commission Central Act No. 5 of 1908 - (1) The
Commission shall have the same powers as are vested in the Civil Courts
under the Code of Civil Procedure, 1908 (Central Act No. 5 of 1908) in respect
of the following matters, namely: -
(a) enforcing the attendance of any person and examining him.
(b) Compelling the production of documents.
(c) Issuing of Commissions for the examination persons.
CHAPTER IV
FINANCE, ACCOUNTS AND AUDIT
11. Grants by the Government - (1) The Government shall after due
appropriation made by the Legislature of the State by law in this behalf pay to
the Commission by way of grants such sums of money as the Government may
think fit for being utilized for the purpose of this Act.
(2) The Commission may spend such sum as it thinks fit for performing
the functions under this Act and such sums shall be treated as expenditure
playable out of the grants referred to in sub-section (1).
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12. Accounts and Audit - (1) The Commission shall maintain, proper
Accounts and other relevant records and prepare an annual statement of
accounts in such form as may be prescribed by the Government in
consultation with the Accountant General, Andhra Pradesh.
(2) The accounts of Commission shall be audited by the Accountant
General, Andhra Pradesh at such intervals as may be specified by him and any
expenditure incurred in connection with such audit shall be payable by the
Commission to the Accountant General, Andhra Pradesh.
(3) The Accountant General, Andhra Pradesh and any person appointed
by him in connection with the audit of the accounts of the Commission under
this Act, shall have the same rights and privileges and the authority in
connection with such audit as the Accountant General, Andhra Pradesh
generally has in connection with the audit of Government accounts and in
particular shall have the right to demand the production of books, accounts,
connected vouchers and other documents and papers and to inspect any of the
offices of the Commission.
13. Annual Report - The Commission shall prepare in such form and at such
time for each financial year as may be prescribed its annual report giving a full
account of its activities during the previous financial year and forward a copy
thereof to the Government.
14. Annual Report and Audit Report to be laid before the Legislature of
the State - The Government shall cause the annual report together with a
memorandum of action taken on the advice rendered by the Commission under
section 9 and the reasons for the non-acceptance, if any, of any such advice
and the audit report to be laid as soon as may be after they are received before
the Legislature of the State.
CHAPTER V
MISCELLANEOUS
15. Chairperson, Members and employees of the Commission to be public
servants, Central Act 45 of 1860 - The Chairperson, Members and employees
of the Commission shall be deemed to be public servants within the meaning of
section 21 of the Indian Penal Code, 1860, (Central Act 45 Of 1860).
16. Power to remove difficulties - (1) If any difficulty arises in giving effect to
the provisions of this Act, the Government may by order published in the
Official Gazette make provisions not inconsistent with the provisions of the Act
as appear to them to be necessary or expedient for removing the difficulty.
(2) Every notification made under this section shall, as soon as may be
after it is made, be laid before the Legislature of the State of Andhra Pradesh.
17. Power to make rules - (1) The Government may by notification in
the Official Gazette, make rules for carrying out all or any of the provisions 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, namely:-
(a) Salaries and allowances payable to and the other terms and
conditions of service of the Chairperson and Members under sub-section
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(5) of section 4 and of officers and other employees under sub-section (1) of
section 5;
(b) the form in which the annual statement of accounts shall be
maintained under sub-section (1) of section 12;
(c) the form and the time of which the annual report shall be
prepared under section 13;
(d) any other matter which is required to be or may be prescribed.
(3) Every rule made under this Act shall immediately after it is mad, be
laid before each House of the State Legislature if it is in session and if it is not
in session, in the session immediately following for a total period of fourteen
days which may be comprised in one session or in two successive sessions, and
if, before the expiration of the session in which it is so laid or the session
immediately following, both Houses agree in making any modification in the
rule or in the annulment of the rule, the rule shall with effect from the date of
notification of such modification of annulment in the Andhra Pradesh Gazette,
is notified have effect only in such modified form or shall stand annulled, as
the case may be, so however, that any such modification or annulment shall be
without prejudice to the validity of anything previously done under that rule.

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