LexThe Kerala Khadi and Village Industries Board Act, 1957 (President's Act, No.9 of 1957)
Kerala · state statute
Open in Lexace · Ask the AI about this act32 THE KERALA KHADI AND Vll.LAGE INDUSTRIES BOARD ACT, 1957. ( 9 OF ]957) CONTENTS. Sections. CHAPTER I. Preliminary. 1. Short title, extent and commencement 2. Defimtions. :;, Power to declare village mdustry. CHAPTER II. Establishment, Constitutton and Dissolution of the Kerala Khadt and Village Industnes Board. 4. Establishment of Board. 5. Resignatwn of office by member. 6. DisqualificatiOn for appomtment on the Board. 7. Removal or suspension of a member. 8 Vacancy to be filled in as early as possible. 9. Validity of proceedings. 10. Appointment of members of staff of Board and condi- twns of their service. 11. Appointment of committees. 12. Meetings of the Board. 13. Power to make contracts. 14. Term of office of members of the Board. CIIAPTER III. Functions and Powers otjthe Board. 15. Functions of the Board. 16. General powers of the Board. CHAPTER IV. Preparation and Svbmission of Programme•. 17. PreparatiOn and submission of annual Programme. 18. Sanction of programme. 19. Supplementary programme. i I I ' 33 CHAPTER v. Finance, Accounts, Audit and Debts. Sections .. 20. Transfer of property. 21. Funds of the Board • .. 22. Application of fund and property. 23. Subventions and loans to the Board. 24. Budget. 25. Sanction of budget. 26.' ·Supplementary budget. 27. Annual report. 28. Further report, statistics and returns. 29. Accounts and audit. CHAPTER VI. Miscellaneous. 30. Direction by Government. 31. Members of Board and members of staff of Board to be public servants. 32. Protection of action taken under Act. 33. Rules. 34. Regulations. 35. Saving. ; i 34 THE KERALA KHADI AND VILLAGE INDUSTRIES BOARD ACT, 1957 (9 of 1957) EN ACTED BY THE PRESIDENT· IN THE EIGHTH YEAR OF THE REPUBLIC OF INDIA. An ACT to provide for the organisation, development and regulation of khadt and village mdustries 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 Legxslature (DelegatiOn of Powers) Act, 1956 (75 of 1956), the Pres1dent 1s 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 Industnes 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 nohficatwn in the Gazette, appomt. 2. Defimtions.-In this Act, unless the context otherwise requires,- (!) 'Board' means the Kerala Khadi and V1llage Industries Board established under sectwn 4 ; (li) (Ul) (IV) (v) 'khadi' means any cloth woven on handlooms in India from cotton, silk or woollen yarn handspun m India or from a m1xture of any two or all of such yarns ; 'prescribed' means prescnbed by rules made under this Act; 'regulatiOns' means regulations made by the Board under trus Act; 'village indu&tnes' means all or any of the mdustries specified m the Schedule to the Khadi and Village Industrie::. CommissiOn Act, 1956 (61 of 1956), and mcludes any other mdustry dedared by the Govern~ ment under sectwn 3 to be a v1llage industry. Pubhshed m the Kerala Gazette fxtraordmary dated 27th March 1.9 .1"1. i' l I~ I I l I I I .. ; 35 3. Power to declare vtllage industry.- (1) The Government may, by notification m the Gazette, declare any mdustry to be a village industry to which thts Act ap'pites. (2) A copy of every notification issued under sub-section (1) shall be latd before the Legtslattve Assembly as soon as may be, after it is issued . CHAPTER I1 ESTABLISHMENT, CONSTITUTION AND DISSOLUTION OF THE KERALA KHADI AND VILLAGE lNDUSTRIES BOARD. 4. Establishment of Board.- (1) Wtth effect from such date as the Government may, by nottficatton m the Gazette, appomt m this behalf, there shall be established for the purposes of thts Act, a Board by the name of the Kerala Khadt and Village Industries Board. The Board shall be a body corporate having perpetual succession and a common seal. wtth power to acqutre, hold and dispo!>e 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. (2} The Board shall consist of such number of members, bemg not less than five and not more than seven, as the Govern ment may appomt. One of such membE'rs shall be appointed by the Government as the chatrman of the Board. (3) The chairman and the other members shall be paid from the funds of the Board such allowances as the Government may fix. 5. Resignation of office by member -Any member of the Board may at any ttme restgn his office by gtvmg notice in wrtt ing to the Government and on such restgnation bemg nottfied 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 dtsquahfied for being appointed or for continuing as a member of the Board 1f he- ( a) holds any office or place of profit under the Boa't"d; (b) ts of unsound mmd and stands so declared by a com petent court, a deaf-mute or a leper ; (c) (d) is, or at any ttme has been, adJudicated insolvent or has suspended payment of hts debts or has com pounded with his credttors ; has directly or mdtreetly by himself, by his wtfe or son, or by any partner, any share or interest in any subststmg contract or employment wtth, by or on behalf of the Board ; 36 (e) Is a Director or a Secretary or a Manager or other salaned officer of any mcorporated company or any coM operative society. whiCh has any share or interest m any contract or employment w1th. by or on behalf of the Board. (2) (a) A person shall not be d1squahfi'ed under clause (a) of subMsection (1) by reason only of his bemg a member receiving any allowance as provided 1n subMsectton (3) of section 4. (b) A person shall not be d1squAhfied under clause (d) or clam.e (e) of sub-section (1), or be deemed to have any share or mterest in any contract or employment w1thm the meamng of those clauses by reason only of h1s, or of the mcorporated company or of a co-operative society, of whiCh he 1s a Director, Secretary, Manager or other salaned officer, havmg a share or interest m any newspaper 1n wh1ch any advertisement relating to any affairs of the Board 15 inserted. (c) A person shall not aho be disqualified under clau5e (d) or clause (e) of sub-section (1) or be deemed to have any share or interest many contract or employment w1th, by or on behalf of the Board by reason only of h1s bemg a shareholder 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 suspenston of a member.- The Government may remove from the Board any member who, 1n their OplnlOn,- (a) refuses to act; or (b) has become incapable of acting; or (c) has so abused his pos1tlon, as a member as to render h1s contmuance on the Board detrimental to the interest of the public; or (d) !5 absent without perm1!:.51on from all the meetings of the Board for four !:.UCcessiVe months or for the penod in whiCh three successiVe meetmgs are held, wh1chever penod is longer ; or (e) ceases to reside in the State of Kerala, or (£) is otherwise unsuitable to contmue as a member: Provided that removal under th1s sub-section !>hall not be made unle::.s the member concerned has been glVen an opportu• n1ty to ~ubmit h1s explanation to the Government. (2) The Government may suspend any member of the Board pending act10n against him under sub-::.ection (1). (3) A member who has been removed under sub-sectwn (1) shall not be re-appomted as a member of the Board or appointed many other capacity under the Board. ( 4) The Government may declare vo1d any tran"'act10n m connectiOn w1th wh1ch a member bas been removed under sub• section ( 1) . .. l • I i 37 8. Vacancy to be filled m as early as posslble.-When a membPr dre:;, or resrgns as provided m sectiOn 5, or IS subject to any of the drsquahfic.:ation:;, specified m sectiOn 6, or is removed under sub-sectron (1) of section 7 he shall cea5e to be a member of the Board, and any vacancy 5o occurrmg shall be filled m by the Government as early as practicable: Provided that durmg any such vacancy the remainmg members may act a& if no vacancy has occurred. 9. Validity of proceedings.-No act or proceeding of the Board shall be deemed to be mvahd by reason only of a defect in its constitutiOn or on the ground that the chairman or any member thereof was drsqualih~d for, or had ceased to hold, his office, or by reason of such act or proceedmg havmg been done or taken during the penod of any vacancy m the office of the chairman or any membef of such Board. 10. Appomtment of members of staff of Board and condt hons of their service.-\ 1) The Board may appomt such members of the staff as it may consider nece5sary. (2) The remuneration, allowances and other conditions of service of the members of the stdff of the Board shall be such as may be determmed by regulatwns. 11. Appomtment of commlttees.-Sub]ect to any rule made under section 33, the Board may, from time to time, appomt one or more committee& for the purpose ol sel'Urmg the efficient dis charge of ib functions and m particulclr for the purpose of securmg that the said functions are exerci.,ed With due regard to the circumstances and requirements of khadi or any particular village mdustry. Such committees may be appomted for any particular area. 12. Meetmgs of the Board - (1) The Board shall meet at .. &uch times and places and shall, sub]e..:t to the provbions of sub sectiOns (2) and (3), observe such rules of procedure m regard to transactiOn of busmes& at Its meetmgs (mcludmg the quorum at met>tmgs) as may be provided by regulations made by the Board: Provided that the Board 5hall meet at lea&t once in every three months. (2) The chairman or, in his ab&ence. any member chosen by the members present from among themselvPs, ::.hall preside at the meetmgs of the Board (3) All questiOns at a meetmg of the Board shall be decid ed by a majority of the votes of the member:, pre5ent and votmg, and m the case of an equaltty of votes, the chairman or in his absence, the person presiding shall have a second or cast ing vote. 13. Power to make contracts.-(!) The Board may entei mto and perform all such contract!':> as It may cons1der necessary or expedient for carrying out any of the purposes ol this. Act (2) Every contract shall be made on lbehalf of the Board by the chairman., 38 (3) Every contract made by the chairman on behalf of the Boad shall, subJect to the provisiOns of thi~ sechon, be entered ;nto in such manner and form as may be prescribed (4) A contract not executed In the manner provided in this section and the rules IIlade thereunder shall not be bmding on the Board. 14. Term of office of members of the Board.-The term of 1 " office of the chairman and the other members of the Board shall be such as may be prescribed. CHAPTER III ~ FuNCTIONS- AND POWERS OF THill BoARD. 15. Functwns of the Board.- (1) IL shall be the duty of the Board to orgamse, develop and regulate. khad1 and village industrie::. and perform such functwns as the Government may, pre5cnbe from time to time. (2) Without prejudice to the generality of the provisiOns of sub-sectiOn (1), the Board shall aiso m particular discharge and perform all or any of the followmg duties and functwns namely:- , (1) to start, encourage, assist and run khadi and village industries; (2) to help the people by providing them With work m the1r homes and to give them monetary acc_ommodatwn; (3) to orgarnse co-operative 5ocietles for khad1 ar.d village mdu.;;tries; (4) to conduct training centres and to tram people at those centres or at otl1er centres outside the State of Kerala in khadi and village mdustne5; (5) to arrange for 5upply of raw materials, tools and im .. plements and for sale of the finished products; (6) to arrange for publicity and popularismg of goods manufactured in khadi and village mdustnes by openmg stores, shops, exhibitions and the hke; (7) to endeavour to educate pubhc opmwn and to impre:;s upon the public the advantages of patronising the product:> ~ of khadi and village mdu5tnes; (8) to seek and obtain advice and guidance in the5e sub Jects by mvitmg expert5; (9) to undertake and encourage research work; (10) to carry on such activities as are mcidental and con ducive to the objects of this Act; and to discharge .,uch other duties and to perform such other function'> as the Government may direct for the purpose of carrymg out the obJects of thlS Act. 'I I ' • -• 39 16. General powers of the Board.-The Board shall, for the purposes of carrying out 1ts functions under this Act. have the following powers, namely:- (i) to acquire and hold such movable and immovable pro~ perty a~ It deems necessary and to lease, sell or otherwise transfe:r any such property : Provided that in the <..ase of Immovable property the aforesaid powers shall be exercised only with the previous sanction of the Government; (u) to incur expenditure and undertake works m any area in the State of Kerala for the framing and execution of such sche,nes as It may consider necessary for the purpose of carrymg out the provisions of this Act or as may be entrusted to It by the Government, subject to the provisions of this Act and the rules made thereunder. CHAPTER IV PREPARATION AND SUBMISSION OF PROGRAMMES. 17. Preparation and submtSsion of (1) In each year on or before such date Government, the Board shall prepare Government a programme of work. (2) The programme ::.hall contain- annual Programme. as may be fixed by the and forward to the (a) such particulars of the scheme which the Board pro poses to execute, whether in part or whole, during the next year; (b) particulars of any work or unde:rtakmg which the Board proposes to organise during the next year for the purposes of carr;ying out its functlo111> under thts Act; and (c) such other particulars as may be prescribed. 18. Sanction of programme.-The Government may approve and sanction the programme m whole or with such modifications as they deem fit. 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 section 18 shall appl.Y to such supplementary programme. CHAPTER V FrNANGE, AccoUNTS, AUDIT AND DEBTS. 20. Transfer of property.-The Government may transfer to the Board buildings, land or any other property, whether mov able or Immovable, for u::.e and management by the Board on such condttwns and limitations as the Government may deem fit for the purposes of th1s Act. 40 21. Funds of the Board.-(!) The Board shall have its own fund and all receipts of the Board shall be credited thereto and all payments by the Board shall be met therefrom. (2) The Board may accept grants, subventions, donations and gzfts and recezve loans from the Government or a local authorzty or any body or association, whether incorporated or not, or an Individual for all or any of the purposes of this Act. (3) All monzes belongmg 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 jomtly or mdzvidually as may be authorised by the Board. 22. Applzcatwn of fund and property.-All property, fund and other assets of the Board shall be held and applied by zt subJect to the provzsions and for the purposes of thzs Act. 23. Subventtons and loans to the Board.- (1) The Govern ment may, from tzme to time, make subventions and grants to the Board for the purposes of thi~ Act on such terms and condi tions as the Government may determzne in each case. (2) The Board may. from tune to time, wzth the previous sanctiOn of the Government and subject to the provzsions of this Act and such conditiOns as the Government may determine, borrow any sum required for the purposes of thzs Act. 24. Budget.-The Board shall, on or before such date as may be fixed by the Government, prepare and submit to the Govern ment the budget for the next financial year showing estimated receipts and expenditure on capital and revenue accounts accordmg to the programme and the schedule uf the stock. 25. Sanchon of budget.-The Government may sanction the budget submztted to it wzth such modifications as they deem proper. 26. Supplementary budget.-The Board may submit a supplementary budget for the sanction of the Government m such form and before such date as the Government may pre scribe and the provisions of section 25 shall apply to such supple mentary budget. 21. Annua~ report.-The Board shall prepare and forward to the Government m such manner as may be prescrzbed an annual report withm three months from the end of the financzal year g1ving a complete account of Its activities during the previous finznczal year. Every such report shall be lazd before the Legislative Assembly as soon as may be after it JS received by the Government. 28. Further report, statisttcs and returns.-The Board shall beiore such date and at such intervals and in such manner as the Government may from time to time direct. :>ubmit to the Government a report on such matters and such statistics and such returns as the Government may direct. -• 41 29. Accounts and audit.- The accounts of the Board shall be matntained and an annual statement of accounts shall be pre pared m such manner as may be prescribed Such accounls shall be audited by an aud1tor approved by the Government. CHAPTER VI MisCELLANEous 30. Dtrectwn by Government.- (1) In the discharge of 1ts functions, the Board shall be guided by such instructions on questwu.s of pohcy. as may be g1ven to 1t by the Government. (2) 1f any dispute arises between the Government and the Board as to whether a question zs or is not a question of policy the deciswn of the Government shall be final. 31. Members of Board and members of staff ol 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 m pursuance of any of the provisions of th1s Act to be public servants w1thm the meaning of section 21 of the Indian Penal Code (45 of 1860). 32. Protection of actwn taken u-nder Act.-No suit, prose cution or other legal proceedmg shall lie a5amst any person ·for anythmg whtch 1s in good fatth done or purported to be done under this Act. 33. Rules.- (1) The Government may, by nottficatlon 1n the Gazette, make rule::. for carrymg out the purposes of th1s Act. (2J In particular and without preJudtce to the gPnerahty of the foregomg powers, ~uch rules may prov1de for all or any of the follow10g matters, namely:- (a) the allowances to be pa1d to the members of the Board under sub-sect10n (3) of section 4; (b) the mnnner and form m wluch contra.:ts shall be entered into unde1· section 13; (c) the term of office of the chatrman and the other members of the Board and the manner of filling causal vacan5 cies 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 ~ect10n 17; (!) the form in whtch, and the date before whtch, the supplemental')' programme shall be submiLted under sectlon 19; J.oj.-2+0 42 (g) the form m which and the date before which, the supplementary budget shall be submitted under sectwn 26. (h) the manner m which the annual report shall be prepared and forwarded to the Government undor section 27. (i) the manner of mamtenance of accounts and prepara tlOn of annual statement of accounts under sechon 29; (J; any other matter which IS or rna;}- be prescribed under this Act. 34. Regulattons.-(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 m the Gazette; (2) In particular and without prejudice to the generality of the foregoing power, the Board may make regulallons pro vidmg for- (a) the procedure and disposal of Its busmess and the quorum necessary for the transaction of such busmess at a meetmg; (b) the remuneration, allowances and other conditions of service of the members of the staff of the Bo9rd; (c) the function• and duties of the members of the staff of the Board; (d) the functions of conmuttees and the procedure to be followed by such committees in the discharge of their functions. 35. Saving.-Nothmg in this Act shall be deemed to apply to any industry declared to be a scheduled mdustry under the Industries (Development and Regulation) Act, 1951 (65 of 1951), or to affect any of the proviSions of the sa1d Act. • 43 ORDINANCE No 1 OF 1957. THE KERALA STAY OF EVICTION PROCEEDINGS ORDINANCE, 1957. Promulgated by the Governor of Kerala in the Eighth Year of the Repubhc of India. An Ordinance to stay eviction of tenants, Kudikidappukars and certain other classes of persons cultwatmg land Preamble.-WHEREAS the Legislative Assembly of the State of Kerala 1s not 1n session and the Governor of Kerala 1s satisfied that circumstances ex1st which render it necessary for h1m to take immediate actiOn to prov1de for the temporary protection of tenants.~fKudik1dappukars and persons cultivating land on varom, Sambalapattom or other s1m1lar arrangements pendmg enactment of a comprehensive legislatiOn relatmg to tenancy and agrarian reforms, Now, therefore, in exercise of the powers conferred by clause (1) of arucle 213 of the Constitution of Ind1a, the Governor of Kerala 1s pleased to promulgate the followmg Ordinance :- 1. Shor(tttle, extent and commencement.-(!) Th1s Ordmance may be called the Kerala Stay of Ev1ct10n Proceedmgs Ordm nance, 1957. (2) It extends to the whole of the State of Kerala. (3) It shall come into force at once. · 2. Definition.-In this Ordinance, unless the context other wise requires- (!) "holdmg" means any immovable prop~rty held under a single transaction by wh1ch a lease-hold right m the property is created and possession of the property lS transferred by one person m favour of another. Explanation.-Holding shall also include Kanapattom : Provided that in relatiOn to cases governed by the Malabar Tenancy Act, 1929 and the Madras Cult1vatmg Tenants Protection Act, 1955, "holdmg ·• shall have the meanmg res- ; pectively assigned to 1t in tho:.e Acts ; (2) ••hut" means any bulldmg wh1eh lS constructed principally of wood, mud, leaves, grass or thatch ; (3) "Kudikidappukaran" means a Kudikidappukaran as defined in the Travancore-Cochln PreventiOn of Eviction of Kud1kidappukars Act, 1955, and mcludes any person in occupa tion of a hut (whether constructed by h1m or not) many portion of a land belongmg to and 1n the possessiOn of another and who has been permitted by the latter to occupy that hut but other wise has no mterest m the land; -Published in the Gazette Extraordmary dated 11th Apnl, 1957. 44 (4) ••Kudiyirippu .. means a Kudiyiruppu as defined in the Travancore-Cocbm Prevention of Eviction of Kudikidappu kars Act, 1955, and includes a hut occupied by the Kudi kidappukaran ; (5) "Varomdar" means a person who under the ~ystem known as Varom, Pathivarom, Pankuvarom or Pankupattom or by any other name, has agreed, whether m writing or not, for the cultivation and sharmg of the produce of the land!of another person. (6) "Varom agreement'' means an a5reement, whether m writmg or not, entered mto between the Varomdar and the owner or other person m possession uf the land for the cultiva tion and shanng of the produce of the land. 3. Appiication.-Nothing in this ordinance shall apply to (a) lands owned by the Government, or (b) rights created by the Admm1strator General, Offi'~Ial Trustee or Offictal Receiver or by any officer appomted by a Court under the provisions of any law or by any person holdmg under or denvmg title from any such officer; or (c) bwldmgs rented out mcluding houses, shopl. or ware houses and the Sites thereof together with the gardens or lands appurtenant thereto. Explcmation.-For the purpose of th1s clause a hut which is a kudiyiruppu shall not be deemed to be a buildmg; or (d) lands or buildings or both given on lease for mdus triai or commercial purposes; or (e) lands transferred for fellmg timber or for fugitive cultivation or for plantmg tea, coffee, rubber or any other special crop prescribed by a rule or order made by the Government or the erectiOn of any bwldmg for the purpose of or ancillary to the cultivation ot sut:h crop or the preparation of the same for the market. 4. Stay of eviction proceedings. Notwithstandmg anything to the contrary contained in any other law for the ttme being m force or in any contract, no smt or other proceeding~ for evic tion of a person from his holdmg shall be instituted m any Courts and all ~Uits, proceedmgs m execution of decrees or orders an.~ other proceedmgs for such eVICtiOn ~hall be stayed: t Provided that nothmg m this section shall preclude the ·~ Court from grantmg any rehef to whiCh the lessor IS entitled other than eviction from the holding. 5. Stay of proceedmgs against Kudtktdappukars.-Notwith standmg anythmg to the contrary contained m any other law for the time bemg m force or many contract, no IUit or other proceedings for evictiOn of a Kud1kidappukaran from h1s Kudi yiruppu or lor the recovery of arrears of rent m respect of, or ior damages for u~e and occupatiOn of, the Kudiy1ruppu from him, shall be mst1tuted in any Court and all su1ts, proceedmgs in • ' executio:1 of dt>crees 01 order., or other proceedings for such eviction or recovery of arrears of :ouch rent or damages ,hall be 5tayed. 6. Varomdars Tighi to contmue to cultivate land,-Notwith standing anythmg to the contrary contamed m any other law for 1 ht> time being m force or many contract- (i) subJeCt to the provision of clause (u), every Varam dar whose varom agreement is sub•istmg at the commencement of this Ordinance ; (n) where m respect of any land there IS a subsisting 1 varom agreement but such Varomdar has not started agricultural operatwns at the commencement of this Ordmance and a person other than that varomdars had cultivated the land under a varom agreement m the cultlvatwn season Immediately precedmg such commencement, such other person, (m) where in respect of any land there IS no subsisting varom agreement and the cultJVatwn operatlons have not been started at the commencement of this Ordinance, the person, If any, who had, cultivated the land under a varom agieement durmg the culti vatiOn season Immediately precedmg such com mencement; and (iv) where m respect oi any land there is no subsisting varom agreement at the commencem~nt of this Ordmance, out the person who had cultivated the land under a varom agreement durmg the cultiva tion season immediately preceding such commence ment had started the cultivation operation of the land at such commencement, such person, shall be entitled to cultivate the land on the same terms and conditions under which he was cult1vatmg the land at the com mencement of this ordmance or durmg the cultivation season immediately precedmg such commencement, as the case may be, 7. Continuance of Sambalapattom or Coolypattom arrange ments.-Any person cultivatmg the land of another, whether as an agent or otherwise, under a Sambalapattom or Coolypattom, arrangement at the commencement of this Ordmance shall, not withstandmg the expiry of such arrangement, be entitled to continue on the same terms and conditions as were applicable to him at su~h commencement, to cultJ vate the land. 8. Limitatton.-!n computing the perwd of limitatiOn pres· cnbed for the mstltution of su1ts or proceedmgs prohibited or stayed under this Ordmance, the time durmg which such suits or proceedmgs are prohibited or stayed shall be excluded. 9. Period of operatwn.-The provisions of sectiOns 4. 5, 6 and 7 shall remain m force for a penod of s1x months irom the com mencement of this Ordmance. 10, Repeal.-The Holdings (Stay of ExecutiOn Proceedmgs) Act, 1950, is hereby repealed.