LexThe ACT 2 OF 2016
Kerala · state statute
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Government of Kerala
Regn. No. KERBI L/20 12/45073
dated 5-9-2012 with RNI
Reg. No. KL/TV(N )/634 /20 15-1 7
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Vol. V
2016
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KERALA GAZETTE
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EXTRAORDINARY
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PUBLISHED BY AUTHORITY
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14
GOVERNMENT OF KERALA
Law (Legislation-B) Department
NOTIFICATION
21st January , 2016
No. 24403/Leg. Bl/2015/Law . Dated , Thiruvananthapuram , 7th Makaram 1191
1st Magha , 1937 .
In pursuance of clause (3) of Article 348 of the Constitution of India,
the Governor of Kerala is pleased to authorise the publication in the
Gazette of the following translation in English language of the Kerala State
Commission for economically backward classes among Forward
Communities Act, 2015 (2 of 2016).
By order of the Governor,
D. SAJU,
Special Secretary (Law).
15
[Translation in English of "20 15 -6>e.J l2l~aonocOO rul@o (/)6lJI3~16>e.J
cru o cru <OlU'Jl dh l2l o CQll nJl a on oc00 o ml co8 cOO 6 on rul@ o (/) 6lJI3u3 c£16) a ru 6T151 CQl 6 ~
adhm~ cruo<TUDom dhlll2l1n'l::la8 ~c£h~'f' published under the authority of the
Governor.]
ACT 2 OF 2016
THE KERALA STATE COMMISSION FOR ECONOMICALLY
BACKWARD CLASSES AMONG FORWARD
COMMUNITIES ACT, 2015
AN
ACT
to constitute a State Commission for economically backward classes
among Forward Communiti es and to provide for matters connected
therewith or incidental thereto.
Preamble.-WHEREAS, it is expedient to constitute a Commission for
economically backward classes among the Forward Communities and to
provide for matters connected therewith or incidental thereto;
BE it enacted in the Sixty-sixth Year of the Republic of India as
follows:-
CH APTER I
PRELIMINARY
1. Short title and commencement .-(!) This Act may be called the
Kerala State Commission for economically backward classes among
Forward Communities Act, 2015.
(2) It shall be deemed to have come into force on the 16th day of
May, 2015.
16
2. Definitions.-In this Act, unless the context otherwise requires,
(a) "Commission" means the Kerala State Commission for
economically backward ·classes among Forward Communities constituted
under section 3;
(b) "Forward Community" means any community included in the
list of forward communities identified by the Commission under clause (a)
of section 9 which is published by the Government by notification in the
Gazette;
(c) "Government" means the Government of Kerala;
(d) "Member" means a member of the Commission and includes
the Chairperson;
(e) "prescribed" means prescribed by rules made under this Act.
CHAPTER II
KERALA STATE COMMISSION FOR ECONOMICALLY
BACKWARD CLASSES AMONG FORWARD
COMMUNITIES
3. Constitution of the Kerala State Commission for economically
backward classes among Forward Communities.-(!) The Government
shall, as soon as may be, after the commencement of this Act, by
notification in the Gazette, constitute a body to be known as the "Kerala
State Commission for economically backward classes among Forward
Communities" to exercise the powers co"'nferred on it and to perform the
functions under this Act.
. (2) The Commission shall consist of the following members,
nominated by the Government, namely:-
(a) a person who is or ):las been a Judge of the Supreme Court
or High Court, he shall be the Chairperson of the Commission;
17
(b) two members belonging to forward community having special
knowledge in matters relating to forward community, nominated by the
Government;
(c) an Additional Secretary to Government or a person who
had served as an Additional Secretary to Government for not less than
three years, he shall be the Member-Secretary of the Commission.
4. Term of office and conditions of service of Chairperson and
Members. - ( I) Each member may continue in office for a term of
three years from the date on which he assumes office.
(2) The Chairperson or member of the Commission may, at any
time, by giving intimation to the Government in writing under his hand,
resign his office.
(3) The Government shall remove a person from the office of the
Chairperson or of a member, if that person,-
( a) becomes an undischarged insolvent;
(b) has been convicted and sentenced to imprisonment for
an offence which, in the opinion of the Government , involves moral
turpitude;
(c) becomes of unsound mind and stands so declared by a
competent Court ;
(d) refuses to work or becomes incapable to work;
(e) without obtaining leave of absence from the Commission,
does not attend three consecutive meetings of the Commission ;
(f) in the opinion of the Government , has so abused the official
position of Chairperson or Member as to render that person 's continuance
in office detrimental to the inreresr of forward communities or public
interest:
33/265 /20 16/S-22 .
18
Provided that no person shall be removed under this sub -section unless
that person has been given an opportunity of being heard in the matter.
( 4) A vacancy occurred under sub-section (2) or otherwise
shall be filled by the Govemment by fresh nomination.
(5) The salary 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. Appointment of officers and employ ees of the Commission. - (!)
The Government may , appoint the following officers and employees
necessary for the proper management of the Commission, namely:-
( a) a Law Officer not below the rank of Joint Secretary to
Govemment from the Law Department;
(b) a Finance OtJicer from the Finance Department not below
· the rank of Joint Secretary to Government ; and
(c) such other officers and employees as may be prescribed and
considered necessary for assisting the Commission to exercise the powers
and perfom1 the functions under this Act.
(2) The salary and allowances payable to, and other terms and
conditions of service of, the officers and employees of the Commission
shall be such as may be prescribed .
(3) Appointment of officers and employees may be made by the
Govemment initially tlu·ough deputation when the Commission is constituted
and starts functioning.
(4) The mles applicable to the Gov enunent employees in respect of
the method of appointment , salary and allowa nces, discipline and other
conditions of service shall be applicable to the officers and employees
of the Commission.
6. Salary, rt//o wances and administrative expenses to be paid out
c~l gra nt.- The salary and allow ance s payable to the Chairperson and
Member s, and the administrat ive expenses, including salary, allowances and
pension payable to the officers and other employees referred to in section 5,
shall be paid out of the grant refen·ed to in sub-section (1) of section 15.
19
7. Vacancies etc., not to invalidate proceedings of the
Commission .-No act or proceeding of the Commission shall be invalid on
the ground of any defect in the constitution of the Commission or the
existence of any vacancy in the Commission .
8. Proc edure to be regu lated by the Commission.-(1) The
Commission shall meet as and when necessary at such time and place as
the Chairperson thinks fit:
Provided that such meeting shall be held at least once in three months.
(2) The Commission shall hav e the power to 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 dul y authorised in writing in this behalf by the
Member-Secretary .
CH A PTER Ill
POWERS AND FUNCTIONS OF THE COMMISSION
9. Functions of the Commission.- The Conm1ission shall perform the
following functions, namdy:-
(a) to identify the forward communities in the State of Kerala and
to prepare a list thereof and submit it to the Government;
(b) to study and analyse the issues of those who are economically
backward in the forward conm1Unities and recommend welfare measures;
(c) to examine the requests of any community to be included as
forward community, to hear complaints thereon and to give advices, as it
may think appropriate , to the Goverrunent;
(d) to participate in, and advise on, the planning proceedings for
the socio-economic development of the forward communities and evaluate
the progress of their development in the State;
(e) to make recommendatio ns as to the measures to be taken by
the Government for the effective implementation of provision s and other
measures necessary for the welfare and socio-economic development of
the forward communities and to submit report to the Government annually
ot at such time, as the Commission may deem fit;
20
(f) to conduct studies, research and analysis on the issues relating
to social, economic and educational progress of forward communities;
(g) to suggest appropriate measures to be adopted by the Government
in respect of forward communities;
(h) to submit report to the Government periodically or specially,
on any matter pertaining to forward communities, particularly in respect of
difficulties being faced by them;
(i) to discharge such other functions in relation to the protection,
welfare, development and advancement of the forward communities,
as may be prescribed; and
(j) to do any other matter pertaining to forward communities,
entrusted by the Government.
10. Certificate.- The Government shall, on the recommendation of
the State Commission for economically backward classes among forward
communities, issue forward community certificate to those belonging to
forward communities , residing in the State in the manner and form as
may be prescribed.
11. Laying of Report .-The Government shall cause the reports
referred to in clause (e) of section 9, to be laid before the Legislative Assembly
explaining the action taken or proposed to be taken thereon and also the
reasons, if any, for non-acceptance of the recommendations .
12. Powers of the Commission .-(1) The Commission, while
performing its functions under section 9, shall have all the powers of a
civil court trying a suit and in particular, in respect of the following matters,
namely:-
(a) summoning and enforcing the attendance of any person from
any part of the State and examining him on oath;
(b) requiring the discovery and production of any document;
(c) receiving evidence on affidavits;
(d) demanding any public record or copy thereof from any
court or office;
(e) the examination of witnesses and inspection of records; and
(f) any other matter as may be prescribed.
21
(2) The Commission may, for the purpose of taking 'evidence
in connection with enquiries 1 utilise the services of any officer :of the
Government or investigation agency.
(3) The officer or investigation agency, whose services have been
utilised under sub-section (2), shall take evidence after making enquiry
regarding it and the report thereon shall be. submitted to the Commission
within the period fixed by the Commission in this behalf."
( 4) The Commission shall satisfy itself regarding the correctness
of any inferences arrived at in the report or facts in the report submitted
under sub-section (3) and for this purpose it may conduct enquiry as it
deems fit, including the examination of the person who had taken the
evidence or assisted for the same.
13. Statements given by persons to the Commission.-The statement
given by a person about himself at the· time of giving evidence before the
Commission , shall not be used against the said person in the proceedings
before any civil court or criminal court, except in prosecution proceedings
for giving false evidence by such statement:
Provided that such statement shall be,-
(a) given as a reply to a question which is required by the
Commission to be answered by that person;
(b) relevant to the subject matter in which the evidence is taken
by the Commission. ·
14 . Person s lik ely to be affected prejudi cially to be heard.
At any stage of taking evidence, if the Commission,-
( a) is of the opinion that it is necessary to enquire into the
conduct of any person; or
(b) is of the opinion that taking of evidence will prejudicially
affect the reputation of any person ;
such person shall be given a reasonable opportunity of being heard ·and to
produce evidence to defend, in the enquiry.
22
CHAPTER IV
FINANCE, ACCOUNTS AND AUDIT
15. Grants by the Government.-(1) The Government shall, after due
appropriation made by the State Legislature by law in this behalf, pay to
the Commission, by way of grants, such sums of money, which is
considered to be necessary for being. utilised for the purposes of this Act.
(2) The Commission may spend such sums , out of grants, as it
thinks fit, for perfonning the functions under this Act and such sums
shall be treated as expenditure payable out of the grants referred to in
sub-section (1).
16. 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.
(2) The accounts of the Commission shall be audited annually by
the auditor entrusted by the Comptroller and Auditor General in this behalf.
(3) All the accounts and other records of the Commission
shall be made available to the auditor for the purpose of the audit.
17. Annual Report.-The Commission shall, for each financial year,
prepare annual report giving complete information of its activities in the
. previous financial year in the prescribed form and time and shall also
forward a copy of it to the Government directly.
18: Audit report to be laid before the Legislature.- The
Government shall cause the audit reports to be laid, as soon as may be,
after they are received, before the Legislative Assembly.
., .
23
CHAPTER v
MISCELLANEOUS
19. Chairperson , Members and employees of the Commission to
be public servants .--The ·chairperson, Members , officers and employees
of the Commission shall be deemed to be public servants within the
meaning of section 21 of the Indian Penal Code, 1860 (CentralAct 45 of
1860).
20. Power to make rules.-(1) The Government may, by notification
in the Gazette, make rules for carrying out the purposes of this Act,
either prospectively or retrospectively.
(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 (5) of section 4 and of officers and o~her employees under
sub-section (2;) of section 5;
(b) . the manner and form of issuing forward community
certificate by the Government under section 10;·
(c) any other matter under clause (f) of section 12;
j •
(d) the form of annual statement of accounts to be prepare?
under sub-section ( 1) of section 16;
(e) the form in, and time at which the annual report shall be
prepared under section 1 7;
(f) 'any other matter which is to be, or may be, prescribed .
{3) Every rule made under this Act shall be laid, as soon as may
be after it is made , before the Legislative Assembly while it is in session
for a total period of fourteen days which may be comprised in one session
or in two successive sessions, and if, before the expiry of the session in
24
which it is so laid or the session immediately following, the Legislative
Assembly makes any modification in the rule or decides that the rule
should not be made, the rule shall thereafter have effect only in such
modified form or be of no effect , 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.
21. Protection of actions taken in good .faith.-No suit,
prosecution or legal proceeding shall lie against the Chairperson or any
member of the Commission or any officer or any employee acting under
the instructions of the Commission for anything which is done or intended
to be done in good faith under this Act.
22. Power to remove dUficulti es.- ( 1) If any difficulty arises in
giving effect to the provisions of this Act , the Government may,
by order published in the Gazette , make provisions not inconsistent
with the provisions of this Act which appear to it to be necessary or
expedient, for removing the difficulty :
Provided that no such order shall be made after the expiry of a period
of two years from the date of commencement of this Act.
Excerpt shown. Open the full act in Lexace.