LexThe Kerala Khadi and Village Industries Board Act 1957
Kerala · state statute
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THE KERALA KHADI AND VILLAGE INDUSTRIES
BOARD ACT, 1957
(9 of 1957)
ENACTED BY THE PRESIDENT IN THE EIGHTH YEAR OF THE
REPUBLIC OF INDIA.
An
ACT
to provide for the organisation, development and regulation of khadi and village industries in the
State of Kerala and to constitute a Board to carry out the said objects.
In exercise of the powers conferred by section 3 of the Kerala State Legislature (Delegation of Powers)
Act, 1956 (75 of 1956), the President is pleased to enact as follows : -
CHAPTER I
PRELIMINARY
1.Short title, extent and commencement.- (1) This Act may be called the Kerala Khadi and
Village Industries Board Act 1957.
(2) It extends to the whole of the State of Kerala.
(3) It shall come into force on such date as the Government may, by notification in the
Gazette, appoint.
2. Definitions—In this Act, unless the context otherwise requires,—
(i) ‘Board’ means the Kerala Khadi and Village Industries Board established under section 4,
(ii) ‘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 ;
1 [(ii-a)‘Khadi and Village Industries Commission’ means the Khadi and Village
Industries Commission established under section 4 of the Khadi and Village Industries
Commission Act, 1956 (Central Act 61 of 1956);]
2[(ii-b) ‘Local Authority’ means a panchayath at any level constituted under section 4 of
the Kerala Panchayath Raj Act, 1994 (13 of 1994) or a municipality Constituted under section 4
of the Kerala Municipality Act, 1994 (20 of 1994);]
(iii) ‘prescribed’ means prescribed by rules made under this Act ;
(iv) (IV) ‘regulations’ means regulations made by the Board under this Act;
3(iv-a) ‘Secretary’ means the secretary to the Board appointed under sub-section (1) of
section10:
__________________________________________________________________________
1.Inserted by Act 15 of 1960
2.Inserted by Act 16 of 2000
3.Inserted by Act 15 of 1960
2
(V) ‘village industries’ means all or any of the industries specified in the Schedule to the Khadi
and Village Industries Commission Act, 1956 (61 of 1956), and includes any other industry declared by
the Government under section 3 to be a village industry.
3. Power to declare village industry — (1) The Government may, by notification in the
Gazette, declare any industry to be a village industry to which this Act applies.
(2) A copy of every notification issued under sub-section shall be laid before the
Legislative Assembly as soon as may be, after it is issued.
CHAPTER II
ESTABLISHMENT, CONSTITUTION AND DISSOLUTION OF THE
KERALA KHADI AND VILLAGE INDUSTRIES BOARD
4. Establishment of Board — (1) With effect from such date as the Government may, by
notification in the Gazette, appoint in this behalf, there shall be established for the purposes of
this Act, a Board by the name of the Kerala Khadi and Village Industries Board. The Board shall
be a body corporate having perpetual succession and a common seal, with power to acquire, hold
and dispose of property, both movable and immovable, and to contract and do all things
necessary for the purposes of this Act, and may by the said name sue and be sued.
1[(2) The Board shall consist of not less than five and not more than fifteen members
appointed by the Government from among-
(a) Non officials, who, in the opinion of the Government have shown active interest in
the production and development of Khadi or in the development of Village Industries] 2[of whom
one shall be from among the District Panchayat Presidents and one shall be from among the
Mayors of a Municipal Corporation or a Chairperson of a Municipality and;]
(b) Officials:
3[Provided that at least one of the non-official members so appointed shall be a person
belonging to a Scheduled Caste or a Scheduled Tribe.]
Explanation:In this sub-section, the expressions ‘Scheduled Caste’ and ‘Scheduled Tribe’ shall
have the same meaning as in the Constitution of India.
4[2 A) The Government shall nominate one of the members of the Board to be its
Chairman and another member to be its Vice-Chairman.
1.Substituted by Act No.5 of 1965
2. Inserted by act 16 of 2000
3.Added by Act No.17 of 1975
4. Added by Act 5 of 1965
3
Provided that the Vice-Chairman shall be nominated from among the non-official
members of the Board.]
(3) The Chairman, 1[Vice Chairman] and other members shall be paid from the funds of
the Board such allowances as the Government may fix.
2[4A. Reconstitution of the Board- (1) The Government may, by notification in the
Gazette and for reasons to be specified in the notification, reconstitute the Board in accordance
with the provisions of sub-section (2) of section 4.
(2)When the Board is reconstituted under the provisions of sub-section (1), all members
of the Board (including the Chairman and Vice-Chairman) holding office immediately before
such reconstitution shall, from the date of reconstitution, vacate their offices as such members,
notwithstanding that their term of office has not expired, unless they are appointed as members
of the Board as so reconstituted.
(3) Every notification issued under sub-section (1) shall be laid as soon as may be after it
is issued 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 which it is so laid, or the session immediately following, the Legislative Assembly
makes any modification in the notification or decides that the notification should not be issued,
the notification 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 notification.]
5. Resignation of office by member —Any member of the Board may at any time resign his
office by giving notice in writing to the Government and on such resignation being notified in
the Gazette by the Government, shall be deemed to have vacated his office.
6. Disqualification for appointment on the Board — (1) A person shall be disqualified for
being appointed or for continuing as a member of the Board if he—
(a) holds any office or place of profit under the Board 3[other than the office of secretary;]
(b) is of unsound mind and stands so declared by a competent court, a deaf-mute or a leper ;
(c) is, or at any time has been, adjudicated insolvent or has suspended payment of his debts
or has compounded with his creditors ;
(d) has directly or indirectly by himself, by his wife or son, or by any partner, any share or
interest in any subsisting contract or employment with, by or on behalf of the Board ;
____________________________________________________________________________________
1.Inserted by Act No.5 of 1965
2.Inserted by Act No.21 of 1967
3.Added by Act 15 of 1960
4
(e) is a Director or Secretary or a Manager or other salaried officer of any incorporated
company or any co-operative society, which has any share or interest in any contract or
employment with, by or on behalf of the Board.
(2)(a) A person shall not be disqualified under clause (a) of sub-section(1) by reason only
of his being a member receiving any allowance as provided in sub-section (3) of section 4.
(b) A person shall not be disqualified under clause (d) or clause (e) of sub-section (1), or be
deemed to have any share or interest in any contract or employment within the meaning of
those clauses by reason only of his, or of the incorporated company or of a co-operative
society, of which he is a Director, Secretary, Manager or other salaried officer, having a share
or interest in any newspaper in which any advertisement relating to any affairs of the Board is
inserted.
(c) A person shall not also be disqualified under clause (d) or clause (e) of sub section (1)or be
deemed to have any share or interest in any contract or employment with, by or on behalf of the
Board by reason only of his being a share holder of such company or society:
Provided that such person discloses to the Government the nature and extent of the share
held by him from time to time.
7. Removal or suspension of a member-(1) The Government may remove from the Board
any member who, in their opinion,-
(a) refuses to act;or
(b) has become incapable of acting;or
(c) has so abused his position, as a member, as to render his continuance on the Board
detrimental to the interest of the public;or
(d) is absent without permission from all the meetings of the Board for four successive
months or for the period in which three successive meetings are held, whichever
period is longer;or
(e) ceases to reside in the State of Kerala;or
(f) is otherwise unsuitable to continue as a member:
Provided that removal under this sub section shall not be made unless the member
concerned has been given an opportunity to submit his explanation to the Government.
(2) The Government may suspend any member of the Board pending action against him
under sub-section (1).
(3) A member who has been removed under sub-section (1) shall not be re-appointed as a
member of the Board or appointed in any other capacity under the Board.
(4) The Government may declare void any transaction in connection with which a
member has been removed under sub-section(1).
5
8. Vacancy to be filled in as early as possible - When a member dies or resigns as provided in
section 5, or is subject to any of the disqualifications specified in section 6, or is removed under
sub-section (1) of section 7 he shall cease to be a member of the Board, and any vacancy so
occurring shall be filled in by the Government as early as practicable:
Provided that during any such vacancy, the remaining members may act as if no vacancy
has occurred.
9. Validity of proceedings -No act or proceeding of the Board shall be deemed to be
invalid by reason only of a defect in its constitution or on the ground that 1[………] any member
there of was disqualified for, or had ceased to hold his office, or by reason of such act or
proceeding having been done or taken during the period of any vacancy in the office of any
member of such Board.
2[9A.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 person whose assistance or advice it may desire in carrying out any of the
provisions of this Act.
(2) A person associated with the Board under sub-section (1) shall not be deemed to be a
member of the Board, and shall have no right to vote at any meeting thereof, but he may take
part in the discussions of the Board relating to the purpose or purposes for which he was
associated with the Board.
(3) The Government may, by order, 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.]
10. 3[Secretary and other members of staff of Board -(1) The Government may appoint a
person to be the Secretary to the Board.
(2) The remuneration, allowances and other conditions of service of the secretary shall be
such as may be prescribed.
____________________________________________________________________________________
1. Omitted by Act 15 of 1960
2. Inserted by Act 15 of 1960
3. substituted by Act 15 of 1960
6
(3) The secretary shall exercise such powers and discharge such duties as may be
prescribed.
(4) The Board may appoint such other members of the staff of the Board as it may
consider necessary.
(5) The remuneration, allowances and other conditions of service of the members of the
staff of the Board, other than the Secretary, shall be such as may be determined by Regulations.
1 [(6) The Local Authorities shall have power to supervise the schemes of the Board
formulated and funded by them.]
11. 2[Standing finance committee and other committees.- (1) The Board may appoint a
Standing Finance Committee to exercise such powers and perform such functions relating to the
finances of the Board as may be laid down by regulations.
(2) Subject to any rule made under section 33, the Board may, from time to time, appoint
one or more other committee or committees for the purpose of securing the efficient discharge of
its functions and in particular for the purpose of securing that the said functions are exercised
with due regard to the circumstances and requirements of khadi or any particular village industry.
Such committees may be appointed for any particular area.]
12. Meetings of the Board .-(1) The Board shall meet at such times and places and shall,
subject to the provisions of subsections (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 made by the Board:
Provided that the Board shall meet at least once in every three months.
2) 3[The chairman or, in his absence, the vice-chairman or, if he is also absent, such
member as may be chosen by the members present from 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 chairman or in his
absence, the person presiding shall have a second or casting vote.
4[ 4) The proceedings of the meeting of the Board shall be forwarded to the Government
within fifteen days of every meeting.]
____________________________________________________________________________________
1. Inserted by Act 16 of 2000
2. substituted by Act 15 of 1960
3. Substituted by Act 15 of 1960
4. Added by Act 15 of 1960
7
13. Power to make contracts.-1) The Board may enter into and perform all such contracts
as it may consider necessary or expedient for carrying out any of the purposes of this Act.
2) Every contract shall be made on behalf of the Board by the chairman.
3) Every contract made by the chairman on behalf of the Board shall, subject to the
provisions of this section, be entered into in such manner and form as may be prescribed.
4) A contract not executed in the manner provided in this section and the rules made
thereunder shall not be binding on the Board.
14. Term of office of members of the Board. - The term of office of the 1[vice-chairman],
2[Chairman] and the other members] of the Board shall be such as may be prescribed.
CHAPTER III
FUNCTIONS AND POWERS OF THE BOARD
15. Functions of the Board.-(1) It shall be the duty of the Board to organize, develop and
regulate khadi and village industries 3[and to assist the local authorities in implementation of the
schemes for the development of Khadi and Village Industries] and perform such functions as the
Government may, prescribe from time to time.
(2) Without prejudice to the generality of the provisions of sub-section (1), the Board
shall also in particular discharge and perform all or any of the following duties and functions
namely:-
(1) to start, encourage, assist and run khadi and village industries;
(2) 4[to provide deserving persons with gainful employment in their homes through the
organization of khadi and village industries;
(2-a) to grant loans and give other assistance for the development of khadi and village
industries.]
(3) to organize Co-operative societies for Khadi and Village Industries.
(4) to conduct training centers and to train people at those centers or at other centers outside
the State of Kerala in Khadi and Village Industries;
(5) 5[To arrange for the supply of raw materials, tools and implements to Khadi and Village
Industries and for the sale of their finished products.]
(6) 6[ Omitted]
____________________________________________________________________________________
1. Substituted by Act 15 of 1960
2.Inserted by Act No.5 of 1965
3.Inserted by Act No.16 of 2000
4.Substituted by Act No.15 of 1960
5. Substituted by Act No.15 of 1960
6. Omitted by Act No.16 of 2000
8
1[(6-a) 2[To carry on trading activities by way of running Emporia, Neera Bhavan, Depots,
Manufacturing centres and the like on request from a Panchayat or Municipality or Institution
aided by the Board or individuals.]
(7) to endeavour to educate public opinion and to impress upon the public the advantages
of patronizing the products of Khadi and Village Industries;
(8) to seek and obtain advice and guidance in these subjects by inviting experts;
(9) 3[To encourage and promote research in the technique of production of khadi or in the
development of village industries.]
(10) 4[To arrange for publicity and popularizing of goods manufactured in Khadi and
Village Industries by opening stores, shops, exhibitions and the like and to carry on such
activities incidental and conducive to the objects of this Act and to perform such other functions
as the Government may direct for the purpose of carrying out the objects of this Act.]
16. General powers of the Board .- The Board shall, for the purposes of carrying out its
functions under this Act, have the following powers, namely:-
(i) to acquire and hold such movable and immovable property as it deems necessary and
to lease, sell or otherwise transfer any such property:
Provided that in the case of immovable property the 5[aforesaid powers, except the power
to acquire], shall be exercised only with the previous sanction of the Government:
6[Provided, however, that the previous sanction of the Government shall not be necessary
for any lease, sale or other transfer of immovable property to the Khadi and Village Industries
Commission;]
(ii) to incur expenditure and undertake works in any area in the State of Kerala 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 7[or local
authorities] subject to the provisions of this Act and the rules made thereunder.
____________________________________________________________________________________
1.Added by Act 15 of 1960
2. Substituted by Act No.16 of 2000
3. Substituted by Act No.15 of 1960
4..Substituted by Act No.16 of 2000
5.Substituted by Act No.16 of 2000
6.Inserted by Act No.15 of 1960
7.Inserted by Act 16 of 2000
9
1[(iii) to require any person who has been granted any loan or other financial assistance
by the Board for the development of Khadi or any Village Industry, to maintain such accounts
and records relating to the receipt and utilization of the loan or other financial assistances as the
Board may direct;
(iv) to direct an inspection of the accounts and records maintained under clause (iii), by
an officer or authority authorized in this behalf by the Board or the Government;
(v) to supervise the activities carried on by any person utilizing any loan or other
financial assistance referred to in clause (iii) and to give that person such directions as the Board
may deem fit regarding such activities.]
16 (A) 2[Delegation of Functions of the Board to Local Authorities - The Government
may by order delegate the functions of the Board under this Act to the Local Authorities, subject
to such conditions as may be specified in that order.]
CHAPTER IV
PREPARATION AND SUBMISSION OF PROGRAMMES
17. Preparation and submission of Annual Programme -(1) In each year on or before
such date as may be fixed by the Government, the Board shall prepare and 3[forward to the
Government and the District Planning Committee constituted under Section 53 of the Kerala
Municipality Act 1994 (20 of 1994) a programme of work.]
(2) The programme shall contain -
(a) such particulars of the scheme which the Board proposes to execute, whether in part or
whole, during the next year;
(b) particulars of any work or undertaking which the Board proposes to organize during the
next year for the purposes of carrying out its functions under this Act; and
(c) such other particulars as may be prescribed.
4 [(3) The District Planning Committee shall within one month from the date of receipt of
the programme of work from the Board forward the same to the Government with its
recommendations.]
____________________________________________________________________________________
1.Inserted by Act No.17 of 1975
2. Substituted by Act 16 of 2000
3.Substituted by Act 16 of 2000
4.Inserted by Act 16 of 2000
10
18. Sanction of programme.- The Government may approve and sanction the programme
in whole or with such modifications as they deem fit 1[after due consideration of the
recommendations of the District Planning Committees.]
19. Supplementary programme .-The Board may prepare and forward a supplementary
programme for the sanction of the Government in such form and before such date as the
Government may prescribe and the provisions of 2[Section 17], Section 18 shall apply to such
supplementary programme.
3[19A.Power of Board to alter scheme. - The Board may with the previous approval of
the Khadi and Village Industries Commission, make any alteration in any scheme so long as the
aggregate amount sanctioned for the scheme is not exceeded. A report of the alteration shall be
send to the 4[Government and the District Planning Committee concerned] in such form and
within such time as may be prescribed.]
____________________________________________________________________________________
1.Added by Act 16 of 2000
2.Inserted by Act 16 of 2000
3.Inserted by Act 15 of 1960
4.Substituted by Act 16 of 2000
11
CHAPTER V
FINANCE, ACCOUNTS, AUDIT AND DEBTS
20. Transfer of property.- The Government may transfer to the Board buildings, land or
any other property, whether movable or immovable, for use and management by the Board on
such conditions and limitations as the Government may deem fit for the purposes of this Act.
21. Funds of the Board. -(1) The Board shall have its own fund and all receipts of the
Board shall be credited there to and all payments by the Board shall be met there from.
(2) The Board may accept grants, subventions, donations and gifts and receive loans from
the Government or a local authority or anybody or association, whether incorporated or not, or
an individual for all or any of the purposes of this Act.
(3) All monies belonging to the fund of the Board shall be deposited in such manner as
the Government may, by a special or general order, direct.
(4) The accounts of the Board shall be operated upon by such officers jointly or
individually as may be authorized by the Board.
22. Application of fund and property. - All property, fund and other assets of the Board
shall be held and applied by it subject to the provisions and for the purposes of this Act.
23. Subventions and loans 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, from time to time, with the previous sanction of the Government and
subject to the provisions of this Act and such conditions as the Government may determine,
borrow any sum required for the purposes of this Act:
1[Provided that the previous sanction of the Government shall not be necessary to borrow
any sum from the Khadi and Village Industries Commission.]
24. Budget.- The Board shall, on or before such date as may be fixed by the Government,
prepare and submit to the Government the budget for the next financial year showing estimated
receipts and expenditure on capital and revenue accounts according to the programme and the
schedule of the stock.
25. Sanction of budget:-2[(1)] The Government may sanction the budget submitted to it
with such modifications as they deem proper.
____________________________________________________________________________________
1. Added by Act 15 of 1960
2. Renumbered by Act 15 of 1960
12
1[(2)No sum shall be expended by or on behalf of the Board unless such expenditure is
covered by a specific provision in the budget approved by the Government under sub-
section (1):
Provided that the Board may, within the limits of the budget, sanction any re-
appropriation from one head of expenditure to another or from a provision made for one scheme
to that in respect of another.]
26. Supplementary budget.- The Board may submit a supplementary budget for the
sanction of the Government in such form and before such date as the Government may prescribe
and the provisions of section 25 shall apply to such supplementary budget.
27. Annual Report. - The Board shall prepare and forward to the Government in such
manner as may be prescribed an annual report within three months from the end of the financial
year giving a complete account of its activities during the previous financial year. Every such
report shall be laid before the Legislative Assembly as soon as may be after it is received by the
Government.
28. Further report, statistics and returns. - The Board shall before such date and at such
intervals and in such manner as the Government may from time to time direct, submit to the
Government a report on such matters and such statistics and such returns as the Government may
direct.
29. Accounts and audit. - 2[(1)] The accounts of the Board shall be maintained and an
annual statement of accounts shall be prepared in such manner as may be prescribed. Such
accounts shall be audited by an auditor approved by the Government.
3[(2) The Board shall forward to the Government a copy of the audited annual statement of
accounts referred to in sub-section (1) within two months from the end of the financial year to
which such statement relates, and every such statement shall be laid before the Legislative
Assembly as soon as may be after it is received by the Government.]
4[29A. Recovery of arrears.- If any amount due to the Board in accordance with the terms
of a contract or otherwise or any sum payable in connection therewith, has not been paid, such
amount or sum shall, without prejudice to any other remedy provided by law, be recoverable as
arrears of land revenue under the Revenue Recovery Act for the time being in force.
29B. Power to write off irrecoverable amount. - The Board may write off any sum not exceeding
one hundred rupees in each case, subject to an annual limit of two thousand rupees, if in its
opinion such sum is irrecoverable.]
_________________________________________________________________________________
1.Inserted by Act 15 of 1960
2.Renumbered by Act 17 of 1975
3.Inserted by Act 17 of 1975
4.Inserted by Act 15 of 1960
13
CHAPTER VI
MISCELLANEOUS
1[30. Power of Government to give directions.- In the discharge of its functions under this
Act the Board shall be bound by such directions as may be given to it by the Government.]
2[30A. Circumstances in which Board may be dissolved.-(1) If at any time the
Government are satisfied that-
(a) the Board has made default in the discharge of its duties or in the performance of its
functions imposed or entrusted by or under this Act, exceeded or abused its powers; or
(b) the Board has disregarded the directions given by the Government; or
(c) 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
(d) it is otherwise expedient or necessary to dissolve the Board, the Government may, by
notification in the Gazette, direct that the Board shall be dissolved from such date as may
be specified in the notification, and thereupon the Board shall be deemed to be dissolved
accordingly.
(2) On and from the date specified in the notification under sub-section (1),-
(a) all the members of the Board (including the Chairman and the Vice
Chairman) shall vacate their offices as such members; and
(b) any committee appointed by the Board shall cease to function.
30B. Vesting of rights, liabilities, etc. of the Board on dissolution. - Where the Board is
dissolved under section 30A,-
(a) all rights, obligations and liabilities (including any liability under any contract) of the
Board on the date of dissolution shall become the rights, obligations and liabilities of the
Government;
(b) all properties and functions which immediately before that date were in the possession
of the Board for the purposes of this Act shall vest in the Government.]
31. Members of Board and members of staff of Board to be public servants. -Members of
the Board and members of the staff of the Board shall be deemed, when acting or purporting 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 (45 of 1860).
32. Protection of action taken under Act .- No suit, prosecution or other legal proceeding
shall lie against any person for anything which is in good faith done or purported to be done
under this Act.
____________________________________________________________________________________
1. Inserted by Act 15 of 1960
2.Inserted by Act 17 of 1975
14
33. Rules. - (1) The Government may, by notification in the 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, namely:-
(a) the allowances to be paid to the members of the Board under sub- section (3) of
section 4;
1[(aa) the remuneration, allowances and other conditions of service of, and the powers to
be exercised and the duties to be discharged by, the secretary;]
(b) the manner and form in which contracts shall be entered into under section 13;
(c) the term of office of 2[(the Chairman, Vice-Chairman and the other members)] the
Board and the manner of filling casual vacancies among the members of the Board under
section 14;
(d) the functions of the Board under section 15;
(e) the other particulars of the programme under section 17;
(f) the form in which, and the date before which, the supplementary programme shall be
submitted under section 19.
(g) the form in which and the date before which, the supplementary budget shall be
submitted under section 26.
(h) the manner in which the annual report shall be prepared and forwarded to the
Government under section 27.
(i) the manner of maintenance of accounts and preparation of annual statement of
accounts under section 29.
(j) any other matter which is or may be prescribed under this Act.
34. Regulations. - (1) The Board may, with the previous sanction of the Government,
make regulations consistent with this Act and the rules made thereunder and notify them in the
Gazette.
(2) In particular and without prejudice to the generality of the foregoing power, the Board
may make regulations providing for-
(a) the procedure and disposal of its business and the quorum necessary for the
transaction of such business at a meeting;
____________________________________________________________________________________
1.Inserted by Act 15 of 1960
2.Substituted by Act 5 of 1965
15
(b) the remuneration, allowances and other conditions of service of the members of
the staff of the Board 1[(other than the secretary).]
(c) the functions and duties of the members of the staff of the Board 2[(other than the
secretary).]
3[(d) the powers and functions of the Standing Finance Committee appointed under
sub-section (1) of section 11 and the procedure to be followed by that Committee in
the exercise of its powers and the discharge of its functions;
(e) the functions of the committees appointed under sub-section (2) of section 11 and
the procedure to be followed by such committees in the discharge of their functions;
(f) the maintenance of the minutes of the meetings of the Board and the transmission
of copies thereof to the Government.]
35. Saving.- 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(65 of 1951), or
to affect any of the provisions of the said Act.
____________________________________________________________________________________
1. Added by Act 15 of 1960
2.Added by Act 15 of 1960
3.Substituted by Act 15 of 1960