The Prasar Bharati (Broadcasting Corporation of India) Act, 1990

37 sections.

Section 1 — Short title, extent and commencement.
Section 2 — Definitions.
Section 3 — Establishment and composition of Corporation.
Section 4 — Appointment of Chairman and other Members.
Section 5 — Powers and functions of Executive Member.
Section 6 — Term of office, conditions of service, etc., of Chairman and other Members.
Section 7 — Removal and suspension of Chairman and Members.
Section 8 — Meetings of Board.
Section 9 — Officers and other employees of Corporation.
Section 10 — Establishment of Recruitment Boards.
Section 11 — Status of officers and employees.
Section 11A — Section 11 not to apply to certain officers and employees.
Section 11B — Transfer of posts of Akashvani and Doordarshan to Corporation.
Section 12 — Functions and powers of Corporation.
Section 13 — Parliamentary Committee.
Section 14 — Establishment of Broadcasting Council, term of office and removal, etc., of members thereof.
Section 15 — Jurisdiction of, and the procedure to be followed by, Broadcasting Council.
Section 16 — Transfer of certain assets, liabilities, etc., of Central Government to Corporation.
Section 17 — Grants, etc., by Central Government.
Section 18 — Fund of Corporation.
Section 19 — Investment of moneys.
Section 20 — Annual Financial Statement of the Corporation.
Section 21 — Accounts and audit of Corporation.
Section 22 — [Omitted.].
Section 23 — Power of Central Government to give directions.
Section 24 — Power of Central Government to obtain information.
Section 25 — Report to Parliament in certain matters and recommendations as to action against the Board.
Section 26 — Office of member not to disqualify a Member of Parliament.
Section 27 — Chairman, Members, etc., to be public servants.
Section 28 — Protection of action taken in good faith.
Section 29 — Authentication of orders and other instruments of Corporation.
Section 30 — Delegation of powers.
Section 31 — Annual report.
Section 32 — Power to make rules.
Section 33 — Power to make regulations.
Section 34 — Rules and regulations to be laid before Parliament.
Section 35 — Power to remove difficulties.

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