The National Dairy Development Board Act, 1987

50 sections.

Section 1 — Short title and commencement.
Section 2 — Declaration of National Dairy Development Board as an institution of national importance.
Section 3 — Definitions.
Section 4 — Incorporation of National Dairy Development Board.
Section 5 — Vesting of undertakings of Indian Dairy Corporation in National Dairy Development Board and dissolution of Indian Dairy Corporation.
Section 6 — Effect of incorporation of National Dairy Development Board.
Section 7 — Saving of legal proceedings.
Section 8 — Management of National Dairy Development Board and composition of its Board of Directors.
Section 9 — Terms of office and conditions of service, etc., of Chairman and directors.
Section 10 — Meetings of Board.
Section 11 — Manner of transacting business of Board.
Section 12 — Management committees.
Section 13 — Allowances, etc., of members of management committees.
Section 14 — Delegation of powers to management committees, etc.
Section 15 — Delegation of powers to whole-time directors, etc.
Section 16 — Powers and functions of National Dairy Development Board.
Section 17 — Provisions regarding members of board of society and directors of dissolved company.
Section 18 — Provisions relating to officers and other employees of society and of dissolved company.
Section 19 — Power of Board to restructure and streamline organisational and functional set-up of National Dairy Development Board to secure utmost efficiency in functioning.
Section 20 — Schemes regarding compensation to redundant employees, etc.
Section 21 — Compensation for transfer of employees not payable.
Section 22 — Provident fund, gratuity, welfare and other funds.
Section 23 — Borrowing powers of Board.
Section 24 — Grants and loans by Central Government.
Section 25 — Grants, donations, etc.
Section 26 — National Dairy Development Board Fund.
Section 27 — Preparation of accounts and balance-sheet.
Section 28 — Audit.
Section 29 — Reports to be laid before Parliament.
Section 30 — Power to call for repayment before agreed period.
Section 31 — Special provisions for enforcement of claims by National Dairy Development Board.
Section 32 — Defects in appointments not to invalidate acts, etc., of Board.
Section 33 — Protection of acts done in good faith.
Section 34 — Indemnity of directors.
Section 35 — Obligation as to fidelity and secrecy.
Section 36 — Recruitment of additional officers and other employees.
Section 37 — Liquidation only under orders of Central Government.
Section 38 — Delegation of certain powers by Central Government.
Section 39 — Transitional provisions for auditors.
Section 40 — Transitional provisions with regard to Chairman and Board.
Section 41 — Management or assistance to others to continue.
Section 42 — Mother Dairy to be a subsidiary unit of National Dairy Development Board.
Section 43 — Formation of companies with previous approval of Central Government.
Section 44 — Omitted
Section 45 — Returns.
Section 46 — Power to make schemes and regulations regarding service matters retrospectively.
Section 47 — Act to have overriding effect.
Section 48 — Power to make regulations.
Section 49 — Power to remove difficulties.
Section 50 — Schemes and regulations to be laid before Parliament.

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