The Assam Khadi and Village Industries Boards (Amendment) Act, 1960

The 16th December I960
No.LJL.56/58.— The following Act of the Assam Legislative Assembly 
which received assent of the Governor is hereby published for general 
information.
Received the assent of the Governor on the 12th December 1960
ASSAM ACT No.XXXI OF I960
THE ASSAM KHADI AND VILLAGE INDUSTRIES BOARD 
(AMENDMEN1) ACT, 1960
(As pass:;-' h / the Assembly)
[Published in the Assam Gazette,  Extraordinary, dated the 17th 
December I960]
An
Act 
further to amend the Assa >  Khadi and Village Industries  
Board Act, 1955 u
Assam A c t
X V I  o f 1955;
Freamble. W hereas it is expedient further to amend the A ssam  Act 
Assam Khadi and Village Industries Board Act, 1955,XVI ol 1 955, 
hereinafter called the Principal Act, in the manner. ■  . ' ■  ' ■ - »  hereinafter appearing ;
  
2
J  t is hereby enacted in the Eleventh Year of the 
R epublic of In d ia  as follows :
Shore title, 
extent and 
commence- 
n.ent.
1. (1) 1'his Act m ay be called the Assam K hadi 
and Village Industries Board (A m endm ent) Act, 1960.
(21 It shall have the like extent as the Principal 
Act.
(3) It shall come into force at once.
Amendment
of Section 2 
of Assam Act
XVI of 1955.
Amendment 
of Section 4 
<sf Assaru 
Act XVI 
of 1955,
“ Constitu­
tion c f 
Boat d .
2. In Section 2 of the Principal Act, after clause (1) 
the following shall be inserted a- clause (2) and the 
existing clauses (2) and (3) shad b e renum bered 
as clauses (3) and (4) respectively, namely ;—
“ (2) ‘T he K b ad i and Village Industries C om m is­
sion’ means the Commission established under Central Act 
the K badi and Village Industries Com m ission Act, 61 of 1956. 
19.56 ”
3. In Section 4 of the Principal A t,—-
For sub-sections (I), 12), and (3), the following 
shall be substituted, namely -
(1) T he Board shall consol such num ber of 
m em bers as the State G overnm ent may appoint. 
C u e oi such m em bers shall be appointed bv the 
State G overnm ent as the C hairm an and anothei 
as the Secretary. In addition to the C hairm an 
and the Secretary, the State G overnm ent may 
appoint an o th er m em ber of the Board as the 
V ice-C hairm an. 'J he V ice-C b a'rm an . if any ap p o in ­
ted, the C hairm an, die Secretary an d  other 
m em bers of th e Board shall hold office for such 
period as the State G overnm ent m ay, by general 
or special order, direct
(2) T he V ice-C hairm an, if any appointed, the 
C hairm an, the Secretary or any' other m em ber of the 
Board m av, at any time, resign ins office by subm it­
ting his resignation in writing to the Sm te G overn­
m ent. Provided th at resignation shall not take effect 
until it is accepted.
(3) T he V ice-C hairm an, il any appointed, the 
C hairm an, th e Secretary or any other m em ber of the 
Board shall receive such allow ance, if any, as m ay be 
p rescribed.”

3
Insertion of 4, Following new Section shall be added after- 
new Section Section 4 of the Principal Act, namely ;—4  A  after bee* r
tion 4  of
A ssam  A ct
XVI of 1955.
“Appoint- 4A. The State Government may appoint an officer 
ment of a o f j ts  o w n  t 0  a c t  a s  the Chief Executive Officer of the 
dvTofficer' ^oard. He shall hold office for such period as the 
v ’  State Government may, by genera! or special order,
direct and unless otherwise directed by the State 
Government, he shall receive his salary and 
allowances from the funds of the Board.”
Amendment 5. In Section 5 of the Principal Act, the words 
of Section 5  “ Vice-Chairman appointed, if any, or the’’  shall 
Act X V ’ Tof ^)e  inserted between the words “ the” and “ Chair- 
1955. man” .
Insertion of 6. Alter Section 8 of the Principal Act, the 
new  Section following shall be inserted as new Section 8A 
8 A  after sec- namely tion 8 ol
A  ssam  A ct
XVI of1 955.
“Appoint- 8A.. (I) Notwithstanding anything contained in 
ment of an Section 8, there shall be appointed by the Beard— 
Executive
Committee a i i Executive Committee consisting of seven
dPng^Fnance members of whom five members shall be appointed 
Committee by the Board and the remaining two shall be 
of the Board, nominated by ti.e State Government from amongst 
the members of the Board ; and
(b) a Standing Finance Committee consisting of 
five members of whom three members shall be 
appointed by the Board from amongst the members 
of the Board and the remaining two shall be 
filled in by' the State Government by making 
nomination from persons who by their wide 
financial experience are fitted to serve on the Standing 
Finance Committee.”
Amendment 7. [ n Section 10 of the Principal Act,— of x S ectio n  1 0
XvVofpjSV (1) sub-section (2) shall be deleted and the existing 
sub-sections (3) and (4) shall be renumbered as sub­
sections (2) and (3) respectively:—
(2) in ' ub-section (2) as so renuinbeied, the words 
“made by the Secretary on behalf of the Board” shall 
bu deleted.
' .  J

Insertion of.  
new sections  
I0A, 10B,  
to e , io u ,  
10E and 10F  
after Section  
10 of Assam  
Act X V I of  
1955.
8. After Section .1 0  of the Principal Act, the follow­
ing shall be inserted as new sections 10A, 10B, IOC, 
10D, JOE, and 10F, namely : —
"Powers and  
functions of  
the Chair­
man.
I0A. The Chairman of the Board shall preside over 
the meetings of the Board, and shall take decision when 
the Board or the Executive Committee is not in session.
Powers and  
functions of  
Vice-Ch air­
man.
10B. The Vice-Chairman, if any appointed, shall, 
in the absence of the Chairman, exercise all the powers 
of the Chairman or such powers as may be delegated 
to him by the Chairman
Powers and  
functions of  
the Secre­
tary.
IO C . 
trusted 
shall,—
Subject to the powers and responsibilities en- 
to the Chief Executive Officer, the Secretary
(i) enter into every contract on behalf of the 
Board umler Section 10 of the Act.;
(ii) be responsible for all matters of the Board 
including general supervision for the im­
plementation of the Board’ s Plan and Pro­
gramme ;
(iii) carry on. correspondence of the 
the State Government and the 
Village Industries Commission.
Board with
Khadi and
Powers and  
functions of  
the Chief  
Executive  
Officer.
Power? and  
functions <  I 
the Execu­
tive Com­
mittee.
10D. Subject, to the general control and 
of the Secretary ' —  - —  •
supervision 
y, the Chief Executive Officer shall,—
(i) be responsible for the implementation of 
the Plan and Programme of the Board ;
(tt) be responsible for proper administration 
of the Board’s funds and maintenance 
of accounts ;
(iii) submit periodical progress reports, receipt 
and expenditure statements and balance 
sheets to the Board ; and
(tv) be the controlling officer of the members 
of the staff of the Board.
tec
10E. (1) The functions of the Executive Commit- 
shal] be to execute the decision of the Board and 
to take such urgent and emergency decisions as may 
be necessary in anticipation of approval of the Board. *
 
 
 
 
 
 
 
 
 
 
 
 
 
  
 
 
 
 
 
 
5
(2) The Board may entrust the responsibility for 
successful furtherance of different industries to the 
members of the Executive Committee individually, 
who in turn shall formulate schemes and make suita­
ble recommendations for development of industries in 
their respective charge, for consideration by the Exe­
cutive Committee.
Powers and jgp. Without prejudice to anything contained in 
functions of ge c t | o n g  a jK j 12 of this Act, the functions of the 
uar'c^Cora-* Standing Finance Committee shall be :—
mittee.
(?) to render expert financial advice to the Board 
for proper administration of the Board’s 
fund including its proper utilization ;
(if) to scrutinize and to give its comments and 
expert advice on the following matters, 
namely: -
(a) all annual and supplementary budgets of the 
Board ;
(b) all new schemes of the Board ;
(c) anv proposal for entertainment of the mem­
bers of the staff of the Board that may be 
necessary after the commencement of the 
Assam Khadi and Village Industries Board 
(Amendment) Act, 1960 ; and
(d) any other financial matter which the Board 
may, by general or special order, direct to 
be referred to the Standing Finance Commit­
tee for its scrutiny, comment and expert 
advice.”
Amendment 9. In sub-section (2) of Section 1 1  of the Principal 
of 11 ^ct, after clause (?) the following shall be inserted as
Act XVI of clause (j) and the existing clause (j‘ ) shall be re-
1954. numbered as clause (A), namely:—
“ (j) to sanction loans to individuals and institu­
tions not exceeding such limit as may be 
prescribed in order to develop, encourage 
and assist Khadi and Village Industries. 
The loan shall be secured and repaid in the 
prescribed manner and upon such terms and 
conditions as may be specified by the order 
granting it. In default of payment within 
the specified date, the load together with the 
interest due shall be recoverable from the 
loanee as an arrear of land revenue” .

6
Amendment 10. In Section 12 of the Principal Act, after clause 
of Section 12 following shall be added as clauses (tzt) and
Act XVI of M  n a m e ly :-—
1955.
“ (m) to borrow money from the Khadi and
Village Industries Commission and also to 
hypothecate or mortgage properties as 
securities against the loans;
(t») to write oft’  minor irrecoverable losses 
such as those caused by theft, fraud, etc.”
Amendment n .  j n  Section 14 of the Principal Act, the “ full 
of SCCA ssam  s t op” after the word “fit” shall be substituted by a 
Act XVI of “ colon” and the following proviso shall be added at 
1955. the end, namely
“ Provided that the Board shall be competent to 
make minor alteration in the pattern of the schemes 
with the prior approval of the Khadi and Village 
Industries Commission.”
Amendment 12. In Section 21 of the Principal Act, the “ full 
of Section stop” after the word “proper” shall be substituted by 
21 of Assam a “colon” and the following proviso shall be added at 
A ?*  XVI of (he namely :—
“ Provided that the Board shall also be competent to 
make minor re-appropriations from one head to 
another after the annual budget and the programmes 
are approved by the State Government and sanction­
ed by the Khadi and Village Industries Commission 
subject to the overall amounts of grant and loan 
remaining unaltered.”
Substitution 13. For the words “ All-India Khadi and Village 
of the All- Industries Board” wherever occur in the Principal Act, 
l? d ,a , the words “Khadi and Village Industries Commission” * a n i X  shall be substituted.
tries Board
by the Kha­
di and 
Village In­
dustries
Commission. ,
B. C. BAR.UA, 
Secy, to the Govt, of Assam, Law

‹ Prev All Assam acts Next ›