The Sikkim Housing And Development Board Act, 1979

THE SJKKIM HOUSING AND-' DEVELOPMENT
BOARD ACT, 1979.
ARRANGEMENT OF SECTIONS
CHAPTER I
Preliminary
1. Short title and commencement.
2. Definitions.
·CHAPTER II
Establishment of the Board
3.
4
Constitution of the Board.
Members of the· Board.
5. Proceedings presumed to be good and valid.
6. Officer and other staff.
7. Powers and duties of the Secretary and other officers.
8. Employment of staff of the State Government.
9. Meetings of the Board.
10. Execution of contracts.
11. Delegation of Board's power to. sign contracts .
..CHAPTER. III
·Housing Schemes
12.
13.
14.
15.
16.
Powers and duties of Board to undertake housing scheme.
Matters to be .provided for by housing schemes.
Submission of Budget to Board.
Board's sanction to Budget.
Board's submission of Budget to. State Government for approval.
11. Supplementary budget.
18. Publication' and execution of housing schemes"
19. Variation of housing<schemes.".~)
20. Transfer of open space to local authority.

21. Oth~r duties of the Board.
22. Power to exempt schemes frOnl provisions of this Act.
CHAPTER IV
Acquisition and disposal of land
23. Power to purchase or' lease by. agreement.
24.
25.
26.
27.
28.
29'.
3'0.
31.
'ir
32.
33.
34.
35.
36.
37.,
38.
39.
40.
41-
'.' 42.,
CHAPTER V
Finance, accounts and audit
Transfer of assets to the Board.
Board's .Fund,
Application of the Fund.
Expenditure in case of urgency.
"
Subvention and loan to the' Board.
Power of Board to borrow.
Accounts, and audit.
Concurrent and special audits of accounts.
CHAPTER VI
Miscellaneous
Power of entry.
Notice of suit against' the Board.
Power. to make ru les,
Regulations.
Power' to make bye-laws.
Penalty for contravention of bye-laws.
Penalty for obstructing etc.
Authority for prosecution.
Members, officers and employees of the Board to be public servants.
Protection of action taken under this Act.
Repeal and Savings.

THE SIKKIM HOUSING AND DEVELOPMENT ..BOARD ACT, 1979
ACT NO. 20 OF 1979
.AN
ACT
to provide for the constitution of a Housing and Development Board for Sikkim
and. for matters connected therewith or incidental thereto;
[l3th November, 1979]
WHEREAS it is expedient to make provisions for the constitution of a
.Housing and Development Board for Sikkim and for matters connected therewith
or incidental thereto;
It is hereby enacted in the Thirtieth Year of the Republic of India by the
Legislature of Sikkim as follows:-
CHAPTER I
Preliminary
Short title and com- 1. (1) This Act may be called the Sikkim Housing and
men cement. Development Board Act, 1979.
(2) It shall come into force at once.
Definitions. 2. In this Act unless there IS anything repugnant in
the subject or' context :--
(1) "Board" means the Sikkim Housing and Deve-
lopment Board constituted under section 3;
(2) "Board premises" means any premises be-
longing to or vested in the Board or taken
on lease by the Board or entrusted to the
Board for management and use for the pur-
pose of this Act;
(3) "building materials" means such commodities
or articles as are specified by the State
Government by notification .in 'the Official
Gazette to be building materials fer the pur-
poses of this Act;
(4) "bye-laws" means bye-laws made by the Board
under section 36;

(5) "Chairman" means the Chairman of the Board;
(6) "Corporation" means the Municipal Corpo-
ration of Gangtok;
(7) "housing scheme". means a, housing scheme
made under this Act;
(8) "land" includes benefits to arise out of land
and things attached to' the earth or perman-
ently fastened to anything attached to the earth;
(9) "Land Acquisition Act" means the Land Ac-
quisition Act, 1894 or the Sikkim Land
(Requisition and Acquisition) Act, 1977;
(10) "member" means a member of the Board
and includes the Chairman;
(11) "Manicipality" means the Gangtok Municipal
Corporation;
(12) "premises" means any land or building or
part of a building and includes;
(i) gardens, grounds and out-houses, if any,
appurtenant to such building or part
of a building, and
(ii) any fittings affixed to such building or
part of a building for the+rnore bene-
ficial enjoyrnen t thereof;
- (13) "prescribedl' means prescribed by .rules made
under this Act;
(14) "regulations" means regulations made by the
Board under section 35;
(15) "rules" means rules made by the State Gove-
rnment under section 34;
(16) "Secretary" means the Secretary, Sikkim HOH-
sing and Development Board appointed under
section 6;
(17)' "year" means the year commencing on the
lst day of A11rU ilntlending on the 31st
day of March-

I •
Constitution of the
Board.
Members of the'
Board.
CHAPTER II,'
Establishment of the Hoard
3. (1) The State Government shall, by noti-
fication 'in the Official" Gazette,c'6nstitute for
the purposes of this Acta 'Board - by the
name of the Sikkirn Housing and, Development
Board. '
(2) The Board shall be a body corporate having
perpetual succession and a common seal and
may sue and be sued its corporate name
and shall be competent to acquire and hold pro-
perty both movable and immovable, enter into
contract and do all things necessary for the
purposes of this Act.
4.
(3) For the purposes of this Act and the Land
Acquisition Act the Board shall be deemed to
be .a local authority",
(1)' The Board: shall consist of a Chairman who
shall be. the Minister-in-Charge of the Local
, S~lf Gov~~nment'andHousing Department of
the State Government and the following other
members, that is to say,
(1) Secretary, Finance Department.
(it) Secretary, Local, Self Government & Housing
Department.
(iii) Secretary, Panchayat & Rural Works Department.
(iv) Development Commissioner.
(v) Chief Engineer, Sikkim Public Works Department.
(vi) Secretary, Sikkim Housing and Development
Board,
(2) Whenever for any reason' there if; a temporary
vacancy in the Office of the Chairman or if
the Chairman is, due to infirmity or otherwise,
unabletocarryout his duties, the State Govern-
ment may appoint' a person to act as Chairman
for such period as may be necessary and while so
acting the person.so appointed' shall be deemed
to be the 'Chairman for all purposes of the Act.

(3) Every member, other than the Chairman, shall
receive such allowances, if any, as may be
prescribed,
5. No disqualification or defect in the appointment
of any person acting as Chairman or any other member shall
be deemed to vitiate any act or proceeding of the Board; if such
proceeding is otherwise in accordance with the provisions of
this Act.
6. (1) The Board shall have a Secretary, who shall be'
the Chief Executive Officer and one or more Assistant Secretaries,
and such other officers and employees as the Board may consider
necessary for the efficient performance of its functions.
(2) The appointment of the' Secretary shall be made
by the State Government and the appointment of other officers'
and employees of the Board shall be made by the Board :
Provided that the' Board shall not appoint any
Officer in a scale of pay the maximum of which exceeds one
thousand rupees a month, without obtaining the previous
sanction of the State Government.
7. (l) The Secretary and other officers shall perform such
duties as. may be assigned to them by the Board.
(21 The Board may, from time to time, by order de-
legate, under such restriction, if any as it may think" fit to
impose, any of its powers conferred on it by this Act, to
the Secretary and to other officers of the Board specified in
the order.
8. (1) The Board shall take over and employ such staff
of the State, Government in the Housing and other Depart-
ments as the State Government may make available and
every person so taken over and employed shall be subject
to' the provisions of this Act and the rules and bye-laws
made thereunder:
Provided that during the period of such employment
any matters relating to the pay, allowances, leave, retirement,'
pensions, provident fund and all other terms and -conditions
Proceedings presu-
med to be good and
valid.
Officer and other
staff.
Powers and duties
of the Secretary
and other officers.
Employment of
staff of the State
Government,

Meetings of the
Board.
Execution of cont-
racts.
of service of the· members of the said staff shall be regula-
ted by the Sikkim Service Rules or such other rules on the
subject as may from time to time be made by the State
Government.
(2) All permanent Government servants taken over and
employed by the Board under sub-section (1) shall have a
lien on their posts in the service of the State Government
and the period of their service under the Board, shall on
their reversion to the service of the State. Government, be
.counted for. their promotion, increments, pension and other
matters relating to their service.
9. The Board shall meet and shall from time to time make
such arrangements with respect to the day, time, notice and
adjournment of its meetings as it thinks fit, subject to the
following conditions, namely-
(a) an ordinary meeting shall be held at least once
in every two months;
(b) the Chairman; may, whenever he thinks fit, call a
special meeting;
(c) the quorum for every meeting shall be four;
Provided that when a meeting has been adjourned
to another date for want of quorum no quorum shall
be necessary in the case of the adjou rned meeting;
(d) every meeting shall be presided over by the Chairman
and in the absence. of the Chairman by any member
chosen by the members present;
(e) all questions at any meeting shall. be decided by a
majority of the members present and in case of
equality of votes, the person: presiding shall have
and exercise a second or casting vote;
(f) the minutes of the proceedings of each meeting shall
be recorded in a book to be provided for the purpose.
10. (1) Every contractmadc: ..by the Board shall be en-
tered Into in such manner and in such form as may be
prescribed and be signed by the Chairman on behalf of the Board:
Provided .that-c-, ..... .... ·_".'_ ...

(a) no contract involving an expenditure of rupees
five lakhs or more shall be made without the pre-
vious sanction of the State Government;
(b) and contract involving an expenditure upto rupees
fifty thousand may, in case of urgency, be made
by the Chairman without the previous sanction of
the Board but shall be referred to the Board at
the earliest oppor tunity.
(2) Sub-section (1) shall apply to every variation or
abandonment of a contract as well as to an
original contract.
11. Subject to any. rule which the State Government may
make in this behalf, the Board may by order direct that
the power to sign a contract shall be exercisable also by
the Secretary or any other officer specified by it in the order.
CHAPTER III
Housing Schemes
12. (I) Subject to the provisions of this Act, the Board
may, from 'time to time, incur expenditure and undertake
works for the framing and execution of such housing schemes
in relation to lands and buildings vested in or in the possession
of the State Government.
(2) The State .Governrnent may, on such terms and
conditions as it may think fit to' impose, entrust to the Board
the framing and execution of any housing scheme and the
Board shall thereupon undertake the framing and execution
of such scheme.
(3) The Board may, on such terms and conditions as
may be agreed upon and with the previous approval of the
State Government, take over for execution any housing sche-
me, on behalf of a local authority or co-operative society,
or on behalf of an . employer, for building house property;
mainly for the residence of the employees of such local autho-
rity, co-operative society or employer or for the residence of
the members of such co-operative society, as the case may be.
13. Notwithstanding anything contained in any other law
for the time being in force, a housing scheme may provide
for all or any of the following matters, namely» '
Delegation oj
Board's power to
sign contracts.
Powers and duties
oj Board to under-
take housing
schemes.
M atters to be provi-
ded forby housing
schemes.

Submission oj Bud-
get to Board.
(a) the acquisition. by purchase, exchange or otherwise
of any property necessary for the scheme;
(b) the construction and reconstruction of buildings;
(c) the sale, letting out or exchange of any property
included in the scheme;
(d) the roads, drainage, water-supply, lighting, schools,
hospitals, dispensaries, market places. parks, play
grounds and open. spaces within a housing scheme;
(e) the reclamation or reservation of land for markets,
gardens, schools, dispensaries, hospitals, and other
.amenities in a housing scheme;
(f) the letting out, management and use, of the Board
premises;
(g) accommodation for any class of inhabitants;
(h) .the advancing of money for the purp9seof the.
scheme;
(i) the collection of such information and statistics as
may be necessary fer successful implementation of
the scheme, development of any urban or rural
area for successful implementation of housing sch-
emes and for purposes ancilliary or incidental thereto;
(j) any other matter for which, in the opinion of the
Board or the State Government, it is expedient
to make provision with a view to providing housing
accommodation and to improving or "developing of
any area included in a housing scheme.
14. (1) The Chairman shall, at a special meeting to be held
within the fifteenth day of the month of February in each
year, lay before the Board, a budget of the Board for the
next ..year.
(2) Every such budget shall be prepared in such form
as may be prescribed and shall make provision [or--

(i) the housing schemes which the Board proposes to
execute whether in part or in whole during the
next year;
(ii) the due fulfilment of all the liabilities of the
Board; and
(iii) the efficient administration of this Act, and shall
contain a statement showing the estimated receipts
and expenditure on capital and revenue accounts
for the next year, and such other particulars as
may be prescribed.
15. The Board shall consider the budget laid before 'it and
sanction it with or without modification.
16. (l) Every budget sanctioned by the Board shall be
submitted to the State Government for approval. Within such
time as may be prescribed, the State Government may app-
rove the budget as sanctioned by the Board or return 'if' to
the Board.
(2) Where a budget is returned ta the Board by the
State Government far making any modifications therein. the
Board shall forthwith make such mocliflcations' and submit the
budget so modified to the State Government, which may then
approve the same,
, !
17. The Chairman may, at any time during the year for
which a budget hasbeen 'approved by the State Government,
Iav before the Board a supplementary budget' ,and the' provi-
sions of section 14, 15 and 16 shall apply to such supplernen-
telry budget.. .' t,'
18. After the, budget is approved by the State Government,
the Board shall cause the housing scheme, in respect of which
provision is made in the budget; to be published in the Official
Gazette in such manner as may be prescribed and proceed to
execute such schemes.
19. The Board may at any time vary any housing scheme
or any part thereof included in the budget approved by the
State Government;
Board's sanction to
Budget.
Board's submission
of Budget to State
Government for
approval.
Supplementar,
budget,
Publication and
execution of housing
schemes.
Variation of housing
schemes.

Transfer of open
space to local auth-
ority,
Other duties orthe
Board.
Provided that no such variation shall be made except with
the approval of the State Government if it involves an expe-
nditure in excess of ten per cent of the amount as included
in the budget approved by the State Government for the execu-
tion of any housing scheme.
20. (1) When any open space for the purpose of ventila-
tion or recreation has been provided by the Board in executing
allY housing scheme, the Board may, at its option by resolu-
tion, transfer such open space to the local authority concerned
on completion of the scheme and thereupon such open space
shall vest in and be maintained at the expense of the local
authority:
Provided that the local authority' may require the Board
before any such open space is so transferred to enclose, level,
turf, drain and lay-out such space and provide footpaths, there-
in, and if necessary, to provide lamps and other apparatus for
lightirig it.
(2) If any difference of opinion arises between the Board
and the local authority concerned in respect of any matter
referred to in sub-section (1) the matter shall be referred to
the State Government whose decision thereon shall be final.
21. -.(1) The Board shall take necessary measures to main-
tain, allot, lease, sell or otherwise use the Board premises in
such manner as it may decide and shall collect rent price,
compensation ..and damages in respect thereof.
(2) The Board may-
(i) provide technical advice' to the State Government
and scrutinize projects under housing schemes' when
required by the State Government to do so;.
"I.
i',.
(ii) undertake research on various problems connected
with housing in general and, find out in particular
the economical methods of constructing houses suited
to local conditions;
(iii) undertake comprehensive surveys on problems of
housing;
(iv) do all things for-

(a) unification, simplification, standardisation of
building materia Is;
(b) encouraging pre-fabrication and· mass produc-
tion of house components;
(c) organising or undertaking the production. of,
building materials for residential or non-resi-
dential houses;
(d) securing a steady and sufficient supply of
workmen trained in the work of constnuction
of buildings and for the manufacture of buil-
ding materials,
(3) Subject to such rules as may be made m this
behalf, the Board may, from time to time, appoint one or
more Committees or. invest any local or other authority for
the purpose of discharging or performing such duties or func-
tions of an executive or administrative nature as it may
delegate to such Committee of local or other authority and
any such Committee or local or other authority may discharge
such duties or may perform such functions accordingly.
22. The State Government may, by general or special order
published in the Official Gazette, exempt, subject to such
conditions, if any, as it may impose, any housing scheme
undertaken by the Board from all or 'any of the provisions of-this
Act or direct that any such provision shall apply to such
scheme with such modifications as may be specified in the
order.
CHAPTER IV
Acquisition and disposal of land
23. (1) Where any land is needed for the purpose of a
housing scheme or for performing any other duties or func-
tions of the Board, the Board may enter. into an. agreement
with any person for the acquisition by purchase, lease or
exchange 0 his right and interest in such land either wholly
or in part, on payment of an amount proportionate to the
loss or deprivation caused to the enjoyment of , the land:
Power to exempt
schemes from
provisions of this
Act.
Power to purchase
or lease by agree-
ment.

Transfer of assets to
the Board.
Board's Fund.
Provided, that the amount to be paid for the loss or
deprivation caused shall not exceed the market value of the
land prevailing on the first date of negotiation in respect of
the transaction.
(2) The Board may also request the State Government
to take steps for the compulsory 'acquisition under the provi-
sions of the Land Acquisition Act of any land or any inte-
rest therein required for the execution of a housing scheme or
for performing any other duties or functions of the Board and
such acquisition of any land or any interest therein shall be
deemed to be acquisitioned for a public purpose within the
meaning of the Land Acquisition Act.
CHAPTER V
Finance. accounts and audit
24. (1) Such assets and liabilities of the State Govern-
ment which the State Government may decide to transfer to
the Board on such terms and conditions as may be prescribed
shall, with effect from the date of notification published by
the State Government in this behalf,' stand vested in and trans-
ferred to the Board,
(2) All debts and expenditure incurred, all contracts
entered into and all matters and things engaged to be done
by, with or for the State Government in respect of the assets
and liabilities transferred under sub-section (1) before and upto
the date of transfer, shall be deemed to have been incurred,
entered into or engaged to. be done with or for the Board
and all suits and other legal proceedings instituted or which
may be instituted by' or against the State Government in
respect of such assets shall be continued or instituted by or
against the Board, as the case may be.
ti
Ii'.25, (1) The Board shall have a fund to be called the
Housing and Development Board Fund.
(2) The Board may accept grants, subventions, dona-
tions and' gifts from the Central Government or the State
Government or a local authority or any individual or body,
whether incorporated or not for all or any of the .purposes
of this Act.

(3)' The State .Government may every year make a
grant to the Board of the amount required to meet the
administrative expenses of the Board.
(4) AU moneys received by or on behalf of the Board,
all proceeds of sale of land or any other property, better-
ment charges and all interest, profits, and other moneys se-
curing to the Board sha ll be deposited in the fund of the
Board.
(5) Except as otherwise directed by the State Govern ••
ment, all moneys and receipts specified in the foregoing provi-
sions and forming part of. the fund of the Board shall be
deposited in the State Bank of Sikkim.
(6) The Bank jaccount or any cash or security of the
Board shall be operated or handled by such officers as may
he author ised' by' the' Board.
26. All property, fund and all other assets vested in the
Board shall be held and applied by it, subject to the provisions
arid for the. purpose of th is Act.
27. or Where in the opinion of the Board, circumstances
of extreme urgency have arisen, it shall be lawful for the
Board to make in any yearv-«
(a) recurring expenditure not exceeding fifty thou-
sand rupees.
(b) non-recurring expenditure not exceeding two
lakhs of rupees.
(2) Where any sum is expended under circumstance of
extreme urgency as provided in sub-section (1), a report there-
of indicating the source from which it is proposed to meet
the expenditure shall be made by the Board as soon as prac-
ticable to the State Governmen t.
28. (I) The State Government may from time to time make
subventions to the Board for carrying out the purposes of
this Act on such terms and conditions as the State Govern-
ment may determine.
(2) The State Government may from time to time adva-
nce loan to the Board on such terms and conditions not incon-
sistent with the provisions of this Act as the State Government
may determine.
-Application of the
Fund.
Expenditure in CG3f!
of urgency.
Subvention and loan
to the Board.

Power oj Board to
borrow.
29, (1) The Board may, from time to time; with the pre-
vious sanction of the State Government and sub-
ject to the provisions of this Act and to such
conditions as may be prescribed in, this behalf,
borrow any sum required 'for' the purposes of the
Act,
(2) The rules made by the State Government may em-
power the Board to borrow by the issue of debentures and
to make arrangements' with bankers,
(3)' A11 debentures issued by the Board shall be in such
form as the Board, with the sanction of the 'State Govern-
ment may, from time to time, determine.
(4) Every debenture shall be signed by the Chairman
and one other member of the Board.
(5) Loans borrowed and debentures issued under this
section may be guaranteed by the State Government as to
the repayment of principal and payment of interest at such
ra.te as may be fixed by tho State Government.
Accounts and audit. 30. (1) The Board shall cause to be maintained proper
books of accounts and such other books as the rules may
require and shall prepare in accordance with the rules an
annual statement of accounts.
(2) The Board shall cause its accounts to be audited
annually by an auditor to be appointed by the State Govern-
ment. The auditor so appointed shall have the right to de-
mand the production of books, accounts, vouchers, documents
and other papers, and to inspect any of the offices of the
Board.
(3) As soon as the accounts of the Board, have been
audited, the Board shall send a copy thereof together with a
copy of the report of the auditor thereon to the State Go-
vernment and shall cause the accounts to bepublishedin the
prescribed manner and place copies thereof on sale at a rea-
sonable price.

·,
(4) 'The Board shall comply with such directions as
the State Government may after perusal of the repo rt of the'
auditor, think fit, to issue.
31. (1) Notwithstanding anything contained in section 30~
the State Government may order that there shall be a con-
current audit of the accounts of the Board' by such' person
as it thinks fit. The State Government may also direct a,
special audit to be made by such person as it thinks fit of
the accounts of the Board relating to any particular transac-
tion or a class or series of transactions' or to a particular'
period.
(2) When an order is made under sub-section (1), the
Board shall present or cause to be presented for audit such
accounts and shall furnish to the person appointed under
sub-section (1) such information as the said person may re-
quire for the purpose of audit and remedy or cause to be
remedied[the defects pointed out by such person unless they
are condoned by ihe State Government.
C1IAPTKR VI
Miscellaneous
32. The Chairman or any person either generally or specially
authorised by the Chairman in this behalf may, with or with-
out assitance of workmen, enter into or upon any land, in
order--
(it) to make any inspection, survey, measurement. valua-
tion or inquiry;
(b) \0 lake levels:
(c) to dig: or bore into the sub- soil:
(d) to set boundaries and intended lines of work;
(e) to do any other things;
when it is necessary to do so for any of the purposes
of this Act or any rules made or scheme sanctioned there-
under :
Provided th<\t-·
Concurrent and
special audits of
accounts.
Power of entry,

Notice of suit aga-
inst the Board.
Powertomakerules.
(i) no such entry shall be made between, sunset and
sunrise;
(ii) no dwelling house and no public building which is
used as a dwelling place shall be so entered, unless with the
consent of the occupier thereof and without giving the said
occupier at least twenty-four hours previous written notice of
the intention to make such entry;
(iii) sufficient notice shall in every instance. be given to
enable the female inmates of any apartment to remove themselves
to some part of the premises where their privacy will, not
be disturbed;
(iv) due regard shall always be had, so far ae may be
compatible with the exigencies of the purpose for which the
entry is made. to the social and religious usages of the occu-
piers of the premises entered.
33. No person shall commence any suit against the Board
or against any officer or employee of the Board, or any
person acting under the orders of the Board. for anything done
or purporting to have been done in pursuance of this Act
without giving to the Board. officer or employee or person
two months' previous notice 1Il writing of the intended suit
and of the cause thereof.
34. '(I) The State Government may, by notification in the
Official Gazette. make rules for carrying out the purposes of
this Act.
(2) In particular and without prejudice to the genera-
lity of the foregoing powers such rules may provide for all
or any of the following puq)oses, namely:-
(a) the allowance of members;
(b) the manner and form in which contract shall
be entered into under sub -section (1) of see-
tion 1o;.".
(c) the form of the annual budget to be laid;
before the Board under section 14 and the
other particulars. to be contained thefeib;-

(d) the time within which the State Government
may approve or return the budget to the
Board under sub-section (1) of section 16;
(e) the manner of publication of the housing
scheme included hi the budget under section 18;
([) the terms and conditions on which assets of
the State Government may be transferred to the
Board under section 24;
(g) the conditions subject to which the Board may
borrow', any sum under section 29;
(h) the manner of preparation, maintenance and
publication of accounts under section 30;
(i) any other matter which is to be or may be
prescribed under this Act.
35. (1) The
vious sanction
consistent with
this Act.
Board may, from time to time, with the pre-
of the State Government make regulations
this Act and with any rule made under
(2) Such regulations may provide for-
(a) the management: and use of buildings const-
ructed under any housing scheme;
(b) the principles to be followed in allotment of
tenements and premises;
(c) regulating its procedure and the disposal of
its business;
(d) the conditions of service of the employees of
the Board other than those taken over and
employed under sub-section (1) of section 8.
(3) If it appears to the State Government that it is
necessary or desirable for carrying out the purposes of this
Act to make or amend any regulation made under sub-section
Regulations,

Tower to mal;e bye
laws.
Pcualtv for
obstructing etc.
Authority for prose-
cution,
(1), it may call upon the Board to make or amend such
regulation within such time as it may specify. If [he Board
fails to make such regulation or amendment within the time
specified, ihe State Government may itself make such regula-
tion or amendment and the regulation or the amendment so
made shall be deemed to have been made by the Board under
sub-section (1).
36. (1) The Board may, with the previous sanction of the
State Government, make bye laws, not inconsistent with this
Act and rules which may be necessary or expedient for the
purpose of carrying ou tits duties and functions under this Act,
C) /\ bye law made under this section may provide that
a con travention thereof shall be an offence.
(3.; All. bye laws made under this S(~CLiOil shall be publi-
!'b:~J III the Official Gazette,
37. Whiever contravenes a bye Jaw made under section 36
c,h,,]I, on conviction, be punished with imprisonment for a term
which m.iy extcild to six unouths or with tine which may ext-
end to one thousand rupees or with both,
If any person-s-
(a) obstructs, or molests any person 'with whom
the Board has entered into a contract, in the
performance or execution of his duty or of
anything which he is empowered or required to
(;0 under this !~.ct, or
(b) removes any mark set 1.1p for the pu rposo
of indicating any level or direction necessary
to the execution of works authorised under
this Act,
he shall, on conviction, be punished with imprisonmentfor
aterm which may extend to three months or with fine
which may extend to five hundred rupees or with both.
39. Unless otherwise expressly provided, no Court shall take·
congnizance of any offence' punishable under tbis Act except

on the cOilijl:aiilt of : or 'upon information received from
the Board or so.ne person authorised by the Board by gene-
ral or special order in this behalf.
40. All members, officers and employees of the Board shall
be deemed when :Icling or purporting to act in pursuance of
any of the provisions of this Act, to be public servants with-
in the meaning of section 21 of the Indian Penal Code.
41. No suit, prosecution or other legal proceedings shall lie
against any person for anything which is in good faith done
or purported to be done under this Act.
42. (1) The Sikkirn Housing' and Development Board Ord-
inance, 1979 (Ordinance No.vl of 1979) is hereby, repealed.
(2) Notwithstanding such repeal, anything done, or any
action taken in the exercise of the powers conferred by or
under that ordinance, shall be deemed to have been done or
taken in exercise of the powers conferred by or under this
Act as if this Act was in force on the day on which] such
thi ug was done or such action was taken.
1\1[embers, officers
and employees oj
the Board to he pub-
lie servants.
Protection of action
taken under this,
Act.
Repeal and Savings

SIKKlt1
GAZETTEGOVERNMENT
,.;
EXTRAORDINARY'~"I
PUBLISHEDBY AUTHORITY
No. 109 Gangtok, Wednesday July 3, 1985.
,------~-----------~---------------GOVERNMENT OF SIKKIM
LAW DEPARTMENT
GANGTOK.
Notification No. 3/LD/85 Dated the 29th June, 1985.
The following Act of the Sikkirn Legislative Assembly having received the assent of
the Governor on the 28th day of June, 1985, is hereby published for general information:-
Short title
and com-
mencement.
Amendment
of section 4.
Repeal and
Savings.
THE SIKKIM HOUSING AND DEVELOPMENT BOARD
(AMENDMENT) ACT, 1985
(ACT NO.3 OF 1985)
AN
ACT
to amend the Sikkim Housing and Development Board
Act, 1979.
WHEREAS it is expedient to amend the Sikkim Housing
and Development Board Act, 1979;
It is hereby enacted in the Thirty-sixth Year of the Re-
public of India by the Legislature of Sikkim as follows:-
1. (1) This Act may be called the Sikkim Housing and Develop-
ment Board (Amendment) Act, 1985.
(2) It shall be deemed to have come into force on the 22nd
day of April, 1985.
2. In the Sikkim Housing and Development Board Act, 1979, in 4 of 1979.
section 4, in sub-section (1). after the words "State~overnment"
and before the words "and the following", the,f}j0rdsf.ior any other
person so appointed by the State Governmenf!1 shall be and shall
be deemed always to have been inserted.
3. (1) The Sikkim Housing and Development Board (Amendment)
Ordinance, 1985 (No.1 of 1985) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action
taken in the exercise of the powers conferred by or under that
Ordinance, sball be deemed to have been done or taken in exercise
of the powers conferred by or under this Act as if this Act was in
force on the day on which such thing was done or such action
was taken.
B. R. PRADHAN,
Secretary to the Govt. of Sikkim,
Law Department.
T"':\ "T_ 1,. 101\ T ~/"'''
THE SUBSEQUENT AMENDMENTS TO THE SIKKIM HOUSING AND DEVELOPMENT BOARD
ACT, 1979 (ACT NO. 20 OF 1979) AMENDED AND UPDATED UPTO JULY, 1985                                                                

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