LexThe Telangana Khadi and Village Industries Board Act, 1958.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE TELANGANA KHADI AND VILLAGE INDUSTRIES BOARD
ACT, 1958.
(ACT No. IV OF 1959.)
ARRANGEMENT OF SECTIONS
Sections
CHAPTER I.
PRELIMINARY.
1. Short title, extent and commencement.
2. Definitions.
CHAPTER II
THE BOARD.
3. Establishment and Constitution of the Board.
4. Omitted.
5. Term of office of the Chairman, Vice-Chairman and
non-official members and their resignation.
6. Temporary association of persons with the Board
for particular purposes.
6-A. Omitted.
7. Meeting of the Board.
8. Vacancy, etc., not to invalidate acts and
proceedings of the Board.
9. Terms and conditions of service of Chairman and
the Vice-Chairman etc.
10. Officers and servants of the Board.
CHAPTER III
FUNCTIONS OF THE BOARD.
11. Functions of the Board.
2 [Act No. IV of 1959]
11A. General powers of the Board.
12. Standing Committee of the Board.
13. Preparation, submission and sanction of Annual
Programme.
14. Power of Government to give directions.
15. Dissolution of the Board.
CHAPTER IV
FINANCE, ACCOUNTS AND AUDIT.
16. Funds of the Board.
17. Application of fund and property.
18. Subventions and grants to the Board.
19. Recovery of arrears.
20. Budget.
21. Supplementary Budget.
22. Annual Report.
23. Accounts and Audit.
24. Returns and Reports.
CHAPTER V
MISCELLANEOUS.
25. Transitional provisions.
26. Members, officers and employees of the Board to
be public servants.
27. Bar of certain proceedings.
27A. Revision.
28. Power to make rules.
29. Power to make regulations.
30. Repeal.
THE TELANGANA KHADI AND VILLAGE INDUSTRIES
BOARD ACT, 1958.1
ACT No. IV OF 1959.
CHAPTER I.
PRELIMINARY.
1. (1) This Act may be called the 2Telangana Khadi and
Village Industries Board Act, 1958.
(2) It extends to the whole of the State.
(3) It shall be deemed to have come into force on the
third November, 1958 in the areas of the State which
immediately before the 1st November, 1956 were comprised
in the State of Telangana, and shall come into force in the
remaining areas of the State on the date appointed by the
Government by a notification such date not being earlier
than the date on which an order issued under s ub-section
(1) of section 4 of the Inter -State Corporations Act, 1957
(Central Act 38 of 1957), takes effect.
2. In this Act, unless the context otherwise requires,-
(i) ‘Board’ means the 2Telangana Khadi and Village
Industries Board constituted under section 3;
1. The Andhra Pradesh Khadi and Village Industries Board Act, 1958 in
force in the combined State, as on 02.06.2014, has been adapted to the
State of Telangana, under section 101 of the Andhra Pradesh
Reorganisation Act, 2014 (Central Act 6 of 2014) vide. the Notification
issued in G.O.Ms.No.72, Industries and Commerce (FP&MSME)
Department, dated 30.09.2015.
2. Substituted by G.O.Ms.No.72, Industries and Commerce (FP &
MSME) Department, dated 30.09.2015.
Short title, extent
and
commencement.
Definitions.
2 [Act No. IV of 1959]
3[(ii) ‘Commission’ means the Khadi and Village
Industries Commission established under s ection 4 of the
Khadi & Village Industries Commission Act , 1956, (Central
Act 61 of 1956);]
(iii) ‘Chairman’, 4[xxx] 5[‘Vice-Chairman’], ‘Chief
Executive Officer’ and ‘Member’ means respectively the
Chairman, 4[xxx], 5[Vice-Chairman] and Chief Executive
Officer and Member of the Board;
6[(iii-a) [xxx]]
(iv) ‘Government’ means the State Government of
7Telangana;
(v) ‘Khadi’ means any cloth woven on handlooms in
India from cotton, silk or woollen yarn hand spun in India or
from a mixture of any two or all of such yarns;
(vi) ‘notification’ means a notification published in the
7Telangana Gazette;
(vii) ‘prescribed’ means prescribed by rules made
under this Act;
(viii) ‘regulations’ means regulations made by the
Board under this Act;
(ix) ‘State’ means the State of 7Telangana;
3. Substituted by Act No.5 of 1962.
4. Omitted (Vice-Chairman) by Act No.5 of 1962.
5. Substituted for 'Secretary' by Act No.30 of 1981.
6. Clause (iii -a) inserted by Act No.5 of 1962 omitted by Act No.30 of
1981.
7. Substituted by G.O.Ms.No.72, Industries and Commerce (FP &
MSME) Department, dated 30.09.2015.
[Act No. IV of 1959] 3
(x) ‘Village Industries’ means all or any of the industries
which f orm the normal occupation, whether whole time or
part time, of any class of the rural population of the State
and includes any other industry which the Government may,
of their own motion or on the recommendation of the Board,
declare by notification to be a village indu stry for the
purposes of this Act; but does not include any of the
industries specified in the Schedule to the Industries
(Development and Regulation) Act, 1951 (Central Act 65 of
1951).
CHAPTER II
THE BOARD.
3. (1) With effect from such date as the Government may,
by notification, appoint in this behalf, there shall be
established a Board to be called the 8Telangana Khadi and
Village Industries Board with its Head Quarters in the City of
Hyderabad which shall be a body corporate having
perpetual succession and a common seal, with power to
acquire, hold and dispose of property to do all things
incidental to and necessary for the purposes of this Act and
to contract, and may by the said name sue and be sued.
9[(2) The Board shall consist of the following members,
namely:-
(i) five non -official persons to be appointed by the
Government who have shown an active interest in the
production and development of Khadi or in the development
of Village Industries of whom one member shall be
nominated as the Chairman and another member shall be
nominated as the Vice-Chairman by the Government;
8. Substituted by G.O.Ms.No.72, Industries and Commerce (FP &
MSME) Department, dated 30.09.2015.
9. Sub-sections (2), (3) and (4) substituted by Act No.33 of 1997.
Establishment
and Constitution
of the Board.
4 [Act No. IV of 1959]
(ii) t he Additional Director of Industries, in -charge of
Khadi and Village Industries, Member Ex-Officio;
(iii) t he Joint Secretary or the Deputy Secretary to
Government in the Industries and Commerce Department,
in-charge of Khadi and Village Industries, Member Ex-officio;
(iv) t he Joint Secretary or the Deputy Secretar y to
Government in the Finance and Planning (FW) Department,
in-charge of Khadi and Village Industries, Member Ex-officio;
and
(v) the Chief Executive Officer, Member Ex-officio.
(3) The Chairman shall exercise such power s and
perform such functions as m ay be prescribed or as may be
delegated to him by the Board.
(4) The Vice -Chairman shall exercise such powers o r
perform such functions as may be prescribed or as may be
delegated to him by the Chairman or the Board.]
10[(5) The Chief Executive Officer shall be responsible
for the conduct of and procedure at the meeting s of the
Board and for implementing the resolutions of the Board.]
11[4.[xxx]]
5. 12[(1)] 13[The Chairman, Vice -Chairman and the non
official members of the Board] shall hold office for a period
of three years from the date of his appointment, but may
resign his office earlier by giving notice in writing to the
10. Substituted by Act No.30 of 1981.
11. Omitted by Act No.30 of 1981.
12. Existing section 5 renumbered as sub -section (1) by Act No.30 of
1981.
13. Substituted including in the marginal heading by Act No.33 of 1997.
Term of office of
the Chairman,
Vice-Chairman
and non-official
members and
their resignation.
[Act No. IV of 1959] 5
Government, and shall cease to be a Member on the
resignation being accepted by the Government.
14[(2) Notwithstanding anything in sub -section (1) , the
Government may, reduce the term of office of 15[Chairman,
Vice-Chairman or any member] before the expiry of his term
of office, without giving any notice to such member , and
appoint any other person in his place.]
6. (1) The Board may associate with itself in such m anner
and for such purposes as may be determined by regulations
any persons whose assistance or advice it may desire in
complying with any of the provisions of this Act.
(2) A person associated with the Board under
sub-section (1) for any purpose shall have the right to take
part in the discussions of the Board relevant to that purpose,
but shall not have the right to vote, and shall not be a
member for any other purpose.
(3) The Government may , by notification , depute one
or more officers of the Government to attend any meetings
of the Board and to take part in the discussions of the Board
but such officer or officers shall not have the right to vote.
16[6-A. [xxx]]
7. (1) The Board shall meet at such times and places and
shall, subject to the provisions of sub -sections (2) and (3)
observe such rules of procedure in regard to transaction of
business at its meetings (including the quorum at meetings)
as may be provided by regulations:
14. Added by Act No.30 of 1981.
15. Substituted by Act No.33 of 1997.
16. Omitted by Act No.30 of 1981.
Temporary
association of
persons with the
Board for
particular
purposes.
Meeting of the
Board.
6 [Act No. IV of 1959]
Provided that the board shall meet at least once in two
months.
17[(2) The Chairman , or in his absence the Vice -
Chairman, and in the absence of both t he Chairman and
Vice-Chairman, any member of the Board chosen by the
members present among themselves, shall preside at a
meeting of the Board.]
(3) All question s at a meeting of the Board shall be
decided by a majority of the votes of the members present
and voting and in the cas e of an equality of votes, the
person presiding at the meeting shall have a second or
casting vote.
(4) 17[A copy of the agenda for every meeting as well as
the proceedings of the meeting] of the Board shall be
forwarded to the Government in the Industries Department.
8. No Act or proceedings of the Board shall be invalid by
reason only of the e xistence of any vacancy amongst its
members or any defect in the constitution thereof.
18[xxx]
17[9. The conditions of service of the 19[Chairman and the
Vice-Chairman] and the t erms and conditions of service of
other members of the Board , including the salaries or
honoraria and the allowances to be paid to them , shall be
such as may be prescribed.]
17. Substituted by Act No.30 of 1981.
18. Proviso and the Explanation omitted by Act No.30 of 1981.
19. Substituted including in the marginal heading by Act No.33 of 1997.
Vacancy etc., not
to invalidate acts
and proceedings
of the Board.
Terms and
conditions of
service of
Chairman and the
Vice-Chairman
etc.
[Act No. IV of 1959] 7
20[10. (1) The Government shall appoint the Chief Executive
Officer, the Financial Adviser and Chief Accounts Officer and
the Deputy Chief Executive Officer , and other persons to fill
the posts carrying equivalent scales of pay to those
aforesaid, either on deputation or otherwise.
(2) The Chief Executive Officer shall be the principal
Administrative Officer of the Board and shall exercise such
powers and discharge such duties as may be prescribed or
as may, from time to time, be delegated to him by the Board
or by the Chairman and shall be directly responsible for the
due fulfilment of the purposes of this Act.
(3) Subject to such rules as may be made by the
Government in this behalf, the Board may , with the prior
sanction of the Government, appoint such other officers and
servants as it may consider necessary for the efficient
performance of its functions. All the officers and servants of
the Board shall be subordinate to the Chief Executive
Officer.]
CHAPTER III
FUNCTIONS OF THE BOARD.
11. (1) Subject to the provisions of this Act, the functions of
the Board shall generally be to plan, organize and
implement programmes of works for the d evelopment of
Khadi Village Industries.
(2) In particular and without prejudice to the generality
of foregoing power, the Board may take such steps as it
may think fit-
(a) to plan and organis e the training of persons
engaged in the production of khadi or in village industries;
20. Substituted with marginal heading by Act No.30 of 1981.
Officers and
servants of the
Board.
Functions of the
Board.
8 [Act No. IV of 1959]
(b) to build up a reserve of raw materials and
implements and to supply t hem to persons engaged in the
production of khadi or in v illage industries at such
economical rates as may be suita ble in the opinion of the
Board;
(c) to provide for the s ale and marketing of k hadi or
of products of village industries;
(d) to encourage and promote research in the
technique of production of khadi or in the development of
village industries , or to provide facilities for a study of the
problems relating to khadi or village industries;
(e) to maintain or assist in the maintena nce of
institutions for t he development of k hadi or village
industries;
(f) t o undertake, assist or encourage the production
of khadi or the development of village industries;
(g) to promote and encourage co -operative efforts
among manufacturers of khadi and persons engaged in
village i ndustries and organi se Co -operative societies for
khadi and village industries;
(h) to help the people by providing them with work in
their homes and to give them monetary help;
(i) to grant loans and other assistance to institutions
carrying on the khadi or other village i ndustry from bulk
allotment which may be made to it by the Government in
this behalf subject to such conditions as may be laid down
by the Government for this purpose;
(j) to conduct training centres and to train people
thereat with a view to equipping them with the necessary
[Act No. IV of 1959] 9
knowledge for starting or carrying on khadi and v illage
industries;
(k) to conduct survey or assess potentialities of
cottage and village industries and the scope for their
development with a view a promote such industries for the
purpose of eliminating unemployment;
(l) to arr ange for publicity and popularis ation of
finished products manufactured in the k hadi and village
industries by op ening stores, shops, emporiums or
exhibitions and by taking other s imilar measures for the
purpose;
(m) to incur expenditure and undertake works in any
area of the State in which this Act is for the time being in
force for framing and executing such sch emes as it may
consider necessary for the purposes of this Act or as may
be entrusted to it from time to time, by the Government,
subject to the provisions of this Act and the rules made
thereunder;
(n) for ensuring the genuineness of, and for granting
certificates to producers of, or dealers in k hadi or the
products of any village i ndustry on payment of fees
according to such scale as may be provided in the
regulations;
(o) to carry out any other matter which may be
prescribed.
21[11A. The Board shall, for the purpose of carrying out its
functions under this Act, have the following powers ,
namely:-
21. Inserted with marginal heading by Act No.30 of 1981.
General powers of
the Board.
10 [Act No. IV of 1959]
(i) to acquire and hold such movable and immovable
properties as it deems necessary and to lease , sell or
otherwise transfer any such property:
Provided that any lease , sale or other transfer to any
person or authority, other than the Commission, of any
immovable property belonging to the Board shall be null
and void unless it is sanctioned by the Government;
(ii) to appoint a committee or committees for securing
the efficient performance of its functions and in particular,
for ensuring that such functions are performed with due
regard to the requirements of the local area concerned;
(iii) to incur expenditure and undertake any work in any
area in the State for the framing and execution of such
schemes as it may consider necessary for the purpose of
carrying out the provisions of this Act or as may be
entrusted to it by the Government; and
(iv) to enter into any contract and to do all things
necessary for the purposes of this Act.]
22[12. The Board may constitute a standing finance
committee consisting of such members as may be
prescribed. The standing finance committee shall exercise
such powers and perform such functions relating to the
finances of the Board, as may be delegated to it by
regulations made by the Board.]
13. (1) The Board shall, prepare and submit to the
Government every year before such date as may be
prescribed a programme of works contai ning prescribed
particulars of s chemes, undertakings and works which the
22. Substituted with marginal heading by Act No.30 of 1981.
Standing
Committee of the
Board.
Preparation,
submission and
sanction of
Annual
Programme.
[Act No. IV of 1959] 11
Board proposes to organis e and execute during the next
ensuing year.
(2) The Government shall consider such programme
and may-
(a) sanction the programme;
(b) add to , alter or modify the programme and
sanction the programme so added to , altered or modified,
or remit the same to the Board for re -consideration and
submission to the Government with the report of the Board.
23[(3) [xxx]]
14. In the exercise of 24[their powers ] and in discharge of
24[their functions] under this Act, 24[the Board and the Chief
Executive Officer] shall be bound by such directi ons as the
Government may give 24[to them]:
25[Provided that any directions given by the
Government to the Chief Executive Officer immediately
before the commencement of the Andhra Pradesh Khadi
and Village Industries Board (Amendment) Act , 1981, shall
be deemed to have been given under this section.]
26[15. (1) If at any time, the Government are satisfied that-
(a) t he Board has, without reasonable cause or
excuse, made default in the discharge of its duties , or in the
performance of its functions, imposed or entrused by or
under this Act, or exceeded or abused its powers; or
23. Omitted by Act No.30 of 1981.
24. Substituted by Act No.30 of 1981.
25. Added by Act No.30 of 1981.
26. Substituted with marginal heading by Act No.30 of 1981.
Power of
Government to
give directions.
Dissolution of the
Board.
12 [Act No. IV of 1959]
(b) circumstances have so arisen that the Board is
rendered unable, or may be rendered unable, to discharge
its duties or perform its functions under this Act; or
(c) it is otherwise expedient or necessary to dissolve
the Board;
The Government may, by notification, dissolve the
Board for such period as may be specified in the notification
and declare that the duties, powers and functions of the
Board shall , during the period of its dissolution, be
discharged, exercised and performed by such person or
authority, as may be specified in the notification:
Provided that the Government may , for reasons to be
recorded in writing, hold that it shall not be necessary to
give the Board any oppo rtunity of making r epresentation on
the action proposed.
(2) The Government shall, before the expiration of the
period of dissolution, reconstitute the Board in accordance
with the provisions of section 3.
(3) The Government may make such incidental and
consequential provisions as may appear to them to be
necessary for giving effect to the provisions of this section.
(4) Any notification issued or order mad e by the
Government under this s ection shall not be questioned in
any Civil Court.
(5) On the Board being dissolved under sub -section
(1)-
(i) all funds and other properties vested in the Boa rd
shall vest in the Government; and
[Act No. IV of 1959] 13
(ii) all liabilities, legally subsisting and enforceable
against the Board shall be enforceable against the
Government to the extent of the funds and properties vested
in the Government under clause (i).]
CHAPTER IV
FINANCE, ACCOUNTS AND AUDIT.
16. (1) The Board shall have its own fund and all receipts
of the Board shall be credited thereto and all payments by
the Boar d shall be made theref rom. The fund shall be
operated by an o fficer or officers authorised by the Board,
subject to the conditions prescribed.
(2) The Board may accept grants, subventions,
donations and gifts and borrow any amount from the State
or the Central Government , or the 27[Commission] or a local
authority 28[or a commercial bank or a co-operative
financing society] for all or any of the purposes of this Act.
(3) The previous sanction of the Government shall be
obtained for receiving any loan or borrowing any amount
under sub-section (2):
Provided that the p rovisions of this sub-section shall
not apply when the Board receives any loan or borrows any
amount from the State Government or the 27[Commission].
(4) The sums borrowed from the Government (State or
Central) or the 27[Commission] shall be a cha rge on the
assets of the Board.
27. Substituted for "Central Board" by Act No.5 of 1962.
28. Substituted by Act No.30 of 1981.
Funds of the
Board.
14 [Act No. IV of 1959]
(5) All moneys belonging to the fund of the Board shall
be deposited in such Bank and Treasury or be invested in
such securities as may be approved by the Government.
17. The property, fund and other assets of the B oard shall
be held and applied by it s ubject to the provisions, and for
the purpose of this Act.
18. (1) The Government may, from time to time, make
subventions and grants to the Board for the purposes of this
Act on such terms and conditions as the Government may
determine in each case.
(2) The Board may ask for specific allocations of funds
from the funds of the 29[Commission] to be spent on
schemes undertaken by the Board subj ect to the a pproval
of the 29[Commission].
19. (1) Where any loan or advance granted by the Board to
any institution or person is not repaid befor e the date
specified therefor, 30[or where any othe r amount is due to
the Board fro m any person or institution either under a
contract or otherwise], the Board may with out prejudice to
any other mode of recover y, issue a certificate for the
amount due to the Collector of the District concerned , and
the Collector shall proceed to recover the amount in the
same manner as an arrear of land revenue:
31[Provided that no certificate under this sub -section
shall be issued unless the defaulter has been given an
opportunity of making a representation ag ainst the action
proposed:
29. Substituted for "Central Board" by Act No.5 of 1962.
30. Inserted by Act No.30 of 1981.
31. Added by Act No.30 of 1981.
Application of
fund and
property.
Subventions and
grants to the
Board.
Recovery of
arrears.
[Act No. IV of 1959] 15
Provided further that it shall be lawful for the B oard to
issue succession c ertificates under this sub -section to the
Collector for the realisation of its d ues in full, if it is satisfied
that the default er has come into possession of a ssets from
which it can recover its dues.]
(2) The Board may write off irrecoverable losses with
the previous sanction of the Government or the
32[Commission] as the case may be 33[subject to such limits
as may be laid down in the regulations.]
20. (1) Th e Board shall prepare in such f orm as may be
prescribed, a budget in respect of the financial year next
ensuing showing the estimates, receipts and expenditure on
capital and revenue accounts according to the annual
programme referred to in secti on 13; and the Schedule of
the s tock and sufficient number of copies of such budget
shall be forwarded to the Government before the prescribed
date.
(2) The Government may sanction t he budget with
such modifications as they may deem fit.
(3) The Board shall be competent to reappropriate
such amount as may be necessary from one sch eme to
another or within sub-heads and minor heads, subject to the
condition that the cost of any scheme shall not exceed the
amount originally sanctioned by the Government by more
that one third without approval of the Government.
21. The Board may forward a supplementary budget for
the sanction of the Government in such form and before
such date as may be prescribed and the p rovisions of
32. Substituted for "Central Board" by Act No.5 of 1962.
33. Inserted by Act No.30 of 1981.
Budget.
Supplementary
Budget.
16 [Act No. IV of 1959]
sub-sections (2) and (3) of section 20 sh all apply to such
supplemental budget.
22. (1) The Board shall prepare in such form and at such
time as may be prescribed a n annual report giving a true
and full account of its activities during the previous year and
sufficient number of copies thereof shall be forwarded to the
Government;
(2) The Government shall on receipt of the annua l
report under sub-section (1) cause a copy of the same to be
laid on the table of the Legislature of the State.
23. (1) The Board shall maintain such books of account
and other books in relation to the account, in such form, and
in such manner as may be prescribed.
(2) The accounts of the Board shall be audited, at such
time and in such man ner as may be prescribed, by a
chartered accountant or by such person as the Government
may appoint in this behalf.
(3) As soon as the a ccounts of the Board are audited,
the Board shall send, in such manner as may be prescribed
a copy there of together with a copy of the report of the
auditor relating thereto, to the Government.
24. The Board shall furnish to the Government such
returns, accounts and other information with respect to its
fund or its activities as the Government may require.
CHAPTER V
MISCELLANEOUS.
25. All debts or expenditure incurred , all contracts entered
into, and all matters and things done, by the State Khadi
and Village Industries Board established under
Annual Report.
Accounts and
Audit.
Returns and
Reports.
Transitional
provisions.
[Act No. IV of 1959] 17
G.O.Ms.No.1216 Home (NES), dated the 19th July, 1954 ,
upto the date of the establishment of the Board in
accordance with the pro visions of th is Act shall be deemed
to have been incurred, entered into or done by the Board,
and all suits and legal proceedings instituted or which may
be instituted by or against the State Khadi and Village
Industries Board aforesaid shall be continued or instituted
by or against the Board.
26. All m embers, officers and employees of the Board
when acting or purporting to act in pursuance of any of the
provisions of this Act shall be deemed to be public servants
within the meaning of section 21 of the Indian Penal Code
(Central Act 45 of 1860).
27. (1) No suit, prosecution or other legal proceedings
shall lie against any person in the employment of the Board
for anything which is in good faith done or p urported to be
done under this Act.
(2) Save as otherwise provided in this Act no suit or
other legal proceedings shall lie against the Board for any
damage caused or likely to be caused by anything in good
faith done or purported to be done under this Act.
34[27A. (1) The Government may, either suo motu or on
application, call for and examine the record of the Board in
respect of any decision or proceeding taken or order
passed under this Act to satisfy themselves as to the
correctness or regularity or legality or propriety of such
decision or proceeding or ord er taken or passed and if in
any case it appears to the Government that such decision,
proceeding or order should be modified, annulled, reversed
or remitted for reconsideration, they may pass an order
accordingly:
34. Inserted with marginal heading by Act No.30 of 1981.
Members, officers
and employees of
the Board to be
public servants.
Bar of certain
proceedings.
Revision.
18 [Act No. IV of 1959]
Provided that every application to the Government for
the exercise of the power under this section shall be
preferred within ninety days from the date on which the
decision, proceeding or order to which an application
relates was communicated to the applicant:
Provided further that the Govern ment shall not pass
any order adversely affecting any person unless such
person has been given an opportunity of making his
representation.
(2) The Government may stay the execution of any
such decision, proceeding or order pending the exercise of
their powers under sub-section (1) in respect thereof.]
28. (1) The Government may, by notification , make rules
for carrying out all or any of the purposes of this Act.
(2) In particular, and without prejudice to the generality
of the foregoing power, such rules may provide for all or any
of the following matters, namely,-
35[(a) the manner of filling casual vacancies among
the member s of the Board 36[xxx] and the terms and
conditions of service of the Chairman, 37[the Vice-Chairman]
and other members of the Board 36[xxx] including the
salaries or honoraria and the allowances to be paid to them
and the travelling and daily allowances to be draw n by them
when they are on tour;]
(b) the disqualifications for 35[membership of the
Board 36[xxx]] and the procedure to be followed in removing
a member who is or becomes subject to any disqualification
35. Substituted by Act No.5 of 1962.
36. Omitted (and the council) by Act No.30 of 1981.
37. Substituted for the words "the Secretary" by Act No.30 of 1981.
Power to make
rules.
[Act No. IV of 1959] 19
including the procedure to be followed for suspending a
member pending enquiry as to his disqualification;
(c) the procedure to be followed for placing the Board
in possession of funds;
(d) the procedure to be followed and the conditions
to be observed in borrowing moneys or in granting loans;
(e) the conditions subject to which, and the mode in
which, contracts may be entered into by or on behalf of the
Board;
(f) the conditions subject to which movable or
immovable property may be acquired by the Board or any
immovable property belonging to it may be transferred by
sale, lease or otherwise, the conditions subject to which any
movable or immovable property belonging to the
Government may be transferred to the Board for its use and
management for the purposes of this Act;
(g) a ny other matter which has to be, or may be,
prescribed.
(3) All rules made under this section shall be laid on
the table of the Legislature as soon as possible after they
are made and shall be subject to such modifications,
whether by way of repeal or amendment, as that Legislature
may make within fourteen days thereafter during the session
in which they are so laid.
29. (1) The Board may, with the previous sanction of the
Government, by notification, make regulations, not
inconsistent with this Act and the rules made there under,
Power to make
regulations.
20 [Act No. IV of 1959]
38[for enabling the Board to discharge its functions under
this Act].
(2) In particular and without prejudice to the generality
of the foregoing power, such regulations may provide for all
or any of the following matters, namely,-
(a) the terms and conditions of appo intment and
service and the scales of pay of the Chi ef Executive Officer
and other officers and servants of the Board 39[xxx] including
payment of travelling and daily allowances in respect of
journeys undertaken by such officers and servants for the
purposes of this Act;
(b) the time and place of meetings of the Board
40[xxx] the procedure to be followed in regard to transaction
of business at such meetings and the quorum necessary for
the transaction of such business at a meeting;
(c) 38[the delegation of powers and duties of the
Board to the s tanding finance committee], the Chief
Executive Officer or any employee of the Board;
(d) the maintenance of minutes of m eetings of the
Board 40[xxx] and the transmission of copies thereof to the
Government;
(e) the persons by whom and the manner in which,
payments, deposits and investments may be made on
behalf of the Board;
(f) the custody of moneys required for the current
expenditure of the Board and the investment of moneys not
so required;
38. Substituted by Act No.30 of 1981.
39. (Other than the Secretary) omitted by Act No.30 of 1981.
40. Omitted (and the Council) by Act No.30 of 1981.
[Act No. IV of 1959] 21
(g) the form in whi ch and the scale of fees to be
levied for granting the certificates of genuineness of Khadi
and Products of Village Industries may be granted by the
Board, and the procedure for the grant of such certificates.
(3) the Government may, by notification, modify or
rescind any regulation made and the re upon the regulation
shall stand modified accordingly o r shall cease to have
effect, as the case may be.
30. (1) The Hyderabad Khadi and Village Industries Board
Act, 1955 (Hyderabad Act XII of 1955) shall, in its application
to this State, stand repealed w ith effect from the date
appointed in the notification i ssued under sub-section (3) of
section 1.
(2) The Andhra Pradesh Khadi and Village Industries
Board Ordinance, 1958 (Andhra Pradesh Ordinance III of
1958), is hereby repealed.
* * *
Repeal.