The jaipur sud sadabarat fund administration act, 1963

The Jaipur Sud Sadabarat Fund Administration Act, 1963  
Rajasthan Act No. 6 of 1964 
 
[Received the assent of the President on the 20th day of March, 1964]. 
An Act to provide for the administration of the Jaipur Sud Sadabarat Fund and for 
matters connected therewith. 
Be it enacted by the Rajasthan State Legislature in the Fourteenth Year of the Republic 
of India as follows;- 
1. Short title. - This Act may be called the Jaipur Sud Sadabarat Fund Administration 
Act, 1963. 
2. Definitions. - In this Act, unless the subject or context otherwise requires,- 
(i) 'Board' means the Board of Management established and constituted under this 
Act; 
(ii) 'Jaipur Sud Sadabarat Fund' hereafter in this Act referred to, for the sake of 
brevity as the Fund, means the Jaipur Sud Sadabarat Fund- 
(a) established with the capital amount of rupees two lakhs, forty six thousand, 
five hundred and odd endowed in September. 1880, as a death bed gift 
(Asta Mahadan Sankalpa) by His late Highness Maharaja Sawai Ram 
Singhji. the then Ruler of  the former Jaipur State, alongwith a recurring 
annual grant of rupees five thousand in lieu the profits of a village, and with 
the further capital amount of rupees two lakhs, eighteen thousand, seven 
hundred and odd endowed in September, 1922, as a like g ift, by His late 
Highness Maharaja Sawai Madho Singhji, the then Ruler of the former 
Jaipur State, along with a like annual grant of rupees five thousand, and 
(b) consisting at present of Government securities of the face value of rupees 
five lakhs, eighty thousand ami nine hundred set apart by the Government of 
the former Jaipur State, by it order No. 150/SC; dated the 31st October 
1942, as the capital amount of the Fund: 
(iii) Prescribed' means prescribed by rules or regulations; 
(iv) 'Regulations' means regulations made by the Board under this Act; 
(v) 'Ruler' means the Ruler of the Covenanting State of Jaipur for the time being 
recognised as such in accordance with the provisions of the Constitution; and 
(vi) 'Rules' means rules made by the State Government under this Act. 
3. Accretions to the Fund. - Accretions to the Fund shall consist of such endowments 
as may be made in future by way of capital amounts of the Fund. 
4. Income of the Fund. - (1) The income of the Fund shall consist of- 
(a) interest accruing on the capital amount of the Fund; 
(b) annual grant of rupees ten thousand which the State Government hereby 
undertakes to pay to the Fund every' year, as hithertofore, out of the Consolidated 
Fund of the State; 
(c) other recurring or non-recurring income received by the Board, and 
(d) such other endowments to the Fund as may be made in future otherwise than 
away of or towards the capital amount thereof. 
(2) Such income shall be kept in a Savings Bank account with a Scheduled Bank or in a 
Postal Saving Bank account as the Board may determine and such account shall be 
operated upon by the Secretary of the Board. 
5. Vesting, investment and custody of its accretions and income. - (1) The Fund 
and its accretions and income shall vest in the Board of Management for the purposes 
specified in and subject to the provisions of this Act. 
(2) The principal amount of the Fund and its accretions and the unutilised income 
thereof, if any, shall be invested in such Government securities as the Board may, from 
time to time, determine: 
Provided that the unutilised income shall be so invested only if such income remains 
unutilised for two financial years. 
(3) All such securities shall stand in the name of the President of the Board for and on 
behalf of the Board. 
(4) The President shall cause such securities to be deposited with a Scheduled Bank at 
Jaipur for safe custody and collection of interest thereon. 
6. Administration of the Fund. - The Administration of the Fund including its 
accretions and income shall, subject to the provisions of the Act and the rules and 
regulations made thereunder, vest in the Board. 
7. Establishment and incorporation of the Board. - (1) There shall be established a 
Board of management for the Jaipur Sud Sadabarat Fund. 
(2) The Board shall be a body corporate, having perpetual succession and a common 
seal with power to enter into contracts and to acquire, dispose of and hold properties, 
both movable and immovable, and may sue and sued in its cooperated name. 
8. Contracts. - All agreements and assurances of property required to be made by the 
Board in the discharge of its duties under this Act shall in order to be binding on the 
Board, run in the name of, and be signed by, the President of the Board for and on 
behalf of the Board and shall, except in the cost of the Government securities for which 
provision has been made in section 5. remain in the Secretary of the Board. 
9. Composition of the Board. - (1) The Board shall consist of a hereditary President 
and for members. 
(2) The Ruler shall be the hereditary President of the Board. 
(3) The following shall be the members of the Board, namely:- 
(i) one officer of the State Government to be nominated by it; 
(ii) one officer of the Household of the Ruler to be nominated by him; 
(iii) one no n-official person residing within the territories comprised in the former 
Jaipur State, to be nominated by the Ruler; and 
(iv) one official, whether retired or in the active service of Government, residing 
within the territories comprised in the former Jaipur State, to be nominated by the 
Ruler with the approval of the State Government. 
(4) The names of the members nominated under sub-section (3) shall be notified by the 
State Government in the Official Gazette. 
10. Term of office of members. - (1) The members of the Board shall hold office for a 
period of five years from the date on which their nomination is notified in the Official 
Gazette: 
Provided that upon the expiry of the said period of five years they shall be eligible for re-
nomination as members of the Board: 
Provided further that ex-officio members of the Board shall cease to hold office as such 
members upon their ceasing to hold the offices by virtue of which they were nominated 
as members of the Board. 
(2) Any casual vacancy among the members of the Board caused by death, resignation, 
physical or mental infirmity or otherwise, shall be filled by nomination in accordance with 
the provisions contained in sub-section (3) of section 9, and the person so nominated 
shall Act as a member of the Board for the residue of the term for which the member in 
whose place he is nominated would have held office as such member if the casual 
vacancy had not occurred. 
11. Secretary and staff of the Board. - (1) There shall be appointed by the President 
of the Board, on such condition of service as the Board may from time to time, 
determine, a Secretary of the Board. 
(2) The Secretary may employ such other staff as the Board may, from time to time, 
determine. 
12. Office and meetings of the Board. - (1) The office of the Board shall be at Jaipur. 
(2) For the transaction of its business the Board shall meet a Jaipur at such intervals as 
may be prescribed by regulations. 
(3) The presence of any three members including the President of the Board shall 
constitute the quorum necessary for the transaction of the business of the Board at its 
meeting. 
(4) Every meeting of the Board shall be presided over by the President and, in his 
absence, by a member chosen by the members present from among themselves to 
preside at that meeting. 
(5) All questions coming before a meeting of the Board shall be decided by a majority of 
the votes of the members present thereat and voting and, in the case of equality of 
votes, the President or the person presiding shall have and exercise a casting vote. 
13. Acts and proceedings of Board not invalidated by reason of vacancy, defect 
or irregularity. - No act done or proceeding taken by the Board shall be invalidated 
merely by reason of the existence of a vacancy among its members, or by reason of a 
defect in its constitution or an irregularity in the procedure adopted by it. 
14. Duties of the Board. - Subject to the provisions of this Act and the rules and 
regulations made thereunder, the Board shall be responsible for the administration, 
regulation, management, operation and application of the Fund and its accretions and 
income. 
15. Duties of the Secretary. - (1) The Secretary shall be present at every meeting of 
the Board, shall have the right to speak but not to vote thereat, shall prepare the 
minutes thereof and shall taken steps towards the implementation of its decisions. 
(2) He shall be the chief executive officer of the Fund and shall as such discharge the 
duties, perform the functions and exercise the powers that may be prescribed by 
regulations or that may be delegated to him by the Board or its President. 
16. Utilisation of the Fund, its accretions and income. - (1) Save with the written 
permission of the State Government, no part of the capital amount of the Fund shall be 
expended otherwise than by way of investment as provided in section 5. 
(2) The income of the Fund as described in section 4 shall be spent in the manner 
prescribed by regulations for the following purposes, namely:- 
(i) the payment of the salaries to the Secretary and staff of the Board, 
(ii) the meeting of other recurring and non -recurring expenditure incurred by the 
Board in relation to the administration and management of the Fund. 
(iii) the distribution of petias or daily doles in kind or in cash to not less than fift y 
blind, disabled or destitute persons, and 
(iv) the grant of maintenance allowance to poor and helpless widow and children 
and to disabled and destitute persons. 
17. Budget of the Fund. - (1) The Board shall, within three months of its establishment 
and thereafter at least one month before the commencement of each financial year, 
prepare, or cause to be prepared, a budget for the succeeding financial year and shall 
consider and pass the same at a meeting before the commencement of that year. 
(2) A copy of the budget so passed shall be sent to the State Government. 
18. Accounts and Audit. - (1) The accounts of the Fund shall be kept and maintained 
in such manner and such form as may be prescribed by regulations. 
(2) Within six months of the close of each financial year, the Board shall cause to be 
prepared correct accounts of the receipts and expenditure on account of the Fund, its 
accretions and income for the immediately preceding year. 
(3) Such accounts shall be audited by a chartered accountant. 
(4) A copy of the report of the auditor, together with a copy of the accounts so prepared, 
shall be sent by the Board to the State Government, which shall lay the same on the 
table of the House of the State Legislature. 
19. Administration Report. - (1) The Board shall annually prepare and submit to the 
State Government a report on the administration of the Fund within six months of the 
close of each financial year. 
(2) Such report shall be laid on the table of the House of the State Legislature. 
20. Power to make rules. - The State Government may make rules, consistent with the 
provisions of this Act, for carrying out all or any of the purposes thereof. 
(2) All rules made under this Act shall be laid as soon as may be after they are so made 
before the House of the State Legislature, while it is in session, for a period of not less 
than fourteen days, which may be comprised in one session or in two successive 
sessions and, if, before the expiry of the session in which they are so laid or of the 
session immediately following, the House of the State Legislature makes any 
modification in any of such rules or resolves that any such rule shall not be made, such 
rule shall thereafter have effect only in such modified form or be of no effect, as the 
case may be, so however that any such modification or annulment shall be without 
prejudice to the validity of anything previously done thereunder. 
21. Power to make regulations. - (1) The Board may make regulations not 
inconsistent with the provisions of this Act and of the rules, if any made thereunder- 
(a) regulating the transaction of business of the Board and the holding of its 
meetings, 
(b) providing for the proper administration, maintenance & management of the Fund, 
(c) specifying in detail the duties of the Board and of its President and Secretary, 
(d) providing for the grant of petias and maintenance allowance out of the income of 
the Fund, 
(e) regulating the terms and conditions of service of the Secretary and other staff of 
the Board, 
(f) prescribing the manner and form of keeping and maintaining accounts of the 
Fund, and (g) providing for other matters which are not specifically required by 
this Act to be prescribed by rules and which may be in furtherance of the object 
and purposes of this Act. 
(2) The regulations so made shall not come into operation unless they have been 
approved by the State Government and have been published in Office Gazette over the 
signature of the Secretary of the Board. 

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