The Andhra Pradesh Khadi and Village Industries Board Act, 1958.

THE ANDHRA PRADESH KHADI AND VILLAGE INDUSTRIES BOARD ACT,
1958
ACT No. IV OF 1959
ARRANGEMENT OF SECTIONS
SECTIONS
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement
2. Definitions
CHAPTER II
THE BOARD
3. Establishment and Constitution of the Board
4. Omitted
5. Term of office of the Chairman, Vice-Chairman and non-official
members and their resignation
6. Temporary association of persons with the Board for particular
purposes
6-A. Omitted
7. Meeting of the Board
8. Vacancy, etc., not to invalidate acts and proceedings of the Board
9. Terms and conditions of service of Chairman and the Vice-Chairman etc.
10. Officers and servants of the Board
CHAPTER III
FUNCTIONS OF THE BOARD
11. Functions of the Board
11A. General powers of the Board
12. Standing Committee of the Board
13. Preparation, submission and sanction of Annual Programme
14. Power of Government to give directions
15. Dissolution of the Board
CHAPTER IV
FINANCE, ACCOUNTS AND AUDIT
16. Funds of the Board
17. Application of fund and property
18. Subventions and grants to the Board
19. Recovery of arrears
20. Budget
21. Supplementary Budget
22. Annual Report
23. Accounts and Audit
24. Returns and Reports
CHAPTER V
MISCELLANEOUS
25. Transitional provisions
26. Members, officers and employees of the Board to be public servants
27. Bar of certain proceedings
27A. Revision
28. Power to make rules
29. Power to make regulations
30. Repeal
THE ANDHRA PRADESH KHADI AND VILLAGE INDUSTRIES BOARD ACT,
1958
ACT No. IV of 1959
[5th January, 1959]
AN ACT TO PROVIDE FOR THE ESTABLISHMENT OF A BOARD FOR THE
DEVELOPMENT OF KHADI AND VILLAGE INDUSTRIES IN THE
STATE OF ANDHRA PRADESH AND FOR MATTERS CONNECTED
THEREWITH.
BE it enacted by the Legislature of the State of Andhra Pradesh in the Ninth
Year of the Republic of India as follows:-
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement - (1) This Act may be called
the Andhra Pradesh Khadi and Village Industries Board Act, 1958.
(2) It extends to the whole of the State.
(3) It shall be deemed to have come into force on the 3rd November 1958
in the areas of the State which immediately before the 1st November, 1956 were
comprised in the State of Andhra; and shall come into force in the remaining
areas of the State on the date appointed by the Government by a notification,
such date not being earlier than the date on which an order issued under sub-
section (1) of section 4 of the Inter-State Corporations Act, 1957 (Central Act 38
of 1957), takes effect.
2. Definitions - In this Act, unless the context otherwise requires,-
(i) 'Board' meansthe Andhra Pradesh Khadi and Village Industries
Board constituted under section 3;
1 [(ii) ‘Commission’ means the Khadi and Village Industries
Commission established under section 4 of the Khadi & Village
Industries Commission Act, 1956, (Central Act 61 of 1956);]
(iii)'Chairman', 2 [XXXX],3 [Vice Chairman],'Chief Executive
Officer' and'Member' means respectively the Chairman,2[XXXX],3[Vice Chairman] and Chief Executive Officer and Member of the
Board;
4[(iii-a) XXXX]
(iv)'Government' means the State Government ofAndhra Pradesh;
(v)'Khadi' means any cloth woven on handlooms in India from
cotton, silk or woollen yarn handspun in India or from a mixture of
any two or all of such yarns;
(vi)'notification' means a notification published in the Andhra
Pradesh Gazette;
(vii)'prescribed' means prescribed by rules made under this Act;
(viii)'regulations' means regulations made by the Board under this
Act;
(ix)'State' means the State of Andhra Pradesh;
1. Substituted by the Act No. 5 of 1962, S.2.2.  Omitted (Vice-Chairman) by the Act No.5 of 1962, S.2.3. Substituted for 'Secretary' by the Act No.30 of 1981, S.2.4. Clause (iii-a) inserted by the Act No.5 of 1962, S.2, and omitted by the Act No.30 of 1981,
S.2.
(x) 'Village industries' means all or any of the industries which
form the normal occupation, whether whole time or part time, of
any class of the rural population of the State and includes any
other industry which the Government may, of their own motion or
on the recommendation of the Board, declare by notification to be
a village industry for the purposes of this Act; but does not include
any of the industries specified in the Schedule to the Industries
(Development and Regulation) Act, 1951, (Central Act 65 of 1951).
CHAPTER II
THE BOARD
3. Establishment and Constitution of the Board - (1) With effect from such
date as the Government may, by notification, appoint in this behalf, there shall
be established a Board to be called the Andhra Pradesh Khadi and Village
Industries Board, with its headquarters in the city of Hyderabad which shall be
a body corporate having perpetual succession and a common seal, with power
to acquire, hold and dispose of property, to do all things incidental to and
necessary for the purposes of this Act and to contract, and may by the said
name sue and be sued.
1[(2) The Board shall consist of the following members, namely:-
(i) five non-official persons to be appointed by the Government who
have shown an active interest in the production and development of
Khadi or in the development of Village Industries of whom one member
shall be nominated as the Chairman and another member shall be
nominated as the Vice-Chairman by the Government;
(ii) the Additional Director of Industries, in-charge of Khadi and
Village Industries, Member Ex-Officio;
(iii) the Joint Secretary or the Deputy Secretary to Government in
the Industries and Commerce Department, in-charge of Khadi and
Village Industries, Member Ex-officio;
(iv) the Joint Secretary or the Deputy Secretary to Government in
the Finance and Planning (F.W.) Department, in-charge of Khadi and
Village Industries, Member Ex-officio; and
(v) the Chief Executive Officer, Member Ex-officio.
(3) The Chairman shall exercise such powers and perform such functions
as may be prescribed or as may be delegated to him by the Board.
(4) The Vice-Chairman shall exercise such powers or perform such
functions as may be prescribed or as may be delegated to him by the Chairman
or the Board.]
2[(5) The Chief Executive Officer shall be responsible for the conduct of
and procedure at the meetings of the Board and for implementing the
resolutions of the Board.]
4.3[XXXX]
5. Term of office of 4 [the Chairman, Vice-Chairman and non-official
members] and their resignation- 5[(1)]6[The Chairman, Vice-Chairman and
the non-official members of the Board] shall hold office for a period of three
1. Sub-sections (2), (3) and (4) substituted by the Act No. 33 of 1997, S.2.2. Substituted by the Act No. 30 of 1981, S.3.3. Omitted by the Act No. 30 of 1981, S.4.4. Substituted by the Act No. 33 of 1997, S.3.5. Existing section 5 renumbered as sub-section (1) by Act No.30 of 1981, S.5.6. Substituted by the Act No. 33 of 1997, S.3.
years from the date of his appointment, but may resign his office earlier by
giving notice in writing to the Government, and shall cease to be a Member on
the resignation being accepted by the Government.
1[(2) Notwithstanding anything in sub-section (1), the Government may, reduce
the term of office of2[Chairman, Vice-Chairman or any member] before the
expiry of his term of office, without giving any notice to such member, and
appoint any other person in his place.]
6. Temporary association of persons with the Board for particular
purposes - (1) The Board may associate with itself in such manner and for
such purposes as may be determined by regulations any persons whose
assistance or advice it may desire in complying with any of the provisions of
this Act.
(2) A person associated with the Board under sub-section (1) for any
purpose shall have the right to take part in the discussions of the Board
relevant to that purpose, but shall not have the right to vote, and shall not be a
member for any other purpose.
(3) The Government may, by notification, depute one or more officers of
the Government to attend any meetings of the Board and to take part in the
discussions of the Board but such officer or officers shall not have the right to
vote.
6-A.3[XXXX]
7. Meeting of the Board- (1) The Board shall meet at such times and places
and shall, subject to the provisions of sub-sections (2) and (3), observe such
rules of procedure in regard to transaction of business at its meetings
(including the quorum at meetings) as may be provided by regulations:
Provided that the board shall meet at least once in two months.
4[(2) The Chairman, or in his absence the Vice-Chairman, and in the
absence of both the Chairman and Vice-Chairman, any member of the Board
chosen by the members present among themselves, shall preside at a meeting
of the Board.]
(3) All questions at a meeting of the Board shall be decided by a majority
of the votes of the members present and voting and in the case of an equality of
votes, the person presiding at the meeting shall have a second or casting vote.
(4)5[A copy of agenda for every meeting as well as the proceedings of the
meeting] of the Board shall be forwarded to the Government in the Industries
Department.
8. Vacancy, etc., not to invalidate acts and proceedings of the Board - No
Act or proceedings of the Board shall be invalid by reason only of the existence
of any vacancy amongst its members or any defect in the constitution thereof:
6[XXXX]
7[9. Terms and conditions of service of8[Chairman and the Vice-Chairman]
Chairman] etc.- The conditions of service of the8[Chairman and the Vice-
Chairman] and the terms and conditions of service of other members of the
1. Added by the Act No. 30 of 1981, S.5.2.  Substituted by the Act No. 33 of 1997, S.3.3. Section 6-A inserted by Act No.5 of 1962 and omitted by Act No.30 of 1981, S.6.4.  Substituted by the Act No. 30 of 1981, S.7.5. Substituted by the Act No. 30 of 1981, S.7.6. Proviso and the Explanation omitted by Act No.30 of 1981, S.8.7. Substituted by the Act No.30 of 1981, S.9.8.  Substituted including in the marginal heading by the Act No. 33 of 1997, S.4.
Board, including the salaries or honoraria and the allowances to be paid to
them, shall be such as may be prescribed.]
1[10. Officers and servants of the Board - (1) The Government shall appoint
the Chief Executive Officer, the Financial Adviser and Chief Accounts Officer
and the Deputy Chief Executive Officer, and other persons to fill the posts
carrying equivalent scales of pay to those aforesaid, either on deputation or
otherwise.
(2) The Chief Executive Officer shall be the principal Administrative Officer of
the Board and 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 Board or by
the Chairman; and shall be directly responsible for the due fulfilment of the
purposes of this Act.
(3) Subject to such rules as may be made by the Government in this behalf, the
Board may, with the prior sanction of the Government, appoint such other
officers and servants as it may consider necessary for the efficient performance
of its functions. All the officers and servants of the Board shall be subordinate
to the Chief Executive Officer.]
CHAPTER III
FUNCTIONS OF THE BOARD
11. Functions of the Board - (1) Subject to the provisions of this Act, the
functions of the Board shall generally be to plan, organize and implement
programmes of works for the development of khadi village industries.
(2) In particular and without prejudice to the generality of foregoing
power, the Board may take such steps as it may think fit-
(a) to plan and organise the training of persons engaged in the
production of khadi or in village industries;
(b) to build up a reserve of raw materials and implements and to
supply them to persons engaged in the production of khadi, or in
village industries at such economical rates as may be suitable in
the opinion of the Board;
(c) to provide for the sale and marketing of khadi or of products of
village industries;
(d) to encourage and promote research in the technique of
production of khadi or in the development of village industries, or
to provide facilities for a study of the problems relating to khadi or
village industries;
(e) to maintain or assist in the maintenance of institutions for the
development of khadi or village industries;
(f) to undertake, assist or encourage the production of khadi or the
development of village industries;
(g) to promote and encourage co-operative efforts among
manufacturers of khadi and persons engaged in village industries
and organize co-operative societies for khadi and village industries;
(h) to help the people by providing them with work in their homes
and to give them monetary help;
(i) to grant loans and other assistance to institutions carrying on
the khadi or other village industry from bulk allotment which may
be made to it by the Government in this behalf subject to such
conditions as may be laid down by the Government for this
purpose;
1. Substituted with marginal heading by the Act No. 30 of 1981, S.10.
(j) to conduct training centres and to train people thereat with a
view to equipping them with the necessary knowledge for starting
or carrying on khadi and village industries;
(k) to conduct survey or assess potentialities of cottage and village
industries and the scope for their development with a view a to
promote such industries for the purpose of eliminating
unemployment;
(l) to arrange for publicity and popularisation of finished products
manufactured in the khadi and village industries by opening
stores, shops, emporiums or exhibitions and by taking other
similar measures for the purpose;
(m) to incur expenditure and undertake works in any area of the
State in which this Act is for the time being in force for framing
and executing such schemes as it may consider necessary for the
purposes of this Act or as may be entrusted to it from time to time,
by the Government, subject to the provisions of this Act and the
rules made thereunder;
(n) for ensuring the genuineness of, and for granting certificates to
producers of, or dealers in khadi or the products of any village
industry on payment of fees according to such scale as may be
provided in the regulations;
(o) to carry out any other matter which may be prescribed.
1[11A. General powers of the Board - The Board shall, for the purpose of
carrying out its functions under this Act, have the following powers, namely:-
(i) to acquire and hold such movable and immovable properties as it
deems necessary and to lease, sell or otherwise transfer any such property:
Provided that any lease, sale or other transfer to any person or authority,
other than the Commission, of any immovable property belonging to the Board
shall be null and void unless it is sanctioned by the Government;
(ii) to appoint a committee or committees for securing the efficient
performance of its functions and in particular, for ensuring that such functions
are performed with due regard to the requirements of the local area concerned;
(iii) to incur expenditure and undertake any work in any area in the State
for the framing and execution of such schemes 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 Government; and
(iv) to enter into any contract and to do all things necessary for the
purposes of this Act.]
2[12. Standing Committee of the Board– The Board may constitute a
standing finance committee consisting of such members as may be prescribed.
The standing finance committee shall exercise such powers and perform such
functions relating to the finances of the Board, as may be delegated to it by
regulations made by the Board.]
13. Preparation, submission and sanction of Annual Programme - (1) The
Board shall, prepare and submit to the Government every year before such
date as may be prescribed a programme of works containing prescribed
particulars of schemes, undertakings and works which the Board proposes to
organise and execute during the next ensuing year.
(2) The Government shall consider such programme and may-
(a) sanction the programme;
1. Inserted with marginal heading by the Act No.30 of 1981, S.11.2. Substituted by the Act No. 30 of 1981, S.12.
(b) add to, alter or modify the programme and sanction the
programme so added to, altered or modified, or remit the same to
the Board for re-consideration and submission to the Government
with the report of the Board.
(3)1[XXXX]
14. Power of Government to give directions - In the exercise of2[their
powers] and in discharge of2[their functions] under this Act,2[the Board and
the Chief Executive Officer] shall be bound by such directions as the
Government may give2[to them]:
3[Provided that any directions given by the Government to the Chief
Executive Officer immediately before the commencement of the Andhra
Pradesh Khadi and Village Industries Board (Amendment) Act, 1981, shall be
deemed to have been given under this section.]
4[15. Dissolution of the Board - (1) If at any time, the Government are
satisfied that-
(a) the Board has, without reasonable cause or excuse, made
default in the discharge of its duties, or in the performance of its functions,
imposed or entrusted by or under this Act, or exceeded or abused its powers;
or
(b) circumstances have so arisen that the Board is rendered
unable, or may be rendered unable, to discharge its duties or perform its
functions under this Act; or
(c) it is otherwise expedient or necessary to dissolve the Board;
the Government may, by notification, dissolve the Board for such period as
may be specified in the notification and declare that the duties, powers and
functions of the Board shall, during the period of its dissolution, be discharged,
exercised and performed by such person or authority, as may be specified in
the notification:
Provided that the Government may, for reasons to be recorded in writing,
hold that it shall not be necessary to give the Board any opportunity of making
representation on the action proposed.
(2) The Government shall, before the expiration of the period of
dissolution, reconstitute the Board in accordance with the provisions of section
3.
(3) The Government may make such incidental and consequential
provisions as may appear to them to be necessary for giving effect to the
provisions of this section.
(4) Any notification issued or order made by the Government under this
section shall not be questioned in any Civil Court.
(5) On the Board being dissolved under sub-section (1)-
(i) all funds and other properties vested in the Board shall vest in
the Government; and
(ii) all liabilities, legally subsisting and enforceable against the
Board shall be enforceable against the Government to the extent of the
funds and properties vested in the Government under clause (i).]
CHAPTER IV
FINANCE, ACCOUNTS AND AUDIT
16. Funds of the Board - (1) The Board shall have its own fund and all
receipts of the Board shall be credited thereto and all payments by the Board
1. Omitted by the Act No. 30 of 1981, S.13.2.  Substituted by the Act No.30 of 1981, S.14.3.  Added by the Act No.30 of 1981, S.14.4.  Substituted by the Act No.30 of 1981, S.15.
shall be made therefrom. The fund shall be operated by an officer or officers
authorised by the Board, subject to the conditions prescribed.
(2) The Board may accept grants, subventions, donations and gifts and
borrow any amount from the State or the Central Government, or
the2[Commission] or a local authority1[or a commercial bank or a co-operative
financing society] or all or any of the purposes of this Act.
(3) The previous sanction of the Government shall be obtained for
receiving any loan or borrowing any amount under sub-section (2):
Provided that the provisions of this sub-section shall not apply when the
Board receives any loan or borrows any amount from the State Government or
the2[Commission].
(4) The sums borrowed from the Government (State or Central) or
the2[Commission] shall be a charge on the assets of the Board.
(5) All moneys belonging to the fund of the Board shall be deposited in
such Bank and Treasury or be invested in such securities as may be approved
by the Government.
17. Application of fund and property- The property, fund and other assets of
the Board shall be held and applied by it subject to the provisions, and for the
purpose of this Act.
18. Subventions and grants to the Board - (1) 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.
(2) The Board may ask for specific allocations of funds from the funds of
the2[Commission] to be spent on schemes undertaken by the Board subject to
the approval of the2[Commission].
19. Recovery of arrears - (1) Where any loan or advance granted by the Board
to any institution or person is not repaid before the date specified therefor3[or
where any other amount is due to the Board from any person or institution
either under a contract or otherwise], the Board may without prejudice to any
other mode of recovery, issue a certificate for the amount due, to the Collector
of the District concerned, and the Collector shall proceed to recover the amount
in the same manner as an arrear of land revenue.
4[Provided that no certificate under this sub-section shall be issued
unless the defaulter has been given an opportunity of making a representation
against the action proposed:
Provided further that it shall be lawful for the Board to issue succession
certificates under this sub-section to the Collector for the realisation of its dues
in full, if it is satisfied that the defaulter has come into possession of assets
from which it can recover its dues.]
(2) The Board may write off irrecoverable losses with the previous
sanction of the Government or the2[Commission] as the case may be5[subject
to such limits as may be laid down in the regulations.]
20. Budget - (1) The Board shall prepare in such form as may be prescribed, a
budget in respect of the financial year next ensuing showing the estimates,
receipts and expenditure on capital and revenue accounts according to the
annual programme referred to in section 13; and the Schedule of the stock and
1. Substituted by the Act No. 30 of 1981, S.16.2. Substituted by the Act No. 5 of 1962, S.10.3. Inserted by the Act No. 30 of 1981, S.17.4. Provisos added by the Act No. 30 of 1981, S.17.5. Inserted by the Act No. 30 of 1981, S.17.
sufficient number of copies of such budget shall be forwarded to the
Government before the prescribed date.
(2) The Government may sanction the budget with such modifications as
they may deem fit.
(3) The Board shall be competent to re-appropriate such amount as may
be necessary from one scheme to another or within sub-heads and minor
heads, subject to the condition that the cost of any scheme shall not exceed the
amount originally sanctioned by the Government by more than one-third
without approval of the Government.
21. Supplementary Budget- The Board may forward a supplementary budget
for the sanction of the Government in such form and before such date as may
be prescribed and the provisions of sub-sections (2) and (3) of section 20 shall
apply to such supplemental budget.
22. Annual Report - (1) The Board shall prepare in such form and at such
time as may be prescribed an annual report giving a true and full account of its
activities during the previous year and sufficient number of copies thereof shall
be forwarded to the Government.
(2) The Government shall on receipt of the annual report under sub-
section (1) cause a copy of the same to be laid on the table of the Legislative
Assembly of the State.
23. Accounts and Audit - (1) The Board shall maintain such books of account
and other books in relation to the account, in such form, and in such manner
as may be prescribed.
(2) The accounts of the Board shall be audited, at such time and in such
manner as may be prescribed, by a chartered accountant or by such person as
the Government may appoint in this behalf.
(3) As soon as the accounts of the Board are audited, the Board shall
send, in such manner as may be prescribed, a copy thereof together with a
copy of the report of the auditor relating thereto, to the Government.
24. Returns and Reports - The Board shall furnish to the Government such
returns, accounts and other information with respect to its fund or its activities
as the Government may require.
CHAPTER V
MISCELLANEOUS
25. Transitional provisions - All debts or expenditure incurred, all contracts
entered into, and all matters and things done, by the State Khadi and Village
Industries Board established under G.O.Ms.No.1216, Home (NES), dated the
19th July, 1954, upto the date of the establishment of the Board in accordance
with the provisions of this Act shall be deemed to have been incurred, entered
into or done by the Board, and all suits and legal proceedings instituted or
which may be instituted by or against the State Khadi and Village Industries
Board aforesaid shall be continued or instituted by or against the Board.
26. Members, officers and employees of the Board to be public servants -
All members, officers and employees of the Board when acting or purporting to
act in pursuance of any of the provisions of this Act shall be deemed to be
public servants within the meaning of section 21 of the Indian Penal Code
(Central Act 45 of 1860).
27. Bar of certain proceedings - (1) No suit, prosecution or other legal
proceedings shall lie against any person in the employment of the Board for
anything which is in good faith done or purported to be done under this Act.
(2) Save as otherwise provided in this Act no suit or other legal
proceedings shall lie against the Board for any damage caused or likely to be
caused by anything in good faith done or purported to be done under this Act.
1[27A. Revision -(1) The Government may, either suo motu or on application,
call for and examine the record of the Board in respect of any decision or
proceeding taken or order passed under this Act to satisfy themselves as to the
correctness or regularity or legality or propriety of such decision or proceeding
or order taken or passed and if in any case it appears to the Government that
such decision, proceeding or order should be modified, annulled, reversed or
remitted for reconsideration, they may pass an order accordingly:
Provided that every application to the Government for the exercise of the
power under this section shall be preferred within ninety days from the date on
which the decision, proceeding or order to which an application relates was
communicated to the applicant:
Provided further that the Government shall not pass any order adversely
affecting any person unless such person has been given an opportunity of
making his representation.
(2) The Government may stay the execution of any such decision,
proceeding or order pending the exercise of their powers under sub-section (1)
in respect thereof.]
28. Power to make rules - (1) The Government may, by notification, make
rules for carrying out all or any of the purposes of this Act.
(2) In particular, and without prejudice to the generality of the foregoing
power, such rules may provide for all or any of the following matters, namely:-
2[(a) the manner of filling casual vacancies among the members of
the Board3[xxx] and the terms and conditions of service of the
Chairman,4[the Vice-Chairman] and other members of the Board3[xxx] including the salaries or honoraria and the allowances to be
paid to them and the travelling and daily allowances to be drawn
by them when they are on tour;]
(b) the disqualifications for5[membership of the Board3[xxx]] and
the procedure to be followed in removing a member who is or
becomes subject to any disqualification including the procedure to
be followed for suspending a member pending enquiry as to his
disqualification;
(c) the procedure to be followed for placing the Board in possession
of funds;
(d) the procedure to be followed and the conditions to be observed
in borrowing moneys or in granting loans;
(e) the conditions subject to which, and the mode in which,
contracts may be entered into by or on behalf of the Board;
(f) the conditions subject to which movable or immovable property
may be acquired by the Board or any immovable property
belonging to it may be transferred by sale, lease or otherwise, the
conditions subject to which any movable or immovable property
belonging to the Government may be transferred to the Board for
its use and management for the purposes of this Act;
(g) any other matter which has to be, or may be, prescribed.
1. Inserted by the Act No.30 of 1981, S.18.2. Substituted by Act No.5 of 1962, S.11.3.  Omitted (and the council) by the Act No.30 of 1981, S.19.4. Substituted for the words "the Secretary" by the Act No.30 of 1981, S.19.5.  Substituted by Act No.5 of 1962, S.11.
(3) All rules made under this section shall be laid on the table of the
Legislative Assembly as soon as possible after they are made and shall be
subject to such modifications, whether by way of repeal or amendment, as that
Assembly may make within fourteen days thereafter during the session in
which they are so laid.
29. Power to make regulations - (1) The Board may, with the previous
sanction of the Government, by notification, make regulations, not inconsistent
with this Act and the rules made thereunder,1[for enabling the Board to
discharge its functions under this Act].
(2) In particular and without prejudice to the generality of the foregoing
power, such regulations may provide for all or any of the following matters,
namely:-
(a) the terms and conditions of appointment and service and the
scales of pay of the Chief Executive Officer and other officers and
servants of the Board2[XXXX], including payment of travelling and
daily allowances in respect of journeys undertaken by such officers
and servants for the purposes of this Act;
(b) the time and place of3[meetings of the Board4[XXXX]] the
procedure to be followed in regard to transaction of business at
such meetings and the quorum necessary for the transaction of
such business at a meeting;
(c) 5[the delegation of powers and duties of the Board to the
standing finance committee], the Chief Executive Officer or any
employee of the Board;
(d) the maintenance of minutes of 3[meetings of the Board4[XXXX]] and the transmission of copies thereof to the
Government;
(e) the persons by whom, and the manner in which, payments,
deposits and investments may be made on behalf of the Board;
(f) the custody of moneys required for the current expenditure of
the Board and the investment of moneys not so required;
(g) the form in which and the scale of fees to be levied for granting
the certificates of genuineness of khadi and products of village
industries may be granted by the Board, and the procedure for the
grant of such certificates.
(3) the Government may, by notification, modify or rescind any regulation
made and there upon the regulation shall stand modified accordingly or shall
cease to have effect, as the case may be.
30. Repeal - (1) The Hyderabad Khadi and Village Industries Board Act, 1955
(Hyderabad Act XII of 1955) shall, in its application to this State, stand
repealed with effect from the date appointed in the notification issued under
sub-section (3) of section 1.
(2) The Andhra Pradesh Khadi and Village Industries Board Ordinance,
1958 (Andhra Pradesh Ordinance III of 1958), is hereby repealed.
1. Substituted by the Act No. 30 of 1981, S.20.2. Omitted by the Act No. 30 of 1981, S.203. Substituted by the Act No. 5 of 1962, S.12.4.  Omitted by the Act No. 30 of 1981, S.20.5. Substituted by the Act No. 30 of 1981, S.20.

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