The Punjab Khadi and Village Industries Board Act-1955

THEPUNJABKHADIANDVILLAGEINDUSTRIESBOARDACI,1955
(PUNJABACTNo.40of1956)
pS
(Amendeduptodate)
CONTENTS
SECTIONS1.Shorttitle,extent
andcommencement.
°
2.Definitions.
|
3.Incorporporation
ofBoard.
4.Constitution
ofBoard.
5.Termofofficeanddissolution
ofBoard.
5.A.Chairman,
Vice-Chairman,
Secy.&JointSecy,toholdofficeduring
pleasure
ofGoverno
6.Disqualifications
forappointment
asmembers
oftheBoard.
7.Omitted8.Vacancy
tobefilledinasearlyaspossible.
9.Vacaney,
defect
inappointment,
etc.,nottoinvalidate
Actsandproceeding.
10.Meetings
oftheBoard.
11.Appointment
ofCommittees.
12.Functions
andpowers
oftheBoard.
13.Power
tomakethecontracts.
14.General
powers
ofBoard,
14,A.PowerofChairman.
15.Powers
ofSecretary.
16,Officers
andservants
oftheBoard.
oN
17.Condition
ofservice
ofofficers
andservants
oftheBoard,
18.Functions
anddutiesofofficers
andservants.
™a
19,Transfer
ofproperty.
oS
20.FundoftheBoard.
we|
os
21.Application
offundandproperty
.mY
22.Subventions
andloanstotheBoard.
ee,
23.Preparation
andsubmission
ofAnnual
Programme
andEstablishment
Schedukz,
24.Sanction
ofprogramme
andestablishment
schedule.
.
:
25.Budget.
7
26.Sanction
ofBudget.
27.Supplementary
programme
andsupplementary
budget.
28.Annual
Report.
29.Further
Reports,
Statistics
andReturns.
30.-Accounts
andAudit.
31.Directions
byStateGovernment.
31.A.Control
ofGovernment
overBoard.
32.Members
ofBoardandMembers
ofstaffofBoardtobepublic
servants.
32.A.Recovery
ofByard’s
duesasArrears
ofLandRevenue.
33.Protection
ofaction
takenunder
thisAct.
34.Rules.35.Regulations.36.Saving.
/}
l
Shorttitle,extentandcommencem-ent.
THEPUNJABKHADIANDVILLAGEINDUSTRIESBOARDACT,1955PUNJABACTNo,40OF1956 The25thOctober,1956
(ReceivedtheassentofthePresidentonthe16thOctober,1956,andwas firstpublishedinthePUNJABGOVERMENTGAZETTE(Extraordinary),dated the25thOctober.1956.) LSSSRE I234Qua,Gee!GeeeeGee
YearNo.ShorttitleWhetheraffectedbyLaterLegislation 195640ThePunjabKhadiandExtendedtotheterritories VillageIndustriesBoardwhich,immediatelybefore Act,1955.theIstNovember,1956, werecomprisedintheState ofPatialaandEastPunjabStatesUnion,byPunjabAct,No.5of1957.*AmendedinpartbyPunjabAct,29of1957.33* eesSeGeeseeeeegeeeeeeeeeGEeeeeeeEeeGEGe,eeeee
ANACT7»
toprovidefortheestablishmentofaStateStatutoryBoardforencouragingand intensifyingtheKhadiandVillageIndustriesinPunjab. BeitenactedbytheLegislatureoftheStateofPunjabintheSixthYearof theRepublicofIndiaasfollows:—
CHAPTERI—PRELIMINARY1.(i)ThisActmaybecalledthePunjabKhadiandVillageIndustriesBoard Act,1955.
*1ForStatementofObjectsandReasons,seePUNJABGOVERNMENTGAZETTE(Extraordinary),1955,Page69/. *ForStatementofObjectsandReasons,seePUNJABGOVERNMENTGAZETTE(Extraordinary)1957,Page339. *3ForStatementofObjectsandReasons,seePunjabGovernmentGazette (Extraordinary),1957,Page1683.ThisActshallbedeemedtohavecome intoforceontheIstSeptember,1957.
Definitions.Amendementsanction
2
Punjab
Act.
of
1956.
(Pb.
Act
No.
of
1964)
ofof4030
Incorporation
of
Board.ConstitutionBoard.
of
2
(2)
It
extends
to
the
whole
of
the
State
of
Punjab.
(3)
It
shall
come
into
force
at
once.
2.
In
this
Act
unless
there
is
anything
repugnant
in
the
subject
or
context
:-—
(i)
“Board”
means
the
Punjab
Khadi
and
Village
Industries
Board
consti-
tuted
under
section
3,
(ii)
“Khadi’?
means
any
handloom
cloth
woven
from
yarn
handspun
in
India.
(iii)
‘‘Prescribed’’
means
prescribed
by
rules
made
under
this
Act.
(iv)
‘Village
Industries’?
means
such
industries
which
generally
form
the
normal
occupation
whether
wholetime
or
part-time,
of
any
class
of
the
rural
population
of
the
State
of
Punjab
and
in
particular
such
industries
as
may
be
recommended
from
time
to
time
by
the
*1
(Commission)
appointed
by
the
Government
of
India
such
other
industries
as
the
State
Government
may,
by
notification
in
the
official
gazette,
specify
in
this
behalf
in
consultation
with
the
Board.
(v)
‘Government’?
means
the
Government
of
the
State
of
Punjab.
2(vi)
“‘Commisson
means
the
Khadi
and
Village
Industries
Commission
established
under
section
4
of
the
Khadi
and
Village
Industries
Commi-
ssion
Act,
1956
(No.
61
of
1956).
(vii)
‘“‘Member’’?
or
of
the
Board’?
includes
‘‘Chairman’’
or
“Chairman
of
the
Board’’
respectively’’.
*‘Member
CHAPTER
II
ESTABLISHMENT
AND
CONSTITUTION
OF
THE
BOARD.
3.
(1)
For
carrying
out
the
purpose
of
this
Act,
the
Government
shall,
as
soon
as
possible,
after
the
commencement
of
this
Act,
by
a
notification
in
the
official
gazette,
establish
a
Board
to
becalled
“The
Punjab
Khadi
and
Village
Industries
Board’’,
(2)
The
Board
shall
be
a
body
corporate
having
perpotual
succession
and
a
commom
seal
and
may
sue
and
be
sued
in
its
corporate
name
and
shall
be
cempetent
to
acquire
and
hold
and
dispose
of
property
both
movable
and
immovable
and
to
contract
and
do
all
things
necessary
for
the
purposes
of
this
Act.
4.
(1)
The
Board
shall
consist
of
not
more
than
15
members
appointed
by
the
Government,
from
time
to
time,
including
Chairman,
Vice-Chairman
Secretary
Joint
Secretary
and
cther
official
and
non-official
member
.
*
1
Substituted
by
Punjab
Act,
No.
29
of
1957,
section
2
(a)
for
the
words
All-India
Khadi
and
Village
Industries
Board”.
®
2
Added
by
Punjab
Act,
No.
29
of
1957,
section
2
(b).
Amendmentof section4PunjabAct40of1956.(Pb.ActNo.31 of1981
Termofofficeanddissolution.ofBoard,
Amendmentof section1966(2) ofPunjabAct40 of1956.-(Pb.ActNo.30 |
|of1964).
Amendmentof section5ofPun-jabAct40of 1956.(PbActNo.7of 1973).
5.
(2)
(3)
(1)
(2)
(3)
Providedthat—
(2)TheChairmanandVice-Chairmanshallbenon-official appointedbytheGovernment.menibders
(b)theSecretaryoftheBoardshallbeaappointedbytheGovernment fromamongsttheofficersoftheDepartmentofIndustries;and. (c)theJointSecretaryshallbeappointedbytheGovernmentfrom amongstthemembersoftheBoard. Eachnon-officialmemberoftheBoardshallbepaidfromthefundsof theBoardsuchallowanceandtheChairmanshallbepaidsuchhonorar- iumandallowances,astheGovernmentmayfixfromtimetotime. OfficialmembersshalldrawtheirTravellingAllowancesforattending _meetingsoftheBoard,otinconnectionwiththeperformanceofany dutyassignedtothembytheBoardortheGovernmentforthepurposes oftheActadmissibletothemunderthePunjabTravellingAllowance Rulesfromtheirrespectivedepartments.TheBoardshallhavepowerstoinvitepersonsspeciallyqualifiedto adviseonmattersbeforetheBoardrelatingtoanindustryorhaving specialknowledgeoflocalconditionsintheareawheretheindustryis questionissituated.Thesepersonsshallbepaidallowancesatthe ratesadmissibletoothernon-officialmembersoftheBoord.,
TheBoardshall,unlesssoonerdissolvedbytheGovernment,continue foraperiodofthreeyearsfromthedateofitsestablishmentortilla newBoardisappointedthereafter.ProvidedthattheGovernmentmay,atanytime,withtheprevious approvaloftheStateLegislature,byanotificationintheofficialgazette, makeadeclarationthatfromsuchdate,asmaybespecifiedinthe notification,theBoardshallbedissolvedAnymembermayatanytime,resignhisofficebygivingnoticein writingtotheChairmanoftheBoardandonitsbeingacceptedbythe Govermentheshallbedeemedtohavevacatedhisofficefromthedate ofsuchacceptance,providedthattheChairmanshallgivesuchnotice totheGovernment.OntheBoardceasingtoexist,eitherbyaffiuxoftimeorbydissolution bytheGovernmentunderSub-Section(1). (i)AnycommitteeappointedundersectionIIshallceaseto function;(ii)AllfundsandotherpropertiesvestedintheBoardshallvestin theGovernment.(iii)AllmembersshailvacatetheirofficesasmembersoftheBoard; and
(iv)allrights,obligationsandliabilities(includinganyliabilities underanycontract)oftheBoardshallbecometherights,obliga- tionsandliabilitiesoftheGovernment”’.
FO
PC
Do
Insertion
ofnew
section
5AinPb.
Act40of1956
(Pb.ActNo.31
of1981).Chairman,
Vice-
Chairman,
Secre-
taryandJoint
Secretary
tohold
officeduring
plea-
sureofGovernor.
Disqualificationforappointmentasmembers
of
theBoard,Amendment
of.
Section
6(a)of.|.
Punjab
Act40of
1956.(VidePb,ActNo,’
30of1964).Amendment
of
section
6(f)&(g)
Act40Pb.1ActNo.29
of1963.Amendment
of
section
6ofPun-
jabAct40of1956
(PbActNo.31
of1981.Amendment
of
section
6(2)(a)
ofPunjab
Act40
of1955.
|
(VidePb.ActNo.
30of1964),
4
S—ANothwithanythingcontained
insection
5oranyother
provision
ofthis
Act,theChairman,
Vice-Chairman,
Secretary,
JointSecretary
oranyother
member
oftheBoard
shallholdoffice
during
thepleasure
ofthe
Governor’’.6.(1)Aperson
shallbedisqualified
forbeingappointed
orforcontinuing
asamember
oftheBoard,
ifhe—
_(a)holdsanyofficeofprofit
undertheBoard
otherthantheoffice
of
Chairman,
Secretary
onJointSecretary
thereof;
and
er
(b)inofunsound
mindandstands
sodeclared
by2competent
Court;
(c)1soratanytimehasbeenadjudicated
insolvent;
(d)hasdirectly
orindirectly
byhimself,
byhiswifeorson,orbyany
partner
anyshareofinterest
inanysubsisting
contract
oremploy-
mentwith,byoronbehalfoftheBoard;
isaDirector
oraSecretary
oraManager
orother
salaried
officer
_
ofanyincorporated
company
oranyco-operative;
society,
which
-hasartyshareorinterest
inanycontract
oremployment
with,by
orOnbehalfoftheBoard.
(e(f)beingnon-official
member,
doesnothabitually
wearKhadi;
(g)isconvicted
ofanoffence
involving
moralturpitude.
(1A)Aperson
shallalsobedisqualified
forcontinuing
asamember
of
theBoard,
ifheceases
toresideinPunjab.
(2)(a)Aperson
shallnotbedisqualified
underclause
(a)ofsubsection
(1)byreason
onlyofhisbeingmember
receiving
allowance
orthe
Chairman
receiving
anyhonorarium
orallowances
asprovided
in-
sub-section
(2)ofsection
4.
[b)Aperson
shallnotbedisqualified
underclause
(d)or(e)subsection
(1)orbcdeemed
to‘haveanyshere‘orinterest
inanycontract
or
employment
withinthemeaning
oftheseclauses
byreason
onlyof
hisoroftheincorporated
company
orofacooperative
society,
ofwhichheisaDirector,
Secretary,
Manager
orother
salaried
officer
having
ashareofinterest
inanynewspaper
inwhich
any
advertisement
relating,to
anyaffairs
oftheBoardisinserted.
wad,
:
(c)Aperson
shallnotalsobedisqualified
underclause
[d)or(e)of
subsection
(1)orbedeemed.to
haveanyshareorinterest
inany
*;
contract
oremployment
with,byoronbehalfof,theBoardbyrea-
sononlyofhisbeingashareholder
ormember
ofsuchacompany
orsociety.
°
#4,
Amendmentof section6(d)o PunjabAct40of
1955.
(Pb.ActNo,29
of1993).
Vacancytobe
filledinasearly
aspossible.
Amendmentof
section7ofPb.
Act40of1956.
(Pb.Act31of
1981).
Vacancy,defect
inappointment,
etc.nottoinvali-
dateactsandpro-
ceeding.
Meetingofthe
Board.
Appointmentof
Committees.
Functions_
and
powersOfthe
Board.|
5
ProvidedthatsuchpersondisclosestotheGovernmentthe,nature
andextentoftheshareheldbyhimfromtimetotime.
(6Apersonshallnotalsobedisqualified,orbedeemedevertohave
beendisqualified,underclause(d)orclause(e)ofsub-section(D, orbedeemedtohaveanyshareofinterestinanycontractor
employment,with,byoronbehalfof,theBoard,byreasonofhis
beingaDirectororaSecretaryoraManagerofothersalaried
officerofasocietyregisteredordeemedtoberegisteredunderthe
RegistrationofsocieitiesAct,1860,oranyofotherinstitution
certifiedbytheCommissionortheBoard:
ProvidedthatsuchpersondisclosestotheGovernmentthenature
andextentoftheshareheldbyhimfromtimetotime.
7.Omitted
8.Whenamemberdiesorresignsasprovidedinsubsection(2)ofsection5,or
‘issubjecttoanyofthedisqualificationsspecifiedinsection6,orisremoved
undersection5-AheshallceasetobeamemberoftheBoard,and’any
vacancysooccurringshallbefilledbytheGovernmentasearlyaspracticable:
Providedthatduringanysuchvacancythecontinuingmembersmayactas
ifn0vacancyhasoccurred.
9.NoactorproceedingoftheBoardunderthisAct.shallbequestionedon
thegroundmerelyoftheexistenceofanyvacancyin,or,defectintheappoint-
mentofamemberortheconstitutionoftheBoard.
ProvidedthattheBoardshallnotactortake.anyproceedings,atanytime
when,byreasonofanyvacancyoccurringwhilenumberofcontinuingnone
officialmemberislessthanone-thirdofthetotalnumberofsuchnon-official
membersintheBoard.“
10.TheBoardshallfromtimetotimemakesucharrangementswith-respectto
thedate,time,place,notice,managementandadjournmentsofitsmeetingsas
maybedeterminedbyregulationsmade,
by
theBoardsubjecttothefollowing
provisions,viz:—.
‘
(a)Ordinarymeeting
shallbeheldonceatleastineverythreemonths,
(b)TheChairmanmay,wheneverhethinksfit,callspecialmeetings.
(c)TheproceedingsofthemeetingsoftheBoardshalfbeforwardedto
Goverment,inthedepartment,concerned.
11.Subjecttoanyrulesmadeundersection34theBoardmayfromtimetotime
appointoneormoreCommitteesforthepurposeofsecuringefficientdis-
chargeofitsfunctionsandinparticularforthepurposeofensuringthat
thesaidfunctionsareexercisedwithdueregardtothecircumstancesand
requirementsofanyparticularvillageindustry.
CHAPTERIII-FUNCTIONSAND
POWERS
OFTHEBOARD
12,(1)ItshallbethedutyoftheBoardtoorganise,developandpropagate
VillageIndustriesandperformsuchfunctionsastheGovernmentmay
prescribefromtimetotimeandexercisesuchpowers|asmaybenecessary
forcarryingouttheobjectsofthisAct.
6 (2)Withoutprejudicetothegeneralityoftheprovisionofsubsection(1), theBoardshallalsoinparticulardischargeandperformalloranyof thefollowingdutiesandfunctions,namely:—
(a)Tostart,encourage,assistandcarryonKhadiandVillageIndus- triesandtocarryontradeorbusinessinsuchindustries,andinthe mattersincidentalto-suchtradeorbusiness: Amendmentof(b)tohelpthepeoplebyprovidingthemwithworkintheirhomesand section12of.\. PunjabAct40oftogivethemmonetaryhelp: (PbActNo.12explanation‘—Forthepurposesofclause(b),theexpression‘‘Monetary of1961).““help’*includesthegivingandgrantsandloansforanyof thepurposesofthisAct.onsuchtermsandconditionas maybeprescribed’’.(c)toencourageestablishmentofCo-operativeSocietiesandSocieties registered1(under‘theSocietiesRegistrationAct.1860,orthe CiEREePepsuSocietiesRegistrationAct,~~
gpa)(a)toconducttrainingcentresandtotrainpeoplethereatwithaview toequipthemwiththenecessaryknowledgeforstartingorcarrying onKhadiandVillageIndustriesSan (¢)(1)tomanufacture:tools:andimpiesientsrequiredforcarryingon Khadi,andVillageindustriesandtomanufacturetheproductsof wesuchindustries:(1i)toarrangeforthesupplyofrawmaterialsandtoolsandimplem- entsrequiredforthesaidpurpose:and (ili)toseiandarrangeforthe.saleoftheproductsofthesaid industries;(f)toarrangeforpublicityandpopularisationoffinishedproductsof KhadiandVillageIndustriesbyopeningstores,shops,emporiaor exhibitionsandtotakesimilarmeasuresforthePur‘pose;‘4, (g)toendeavourtoeducatepublicopinionandtoimpressuponthe publictheadvantagesofpatronisingtheproductsofKhadiand VillageIndustries:(h)toseekandobtainadviceandguidanceofexpertsinKhadiand VillageIndustries;(i)toundertakeandencourageresearchworkinconnectionwithKhadi andVillageIndustriesandtocarryonsuchactivitiesasareinciden- FttalandconducivetotheobjectsofthisAct:nd *iytodischargesuchotherdutiesandtoperformsuchotherfunctions astheGovernmentmaydirectforthepurposeofcarryingoutthe objectsofthisAct.#‘
I.-SubstitutedbyPunjab.Act-29of1957,section3,forthewords“withAll- _,IndiaKhadiandVillageIndustriesBoardforKhadiandVillageIndustries.
7
.
Power
f°
make
13.
(1)
The
Board
may
enter
into
and
perform
all
such
contracts
as
it
may
contracts.
=
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
Secretary.
(3)
Every
contract
made
by
the
Secretary
on
behalf
of
the
Board
shall
sub-
ject
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
there-under
shall
not
be
binding
on
the
Board.
General
powers
14.
The
Boacd:shall,
for
the
purposes
of
carrying
out
its
functions
under
this
Act,
-
.
have
the
following
powers
:
(i)
to
acquire
and
hold
such
movable
and
immovable
property
as
it
deems
necessary
and
to
lease,
sell
or
ocherwise
transfer
any
such
property;
Provided
that
in
the
case
of
immovable
property
the.
aforesaid
powers
shall
be
exercised
with
the
previous
sanction
of
the
Government.
to
incur
expenditure
and
undertake
works
in
any
area
in
the
State
for
‘the
framing
and
execution
of
such
scheme
as
it
may
consider
necessary
qi)
for
the
purpose
of
carrying
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
there
under.
Power
of
Chair.
14.
A.
(1)
The
Chairman
shall
be
responsible
for
the
proper
functioning
of
the
man.
-
Board
and
implemestation
of
its
decisions
and
discharge
of
its
duties
under
this
Act.
(2)
The
Chairman
may,
by
order
in
writing,
delegate
any
of
his
powers
to
the
Vice-Chairman
or
any
other
non-official
of
the
Board.
memser
¢«
The
Chairman
shall
exercise
general
control
over
the
Board.
ecretary
shall
exercise
such
powers
and
perform
Power
of
Sccre-
15
The
Secretary
and
Joint
S
be
determined
by
,
tary.
such
functions
for
and
on
behalf
of
the
Board
as
may
Regulations.
CHAPTER
IV
APPOINTMENT
OF
OFEICERS
AND
SERVANTS.
Officers
and
ser-
16,
The
Board
may
appoint
such
officers
and
servants
as
it
considers.
necessary
we
of
the
for
the
«fficient
performance
of
its
functions..
oard,Conditions
of
17.
[The
pay
and
other
conditions
of
service
of
officers
and
other
servants
of
service
of
officers
the
Board
shall
be
such
as
the
Board
may
determine
by
regulations.
and
servants
of
the
Board.
Functions
—
and
13.
The
functions
and
duties
of
the
officers
and
servants
of
the
Board
shall
be
dities
of
officers
such
as
the
Board
may,
determine
by
Tegulations.
and
scrvants.
1.
Inserted
by
Punjab
Act
No
22
of
1957
sectien
4,
8 CHAPTERV—FINANCEACCOUNTSANDAUDIT. Transferofpro-19.(1)TheGovertmentmaytransfertotheBoardbuilding,landoranyother perty.property,movableorimmovable,foruseandmanagementbythe Board,onsuchconditionsandlimitationsastheGovernmentmaydeem fit,forthepurposesofthisAct. Ch..
Fe(2)TheGovernmentmaytransfertotheBoardsuchschemesorworksin progress,withalltheirassetsandliabilitiesasarerunormanagedby ekEDGovernment,subjecttosuchconditionsandlimitationsastheGovernm- _entmaydeemfittoimposeforthepurposesofthisAct. 8oa!Beyadatl’
FundoftheBoard.20.@)TheBoardshallhaveitsownfundandallreceiptsoftheBoardshall be'dreditedtheretoandallpayments‘bytheshallbemadetherefrom.
1(2)TheBoardmayacceptloans,subventions,donationsandgifts "fromtheGovernmentoralocalauthorityorotherstatutorybody "includingtheCommissionoranyprivatebody,whetherincorporatedor oralindividualforalloranyofthepurposesofthisAct.) 1)we.rv+rf
(3)AllmoneysbelongingtothefundoftheBoardshallbe;‘depositedin gdminer‘astheGovernmentmay,byspecialorgeneralorderdirect. vo(4)Stichaccoutitsshallbeoperateduponbysuch:oficersjointlyorindivi- duallyasauthorised:‘bytheBoard.
'.j‘6égrants, *4t|
not,
SUC
ma d‘tovq
Applicationof21.Allproperty,fundand.otherassetswiththeBoardshallbeheldandapplied fundandpro-byitsubjecttotheprovisionsandforthepurposesofthisAct. :
perty,,OTMyDteka°
“-Sibventions“and92.(1)TheGoverninéhtmay,fromtimetotimemakesubventionsandgrants loanstotheBoard.totheBoardforthepurposesofthisActonsuchtermsandconditionsP|
ds4,44,asitheGoyernmentmaydetermine. of
(2)TheGovernmentmay,fromtimetotimeadvanceloanstotheBoard aos.444s-
suchtermsandconditionsnotinconsistentwiththeprovisionsofthis ‘OnActastheGovernmentmaydetermine. pers:rp*whaeypif-'yx[!Q
"Prepatationand™23.(1)'"Ineachyear,onsuchdateasmaybefixedbytheGovernmenttheBoard submissionof AnnualProgra-shallprepareandforward:
mmeandEstabli-'
(a)Programmeofitswork;and shmentSchedule.(b)ascheduleofthestaffofofficersandservantsalreadyemployedand tobeemployedduringthenextyear,totheGovernmentinsuch formasmaybeprescribed,(2)TheProgrammeofitsworkshallcontain(a)SuchparticularsoftheschemewhichtheBoardproposestoexecute whetrerinpartorwhole,duringthenextyear; (b)particularsofanyworkof:whichtheBoardproposes toorganiseduringthenextyearforthepurposesofcarryingout dertakinitsfunctionsundertheAct;and (c)sucnothersparticularsasmaybeprescribed...
1.SubstitutedbyPunjabAct,No.29,of1957,section5.
9
aod
Pro-
24.
(1)
The
Government
may
approve
and
sanction
the
Programme
and
the
sche-
.
schedule
of
the
staff
of
officers
and
servants
forwarded
to
it
with
such
dule.
modifications
as
it
deems
fit.
Sanctiongramme
.
blishment
(2)
The
Board
may
send
a
programme
of
its
schemes
formulated
in
accor-
dance
with
the
policy
or
scheme
of
the
Commission
directly
to
the
Commission
for
allotment
of
funds
by
or
approval
of
the
Commission).
Budget.
¢
Board
shall,
on
such
date
as
may
be
fixed
by
the
Government,
prepare
and
submit
to
the
Government,
the
budget
for
the
next
financial
year
showi
estimated
receipts
and
expenditure
on
capital
and
revenue
accounts
according
to
the
programme
and
schedule
of
the
staff
sanctioned
by
the
Government.
Sanction
of
Bud-
26.
(1)
The
Government
may
sariction
the
Budget
submitted
to
it
with
such
get,
modifications
as
it
deems
proper.
Amendment
of
(2)
The
Board
shal)
not
be
competent
to
transfer
funds
sanctioned
for
one
section
26
(a)
(b)
of
Punjab
Act
‘40
scheme
to
another
scheme
:
—
(Pb
Act
No.
12
(a)
where
funds
in
respect
of
such
schemes
are
allotted
by
the
of
1961)
;
ssion,
without
the
prior
approval
of
the
Commission;
and
1S
Commi-
'
(b)
in
any
other
case,
without
the
prior
approval
of
the
Government.’’
Supplementary
e
Board
may
submit
a
supplementary
programme
and
supplementary
vee
leoentar
and
udget
for
the
sanction
of
ii
such
form
and
on
snch
date
as
Budget.
y
the
Government
may
prescribe,
and
provisions
of
sections
25
and
26
shall
apply
to
such
supplementary
programme
and
budget
respectively.
Annual
Report.
28.
The
Board
shall
prepare
and
forward
to
the
Government
in
such
manner
as
may
be
prescribed,
an
annual
report
within
three
months
after
the
end
of
the
financial
year
giving
a
complete
account
of
its
activities
during
the
pre-
vious
financial
year.
Further
Reports
29,
The
Board
shall,
before
such
date
and
at
such
intervals
and
in
such
manner
Sratisties
and
as
the
Government
may
from
time
to
time
direct,
submit
to
the
Government
areport
on
such
matter
and
statistics
and
returns
as
the
Government
may
direct.
Accounts
and
30.
(1)
The
Accounts
of
the
Board
shal!
be
maintained
and
an
annual
statement
Audit.
of
accounts
shall
be
in
such
manner
as
may
be
prescribed.
(2)
The
Accounts
of
the
Board
shall
be-audited
by
a
Chartered
Accountant
or
by
such
person
as
Government
may
direct.
(3)
As
soon
as
the
accounts
of
the
Board
are
audited
the
Board
shall
send
a
copy
thereof
with
a
copy
of
the
report
of
the
auditor
thereto
to
the
Government.
(4)
The
audited
accounts
of
the
Board
shall
be
submitted
to
Government
in
such
manner
as
may
be
prescribed.
(5)
The
Board
shall
comply
with
such
directions
as
the
Government
may,
after
the
perusal
of
the
report
of
the
Auditor,
think
fit
to
issue.
1.
Original
section
24
renumbered
as
subsection
(1)
by
Punjab
Act
No.
29
of
1957,
section
6.
2.
New
subsection
(2)
added
by
Punjab
Act
No.
29
of
1957,
section
6,
10CHAPTERVI—MISCELLANEOUSDirections—_by31.(1)InthedischargeofitsfunctionstheBoardshallbeguidedbysuch StateGovernmentsinstructionsonquestionofpolicyasmaybegiventoitbytheGovern- ment.(2)IfanydisputearisesbetweentheGovernmentandtheBoardasto whetheraquestionisorisnotaquestionofpolicy,thedecisionofthe Governmentshallbefinal. Insertionofnew31-A(1)TheGovernmentshallexercisesuperintendenceandcontroloverthe section31Ain Pb.Act40of 1956)(Pb.Act31of 1981)ControlofGove-rnmentoverBoard.
Boardanditsofficersandmaycallforsuchinformationasitmay deemnecessaryandintheeventofitsbeingsatisfiedthattheBoard isnotfunctioningproperlyorisabusingitspowerorisguiltyofmis- managemen,itmay,beordersuspendtheBoard.|
ProvidedthattheBoardshallbereconstitutedinaccordancewiththe provisionsofthisActperiodofoneyearfromthedateof wihina itsSuspension.(2)Beforemakinganorderofsuspensionopportunityshallbegivento theBoardtoshowcausewhyanorderofsuspensionshouldnotbe made.(3).WhentheBoardissuspendedundersub-section(I),thefollowing consequencesshallensure,namely:— (a)allmembersoftheBoardanditsCommitteesincludingtheChairman, Vice-Ghairman,SecretaryandJointSecretaryshallfromthedateof orderundersub-section(I),vacatetheiroffices; (b)allpowers,dutiesandfunctions.whichundertheprovisionsofthis Actoranyregulationmadethereunder,aretobeexercisedbythe BoardoranyCommitteethereoforbytheChairman,Vice-Chairman,SecretaryorJointSecretaryoranyotherofficeroftheBoard,shall duringtheperiodofsespension,beexercisedandperformedbysuch person(tobecalledtheAdmindstrator)asmaybeappointedbythe Governmentinthisbehalf:|
ProvidedthattheAdministratormay,subjecttotheapprovalofthe Government,delegateanyofhispowers,dutiesandfunctionstosuch officeroftheBoardashemaythinkfit:
(c)allproperty,fundandotherassetsheldbytheBoardshaliuntilis isreconstitutied,vestintheGovernment, MembersofBoard32.MembersoftheBoardandmembersofstaffoftheBoardshallbedeemed andMembersof staffofBoardto b:publicservants.whenactingorpurportingto‘actinpursuanceofanytheprovisionsofthis Acttobepublicservantswithinthemeaningofsection21oftheIndian PenalCode,1860(XIVof1860). (Insertionofsec-32—A.AllsumsincludinggrantsandloansgivenbytheBoardoranyinterest tion32—A)Recoveryof Board’sduesas arrearsoflandrevenue.(Pb.Govt.Act12 of1961).
orcostsinrespectthereofbecomingduetotheBoardunderthisAct, whetherbeforeorafterthecommencementofthePunjabKhadiand VillageIndustriesBoardAmendmentAct,1961,andwhethersuchsums havebecomeduebyvirtueofany.contractorotherwise,shallbe recoverableasarrearsofLandRevenue.’’
|'
Protection
of:
action
taken
under
this
Act.
Rules.Amendment
of
section
34
(2)
(a)
of
Punjab
Act
40
of
1956.
(Pb.
Act
No
30
of
1964).
\
Regulations.
11
33.
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.
34.
(1)
The
Government
may,
by
notification
in
the
official
Gazette,
make
rules
for
carrying
out
the
purposes
of
this
Act.
(2)
In
particular
and
without
prejudice
tothe
generality
of
the
foregoing
powers
such
rules
may
provide
for
all
or
any
of
the
following
matters
:—
(a)
The
allowances
of
non-official
members
of
the
Board
and
the
honorarium
and
allowances
of
the
Chairman
under
sub-section
(2)
of
section
4;
(b)
the
functions
of
he
Board
under
section
12;
(c)
the
manner
and
form
in
which
contracts
shall
be
entered
into
under
section
13;
(d)
the
particulars
of
the
programme
under
section
23
(1)
(ce)
The
form
in
which
and
the
date
before
which
the
supplementary
programme
shall
be
submitted
under
section
27;
(f)
the
form
in
which
and
the
date
before
which
the
supplementary
budget
shall
be
submitted
under
section
27;
(g)
the
manner
in
which
the
annual
report
shall
be
prepared
and
forwarded
to
the
Government
under
section
28;
(h)
the
manner
of
maintenance
of
accounts
and
preparation
of
annual
statement
of
accounts
under
section
30
(1);
(i)
any
other
matter
which
is,
or
may
be,
prescribed
under
this
Act,
35.
(1)
The
Board
may,
with
the
previous
sanction
of
tne
State
Government,
make
regulations
consistent
with
this
Act
and
the
Rules
made
there
under
and
such
regulations
shall
be
notified
in
the
Official
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;
(b)
remuneration,
allowances
and
other
conditions
of
service
of
mem-
bers
of
the
staff
of
the
Board;
(c)
functions
and
duties
of
the
Secretary,
Joint
Secretary
and
other
members
of
the
staff
of
the
Board;
(d)
functions
of
committees
and
the
procedure
to
be
followed
by
such
committees
in
the
discharge
of
their
functions.
Saving.
12 36.NothinginthisActshallbedeemedtoapplytoanyindustrydeclaredtobe Scheduledindustryundertheindustries(DevelopmentandRegulation)Act, 1951,ortoaffectanyoftheprovisionsofthesaidAct. S(1)ThePb.KhadiandVillageIndustriesBoard(Amendment)Ordinance 1964(PunjabordinanceNo.1of1964),isherebyrepealed. (2)Notwithstandingsuchrepeal,anythingdoneoranyactiontakenunder thePunjabKhadiandVillageIndustriesBoardOrdinance,Amendmieni 1964shallbedeemedtohavedoneortakenunderthisActasifthis Acthadcommencedonthe18thdayofJuly,1664,
(1)ThePb.KhadiandVillageIndustriesBoard(AmendmentOrdinance, 1981(Pb.OrdinanceNo.10of1981)isherebyrepealed.
(2)Notwithstandingsuchrepeal,anythingdoneoranyactiontakenunder thePrincipalAct,asamendedbytheordinancereferredtoinSub- Section(1)shallthedeemedtohavebeendoneortakenunderthe PrincipalAct,asamendedbythisAct.
INDUSTRIES
DEPARTMENT
.
NOTIFICATION
|
The
23rd
April,
1958
No.
1046-8DIB-58/20076.
The
follawing
Regulations
made
by
the
Punjab
Khadi
and
Village
Industries
Board
with
the
previous
sanction
of
the
Governor
of
Punjab
in
exercise
of
the
powers
conferred
by
section
35
of
the
Punjab
Khadi
and
Village
Industries
Board
Act,
1955
(Punjab
Act
No.
40
of
1956),
are
hereby
notified
in
pursuance
of
subsection
(1)
of
the
said
section
PRELIMINARY
1.
These
regulations
may
be
called
the
Punjab
Khadi
and
Village
Board
Regulations,
1958.
2.
In
these
regulations,
unless
the
context
otherwise
requires—
(a)
‘Act’
means
the
Punjab
Khadi
and
Village
Industries
Board
Act,
1955
(Punjab
Act
40
of
1956)
;
(b)
‘Committes’
means
the
Committee
which
the
Board
may
constitute
under
section
11
of
the
Act.PART—I
PROCEDURE
AND
DISPOSAL
OF
BUSINESS
AT
MEETING
OF
THE
.
BOARD
a
3.
The
Board
shal
cheld
an
ordinary
meeting
on
such
date
and
at
such
time
and
place
as
inay
be
fixed
by
the
Chairman.
4.
The
Secretary
shall
send
intimation
of
the
date,
time
and
place
and
also
acopy
of
the
agenda
of
the
ordinary
meeting
to
all
the
members
of
the
Board
at
least.
ten
clear
days
before
the
date
fixed
the
meeting.
a
¥ae
2
5.Anoticesentbyordinarypostontheaddressofthemembersasmain-
tainedinthebooksoftheBoardfortheordinarymeetingshallbeenough.
Telegraphicnoticeonsuchaddressmaybeissuedinthecaseofspecial
meeting.
(1)TheSecretaryinconsultationwiththeChairmanshallconvene
ordinarymeetingatleastonceaquarterineveryyear;
(2)AtleastonespecialmeetingshallbecalledbytheChairmanevery
yeartoconsiderandframebudgetandprogrammeferthenext
financialyearinthemonthofJulyorAugustoragsoonthereafter
asmaybepossible.Specialmeetingscanalsoberequisitioned
iftwothirdofthememberssodesireinwriting,Thedate,timeand
placeofsuchmeetingshallbefixedbytheChairman.
7.TheSecretaryshallsendanintimationofsuchaspecialmeetingtoallthe
membersatleastthreecleardaysbeforethedatefixedforthemeeting
andshallsendacopyoftheagendaalongwiththeintimation.
8.NotwithstandinganythingcontainedinRegulations4and7the
Chairman,Vice-Chairmanorotherpersonpresidingmay:placeorpermit
tobeplacedfortheconsiderationoftheBoardanymatter,notincluded
intheagendaofameetingoftheBoardonwhichtheadviceoftheBoard
isrequiredandtheBoardshallconsiderthematteratsuchmeeting.
9.EverymeetingshallbepresidedoverbytheChairmanorinhisabsence,
bytheViceChairman,intheabsenceofboth,themembersshallchoose
fromamongthemselvesapersontopresideoverthemeeting.~
10.Quorumateverymeetingshallconsistof1/3rdofthetotalnumberof
membersoftheBoard.
Providedthatanadjournedmeetingforwantof2quorummaybeheld
withoutquorumtoconsidertheagendaalreadycirculatedonsuchdate,
timeandplaceastheChairmanmayfix.
3
ith
the
consent
of
the
Members
present,
adjourn
Of
than
the
business
left
dat
any
adjourned
meeting
and
such
other
mbers
in
accordance
with
11.
The
Chairman,
w
meeting
but
no
business
other
postponeunfinished
shall
be
transacte
business
of
which
notice
was
given
to
the
me
the
provisions
of
these
regulations.
12.
(1)
All
matters
coming
before
the
Board
sha
of
the
votes
of
the
members
present
and
voting.be
decided
by
majorit
(2)
In
case
a
equality
of
votes,
the
Chairman,
Vice-Chairman
OF
the
person
presiding
shal!
have
and
exercise
asecond
or
acasting
vote-
(3)
All
other
points
of
procedure
at
any
meeting
shall
be
decided
by
the
Chairman,
Vice-Chairman
or
other
person
presiding:
mportant
nature
may
be
passed
by
(4)
Any
resolution
of
urgent
and
|ftne
Board
or
members
of
the
Com:
circulation
amongst
members
0
mittee
with
the
approval
of
the
Chairman.
eBoard
shall
be
transacted
from
day
to
day
as
may
be
3.
The
business
of
th
sfinished.
decided
by
the
Chairman
until
the
agenda
I
shall
be
maintained
by
the
Secretary
and
14,
The
proceedings
of
the
meeting
ucceeding
meeting
of
the
Board,
shall
be
confirmed
in
the
next
sresiding
over
the
meetings
in
the
absence
15.
The
Vice
while
p
be
delegated
to
him
hairman
of
the
Chairman
shall
exercise
such
powers
as
may
by
the
Chairman.
PART—III
FORMATION
OF
COMMITTEE
FOR
DISCHARGE
OF
FU
OF
THE
BOARD.
NCTIONS
point
from
time
to
tin
efrom
amongst
its
members
one
46.
The
Board
shall
ap
he
discharge
of
its
or
more
committees
under
section
11
of
the
Act
for
t
various
functions
and
duties,
17.TheChairnignandtheSecretaryoftheBoardshallalsobeex-officio
membersoftheCommittees.TheChairmanmayinviteanyotherperson
tositinanyoftheCommittéesforadvice.
18.ThefunctionsoftheCommitteesshallmainlybe:—
(A)FinanceandBudgetProgrammeCommittee.
(i)PreparationofbudgetEstimates.
(ii)Procurementoffinance.\-
(iii)Scrutinyofannualprogramme.
(iv)Watchingprogressofexpenditure.
(v)Studyandevaluotionofprogressmadeandresultsachieved.
(B)ExecutiveCommittee
(i)ItwilldischargefunctionsoftheBoard.undersections16,17
and18oftheActwithregardto.appointment,fixationofpay,
conditionsofserviceandfunctionsanddutiesofofficersand
servantsoftheBoard.*
(ii)Itwilldecideal!mattersofurgentimportagceleftambiguous
undertheresolutionsoftheBoard,4
(iii)AllmattersofurgentimportanceastheChairmanconsiders
propertobeplacedbeforetheBoard.
(iv)Allmattersthatmaybereferred[totheExecutiveCommittee
forconsiderationanddecisionbytheBoard.°
(C)KhadiCommittee
ConsiderationofwaysandmeanstoexpandKhadiandVillage
IndustriesintheState.
a~nae:
(D)
Co-operative
Advisory
Committee.
Consideration
of
ways
and
means
to
expand
Khadi
and
Village
Industries
in
the
State
on
Co-operative
Lines.
(E)
Pilot
Project
Committee.
Consideration
of
work
to
be
done
in
the
Community
Project
Areas.
19.
The
procedure
to
be
follow2d
by
the
Committees,
for
the
conduct
of
its
business
shall
be
as
follows
;
(i)
The
Committee
shall
hold
meeting
as
and
when
necessary.
(ii)
The
Secretary
shail
send
notice
of
every
meeting
to
each
mamber
of
the
Committee
at
least
five
clear
days_before
the
date
fixed
or
the
meeting
together
with
acopy
of
the
Agenda
for
such
mesting-
~~
(iii)
Any
member
desiring
to
move
aresolution
at
a
meeting
shall
send
acopy
of
the
same
to
the
Secretary
at
least
seven
days
in
advance.
(iv)
Three
members
shall
form
quorum.
(v)
All
matters
coming
before
the
Committee
shall
be
decided
by
the
majority
of
the
members
present
and
voting.
(vi)
Incase
of
equality
of:
votes,
the
Chairman
or
the
person
presiding
shall
have
and
exercise
asecond
or
casting
vote.
(vii)
The
various
committees
is
appointed
by
the
Board
shall
submit
to
the
Chairman
of
the
Board,
a.copy
of
their
recommendations,
who
shall
arrange
to
place
the
same
beforethe
Board
as
soon
as
possible
thereafter
for
the
consideration
of
the
Board.
PART
IV
Remuneration,
Allowance
and
other
conditions
ef
Service
of
Members
ofthe
Staff
ofthe
Board.
20.22.23.24.
|
a6
.
Recruitment
to
the
posts
under.the
Board
shall
be
made
by
Executive
Committee..
The
employees
of
the
Board
‘shall
generally
be
governed
by
the
same
21
conditions
and
rules
of
service
as
are
applicable
to
the
Government
servants
of
the
State
of
Punjab
possessing
equal
status.
The
staff
shall
draw
its
salaries
in
accordance
with
the
‘budget
provision
passed
from
time
to
time.
The
benefit
of
the
Provident
Fund
shall
be
provided
for
the
members
of
the
staff,
subject
to
such
rules
as
may
be
framed
or
approved
by
the
Board.The
Board
may
take
on
deputation
government
servants
on
such
terms
and
conditions
as
may
be
mutually
settled
with
the
State
Government
concerned.
PART
V
Functions
and
duties
ofthe
Secretary,
Joint
Secretary
and
other
Members
ofthe
Staff
ofthe
Board.
25
The
following
shall
be
the
duties
and
powers
of
the
Secretary
:—
(1)
To
arrange
for
holding
meetings
of
the
Board
or
its
committees,
maintain
proceedings
of
the
Board
records
thereof
according
to
rules
and
regulations.
(2)
To
act
as
convener
of
the
meeting.
(3)
To
carry
on
day-to-day
routine
administration
of
the
Board
and
its
affairs
particularly
in
regard
to
schemes,
works
or
institutions
run
or
administered
by
the
Board
and
exercise
such
powers
as
may
be
necessary
in
the
proper
discharge
of
his
duties
and
responsibi-
lities
including
examination
of
books
of
accounts,
vouchers
or
(4)
(5)
(6)
(7)
(8)
(9)
(10)
74
otherrelevantregistersbyhimselforanyothercfficialsoautho-
rised.
Tolookafterthepropertyandothercontractuelcbligationsofthe
Board.
TocperateonthefundsoftheBoardinaccordancewiththerules
andmaintainorcausetobemaintainedbyhisstaffproperaccounts
oftheBoard.
WiththeexceptionofsuchfundsasmaybeprovidedinRegula-
tionsoftheBoard,todepositcashwiththeStateofIndiaora
Co-operativeBankaScheduledBankwiththeapprovalofthe
Board.
Topurchaseorsanctionpurchase.ofrawmaterialrequiredforany
scheme,workorinstitutionsanctionedundertheschemeandalso
topurchaseorsanctionpurchaseofgoods,instrumentsorsundry
articlesasmaybeapprovedinthebudgetorunderthecontingent
grant,providedtheamountdoesnofexceedRs.10,000/+andwith
thesanctionofChairmanfor.antafhountexceedingRs.10,000/-
uptothefulllimitofpersonalAccount..ty Toengageskilledorunskilled-labourers,etc.orpermitthesame
Leer
tobeengagedondailywagesas“mayberequiredunderthe
scheme.i3
Topermitanybuildingtobehiredforcarryingourfunctionsofthe
BoarduptoRs.100/-parmensemanduptoRs.250/-withthe
approvaloftheChairmanandabovethatwiththeapprovalofthe
ExecutiveCommittee.
ToappointClassIVservantsorterminatetheirservicesormake
appointmentofClerksasstopgaparrangementsinconsultationwith
theChairman.
3"
(11)TosendtheproceedingsofthemeetingsoftheBoardtotheGovern-
mentofPunjabintheAdministrativeDepartmentconcerned
undersection|0oftheAct.
(12}TosueorbesuedinthenameoforonbehalfoftheBoard.
(13)ToassigndutiestotheservantsoftheBoardworkingunderit,
subjecitoanygeneraldirectionsissuedbytheBoard.
(14)TosignaflthepayandcontingentbillsandalsotosigntheT.A.
billsofthenon-officialmemberandtheservantsoftheBoard.
(15)Toincursuchexpensesasmaybeindispensabletorunanyscheme
orinstitutioninanticipationoftheapprovaloftheBoardinconsu-
ItationwiththeChairman.
(16)WiththeapprovaloftheExecutiveCommitteetoincreaseor
reducethestaffemployedinthevariousschemesorinstitutions
inconsonancewiththeincreaseordecreaseinthevolumeof
worksolongasthereisnonotableloss.
(17)DutiesofthestaffworkingundertheBoardshallbeassigned’by
theSecretary.
(18)TocarryonanyworkassignedtohimbytheBoard.
25,Subjecttotheprovisiogsof“therulesframedundertheAct,theJoint other
.<£.
Secretaryshallexercisegachpowersandperformsuchfunctionsasthat
oftheSecretarywhenacténgfothimunderinstructionsoftheChairman.
P.C.Nayar,
Secretary,
PunjabKhadiandV.I.Board,
Chandigarh.
H.B.LALL,
SecretarytoGovernment,Punjab,
industriesDepartment.
INDUSTRIESDEPARTMENTNOTIFICATIONThe4thSeptember.1957
(Asamendedupto27thJanuary,1983
VideNotifiedonNo.GSR10/P.A40/56/S.34/Amd(2)/83dated27.1,1983)
No.3710-8-DIB-57/16996.—Inexerciseofthepowersconferredby
Section34ofthePunjabKhadiandVillageIndustriesBoardAct,1955(Act40)
of1956),theGovernorofPunjabispleasedtomakethefollowingrules,
namely:—
1.Shorttitle.—TheserulesmaybecalledthePunjabKhadiandVillageIndust-
riesBoardRules,1957,
2.Definition.—Intheserules,unlessthecontextotherwiserequires.
(a)‘‘Act’?meansthePunjabKhadiandVillageIndustriesBoardAct,
1955,(PunjabAct40of1956),
(b)‘Chairman’meanstheChairmanoftheBoard.
(c)‘Vice-Chairman’mennstheViceChairmanoftheBoard.—
(d)‘Secretary’meanstheSecretaryoftheBoard.
(e)‘JointSecretary’meansthejointSecretaryoftheBoard.
(f)‘Financialyear’meanstheyearcommencingontheIstdayofApril.
(g)‘bank’means,—
(i)abankingcompanyasdefinedintheBankingRegulationAct,
1949; (ii)anybankinginstitutionnotifiedbytheCentralGovernmentunder
section51oftheBankingRegulationAct,1949; (iii)«theStateBankofIndiaconstitutedundertheStateBankofIndia
Act,1955; (iv)asubsidiarybankasdefinedintheStateBankofIndia(Subsidiary
Banks)Act,1959; (v)anyoftheBanksmentionedincolumn2oftheFirstScheduletothe
BankingCompanies(AcquisitionandTransferofundertakings) Act,1970,
(h)‘Centre’?means,—mite
2
(i)
a
District
Office
ofthe
Board
including
its
any
other
sub-office;
and
°
|
(ii)
the
establishments
of
the
Board
which
encourage,
assist
or
carry
on
khadi
and
village
industries
or
carry.
on
trade
or
business
insuch
industries
and
in
the
matters
incidental
to
such
trade
or
business;
(i)
“registered
institution”?
means
:—
(i)
any
Co-oper
tive
Society
registered
under
the
Punjab
Co-operative
Societies
Act,
1961
;and
(ii)
any
society
registered
under
the
societies
Registration
Act,
1860
;
(j)
‘form’
means
aform
appended
to
these
rules.
3.
Procedure
ofpayments,
deposits
and
investments
on
behalf
ofthe
Board
:—
(a)
The
Board
shall
receive
requisite
funds
for
implementing
the
various
schemes
and
under
section
-20.:
of
'the
Act
and
deposit
the
same
in
the
Bank.
(b)
Payments
by
or
on
behalf
ofthe
Board
shall
be
made
in
cash
or
by
cheques
drawn
against
the
current
account
ofthe
Board.
(c)
The
cheques
and
all
orders
for
making
investments
or
withdrawal
ofthe
same,
or
for
the
disposal
in
any
other
manner
ofthe
funds
ofthe
Board
shall
be
signed
by
the
Secretary
jProvided
the
transaction
‘does
not
exceed
Rs.
5,000/-
1n
each
case
and
where
the
amount-exceeds,
this
will
be
countersigned
by
any
member
ofthe
Board
specially
authorised
by
the
Chairman
in
writing
to
do
so.
Placing
of
money
in
fixed
deposits
and
investment:
thereof
and
the
(d
disposal
of
such
money
ifso
placed
or
invested
shall
requite
the
prior
approval
ofthe
Board.
“Provided
that
the
moneys
received
from
the
Commission
shall
be
placed
In
fixed
deposit
in
a
bank
with
the
prior
approval
of
the
Chairman.”
4,
Custody
ofmoney
required.
for
current
expenditure
ofBoard
and.
investment
ofmoney
not
so
required
:—
-
(a)
The
account
ofthe
Board
shall
be
kept
iin
bank
and
all|
moneys
of
the
Board
with
the
exception
of
:—
meh
3
(i)
petty
cash
as
mentioned
inclause
(c)
;
(ii)
money
placed
in
fixed
deposits
;
.
(iii)
money
invested
in
accordance
with
the
provisions
hereafter
contained
shall
be
paid
into
that
account.”
;
(4-A)
Power
to
write
off
(1)
The
Board
may
on
the
recommendation
of
ofthe
Finance
Committee
of
the
Board,
write
of
losses
upto
Rs.
1,000/-
falling
under
any
or
all
ofthe
following
categories
:—
(a)
Loss
ofirrecoverable
value
ofstores
ofpublic
money
due
to
theft,
fraud,
etc.
(b)
Loss
ofirrecoverable
advance
other
than
loans
;and
(c)
Deficiency
and
depreciation
in
the
value
stores.
2.
The
Board
shall
take
suitable
action
against
the
person
responsible
for
the
loss
and
send
areport
to
the
Government
or
Commission,
as
the
case
may
be.
Explanation
|
Nothing
contained
inthis
rule
shall
apply
toloss
occasioned
by
irrecoverable
loans.
Sanction
ofthe
Government
or
Commission,
as
the
case
may
be,
shall
be
obtained
before
such
losses
are
written
off
).
(b)
The
Secretary
will
place
requisite
Gash
at
the
‘disp5sal
of
Incharges
of
the
various
centres
for
running
day-to-day
work
of
the
said
centre
;
provided
the
amount
does
not
exceed
Rs.
2,000/<
for
an
individual
centre.
In
stich
cases
where
the
amount
exceeds
Rs.
2,000/-
but
does
not
exceed
Rs.
10,000/-
prior
approval
ofthe
Chairman
will
be
obtained
in
writing.
Incases
where
the
amount
exceeds
the
limit-of
Rs.
10,000/-
the
prior
approval
ofthe
Board
shall
be
mecessary.
(c)
The
petty
cash
required
for
mecting
current
expenditure
shall
be
in
the
ofthe
cashier
or
any
other
officer
who
may
be
nominated
by
the
Secretary
inthis
behalf
and
shall
Rs.
1,500/-.
|
(d)
Persons
entrusted
with
the
Cash,
store
and
stock
will
be
required
to
furnish
necessary
security
as
may
be
determined
by
the
Government
from
time
to
time,
1
S—4A
inserted
by
the
Punjab-Government
-Notification
No,
8696-3
IB-II-€0/
19553
dated
28th
September,
1960.
4
custody
no
exceed
—_
4
5.TravellingAllowanceForthepurposeofreimbursingpersonalexpenditure incurredinattendingthemeetingsoftheBoard,orinconnectionwith
anyotherdutyassignedtothembytheBoardortheGovt.forthepurpose oftheAct,memberoftheBoardoritssub-committees,includingco-opted members,whoarenon-officialsshallbepaidtravellingallowanceattherates
fixedfor,‘‘GovernmentemployeesofGradeIanddailyallowanceatratestobe
fixedbythecompetentauthorityfromtimetotime.
Note:—Theexpression‘competentauthority’usedinthisruleshallmeanthe
AdministrativeDepartmentActinginconsultationwiththeDepartment ofFinance.
6.Makingofcontracts—(a)Everycontractoragreementonbehalfofthe
Board,thallbeinwritingandshallbesignedandsealedwiththecommon
SealoftheBoard.
{b)theSecretarymay,onbehalfoftheBoard,enterintoanycontractor
agreementinsuchmannerandformas,accordingtothelawforthe
timeinforcewouldbindhimifthecontractoragreementwereentered
intoonhisownbehalf;providedthattheamountofcontractoragree- mentdoesnotexceedRs.25,000;
(c)AnyothercontractoragreementonbehalfoftheBoardexcéeding
Rs.25,000-shallbeenteredintobytheSecretaryinthepresenceofanother°
membersoauthorisedbytheBoard,whowouldalsoaffixhissignatures tothecontractoragreementintokenthatthesamewassigedinhis
presence,Thesignaturesofsuchamembershallbein.additiontothe
signaturesofanywitnessestotheexecutionofsuchacontractor
‘agreoment.’’
Preparationofprogramme—TheprogrammesunderSection23(1)ofthe
ActshallbepreparedbytheBoardduringeveryfinancialyearforthenext
financialyearintheform‘A’and-shallbeforwardedtotheStateGovern- mentbeforethe15thSeptember,intheyearin

Excerpt shown. Open the full act in Lexace.

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