LexThe Uttarakhand Road infrastructure Protection Act
Uttarakhand · state statute
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THE UTTARAKHAND STATE INFRASTRUCTRE DEVELOPMENT BOARD ACT, 2014
(THE UTTARAKHAND ACT No. 27 OF 2014)
to establishment the Uttarakhand State Infrastructure Development Board
and for matters connected therewith or incidental thereto
AN
ACT
Be it enacted by the Uttarakhand State Assembly in the Sixty -fifth Year of t he
Republic of India as follows:
Short title and
commencement
1. (1) This Act may be called the Uttarakhand State
Infrastructure Development Board Act, 2014.
(2) it extends to the whole of State of Uttarakhand.
(3) It shall come into force at once.
Definitions 2. In this Act, unless the context otherwise requires,-
(a) "Board" means the Uttarakhand State Infrastructure
Development Board constituted under section 3,
(b) ‘"Prescribed" means prescribed by the rules under this
Act.
(c) “Government” means the Government of the
Uttarakhand;
(d) “Member” means member of the board and include
its chairman,
(e) “Legislative Assembly” means Legislative Assembly of
the Uttarakhand.
Constitution of
the State
Infrastructure
Development
Board and its
3. (1) There shall be established a State Infrastructure
Development Board (hereinafter referred as Board) for
the purpose of mentioned jurisdiction in sub section (2).
(2) The jurisdiction of the Board shall be such as may be
jurisdiction. prescribed by the State Government.
Chairman, Vice -
chairman and
members of the
Board
4. (1) The State Government may make appoint a Chairman
and a Vice -chairman amongst from the elected
members of the Legislative Assembly.
(2) The State Government may make nominate the
following members in the Board.
(a) Infrastructure
Development
Commissioner
Member
Secretary
(b) Principal Secretary /
Secretary finance
Ex officio
member
(c) Principal Secretary /
Secretary planning
Ex officio
member
(d) Principal Secretary /
Secretary Law and LR
Ex officio
member
(e) Principal Secretary /
Secretary Forest and
environment
Ex officio
member
Provided that the State Government may make
appoint non Governmental members which numbers
shall not more than three in special circumstances,
Provided further that for the different matters the
Principal Secretary/Secretary of the concerning
department may make participate as a invitee
members in additions to the members mentioned in
aforesaid sub-section (2).
(3) The tenure of the Chairman and Vice - chairman from
the date of resuming his duties shall be date of his
tenure as a Legislative Assembly member.
(4) The tenure of the members of the Board shall be such
as may be prescribed.
Meetings,
quorum and
regulation of
other matters
of the Board
5.
(1) There shall be minimum three meetings conducted by
the Board in a year and the Chairman of the Board
shall authorized conducted a meeting in Dehradun,
Provided that as per necessity, the Chairman
may make summon meeting in other places of the
State.
(2) The quorum of the meeting and regulation of other
matters shall be such as may be prescribed.
(3) The notice of the meetings an d the minutes of Board
shall be countersigned with the signature of the
Member -Secretary.
Pay and
allowance of
the Chairman,
Vice-Chairman
and non
Governmental
members
6. The pay and allowance and other terms of the Chairman,
Vice- Chairman and non Governmental members shall be
such as may be prescribed by the Government.
Removal of the
Chairman, Vice -
Chairman and
non
Governmental
members
7. The State Government may make remove of his post of the
Chairman, Vice-Chairman and non Governmental members
in such manner and in such terms as may be prescribed by
the State Government.
Maintenance of
the Budget and
other accounts
of the Board
and audit
8. The Budget and maintenance of the account of the Board
and manner of audit shall be such as may be prescribed by
the State Government.
Power to make
rules
9. (1) The State Government may make rules to carry out the
provisions of this Act.
(2) Rules made by the State Government shall as soon as
may be after it is made, be laid before the State
Assembly.
Repeal and
Saving
10 (1) The Uttarakhand State Infrastuctre Development Board
Ordinance, 2014(Ordinance no 05 of 2014) is he reby
repealed.
(2) Notwithstanding such repeal anything done or any a ction
taken under the said Ordi nance shall be deemed to have
been done or taken under the corr esponding provisions of
this Act.