LexThe TRIPURA HOUSING BOARD (AMENDMENT)ACT, 2007
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Published in the
EXTRAORDINARY ISSUE OF TRIPURA GAZETTE
Agartala, Friday, April 27, 2007 A. D. Vaisakha 7, 1929 S. E.
GOVERNMENT OF TRIPURA
LAW DEPARTMENT
No.F.8(4)-Law/Leg/2007. - Dated, Agartala, the 25th April, 2007.
The following Act of the Tripura Legislative Assembly received the assent of the Governor
an the 19th April, 2007 and is hereby published for general information.
S. C. Das.
Law Secretary,
Government of Tripura.
*» "THE TRIPURA ACT NO.7 OF 2007.
The Tripura Housing Board (Amendment) Act, 2007
"AN
ACT.
To amend the Tripura Housing Board Act, 1978
Be it enacted by the Tripura Legislative Assembly in the fifty eighth year of the
Republic of India as follows :-
Short title, extent 1. (1) This Act may be called the Tripura Housing Board (Amendment) Act, 2007.
and commencement
(2) Itshall.come into force on such date as the State Government may, by notification
in the Official Gazette, appoint. -
Amendment of 2. In the Tripura Housing Board Act , 1978 (herein after referred to as the. Principal
Section -1 Act) in Sub- Section (1), of Section 1 for the words “The Tripura Housing Board” in the
short title, the words “The Tripura Housing and Construction Board” shall be substituted.
3. In the Principal Act after sub-section (3) of Section —1 the following sub-section .
shall be inserted, namely :
“(4) The assets and liabilities of the Housing Board shall stand vested and
transferred to the ‘Tripura Housing and Construction Board? with effect from the
date of notification made by the State Government for the purpose of this Act”. ~
Amendment of 4, In the Principal Act,
‘Section -2
(l) For Sub Section (1) of Section-2 the following shall be substituted,
namely :
“) ‘Board’ means the Tripura Housing & Construction Board constituted
under section 3 under the administrative control of Public works Department
(PWD), Government of Tripura” ;
(2) Sub-Section (3) of Section 2 shall be deleted.
.@) For Sub-Section (6) of Section 2 the following shall be substituted, namely;
“(6) Chief Executive Officer (CEO) means the CEO appointed under
section 12.”
Amendment of
Section -3
Amendment of
Section 5
Amendment of
Section -8
Amendment of
Section -12
(4) _ For sub-section (7) of section 2, the following shall be substituted namely-
“(7) ‘housing scheme’ wherever it occurs in the Act, shall mean and
be read as ‘Housing and Construction works’ and ‘Construction work’
means various types of construction works including building, road and
bridges undertaken on behalf of Government Departments & any other
organizations”. -
(5) For Sub-Section (11) of Section 2 the following shall be substituted , namely-
“(11) ‘municipality’ means Agartala Municipal Council & any Nagar
Panchayets (including a notified area) constituted under the Tripura
Municipal Act, 1994 as extended to whole of Tripura”.
5. In the principal Act for Sub-Section(1) of section 3, the following shall be
substituted, namely ;
“(1) The state Government shall, by notification in the official Gazette, constitute
for the purpose of this Act, a Board by the name of the Tripura Housing and
Construction Board (THCB)”. :
6. Inthe Principal Act, for Sub-Section (1) of Section 5 and the explanation thereof,
the following shall be substituted, namely :
“(1) The Board shall consist of a Chairman who shall be the Minister in-charge
of Public Works Department (PWD) of the State Government and the Vice Chairman to
be appointed by the State Government and with such other officers and non-official
members not less than seven and not exceeding ten, as may be appointed by the State
Government. Out of the non-official members at least one shall be belonging to the
Scheduled Castes and one belonging to the Scheduled Tribes. The Secretary, PWD, the
Chief Engineer, PWD(R&B), the District Magistrate & Collector, West Tripura and the
CEO, THCB will be the Ex-officio members of the Board.
Explanation:- In this Sub section, the words ‘Scheduled Castes’ & ‘Scheduled Tribes?
shall have the same meaning as assigned to them under clauses (24) & (25) of Article
366 of the Constitution of India”.
7. In the Principal Act for Sub-Section (b) of Section 8 the following shall be
substituted, namely :
“(b) is absent without the permission of the Board in three successive Meetings.”
8. Inthe Principal Act for Sub-Section (1) & (2) of Section 12, the following shall be
substituted, namely :
“(1) The Board shall have a CEO and such other Officers and employees as the
Board may consider necessary for the efficient performance of its functions.
(2) The appointment of the CEO shail 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 Board shall not appoint any official with the total emoluments
exceeding Rs. 10,000/- per month without obtaining the previous sanction of
the State Government.”
Amendment of
Section -15
Amendment of
Section -16
Amendment of
Section -19
Amendment of
Section -20
Amendment of
Section -21
10.
il.
12.
13.
In the Principal Act, for SubSection (a) and (d) of Section 15 the following shall
be substituted, namely : ,
“(a) an ordinary meeting of the Board shall generally be held at least once in
every three months.
(d) every meeting shall be presided over by the Chairman and in his absence by the
Vice-Chairman and in: the absence of the both by a member chosen by the
Chairman.” ,
In the Principal Act, for Sub-Section (1) of Section 16 and the provisos thereto, the .
following shall be substituted, namely :
“(1). Every contract made by the Board shall be entered into in such manner and in -
such form as may be prescribed and be signed by the CEO on behalf of the Board.
Provided that - .
(a) No contract involving an expenditure of rupees five crores or more shall be
made without the previous sanction of the State Government.
(b) The Board shall. have full power to approve contract for execution of works -
costing rupees five crore or less.
(c) -In case of urgency, Chairman may approve any contract of rupees ten lakhs and
below without previous sanction of the Board, but shall be referted to the Board
at the earliest opportunity.” :
(i) for SubSection (1) of section 19 of the Principal Act, the following shall
be substituted, namely : :
“(1) 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
- Housing Schemes and Construction. works. Such Housing Schemes and
Construction works may include own works of the Board and works to be
entrusted by the Government Departments, Autonomous Bodies/Semi
Autonomous Bodies and other organizations etc.” .
di) for Sub- Section (3) of Section 19 of the Principal Act, the following shall be
substituted, namely:
“(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 execution of
any construction works, on behalf of local authority for building houses;
offices, markets, hospitals, roads, bridges and such other constructions.”
Inthe Principal Act in section 20, after clause-(k) clause (1) shall be inserted, namely:
“(1) successful implementation of the Construction works including all
sub-heads as envisaged in the project proposal including any or all of the matters
in clauses (a) to (k) above.”
In the Principal Act, for clause (i) of sub- section(2) of Section 21, the following
shall be substituted, namely:
“(i) the housing schemes and other Construction works which the Board
proposes to execute whether in part or in whole during the next year.”
Amendment of
Section -32
Amendment of
* Section -45
14, In the Principal Act, for sub-Section (1) of Séction 32, the following shall be
substituted, namely: :
“(1) The Board shall have a fund to be called the Housing & Construction
Board fund.” .
15. In the Principal Act, after Sub-Section (3) of Section 45 the following shall be
inserted, namely : .
“(4) The State Government may, by notification in the official Gazette, rescind
or modify any rule made under this section and thereupon, the rule shall cease
to have.effect or be modified accordingly.”
>
S. C. Das
‘Law Secretary,
Government of Tripura.
GOVERNMENT OF TRIPURA
PUBLIC WORKS DEPARTMENT
9215 - 2
No. F. 6(129)-PWD(E)/2018/ Hated Agartala, the September 6% 2018.
NOTIFICATION NV
As per Sub-Section (1) of Section 16 of “The Tripura Housing Board
(Amendment) Act 2017”, no contract involving an expenditure of rupees five
crores or more shall be made by “The Tripura Housing & Construction Board”
without the previous sanction of the State Government, and accordingly the
Governor of Tripura is pleased to constitute a Finance Committee for the
purpose with following members:
_ The Secretary, PWD, Tripura
The Chief Engineer, PWD(R&B), Tripura
The Chief Engineer, PWD(Building), Tripura
_ The Chief Executive Officer(TH&CB) , Tripura
The Joint Executive Officer(TH&CB), Tripura
. The Addi. Secretary, Finance Deptt., Govt. of Tripura
anupRwWNT
So, all tenders of “The Tripura Housing & Construction Board” having
more than tendered value of five crores should be placed to the said cemmittee
for concurrence before entering to contract. “
To:
The Principal Secretary, PWD, Govt. of Tripura
The Addl. Secretary, Finance Deptt., Govt. of Tripura
_ The Chief Engineer, PWD(R&B), Govt. of Tripura
The Chief Engineer, PWD(Buildings), Govt. of Tripura
The Chief Executive Officer, TH&CB, Tripura
. The Joint Executive Officer, TH&CB, Tripura
AARON
Copy to:
. ;
1. The Principal Secretary to Hon’ble Chief Minister (Chairman, THCB),
Tripura
9. The Principal Secretary, Finance Deptt, Govt. of Tripura
3. The Superintendent, Tripura Government Press, Agartala with request to
publish in next issue of Tripura Gazette
4. ITCC, PWD(R&B), Agartala with request to upload in website of PWD
GOVERNMENT OF TRIPURA
PUBLIC WORKS DEPARTMENT
m
No.F .6(129)-PWD(E)/2018/ H,960-]2,010 Dated, Agartala, the {5 November, 2018.
NOTIFICATION
In exercise of the powers conferred under section 5(1) and 7(1) of Tripura Housing
Board Act, 1979 and Amendment Act, 2007 the Governor has been pleased to re-constitute the
Tripura Housing and Construction Board as follows for a period of 3(three) years w.e.f.
07.04.2018.
i) Hon’ble Chief Minister, in charge of PWD (R&B)
Tripura Chairman
ii) Secretary, PWD Vice Chairman
iii) Shri G. K. Malakar, Retd. Engineer-in-Chief, PWD Member
iv) Shri Bhabani Shankar Debbarma,
Retd, Executive Engineer, PWD Member
v) Shri Ranjit Kr. Majumder,
Retd. Joint Secretary, Urban Development Department. | Member
vi) Shri Samir Bhattacharjee, Retd. Sr. Cost Accountant Member
vii) Chief Engineer, PWD(R&B) Member
viii) Chief Engineer, PWD(Buildings) Member
ix) Chief Executive Officer, TH & CB Member
x) DM & Collector, West Tripura, Agartala Member
By order of the
To: o
The Manager, Tripura Government Press, A. D. Nagar, Agartala with request for publication of
the same in next issue of Tripura Gazette.
Copy to:- |
. PS. to Hon’ble Chief Minister, Government of Tripura.
PS to Chief Secretary, Government of Tripura.
PS to Principal Secretary, Public Works Department, Government of Tripura.
PS to Secretary, Finance Department, Government of Tripura.
Chief Engineer, PWD(R&B)/Buildings/ DWS/WR/ PMGSY/NH.
Chief Executive Officer, Tripura Housing & Construction Board.
DM & Collector, West Tripura District. :
All Addl. Chief Engineers/ Superintending Engineers, PWD(R&B) (dings/ DWS/W R/
PMGSY/NH.
9, All officials and members concerned
SINAN
RWH
TD
GOVERNMENT OF TRIPURA
PUBLIC WORKS DEPARTMENT
No.F6(129) PWD(E)/2018//0, 2/2- 21 Dated , Agartala, November 30, 2020.
CORRIGENDUM
Please Read “Sub-Section (1) of Section 16 of “The Tripura Housing Board
(Amendment) Act 2007” instead of “Sub-Section (1) of Section 16 of “The Tripura Housing
Board (Amendment) Act 2017”. appeared at 1* & 2" line of first para in the notification
issued vide No.F6(129) PWD(E)/2018 /9215-24 dated 6" September, 2018 of this department,
regarding “Finance Committee” of TH&CB.
ed ehuty Secretary\ PWD.
To:
Secretary, PWD, Government of Tripura.
Chief Engineer, PWD(R&B), Government of Tripura.
Chief Engineer, PWD(Buildings), Government of Tripura.
Chief Executive Officer, TH & CB, Tripura.
Addl. Secretary, Finance Department, Government of Tripura.
Joint Executive Officer, TH & CB, Tripura. AWPWN>
Copy to:-
Principal Secretary to Hon’ ble Chief Minister (Chairman, TH & CB), Tripura.
Principal Secretary, Finance Department, Government of Tripura.
Manager, Government press, Agartala for publication.
ITCC, PWD Complex, Netaji Chowmuhani, Agartala. PFepr
Lapemenneeee”
a
*y ERE a ey
hemeccemhepe rene
sping
thee*
Tripura Act No. 2 of 1979.
THE TRIPURA HOUSING BOARD
ACT, 1979.4
we
‘ &
. Tt nen
Published in the
EXTRAORDINARY ISSUE OF TRIPURA GAZETTE
. _ : ‘ “Agartala, Thursday, May 10, 1979 AD.
. C4 Vaishakha 20, 190] SE
NO. F. 20)-Law/Leg/77
: GOVERNMENT OF TRIPURA
: LAW DEPARTMENT
; Agartala, the Lith April, 197%.
The following Act of the Tripara Legislative Assembly received
a assent of the President on the Ist March, 1979 and is hereby published
: for general information. :
wf X wf
, ,
: 4
; j
Weel aanetn a x
180-
Tripura Act No. 2 of LUT,
THe TRIPUBA HOUSING BOARD ACT, 1973
AN
ACY
te provide fur the cabstitition of a Honsing Board jor Tripura and
for aatters coymected therewith or incidental thereto.
WHEREAS it is expedient to provide for the égnstitution of
a Housing Beard for ‘Tripure and for matters connected therewith
or incidetital trereto ; .
it iy hereby enacted in the ‘Pwenty-ninth Year of the Republic
of India, by the Legislative Assembly of Tripura, as follaws i
CHAPTER I
PRELIMINARY
Short title i. (k) This Aet may be called the Tripura Housing |
extent and Board Act, 1978, . :
AorEMAFE DD (2) It extends to the whole of the State of
‘Yripara.
(4) i shall come into force of such dale as
the State Government may, by notification i the
Official Gazette, appoint.
2, In this act, unless there is anything rupugpant
in. the subject or context
Q) “Board ” theans the Tripura Housing Buard
eenstituted under section 3;
Deaton.
(2) “Board premises” means aby prepises
belonging to of vested ja the Board or taken
on lease by the Board or entrusted to the
Board for Mmadagment ‘and ase for ihe. pur-
poses of this Act ;
(8) “Buildbag muterids” nies such sonny
ties or articles as are specified by the State
Government by aotiication in the (Fifield
Gazette to be buikting raaterils for ire pin:
gobes of this Sets
(4) “oy-laws') uakedis by-daws mude by the
Boatth under secitun a7 ;
“Chalnman” pans the Chairman of the
Board ;
(8)
ee
«a
s Sgaieoeettiyotpicinn
oad
: eee
: °
4.4979,
24 and
on of
‘ewith
. : Ben, Act XV of
public 1938.
. i‘ Coitistitugign
of the Board. -
(6) “Housing Commissioner” means the Haus-
ing Commissioner appointed under section
12;
(7) “housing scherme” means a housing scheme
piade under this Act:
(8) “land” includes benefits to arise out of land
and things aftache® to the earth or per-
manently fastened te anything ‘attached to.
the earth ;
(“Land Acquisition Act” means the Land
Acquisition Act. 1894
(10) ‘ymember” means the Chairman, the Vice-
Chairman or any other member of the
Beard : .
(11) “municipality” means ‘a municipality
(inchading a notified area) constituted under
the Bengal Municipal Act. 1932 as extended
to Tripura :
(12) “premises” means any Jand or building or
part of a building and ineludes.—
(i) gardens, grounds and out-houses. if any.
appertaining to such buifding or part
of a building. and
(i) any fittings affixed to such building or
part of “a building for the more bene-
ficial enjoyment thereof ;
(13) “preseribed” means prescribed by rules
made under this Act;
(14) “regniations” means: regulations made by
the Board under section 46 ;
(15) “year” means the year commencing oh the
ist day of April and ending an the 3ist day
of March.
CHAPTER I
Establishment of the Board
3. (1) The State Government shall, by netification
in the Official Gazette, constitete far the purposes
af this Act a Board by the uatue of the Tripura
Housing Board.
(2) The Board shall be a body carpocate having
perpetual succession amd a compen senl wad Inay $e
antl be sued in its corporal: taine and sin Hobe com-
peient to acruixe and held property both wowabr: and
immovable. enter inte cetiract and de alt things
weeessary fer the prrposes of this Act.
(3 For the purposes of this Act and the and
Acquisition Act the Board shail be deemed te be a
loeal authority.
4
4, For the removal of doubts, it is hereby declared
that the Tripura. Buildings (Lease anil Rent Control)
Act, 1975
jay shall not apply to any land or building
belongiig to or yested in the Board ;
(bj shall not apply as against the Board to any
tenancies of other like relationship created
by the Board in respect of such land or
. building >
fe} but shall apply to any land or building let
out in favour of the Boars.
6. (1). The Board shall consist et a Chairman who
shall be the Minister in-charge of Public Works Depart-
ment of the State Gavernment wid the ¥iee Chajeman
to bé appointed: by the State Government and with
sucb other allicers wad non-official yoembers not less
than seven and not exceeding ten as may be appointed
by the State Government-out of the non-official mem~
bers at least one shall be bebenging to the Scheduled
Castes and one belonging to the Scheduled Tribes.
Explanation. —Ia this stib-section. the words “Sche-
dujed Castes” anid “gehaduled Tribes” ghall have the
same iieaning as are assigned to them under clauses
(a) and (25) of articl: 266 of the Constitution of India.
(2) The vaiies of the Vice-Chatanatt and other
mcmtbers appainted under sub-section (1) shall be pub-
lished ia the Official Gazette,
iy A menrber of the Bourd mniy at airy tune
resign Wis oflige by witig yinder his hand addressed
to the State Government +
Provided. that the resignativa ghall pot take
effert until it ig accepted.
(4) The State Govertument may, by notification
in the Official Gazette, ramore from office the Vice-
Chairman or ay gther meniber who—
- (ay bs, oF bas become, subject, to any of the
disqualifications mentioned in section G; or
tb): in the apinion of the State Goverment, has
beer guilty ef any misconduct or neglect oF
has so. abused his position as. to render his
continuance as member detrhocntal to the
interests of the Board or of the general
public or is otherwise unlit to continue as
nmiember ¢
Provided that no person shall be so removed
from office unless he has been giveo an opportunity
io snow cause against such removal.
Application. of
Tripura
Act V of
(975,
Members of
the Boar
and their
pesignation
@F Femovale.
ae
_— y
wd Soke 50
Application of 6. A person shall be‘disqualified for being appointed . Disqualifica-
oo aoe f : or for continning as the Vice-Chairman. or a member {ion for appoint
j at Vo : a . : ment a3 4
: 1975. ; af fhe Board, if he— member of the
so : Board.
(aj is of unsound mind, #
(bd) is an uncertificated bankrupt or an undis-
charged insolvent,
jor nas direttly or indirectly by himseli or by
any partner, any share or interest in any
vontract or employment, as the case May be.
: with, by or on behalf of, the . Board. or
“Members of : {d} is a Director. Secretai'y, Manager or other
the Board : salaried officer of any incorporated com-
‘and fae : pany which has any share or interest in con-
ve tract or employment, as the, case may be.
oo : with, by er on behalf of, the Board, or
je} has “been or is convicted of any offence in-
volving moral turpitude :
Provided that a person shall not be disqualified
nuder clause cr o1 Clause (di or be deemed to have
any share or interest in any incorporated company
which has any share or Interest in any contract or
employment, as. the case may be, with, by or on behalt
of, the Board. by reason onix of his being a shate- :
Halder of such-commpany if such person discloses. t@ the ie
State Government the nature and extent of the shares
hep’ by chim. 7 Term of ey -
.
office and i (i) The Vice-Chairman and every other member
conditions : : . ‘ . Lt Rated ff >
ot “e ¥ not being an ex-offiels meniber shall. Hold office for a
yu periad al three 3 from the date af his appeint
® £ ment as Viee-C mum or. as the case may be. other
° : f mewibers, moeniber :
8 Q , Provided that the State Goverrement ma} extend
: ae : the said period by a further peried pot estecding one
: ; 5 year: /
: S : ~ a Provided. further that afier thy expiry ¢
HO OTE period of his appointment a person shell. unle
. qualified, be eligitde fer re-appainiment. az VE
= man or other member.
: . (24 Evers member shali receive such dicwances
& 4 as may be preseribed.
! : ' 43) The Viee-Chalinan mey hed office dn an
honor capacity or on payment of réemune m1.
: Sueh remuneration and all oiher terms anc conditions
: 2 of service shall be Such as may be prescribed,
i id} The allowances to the niemibers and the s :
a remuneration, if any. té the Vice-Chairmon shall be :
: i paid frem the fund of the Board.
:
$. i a menibers-
(a} tenders his resignatign in writing to the
State G overgment, oF
(b} is absent without the. permission of the
Board from all the minetings of the Boatd
for a period of three sactesive nronths,
he shall ceases to be a nremiber.
a Any vacaicy of a member shall be filled as earky
as practicable :
Provided . that during any such vacancy the
other sivenrbers inay act, as if me vacaney lad oevurred.
10. No disqualification oF defect im the appointment
of amy person neting as Viee- Chaktnuain of other member
shall be decnied to violate airy aet or proceeding of
the Buard, if suel aet or prodecdings js otherwise in
accordance with the provisions of this Act.
AL. ly any member including. the Vice-Chairman is
by infirmity or otherwise rendered temporarily f-
capable of carrying, out his dwtles of js absent on
leat OF otherwise, not ipvelving the vacation of his
appointment, the State Government may appoint
another person to officiate fax’ him. and carry oul his
functions under ¢his Act oF any rule or regulation
made therewider.
tz. 1) “Phe Board shall buve & Housing Gomuitis-
sioner, who shall be the Chief Exeeutive Officer sud
‘ene ur more Assistant Fousing Commissioners, and
such ofber Oificers an employees as the Board muy
cogsider necessary for the efficient performance of its
fuictions.
(2) The appointment af the Housing Comunis-
sioner shall be mude by the State Government and tie
appolatanent of olber Oficers and -cmployees of the
Board shall be made by the Board:
Provided that Lhe Board, shall not appoint. any
Ollieer ta. a scale of pay the masa al whieb
oxeveds two thotisand rupees 2 month, without ohtain-
ing the previous sanction. of the State Goverment.
uy. | (by The Ftousing Commissioner and other Officers
shall perform such duties #5 may be assigned 10 tlrem
by the Board.
(2) The Bourd may, trom, time to time, by order
delegate, under such vesinietion. if any, a8 it may think
fit to mapose, any ot jis powers equierred. on it by
this Act, to the Housing Commissioner sod to other
officers of ¢he Board speejtied in: the order.
Cessation of
aremiberslip.
Filling of
vycanictes-
Proceeditigs
presumed te be
goud aad valid:
Tympacary
abgenee O!
niemmberss
Olieers and -
other stalk.
Powers anid
duties, of the
Housing Com
iissianer aad
‘other Olficers.
a
staff of the State
Government.
ae
+
2 £
3 . i i i
é g % i &.
be
: 4
&
a e
eee
Meetings of
o . Board.
oS
}
p us
& OE
be % se
é i : & na
. f
Execution ef
contract,
Employment of “14.
q
(1) The Board shall take over and employ such
statf of the State Government in the Public Works and
other Departments 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
regulations made thereunder :
Provided that during the period of such
employment all matters relating to the pay, allowaces. -
leave, retirement, pensions, provident fund and all
other terms and conditions of service of the members
of the said staff shall be regulated by the Tripura
Service Rules or such other rules on the subject as
may from time to time be made by the State Govern-
ment.
(2) All permanent Government servants taken
ever 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,
15, The Board shall meet and. shall from time to
time make such arrahgements 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 every month,
(b} the Chairman may, whenever be thinks fit,
call a special meeting.
(c) the quorum for every meeting shall be five:
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 adjourned meeting,
. (dj) every meeting shall be presided over
by the Chairman and. in his absence, by’ the Vice-
Chairman dud in the absence of both Chairman and
Vice-Chairman by any member chosen by the mem-
bers present,
(e) all questions at any meeting shall be
decided by a miajority of the nierthers present and in
case of equality of votes, the person presiding shall
have and exercise second or casting vote.
(f) the minutes of the proceeditigs of each meet-
ing shall be recorded in a bovk to be provided for
the purpose.
16. (1) Every contract made by the Beard shall be
entered inte i such manner and in such form as
may be preseribed and be signed by the Chairr-an on
behalf of the Board:
Provided that---
(a) ne contract tivolviug an expenditure ait
rupees twentyfive lukhs or more shall be iade with-
but the previous sanction of the State Government).
{b\ any contract inyolvhig Ae expenditure Up
to viipees twenty thousand. masy, in éase of urgency,
be made by the Chairnian without the previous sanc-
tien of the Board but shall be refecred bo: the Board
at the earliest opportunity. :
(2) Sub;section (4) shall apply to every variation
or abandenment af a contract as well as to an original
contract.
47. Without prejudice to the provisions of clause
fi) of the proviso the sub-section (1) of section §6,
ibe State Geverument “aay, by # petification published
in the Ofliclat Gazette, direct that the. Chaimman may
exereise all er any ol tle powers exéreizeable by the
Board under this Act as may be specttied in the noti-
lication :
Provided that whea power under tis section
pas been exercised. the Chairman. shatt make a report
to the Board at ity next treating indicstiog the «ir-
cunpstatiees under whieh guch power has. been exer
cised,
18. Subject to any rile whieh the State Governeent
muy iaake in this bebalt’, the Board uy by order
Qirect that the power to sign a contract shall be exer
ckseable also by fhe Housing Conrmiissiober al oariy
other Ofer speeilied by it in fhe order.
CHAPTER Hl
Housing Schemes
ids. it} Subject tu fhe GrovLsnie ofthis Act the
Board may, frais time te thor, Deuce. expedite ured
undeviuke works Tor the framing and execution of such
housing schemes 8s it may consider necessary aud
such heesing schemes may ibelude housing schemes
da relutied. ta lands and batldings vested fu or in the
possession of the State Goverment.
(2) Bhe State Governmestt may, 0b gach terhis
and conditiens 48 it miny think fit to Impose, entrust
ta. the Board the framing 2od execntion of any hotws-
gng scheme aud the Boar shall thereopan undertake
the framing and execution of swelr selec. ;
(8) The Board may. vo such terms wid condl-
tions us may pe agreed upou and with the previous
approval of the State Govermpacnt, take ever far excel
tion any housing scheme, OF behalf ol « local authority
or co-uperative society, or of peball of an employer;
for building houses mainly for the residence of the
employees of such local authority, co-pperalive Sotlety
or employer, as the case may be jor for the residence
ot the members of such co-uperative society).
Excercise. of the
powers of the
Board by the
Chairman,
Delegation of
Board’s: power
to sign aa tracts.
Powers aad
duties of Board
Ww. uidertake
housiig scheies.
eee
«
senate
erect
Matters to be
provided for by
honsing scheme. .
Submission of
budget tu: Board.
9
20. 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 :—
(a) the acquisition by purchase, exchange or
otherwise of any property necessary for the
pcheme ; ;
(b) construction and reconstruction of puild+
ings ;
(c) the sale, lettiig out or exchange of any pro-
perty included in the scheme,
(a) roads, drainage, water-supply. lighting.
(Schools, ‘hospitals. dispensaries, market
piaces,) parks, playgrounds and epen spaces
within a housing scheme,
{e) the reclamation or reservation of lands for
markets, gardens, schools, dispensaries, hos-
pitals and other affienities in a housing
scheme ;
(f) the letting out, management and use, of the
Board premises ;
{g} accommodation for any class of inhabi-
tants ;
(h) the advancing of money for the purpose of
scheme;
(i) the collection of such information and statis-
ties as thay be necessary for successful
implementation of the scheme ;"
(i) develipment of any urban or yural area
for suecessful iniplementation of housing
schemes and for purposes ancillary or imei-
dentéil thereto :
(k) any other matter for which, in the opinion
of the Board or the State Government. it is
expendient to make provision with a view
to provide housing accommodation and to
improving. oT developing of any area
included in a housing scheme.
21. (1) The Chairman shall, at a special meeting
to be held within the fifieenth day of the month of
February in each year, lay before the Board, a budget
to the Beard fer the pext year.
(2) Every such budget shall be prepared in
such form as may be presetibed and shall make pre
vision for—
fiy the housing schemes Which the “Board pro-
poses to execute whether in part or i
whole during the next yes.
10
(ij the due fulfilment of all the tiahilities of
the Board. ard .
(iii) the effieient administration of this Act,
and shall eortain a statement showing the
estimated receipts aud expenditure ot
eapital andl, Levernne accounts for the next
year, and suck other particulars ug may be
preseribed.
22. ‘The Board shall consider the budget jaid before
it and sanctiot it with or without modifications.
ag, (1) Bvety budget gancbioned. by the Board shall
be submitted to the Stale Government for approval.
Within such time AS may be preseribed, the State
Government ray approve the budgets as sanctioned by
the Board oF yetucp: it to the Board for waking such
prodifications therein a8 the State Government BMY
deem. fit.
\
(2) Where & pudget 1s returned to the Board
by the State Gov ernment for making any proditica-
tions therein, the Board shall forthwith qake such
modifications and submit the badget as 80° modified to
the State Government j which may then approve the
same.
.
ag, ‘Phe Chairman my. at any lume during the
year for which. a budget hus beet approved by the
State Government, bey hefore the Board a supplemen-
tary budget and the provisions of sections 2122 and
a3 ‘shall apply, ta such supplementary budget.
ab. After the budget 3s appeaved by the Stirte
Governments the Board shall “else fhe housteg
schemes. in respect af which provision is made in the
budget, to be published in the Odticial Gazelle to yuck
manner a3 Way be preseribed und proceed to exccite
gue schelnes.
26. The Board may at any time vary any louie
s¢pemres oF wey part thereat included 1H the budget
approved by the State Coveranent *
Provided that He such variation shall be: nade
except with the approval of the State Gayernment if
it Involves an expenditare in excess of 10 per cent. of
the amount as queluded ip the budget approved by the
State Gov ernment for the execution of any housing
scheme.
Bours gantion
ro badyet.
Submissiva of
oudget to Stuse
Gave, for
approval.
Supplementary
budget.
publication and
execudan of
pousing scheme.
Variation OF
housing schemes.
seepgtcc an RUTTER S
: :
.
Ne
$
: ea
4
:
a Co u :
Be i | : Te ofopen 27. (1) When any open space for the purpose of !
ped ‘ i jocal authofities, ventilation ar recreation has been provided by the :
Z
Hoard in executing any housing scheme, the Board *
may, at its aption by resolution, transfer such open z
space to the jocal authority eoncerned on completion
y ‘ - io: af the scheme and thereupon sueh open space shall 1
2 ae * vest in atid be maintained at the expense of the local j
:
quthority :
|
5 Se
.
i
: a : : Provided that the Jocal authority may require '
: the Board before any guch oper space 48 so transferred
\
to enclose. level, turf, drain and lay-out such space g
and provide foot-paths. therein. and it necessary, 10 5
: 4 provide lamps and other apparatus for lighting it. :
(2) Ho anv difference of opinion arises between :
the Board and the local authority eoneerned in res- i
:
pect of any matter referred to im sub-section (1) the ;
: 4 . matter shall be referred to the State Government :
: :
whose decision thereon shall be final.
:
re RS One ee of 98. 1) The Board shall take necessary measures 10 i
© . . . maintain, allot. lease. sell or otherwise use the Board , :
-
premises in such. matiner as it may decide and shalt soe
4
eollect rent, price, compensations and damages in
i re respect thereof.
& .
2 |
(2), The Board may.—
;
ui provide technical advice to the State
he
Government an@ scrutinize projects under
So 1
housing schemes when required by the
Poe
€tate Government [0 do sa:
Bale
(ii) wndertake: research on <atious problems
BEG
connected with housing in general and
. Poo ul
find out in particular the economical
woe Oe
methuds of constructing houses suited ta
Se i
Joeal. conditions ;
aft OF
.
3 : dk . UY undertake comprehensive surveys Gn pra-
Po c be, hiems of rouse : ‘
:
tiv) do all things for—
: po
ia} unilication, simplification ayl SLan-
& *s 2 i , dariisation of building materials :
: :
ii encouraging pre-tal top anid
: 8
rnags production of heise COMPAID |
: ™
ye} arganisiig oF wudertaking th profluc-
woe
Hon of buikling mare ials dor Yesi-
: :
devtial of yon-reskdential Touses ;
; s :
id) securing « stony ard suficieni supply
: ;
ai workmen trained in the svork of
construction of bulking and far the
manufacture of puilding materials.
I
2
(8) Subject to such rules as may be made 10
this befall’ the Board may, from time toe time, appoint
one or more Committees or invest any tocal or ether
authority for the purpose of digeharging such duties
or performing such funetions us jt may delegate to
them und any such Committee or local. or other authe-
rity may discharge such duties oF perform. such fune-
tions accordingly.
99- ‘Phe - State Guvernment may, by general or
special order published in the Official Gazette. exempt
any liousing scheme undertaken by the Board from
all or any of the provisions of this Act subject to
such conditions, i? aay, 38 it pray impose oF may
direct that any such provision shall apply to such
scheme with such modifications as may be specified
in the order.
CHAPTER 1V
Acquisition and disposal of land
30. (by) Where any and is needed for the purpuse
at a housing scheme or tor performing any other
duties of functions ef the Board, the Board. muy enter
into au agreement with any person for the acquisition
by purchase. lease or exchange. of his rights and
iterests in such lard either whelly of in. part, on pay”
ment of ait amount proportionale to the loss or depti-
vation caused to the enjoyment of the tand.
(2) The Board may _atso take steps for the
eornpulsory acquisition of any land or any _ interest
therein yequired for the execution
scheme or for performing any other duties or fune-
tions of the Board and such acquisition of any land oF
any interes( therein shall be deemed to be acquisition
for a public purpose within the meaning of the Land
Acquisition Act.
CHAPTER V
Finance, accounts and audit.
31, (1) Such assets and tiabdlities of the State
Government 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 made by the State Covernment in this
behalf, stand vested and transferred to the Board.
(2) AlL debts and expenditure qoeurred, all
contracts entered into apd ail matters and things
engaged to ba done BY, with or for the State Govern
ment in respect: of the assets and fjabilities transferced
af a housing:
Pawer to exempt
schemes from :
provisions of In
this Act. ee
Power to
Qequtre..
at
‘franster of
gssbts-ta, the bs
Board. , x
. \ ~
“eageet gt 8 ' aah Hei NY
‘Board's fund.
Ayplicatioa of
oie Laod.
‘the Board shall be deposited in the Reserve Ba
“any National
“Governn
ofthe Board. shall. be
on 13
dinder sub-section (1) before and up to the date of
-4ranster shall be deemed to have been incurred, enter-
ed-into.ot 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 conti-
hued or instituted by or against the Board, as the case
cmay be.”
oo BY wy The Board.shall have a fund to be called
the Housing Board Fund.
: “(23 The Board may accept grants, subventions,
-dénations and gifts from the Central. or the State
‘Government. or a local authority or any individual or
body, whether incorporated or not, for all or any ef
‘the purpases of this Act.
1Q) The State Government shall every year
ake a grant to the Board’of the amount required w
“meet the administrative expenses of the Board for a
period of five. years from the daie of the constitution
of the Boaré
(oy (4-tamoneys received by ar on behalf o1 the
ardoall proceeds of sale of land or any ot
perty’-all rents, betterment charges and all interesis.
profits and other moneys securing to the Board shall
be deposited in the fund of the Board.
‘ (3): Except as otherwise directed by the State
Governmeni, .all moneys and receipts specified in the
foregoing provisions and forming par! of the fund of
EK of
India or in any branch of the State Bank of India or in
suck ce in
ak account or any cash or :
operated or handled
officers as-may.be authorised by the Be
(6) The |
be lawinl fori
(a) recurtigg exp
thousand rup
(b} nOn-TecurrINg expendi Be exter
two lakhs of rupecs.
(2) eré ahy sum
UuTstances extYeme ug
section {1}, a report inherent inclic
“ting the source from
her pro- .
jaf 1956+
4
which it proposed to yaeet the expenditure shall be
made by the Bourd as soon 35 practicable, to the State
Government.
a5, (1) The State Government may from iime to
time make subventions 40 the Board Yor the parposes
of this Act on such terms and conditions as the State
Government may determine.
2 The State Government may from time to
dime advance joans to the Board of such terms af
conditions nok inconsistent with the provisions of this
Act as the State Government may determine.
36. Q) The Board may from time to time, with the
previous sanetion of the State Government and, sub-
ject to the provisions of this Act and to such ¢ i+
ions as May he prescribed in this behalf, berrew any
sum required for the purposes at this Act.
2) The rules niade py the State Government
for the purposes of this section may empower the
Board to porrow b issue of debentures and to make
arrangements with bankers.
(3) All debentures issued by the Board shall
pe in such form. as the
State Government, ray from tine: to tim
(4) Every debenture shall be signed by the
Cheivyman and one other member of the Board.
(5) Loans borrowed and geventures jssued
under this section may be guarantees! py the Srate
Government as to the repayment of principal and the
ayment of interest at such rate gig may be fixed hy
the State Government.
37. Notwithstanding
anything contained in any
other law for the time peing in force, avery debt aris-
pag out of any loan obtained py the Board from the
State Government and banks and other financial jnsti-
tutions for earrying out the purposes of this Act
(a) shall have priority over all other debts,
whether secured or ynsecured, jneurred
py the Board, and.
(b} shall be @ referential debt within the
5 of section 590. of the Companies
Act, 1956, and such debts shall rau
equally amongst themselves and be paid
in full out of the assets of the Board
2 determine.
unless guch assets are insuficient to meet
thera ip which case they shall abate in
Board, with the sanction of the .
Supvenlons
and Joan to
the Baars:
Power of Board |
ro borrow.
Debts incurred: >
from the State”
Government,
.
Banks. etc. ig
have priority.
coe sein ean - %
cetptnnmeenrt
ee
pematmsmsinionmmn
wees
oo
By
Accounts and
Audit.
Concurrent and
special) audits
of accounts,
Report #o State
Government.
15
38. (1) The Board shall cause te 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 Government. The auditor so appointed shall
have the right to demand the production of books,
accounts, vouchers, docuinents and other papers, and
to inspect any of the offices of the Board.
(8) As soon as the accounts of the Board have
been audited, the Board shall send a copy thereof to-
gether with a copy of the report. of the auditor thereon
to the State Government, and shall cause the accounts
to be published in the prescribed manner and place
copies thereof on sale at a reasonable price.
(4) The Board shall comply with such direc-
tions as the State Government may, after perusal of
the report of the auditor, think fit to issue.
39. (1) Notwithstanding anything contained in
section 35, the State Government may order that there
shall be a eoncurrent 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 aecounts.of the
Board relating to any particular transaction 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 présented
for audit such accounts and shall furnish to the person
appointed under sub-section (1) such information as
the said person may require for the purpose of audit
and remedy or cause to be remedied the defects pointed
out by such person, unless they are condoned by the
State Government.
CHAPTER Vi
Miscellaneous
40. (1) The Board shall, before such date and in
such form and at such interval as may be prescribed,
submit to the State Government a report on such
matters as may be prescribed and the State Govern-
-ment shall cause such report to be published in the
Official Gazette.
(2) The report shall be laid on the ‘Table of the
Tripura Legislative Assembly as soon as may be after
it is received by the State Government.
i of 1956.
Re
16
#1, ~The Board .shall also submit 10 the State Excerpt shown. Open the full act in Lexace.