The National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999

36 sections.

Section 1 — Short title and extent.
Section 2 — Definitions.
Section 3 — Constitution of the National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disability, etc.
Section 4 — Term of office of Chairperson and Members, meeting of Board, etc.
Section 5 — Resignation of Chairperson and Members.
Section 6 — Disqualifications.
Section 7 — Vacation of office by Members.
Section 8 — Chief Executive Officer and staff of Trust.
Section 9 — Vacancies in Board not to invalidate acts, etc.
Section 10 — Objects of Trust.
Section 11 — Powers and duties of Board.
Section 12 — Procedure for registration.
Section 13 — Constitution of local level committees.
Section 14 — Appointment for guardianship.
Section 15 — Duties of guardian.
Section 16 — Guardian to furnish inventory and annual accounts.
Section 17 — Removal of guardian.
Section 18 — Accountability.
Section 19 — Monitoring.
Section 20 — Annual general meeting.
Section 21 — Grants by the Central Government.
Section 22 — Fund.
Section 23 — Budget.
Section 24 — Accounts and audit.
Section 25 — Annual report.
Section 26 — Authentication of orders, etc.
Section 27 — Returns and information.
Section 28 — Power of Central Government to issue directions.
Section 29 — Power of Central Government to supersede Board.
Section 30 — Exemption from tax on income.
Section 31 — Protection of action taken in good faith.
Section 32 — Chairperson, Members and officers of Trust to be public servants.
Section 33 — Delegation.
Section 34 — Power to make rules.
Section 35 — Power to make regulations.
Section 36 — Rules and regulations to be laid before Parliament.

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