The TKVIB ACT, 1966

/
~
Act. No.4 of 1966
K A
"'1"',,,,,,;r-EI USTRIE
ACT, 1966

Published in the
EXTRAORDINARY Ir:;SUE OF TRIPURA GAZETTEE
Agartafa. Thursday. bSeptember. 8. 1966 A.D.
GOVERNMENT OF TRIPURA.
LC'lwDepartment
.1
I
I
Dated, Agartala
the 18th August: 1966.
The following Act of Tripura Legislative Assembly received the assent
of the President onthe 2~d;ALi'~lt;st. 1966 and is hereby published for general
.information .. ~'.
The' Tripura Kha~fi and Village Industries Board Act. 1966 (Act NO.4'; .~...
of 1966),
No. F 2(4)- Law/A/66
N. G. Chaudhuri,
Judicial Secretary
to the Government of Tripura
ActNo.4 of 1966
THETRIPURAKHADIANDVILLAGEINDUSTRIESBOARD
Act.'1966
ARRANGEMENT OF"SECTIONS
CHAPTER-I
PRELIMINARY
Sections
1.
2.
Short title, extent and commencement.
Definations.
3.
4.
5
6
CHAPTER-II
TheTripuraKhadiandVillageIndustriesBoard
Establishment of the 'Board
Constitution of the Board
Appointment of Vice Chairman
Appointment of SecretC!ry.

7.
8.
9.
10.
/11.
12.
~ 13.
Resignation of Office by members.
Vacancies etc. not to in', alidate acts and proceedings of the Board
or any of its committees.
Temporary association of persons with the Board for particular
purposes.
Meeting of the Board
Terms of Office and conditions of service of the Chairman,' vice-
Chairman, S~cetary and other members.
Standing ·Committees.
Officers and servants of the Board.
CHAPTER-III
Functionsandpowerof theBoard:'lJ:'
14. Functions. of the Board.
1-5. Power of the Commission to give directions.
CHAPTER-IV
16.
17.
18.
19.
..~
Preparationndsubmissionof programme
Prepa~rtion and sub'mfssion of programme.. ., .
Sanction of programme.
Supplementary programme.
Power of the Board to alter scheme.
CHAPTER-V
. Finance,Acco~'~ls,AuditandReports
20.
21.
22.
23.
24.
25.
26.
27.
28.
29.
Payments to the Board.
Borrowing power of the Board.
Funds of the Board.
Power of the Board to spend.
Applications of funds and properties.
Budget.
Supplementary Budget.
Annual Report
Returns and Statements.
Accounts and Audit.
I .
. -I:.
2
. ,
I ..
.'. • i; .

d
r 30.
31.
32.
33.
34.
35.
36.
CHAPTER-VI
Misceltaneous
Members and servants of Board tc be public servanfs.
Protection of action taken under this ACt 45 of 1860.
Dissolution of the Board. :. I
Recovery. of Arrears.. : ,;'·H)f ,1),>iU'?!HI
Power to write. off irrecoverable sums. '
Power to make rules.
1
Power to;fl;l,~f;:>~~egul'C3tiom~f~I nr';.,'"
, -11')11/ ~ifJl;li\ ,11"2:,:J~r..t· ,/1')11" Ic. 1-, }!; tt J ' • '" I ) F '
.:tu: r). t •
) ··:ql·
r-,
I,
:
-r ,
•...
~.::':: .
I :.
! ,
.~~; .
3",

Short title,
extent and
commence-
ment
Definations.
61 of 1956
THE TRIPURA KHAOI AND VILLAGE
IN[,USTRIES BOARD ACT, 1966 ( Act No.4 of 1!;66) -
An
Act
To provide for the establishment of a Board for
the development of Khadi and Villaqelndustrles
in the Union territory Of Tripura and for matters
connected therewith.
Be it enacted by the Legislative Assembly of Tripura I
. I
in the seventeenth Year of the Republic of India as
follows :-
CHAPTER I
PRELIMINARY '"
1 1) This Act may be called the Tripura Khadi and Village
Industries Board Act, 1966.
2) It extends to the whole of the Union territory of
Tripura.
3) It shall come into force on such date as the
Administrator may by notification in the Official
Gazette. appoint in this behalf.
In this Act. unless the context otherwise requires :-
a) "Administrator" means the Administrator of the Union
territory of Tripura ;
b) "Board" means the Tripura Khadi and Village
Industries Board established under section 3 :
c) "Chairman" means the chairman of the Board:
d) "Commission" means the Khadi and Village
Industries Commission established under section 4
of the Khadi and Village Industries Commission Act,
1956 ;
e) "Khadi" means any cloth woven in handlooms in
India from ~qon, silk or wooilen yarn handspun in
India or from a mixture of any two or all of such yarn:
f) "Member" means a member of the Board:
g) "Prescribed" means prescribed by rules made under
this Act:
2
4

II
-:i
Iill
"
r
; ,
h) "Regulation 1\ means regulations made by the Roard
under this Act;
i) "Vice-Chairman" means the vice -chairrnan of the
Board.
j) "Village Industries"-.
.i) All or any of the Industries specifiedin the Schedu1e
to the Khadi and Village Industries Commission Act,
• :956, and includes any other industry deemed to be
specified in the said Schedule by virtue of section 3
of the said Act, and
ii) Any other industry notified as a village industry 61 of 1956
by the Administrator after consultation with the
Commission and the Board.
CHAPTER II
The Tripura Khadi and Village Industries Board
3. 1) With effect from such date as the Administrator may, Establishment
by notification in the Official Gazette, fix in this behalf, of the Board
there shall be establiseed for the purposes of 'this
Act a Board to be called the Trfpura Khadi and Village
Industries Board.
2) The Board shall be body corporate by the name'
aforesaid, having perpetual succession and a
.common .seal, with power to acquire, hold and
dispose off property and to contract and may, by the
said name sue and be sued.
Provided that any lease, sale or the 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
Administrator.
4) (1) The Board shall consist of not less them three. Constitution
and not more than nine members appointed by the of the Board
Administrator after consultation with the Commission
from among-
a) non-officials, who in trle opinion of the
Administrator have shown active interest in the
production and development of Khadi and Village
Industries: and
5

·'
Appointment
of Vice-
Chairman
Appointment
of Secretary
Resignation
of office by
members.
Vacancies
etc. not to
invalidate
acts and
proceedings
of the Boards
or
any of its
committees.
Temporary
Association
of persons
with the
Board for
particular
purposes.
b) officialsoj-:4"
(2) The Administrator shall, after .:-onsultation w~t!l
the Commission, nominate one of the members of
the Board to be the:\chairman thereof.
3) The:~hairni~n:shall e~ercise such powers andpertorm
such duties as may be'l>rescribed.T..
5. The Administration may, after consultation with the
Commission, appoint from among the other members
not being officials, a vice-chairman who shall exercise
such of the powers and discharge such of the duties
of the chairman as may be prescribed or as may be
delegated to him by the chairman.
6. The Administrator snau appoint.latter consultation
with the Commission, a member other than the
chairmen or" the vice-cnauman to be the Secretary
of the Board who shall exercise such powers and
discharge such duties as may be prescribed or as
may be delegated to him by the chairman.
7. Any member may resign his office by giving notice
in writing to the Administrator and, on such
resignation being notified in the Official Gazette py
the Administrator, shall be deemed to have vacated
his office.
8. No act or proceeding of the Board or any of rls
committees shall be invalid by reason only of the
existence of any vacancy In its 'membership or by
reason of any defect in the constitution thereof.
9. (1) The Board may associate with itself·in such
manner and for such purposes as may be determined
by regulations made under this Act, any person 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 Administrator may. by order. depute
one or more officers of the Government of attend
6

any meeting of the board and to take part if an
with discussions of the board. but such .offlcer or officers
rs of shall not have the right to vote.
10. 1) The Board shall meet at such times and Places
form and shall , subject to the provisions of sub-sections
(2) to (4) observe such rules of procedure in regard
I the to the transaction of business at its meetings,
including the quorum at meeting, as may be provided
bers by regulations made by the Board under this Act:cise
nles Provided that the Board shall meet at least once in
f be every two months.
.- 2) The chairman may. whenever he thinks fit,-.
tion call a special meeting of the Board.
the 3) The chairman or. in his absence. the vice-
taf) chairman or in the absence of both the chairman
and and the vice-chairman, any member chosen by the
. as members present among themselves. shall preside
at a meeting of the oard.
ice 4) All questions at a meeting of the Board shall
Ich be decided by a majority of the votes of the members
.. by present and voting and in the case of an equality of
ed votes, the chairman or, in his absence the person
~. presiding. shall have a second or casting vote.
its 5) Minutes of the proceedings of each meeting
~e ot.tne Board ...shan be drawn up and recorded in a
oy r~gisterto be kept for that purpose. and shatl be laid
before the next ensuing meeti.ng of the Board and
:h signed at such meeting by the. presiding officer
1CJ .thereof and copies of such minutes shall be forwarded
e to the Administrator and the commission within fifteen
.h days from the date on Which they are signed as
aforesaid.
r 11. The term of office and the terns & conditions of
service of the chairman, vice-chairman, secretary Term of office
t and conditions
t and other members shall be such as may be ofservice ofthe
" prescribed. chairman
12. (1) There shall be constituted from among the secretary and
members in the prescribed manner aStanding othermembers.
Finance Committee which shall exercise such of the
7
-,I

Standing
Committees
"
Officers and
servants of
the Board.
13.
powers relating to the finance of the Board as may
be specified by regulations made by the boar-i under
this Act. -
(2) The Board may constitute such other
Standing Committees consi$ting of such number of
members and in such manner as may be prescribed
for exercising any power or discharging any duty of
the Board. or for enquiring into, or reporting and
advising on: any matter which the Board may refer
to them. "
. (3) The Standing Finance Committee or any
other Standing Committee constituted under this
section shall meet at such times and places and shall
observe such rul-es of procedure in regard to the
transaction of business at its meetings. including the
quorum at meetings, as may be provided by
regulations made by the Board under this Act.
(1) The Administrator shall appoint a person
not being a member, to be the Financial Adviser and
Chief Accounts Officers who shall exercise such
powers and perform such duties as may bi}
prescribed. '
(2) The Administrator shall appoint a person
not being a member, to be the Executive Officer of
the Board and the Executive Officer shall exercise
such powers and perform such duties as 'may be
prescribed or as may be delegated to him by the
chairman.
(3) Subject to such rules as may be made by
the Administrator in this behalf, the Board may
appoint such other officers and .servants as it
considers necessary for the efficient performance of
its functions :
Provided that no person whose honorarium or
the maximum salary exceeds three hundred rupees
per month shall be appointed by the Board except
with the previous approval of the Administrator,
8

:
.~..,
-,
14.
CHAPTER III "
Functions and powers of the Board~'.'\·'t. . .
(1) Subject to the provisions of this Act, the functions
of the Board shalt qenerallybe to plan, organise
and implement programmes for the development
of khadi and village industries, ,,'f', .'.
", .: • ,: ".,.... r..~ ',:S" #. . :-:
(2) Inparticulatand without' prejudice to the
'generality of the (orgoing provision, the Board may
take suc~eps as it think fit:-
~ to promote, encourage and assist in thej
development of khadi and village industries and to
carry on trade orbusiness in the products of such
industries;~,
, (b) to provide work to persons who have been
professionally engaged in khadi and village
industries;
(c) to grant loans to individuals, societies or
institutions engaged in kahdi and village industries
on such terms as may be prescribed,
, (d)to encourageestablishment of co-operative
societies in khadi and village industries;
(e) to conduct training centres with a view to
impart the necessaryskill and knowledge for carrying
of khadi and village industries ;
(f) to manufacture tools and implements and
to arrangesupply of such tools and implements and
raw materials in order to secure development of
khadi and village industries;
, (g) to conduct publicity and propaganda and
to organise marketing of finished products of khadi
& village industries by opening stores, shops,
emporium and exhibitions;
;~~)to undertake and encourage researchwith
a view to improve the quality and marketability of
khadi and the products of village industries;
(i) to collect statistics relating or khadi and
village industries from such person or persons,as
may be prescribed and to publish the, statistics so
collected;
.. ~..•':: .
9
,
Functions of'
the Board

Power of the 15.
Commission to
give directions.
.' Preparation
and submission
of programme
Sanction of 17.
programme
Supplementary 18.
programme.
Power of the
Board to alter
scheme.
(j) to carry out any other matter which me.
prescribed.
In the performance of its functions under this Al
the board shall be bound by such drrections"as th
Commission may give from time totime.
CHAPTER IV
Preparationandsubmissionofprogramme
16. Every year, on such date as may be fixed by thl
Administrator. the Board shall prepare and forwan
in advance to the Administrator a programme of WOf1
for the ensuing year showing :-
(a) the particulars of the scheme which thE
Board proposes to execute, whether. in part or whole
during such year;
(b) the particulars of any work or undertakinc
which the Board proposes to execute during that yeai
for the purposes to execute during that year for the
purpose of carrying out its functions under this Act.
and
19.
-(c) such other particulars as may be
prescribed.
The Administrator may, after conseltation witll the
Commission. approve and sanction the programme
referrc·d to in section 16 in whole or with such
modification as he considers fit:
The Board may prepare and forward a supplementary
programme for the sanction of the Administrator in
such form and before such date as the Administrator
may prescribed and the provisions of sections 17
shall apply in relation to such supplementary
programme;
The Board may with the previous approval of the
Commission make any alternation in any scheme
so long as the aggregate amount sanctioned for such
scheme is not exceeded and a report of the alteration
shall be sent to the Administrator in such form snd
within such time as may be prescribed.
10

20.
21.
Ie
rd'
et'
Ie
e,
22
Ig
ar
Ie
:t.
e
e
." e
h
y
n
)r
7
y
.e
0
'"'
'1
1
~j
. .
Ct.{APTERV
Fina.nce~.~co~~t$,.AuditandReports
The Administrator may pay to the Board,in each
financial year, such sums by way of grants of advances
as he may consider necessary for the pertormance of
the functions of the Board under this Act.
The bOard may, from ti~e to time, with the previous
sandion of the Administrator and subject to the
provisions of this Act-and such conditions as he may
determine, borrow any sum requiredforthepur.poses
of Act.
Provided that the previous sanction of the
Administrator shall not be necessary to borrow any
sum from the Commission.
(1) The Board shall have two separate funds
known as the' khadi fund and the- village industries.
fund and all the receipts obtained by the. Board from
time to time by way of grants. donations, gins.
advances or loans for the purpose of khadi or village
industries shall be credited tothe khadi fund or as
the case may be. the village industries fund and all
payments by the Board for or in respect of khadi or
village industries shall be made from the appropriate
fund .
(2) The Board may accept grants. donations
and gifts from the Central Government or the
Government of a State or Union territory or any local
authority or anybody or association whether
incorporated or not or any individual for all or any of
the purposes of this Act.
(3) If at any time the amount available in
either of the two funds referred to in sub-section (1)
is in excess of the requirements of that fund and the
amount available in the other fund is insufficient to
meet the requirements of that fund, the Board may.
with the previous approval of the Administrator.
transfer from the first mentioned fund the excess
amount or such part there of as may be necessary
to the other fund.
11
Payment to
the Board
Borrowing
power of the
Board.
Funds of the
Board.

Explanation :- For ~he purposes of computing
the amount available i.A either of the funds, the
amounts accepted under sub-section (2) shall not
be taken into account" :.:.
(4) All moneys belonging to the Board shall
be deposited with the State Bank of India or a
subsidiary bank or where there is no office of State
Bank of India or subsidiary bank, in a Government
Treasury or be invested in such securities as may be
approved by the Central Government.
(5) The accounts of the Boards shall be
operated upon by such officers jointly or individually
as may be authorised by the Board.
Subject to the provisions of section 25, the Board
shall have power to spend such sums a~ it thinks fit
on purposesautnorised by this Act.
Provided that nothing in this section shall be
deemed to prevent the Board from spending, with
the previous approval of the Administrator, such
moneys as it thinks fit on any such purpose outside
the union territory ofTripura. _.
All properties, funds and other.assets of the Board. .
shall be held and applied byIt subject to the
provisions, and for the purposes of this Act.
(1) The Board shall, by such date in each year
as may be prescribed prepare and submit to the
Administrator for approval two separate budgets in
the prescribed form for the next financial year, to be
called the khadi budget and the village industries
budget, Showings the estimated receipts and
expenditure in respect of khadi and village industries
respectively during that financial year and the Board
shall forward copies otthe budgets to the Commission
for information and remarks, if any.
(2)SUbj~ct to the provisions of sub-sections
(3) and (4), no sum shall be expended by or on behalf.."...'..\;;:"
~.ofthe Board unless such expenditure is covered by
ra specific provision in the budget approved by the
Administrator.
Applications 24.
of funds and
properties.
Budget.
!".'
23.
25.
.\' 12

26.
(3) The Board may, within the respective limits
of the khadi budget and the viUage industries budget
sanction any re-appropriation from one head of
expenditure to another or from a'provision made for
one scheme to that in respect of another but: subject
to the provisions of sub-section (3')of section 22. in
no case shall a re-appropriation of funds be made
from thekhadi budget to the village industries budget
or from the village industries budget to the khadi
budget. ..
Provided tha,t no re-appropriation 'from the
.-head 'Loan" to any other head of .expenditure and
vice versa in. either budget shall be sanctioned by
the Board except with the previous approval of the
Administrator.
(4) The Board may, within such limit and
subject to such conditions as may be prescribed, incur
expenditure in excess of the limit provided in the
budget approved by the Administrator under any
head of expenditure or in connection with any
.particular scheme so long as the aggregate amount
" in either budget approved by the Administrator is not
exceeded.
The Board may, in any year submit a supplementary Supplementary
budget for tneapprovalot the Administrator in such budget.
. form and before such date as the Adm!nistrator may
prescribe and the provisions of section 25 shall apply
in relation to such supplementary budget.
(1) The Board shall prepare and forward to the
Administrator in such manner as maybe prescribed an
annual report within three months from the end of each
.financial year giving a complete account of its activities, A alI· d d . . nnupo ICYan programme unng the previous financial year
alongwith a copy of the-annual. statement of accounts Report.
referred to in section 29.
(2) The Board shall prepare and forward to
the Commission an annual report within three months
from the end oteacn financial year giving a complete
account of the funds received by the board from the
Commission and thp activities carried on by the
L/
27.
13

Returns and 28.
Statements.
Accounts and 29.
audit
Broad with respect to those funds during tile previous
financial year.
(3) The report referred to in sub-section (1)
together with a copy of the said annual statement of
account shall be laid on the table of the Legislative -
Assembly as soon as may be after it is received by
the Administrator.
(1) The Board shall furnish to the Administrator
and the Commission at such time and in such form
and manner as may be prescribed or as Administrator
or the Commission may direct. such returns and
statements and such particulars in regard to any
proposed or existing programme for the promotion
and development of Khadi and Village Industries as
the Administrator. or as the case may be, the
Commission may from time to time, require.
(2) All returns. statements and particulars
furnished by the Board to the Administrator under
sub-section (1) shall, as soon as possible after they
are so furnished, be laid on the table of the Legislative
Assembly.
(1) The Board shall maintain proper accounts
and other relevant records and prepare an annual ~
statement of accounts including the profit and loss
account and the balance sheet in such form and in ~
such manner as may be prescribed.
(2) The accounts of the Board shall be audited
by such a person as the Administrator may appoint
in this behalf.
(3) The auditor or auditors appointed by the
Commission shall have the right to audit. and inspect
the accounts of the Board pertaining to the funds
advanced by the Commission.
(4) The auditors appointed under sub-sections
(2) and (3) shall in relation to such audit, generally
have such rights, privilege and authority as may be
prescribes and shall, in particular, have the right to
demand the production of books, accounts. vouchers
and other documents in connection with the audit :.
and to inspect any of the office of the Board.
14

(5) The accounts of the Board as certified by
such auditors together with the audit report thereon
shall be forwarded annually to the Administrator and
the Commission before such date as the
Administrator may specify in this behalf.
(6) The Board shall comply with such
directions as the Administrator may. after perusal of
the reports of the auditors, think for issue.
CHAPTER VI
Miscellaneous Members and
servants of
Board to be
publicservants.
Members and officer and other employees of the
Board shall be deemed when acting or purporting to
act in pursuance of any of the provisions of this Act
to be public servants within the meaning of section
21 of the Indian Penal code.
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 by or under this
Act.
(1) If at any time the Administrator is satisfied that- Dissolution of
(a) the Board has without reasonable cause the Board.
or excuse, made default in the discharge of its duties
or in the performance of its functions imposed or
entrusted by or under this Act. or exceed or abused
its powers; or
(b) circumstances have so arisen that the. ..-~-
Board is 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 Administrator may, by
notification in the Official Gfl"lette, dissolve the Board
from such date and 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.
Protection of
action taken
under this Act
45 of 1860.
l----=====~ _

Recovery o.f
arrears.
Power to
write off
irrecoverable .
sums "
Pow~do;'"
make rules:
, i
t-
/ .e , :.: .)
./
33.
Provided that tne Administrator shall. oetore
dissolvinq the Board give a reasonable opportunity
to it to show cause against thp. proposed action.
. (2) The Administrator shall, before the ~
expiration of the period of dissolution. reconstitute
the Board in accordance with the provisions of this
Act.
; .
(3) The Administrator may make such
incidental and consequental provisions as may
appear to him to be. necessary for giving effect to
the provisions of this section.
(4) Any notification issued or order made by
the Administrator under this section shall be final and
shall not be questioned in any civil court.
"
(5) When the Board is dissolved under sub- ,:
section. (1)
i) all members shall, from the date of
dissolution, vacate their offices a's such
members: .-: ii'
ii) all properties, fur:tds land dues which are ~
vested in, or realisable by, the Board shall, s:
during the period of dissolution, vest in or
be realisable by Central Government.'[ 1 .
ili) all daims and liabilities legally subsisting and
enforceable by or against the Board shall
be enforceable as if those claims and
liabilities had been entertained or incurred
as the case may be, in connection with the
administration .of the Unjon territory of
Tripura.
If 'any amount due to the Board in accordance with,
the terms of a contract or otherwise or any sum
payable in connection therewith, has not been paid,
ttre Board may, without prejudice to any other remedy ,
provided by law, recover such amount or sum as if it
were an arrear of land revenue.
34.' The Board shall be competent to write off any surft
due-to it if such sum is. in its opinion, irrecoverable:
Provided that- 1
16

I •
. r , : j .:J
~ I .: .
. ~ -;.
35.
where the sum writlpn off in favour of any
one person exceeds' fivehundred ..rupees.
or ",:;';. ' .
where the 'aggregate of the sums written off
in a financial year exceeds five thousand
rupees, the previous. sanction of the
Administrator shall first be obtained.
. (1) The Administrator may, byn~~ification in
. ithe Official Gazette. make rules to giv~ effect to ..:."
the provisions of this Act ..; ..
(2) In particular and without prejudice to the
generafity of the foregoing power, such rules may
providefor anor any oJthe following matters, namely:-
(a) the place at which the office of the Board
shall be located; .
(b) the terms of office of, and the manner of
filling casual vacancies among the members and the
terms and conditions of the service of the chairman,
the vice-chairman, the Secretary and the other
members, including the pay and allowances to be
drawn by.them:
(c) the disqualifications for membership of the
Board and the procedure to be followed for removing
a member who is or who becomes subject to any
disqualifications:
(d) the powers and duties to be exercised and
discnarqedby the chairman and the vice-chairman;
• (e) the procedure to be followed in the
performance of functions by members;
(f) the powers and duties to be exercised and
discharged by the Secretary. the Financial Advisor
and the Executive Officer of the Board.
(g) the conditions subject to which and the
mode in which. contracts may be entered into by or
on behalf of the Board.
. -(h) the constitution of the .....Standing Finance
Committee and other Standing Committees
(i) the delle by which and the form ill which the
I'..,.
ii)
17

Power to make 36.
regulations.
budgets and the supplementary budget shall b~
prepared and submitted each year under sections-
25 and 26 ,
0)the procedure to be followed for placing the'
Board in possession of funds;
(k) the procedure to be totlowed and the
conditions to be observed in borrowing moneys and
in granting loans;
(I) the form and the manner in which the
reports. returns or statements shall be submitted
under sections 27 and 28 :
(rn) the form and the manner in which the
accounts and records of the Board shall be
maintained and the annual statement of account shall
be prepared under section 29 and
(n) any other matter which has to be or may
be, prescribed.
(3)Every rule made under this Act shall be laid
as soon as may be after it is made, before the
Assembly while it is in session for a total period 01~
not less than fourteen days which may be cornpriser'
in one session or in two 01 more successive sessions
and if before the expiry of the session. in which it is··
so laid orthe sessions aforesaid. the Assembly makes
any modification in the rule or decides that the rule
should not be made, the rule shall thereafter have
effect only in such modified form or be of no effect
as the case may be ; so. however, that any such
modification or annulment shall be without prejudice
to the validity or anything previously done under thai
rule.
(1) The Board may with the previous sanctior
of the Administrator, by notitication in the Officia
Gazette, make regulations not inconsistent with thi.
Act and the rules made tr-ereunder. for enabling it tr
perform its. functions und. .r this Act.
(2) In particular and without prejudice to th'f ~
generality of the toreqoi: ,g power, such requlation:
may provide for all or arv of the following matter
18

-- ~
riamety i-«
(a) The terms and conditions of appointment
and service and the scales of pay of officers and
other employees of the Board other than the
Secretary, including the payment of travelling and
daily allowances in respect of journey under-taken
by such officers and employees for the purposes of
tbis Act;
(b) The time and place of meeting of the
Board. the procedure to be followed in regard to the
transaction of business at such meetings and the
quorum necessary for such meeting;
(c) The functions of Standing Committees and
the procedure to be followed by the Standing
Committees in the performance of their functions ;
(d) The delegation of powers and duties to the
chairman, vice-chairman, any Standing Committee.
the Secretary or any other officer or employee of the
Board:
(e) The maintenance of minutes of meetings
of the Board:
(f) The persons by whom and the manner-in
which payments, deposits and investments may be
made on behalf of the Board:
(g) The custody of moneys required for the
current expenditure of the Board and the investment
of moneys not so required. and
(h) The maintenance of accounts.
(3) The administrator may. by notification in
the Or icial Gazette. rescind or modify any regulation
made under !his section and thereupon, the
regulation shall: cease to have effect or be modified
accoroinqly

‹ Prev All Tripura acts Next ›