1. 6. Deleted vide GSR 390 (E) dated 22.03.1990,

¹(1) The Board shall in each year elect a member to be its Vice-Chairman and he shall hold office for a period of twelve months commencing from the date of his election or till his successor is elected, whichever later.

1. (1-A) The Vice-Chairman may resign his office by writing under his hand addressed to the Chairman, and the office shall fall vacant from the date on which his resignation is accepted by the Chairman or on the expiry of thirty days from the date of receipt of intimation of resignation whichever is earlier. The Chairman shall report the fact of such acceptance to the Board at its next meeting and to the Central Government.

²(2) In the event of the death of the Chairman or if he resigns or is deemed to have resigned or removed from the office or becomes incapable of acting, the Vice-Chairman may exercise such of the powers and perform such of the duties as were being exercise or performed by the Chairman until such time as another Chairman is appointed.

(3) If the office of the Vice-Chairman falls vacant or if the Vice-Chairman ceases to be a member of the Board, the Board shall forthwith elect a member to be Vice-Chairman for the unexpired portion of the term of office of the Vice-Chairman elected under sub-rule (1).

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1. 7. As emended by notification No. 42-SSI (7)/ 54, of December 1955

2. 8. As amended by Notification No. 42-SSI (B) (7)/54 dated 29th April 1955

The Board shall hold a meeting atleast once in every quarter: provided the Board may, with the permission of the Central Government hold no meting in any particular quarter.

(1) The Central Government may at any time call a meeting of the Board.

(2) The Chairman may at any time call a meeting of the Board and shall do so, if a requisition for a meeting is presented to him in writing by atleast ten members.

(1) Any business which the Board or committee is required to transact may, if the Chairman of the Board or the Committee so directs, be referred by circulation of papers, to members, and any resolution or proposal so circulated and approved by the majority of members who have recorded their views in writing shall be as effectual and by binding as if such resolution or proposal were decided by a majority of votes at a meeting;

Provided that atleast ten members of the Board or a majority of the members of the Committee, as the case may be, have recorded their views on the resolution or proposal;

Provided further that when a resolution or proposal is referred by circulation of papers any five members of the Board or three members of the Committee, as the case may be, require that the resolution or proposal be referred to a meeting and thereupon such reference shall be made to a meeting of the Board or the Committee.

(2) When any business is so referred to members by circulation, a period of not less than 14 clear day in the case of the Board and 10 clear days in the case of a Committee shall be allowed for receipt of replies from members. Such period is to be reckoned from the date on which notice of business is issued.

(3) If a resolution or proposal is circulated, the result of the circulation shall be communicated to all the members.

(1) A record shall be maintained of all business transacted by the Board or its Committee, and copies of such record shall be submitted to the Central Government

(2) The record of business transacted at the meeting of the Board and of the Committee shall be signed by the Chairman presiding over such meetings.

(3) When business is transacted by circulation of papers a record of business so transacted shall be signed by the Chairman of the Board or the Committee, as the case may be, directing the circulation.

(1) The Board shall in each year prepare a budget for the ensuing year and shall submit it for the sanction of the Central Government in the second week of October provided that the first budget shall be so submitted or before such date as may be appointed by that Government.

(2) Subject to such orders as may be issued by the Central Government from time to time no expenditure shall be incurred until the budget is sanctioned by the Central Government and the expenditure is authorised by competent authority.

(3) The budget shall be in such form as the Central Government may direct and shall include-

(a) the estimated opening balance;

(b) the estimated receipts by way of;

(i) proceeds of the cess made over to the Board by the Central Government under section 14 of the Act;

(ii) any other fee that may be levied and collected under the Act or the rules thereunder;

(c) the proposed expenditure classified under the following heads (or such other heads as the Central Government may direct):-

(i) administration;

(ii) measures for promoting the sale and increasing the consumption of coir products;

(a) in India,

(b) outside;

(iii) research,

(iv) statistics;

(v) others.

(4) The proposed expenditure under each head shall be further classified under the following sub-heads.

(i) pay of officers,

(ii) pay of establishment,

(iii) allowances, honorarium etc.,

(iv) other charges, contingencies, etc,

(5) Supplementary estimates of expenditure shall be submitted for the sanction of the Central Government in such form and on such dates as may be directed by them.

¹[(1) The Board may enter into contracts relating to purchase of the goods, engagement of the consultants, technical collaboration and the like for the discharge of its functions under the Coir Industry Act, 1953 :

Provided that every contract for consultancy services which extends over a period of more than three years or involves consultancy fee in excess of rupees six lakh per annum shall require the previous sanction of the Central Government :

Provided further that every contract or contract for technical collaboration or consultation services with foreign firms or foreign individuals or foreign Governments shall require the previous sanction of the Central Government :

Provided also that consultation services which involve consultancy fee in excess of rupees fifty thousand per month shall require the previous sanction Of the Central Government :

Provided also that the provisions of General Financial Rules shall be followed scrupulously while entering into contracts or consultation services.]

²[(2) The Board may delegate the aforesaid power to enter into contracts referred to in sub-rule (1) to the Chairman or the Secretary or in the case of purchase of raw materials for a power loom factory to the Weaving Master of the Power Loom Factory, such power for entering into contracts on its behalf as it may think fit.]

(3) Contracts shall not be binding on the Board unless they are executed by the Chairman or Vice Chairman or by the Secretary, or by the Weaving Master of the powerloom, factory, with the previous approval of the appropriate authority concerned and the common seal of the Board, where necessary is affixed thereto;

Provided that the Weaving Master of the power loom factory and the Director of the Central Coir Research Institute acting together shall be competent to execute contracts extending over at period not exceeding three years which involve expenditure not exceeding Rs. 30, 000/- for purchase of raw materials for the powerloom factory:

(4) Neither the Chairman nor the Secretary not any member of the Board shall be liable for any assurance or contract made by the Board, but any liability arising under such assurance of contract shall be discharged from the moneys at the disposal of the Board.

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1. 10. Substituted by the Coir Industry (Seventeenth Amendment) Rules, 2010 vide Notification GSR810(E) dated 04.10.2010 w.e.f. 17.06.2010 for the following :-

2. 11. Substituted by the Coir Industry (Seventeenth Amendment) Rules, 2010 vide Notification GSR810(E) dated 04.10.2010 w.e.f. 17.06.2010 for the following :-

Rule 16 - Rule 16

Subject to the provisions or the Act and the rules, the Board may incur such expenditure as it may think fit and write of losses upto Rs.1,000 in any one case and may delegate to the Executive Committee or to the Chairman or Secretary or to the Weaving Master of the powerloom factory in the case of purchase of raw materials for the powerloom factory such financial powers as it may consider expedient: 

Provided that save with the sanction of the Central Government, no expenditure shall be incurred which is in excess of the sanctioned budget allotment under any head.

(2) Reappropriation within a head of expenditure may be made by the Board and subject to clause (d) of rule 22(2) the Board may delegate its powers in this behalf to the Executive Committee.

(3) Reappropriation between heads of expenditure shall not be made save with the previous sanction of the central Government.

(4) The Board shall not incur expenditure outside India in excess of Rs.10,000 on any one item without the previous sanction of the Central Government.

Rule 17 - Borrowing Powers

The Board may with the previous sanction of the Central Government borrow on the security of the Coir Fund or any other of its assets for meeting its expenses or for any other purpose referred to in section 10 of the Act; provided that no loan other than a loan from the Central Government or any State Government shall be taken, which is payable later than six months from the date of the loan.

Rule 18 - Accounts of the Board

The Board shall maintain accounts of income and expenditure as well as assets and liabilities relating to each year in the forms set out in the Schedule

(2) The audited accounts of income and expenditure and assets and liabilities together with the audit report thereon shall be submitted to the Central Government as soon as may be, after such accounts are audited and in an/case not later than seven moths from the close of the year to which the accounts relate.

(3) The Accounts of income shall be shown under the following heads:-

(a) Moneys received under section 14 of the Act.

(b) Grants received from the Central Government under section 14 A of the Act

(c) Any other money received by the Board.

(d) Interest on investments.

(e) Excess of income over expenditure of the power looms factory (Hindustan Coir)

(f) Excess of income over expenditure in showrooms and sales depots.

(4) Expenditure incurred in the year shall be shown under separate heads and sub ? heads as given in the Schedule:

Rule 19 - Forms to be used

The forms set out in the schedule to these rules shall be used for the purpose of the provisions of the Act or Rules, as the case may be, referred to in each form. The Board may either generally or in any particular case require such additions or alterations, as it may consider necessary to be made to any such form.

Rule 20 - The Board may call for and maintain such statistics as it considers necessary for the efficient discharge of its duties including those relating to-

(a) Spindles and looms operation.

(b) quantity and quality of coir yarn and coir products manufactured.

(c) labour employed,

(d) wages paid,

(e) stoppage of work,

(f) existing plants and additions or reductions thereto products exported,

(h) amount of cess collected.

Rule 21 - Pay and allowances of the secretary

The Secretary shall be entitled to such pay and allowances including T. A. and H.R.A. and shall be subject to such conditions of service in respect of leave pension, provident fund and other matters as may from time to time, be fixed by the Central Government.

Rule 22 - Restriction on delegation of powers

The Board shall not delegate any administrative or financial power to any Committee other than the Executive Committee:

(1) The Board shall not delegate any of the following powers to the Executive Committee

(a) the power to sanction expenditure in excess of rupees ten thousand in respect of any one item other than the item relating to purchase of the requirements of the powerloom factory

(b) the power to adopt the Budget Estimates of the Board on its behalf

(c) the power to sanction expenditure to be incurred outside India in excess of Rs. 5000 in respect of any one item,

(d) the power to reappropriate estimated savings in excess of Rs. 2500 in the case of any one item.

(e) the power to write off losses in excess of Rs. 500 in any one case.

Rule 23 - Appointments

(1) Save as provided for in sub section (1) of section 9 of the Act and subject to such delegation as may be provided in the Bye-laws, all appointments to post of officers and employees under the Board shall be made by the Board.

(2) The Board shall, form time to time fix the scale of establish

^**?Provided that no such post of officers or employees shall be created by the Board without the previous sanction of the Central Government:

Provided further that no such post the maximum scale of pay of which exceeds Rs. 15200/- per month shall be filled without the prior approval of the Central Government.?

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1. ** Substituted vide S. O. 474 (E) dated 28-5-1998

Rule 24 - Allowances and remuneration

Save with the previous sanction of the Central Government, no remuneration other than traveling allowance and halting allowance shall be made to any member on account of his service as such.

Rule 25 - Custody and disbursement of funds

(a) The proceeds of the customs duty levied under section 13 of the Act shall first be credited to the Consolidated Fund of India,

(b) The proceeds of the customs duty, after deducting the expenses of collection shall then be credited to the ?Coir Improvement Fund? under section ?P-Deposits not bearing interest (b) ? Reserve Funds?

(c) The licence fees levied and collected by the Board shall be credited to the Coir Fund.

(d) All expenditure of the Coir Board shall be charged to a separate minor head under the Major Head ?43-industries and supplies?. The expenditure will be met from the coir Fund to which payments to be made by the Central Government to the Board under section 14 of the Act shall also be credited.

***(e) The amounts of the Board shall be kept with the Central Government in a personal deposit account at a treasury provided that the Board may keep such amounts as may be necessary for day to day expenses with the State Bank of India or any of its subsidiaries.

(f) Withdrawal of funds shall require the sanction of the Chairman or the Vice-Chairman.

(g) Payments by or on behalf of the Board shall be made in cash or by cheque drawn against a current account of the Board.

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1. *** Amended by Notification No. 15 (1) /-tex (E) / 67. Tex (D) dt. 21-7-1969.

Rule 26 - Sending persons abroad

The Board shall not send any officer of the Board or any member to places outside India without the previous sanction of the Central Government.

Rule 27 - Report and returns

The Board shall submit to the Central Government a half-yearly report and an annual report on its activities and the working of the Act, within three months from the expiry of the period to which the report relates.

Schedule - SCHEDULE

SCHEDULE

FORM I

[See Rule 14 (5)]

Supplementary estimate of expenditure

Head of Account	Sanctioned estimate for the year	Expenditure up-to-date	Estimated expenditure for the rest of the year	Additional grant required	Remarks (Here briefly explain the reasons for the additional grand)

FORM II

See rule 18 (I)

Income and Expenditure Account of Coir Board Showrooms and Sales Depots for the year Ended 31st March,___________________

Figure for previous year	Head of Expenditure	Figures for current year	Income
			Figures for previous year	Figures for current year
Rs P	Schedule	Rs P	P	Schedule Rs. P
To	Salaries	1		By Commission 5 On sales
To	Commission to Managers of Showroom and Sales Depot.	2		By Miscellaneous 6 Receipts
To	Insurance			By Excess of expenditure over income
To	Rent
To	Rates & Taxes
To	Depreciation	3
To	Deferred Revenue Expenditure written of
To	Other charges	4
To	Excess of income over expenditure
Total

FORM ? III

[See Rule 18 (I)]

HINDUSTAN COIR, KALAVOOR

Manufacturing and Trading Account for the year ended 31st March,____________

Figures for the previous year	Expenditure	Figures for the current year	Figures for the previous year	Income	Figures for the current year
Rs. P		Rs. P	Rs. P		Rs. P
	To Opening Stock Raw material Dyes and Chemicals Semi-finished goods Work in progress others  To Purchases  Dyeing Charges Lubricants Water and  Electricity Wages    Employees contribution to Provident Fund and Employees State Insurance    Bonus to Workers carriage inwards    Depreciation Building Plant and Machinery Tools etc    To cost of finished goods Transferred from Manufacturing Account    To Opening stock of finished goods    To Gross profit Profit and Loss Accounts			By cost of finished goods transferred to Trading Account    By Closing stock  Raw materials Dyes and Chemicals Semi finished goods      Work in progress  Others.                       By sales     By Sales on Consignment Account    By Closing stock of finished goods.     By gross loss transferred to Profit and Loss Account.
Total

FORM ? IV 

[See Rule 18 (I)]

HINDUSTAN COIR, KALAVOOR Profit and Loss Account for the year Ended 31st March,________________

Figures for the previous year	Liabilities	Figures for the previous year	Assets	Figures for the current year
Rs.    P		Rs.           P		Rs.      P
	To Salaries and Allowances		By Gross profit Transferred from Trading Account
	To Traveling Allowance		By Miscellaneous Receipts
	To Contribution to Provident Fund and Employees State Insurance
	To Postage and Telegram
	To Telephone
	To Rates and Taxes
	To Interest
	To Insurance
	To Repairs and Maintenance of buildings
	To Repairs and Maintenance to machinery
	To Carriage outwards
	To Bank Charges
	To Discount
	To Advertisement charges
	To Stipend to Trainees
	To Stationary and Printing
	To Office Expenses
	DEPRECIATION Furniture and Fittings etc.
	Sundry expenses
	Net Profit		Net Loss
Total

FORM - V

[See Rule 18 (I)]

HINDUSTAN COIR, KALAVOOR

Balance Sheet as on 31^st March, ________________

Figures for the previous year	Liabilities	Figures for the previous year	Assets	Figures for the current year
Rs. P		Rs. P		Rs. P
	Capital Balance as per last balance sheet  Profit and Loss Account Net profit brought down from last balance sheet Add net profit during the year  Loans from Government of India  Loans from Bank    Current liabilities Sundry Creditors Interest outstanding Deposits/ Advances Other liabilities		Schedule Fixed Assets 7      Current Assets  Closing Stock  Raw Materials Chemicals Semi finished goods work in progress Finished goods Stock with the Showrooms    Sundry Debtors Showrooms other Stamps in hand Cash at bank Cash in hand    Loans and AdvancesDeposits recoverable Advance to Employees Advance to others.
Total

FORM ? VI

[See rule 18 (I)-]

Income and Expenditure Account of the Coir Board for the year ended 31st March.

Figures for the previous year	Head of Expenditure	Figures for the current year	Figures for the previous year	Head of Income	Figures for the current year
Rs. P		Rs. P	Rs. P		Rs. P
	To Administration	8		By Moneys received under Section 14 of the Coir Industry Act, 1953
	To Expansion of Home Market
	To Expansion of Over- seas Market			Less Cess Collection Charges
	To Research (Science and Technology)	9
	To Statistics Documentation and Data Base			Grant received from Govern- ment of India under Section 14-A of Coir Industry Act, 1953.
	To Marketing and Publicity	10
	To Strengthening of National Level Training Institutions			Other Receipts Interest on Investments	13
	To Export Regulation and Inspection- floor purchase price
	To Support for Cooper- ativisation in Coir (All India )	11		Excess of Expenditure over Income Hindustan Coir
	To Support Training Infrastructures			Excess of Expenditures over Income Showrooms
	To Surveys and Studies			Excess of Expenditure over Income
	To Establishment of Central Marketing Organisation
	To Component Plan Scheduled Castes And Scheduled Tribes	12
OTHERS
	Travelling Allowance to Members
	Depreciation Interest on loans Excess of Income over expenditure Showrooms.
	Excess of Income over expenditure Hindustan Coir
	Excess of Income over expenditure.

N OTE: Any new items will be added as per Budget requirements:

FORM ? VII

[See Rule 18 (I)]

Balance sheet of the Coir Board as on 31st March,________________

Figures for the previous year	Liabilities	Figures for the current year	Figures for the previous year	Assets	Figures for the current year
Rs. P	Schedule	Rs. P	Rs. P	Schedule	Rs. P
	Capital  Balance as per last balance sheet    Coir Found AccountOpening Balance  Less: Excess of Income over expenditure during the year.  Loan from Government of India  Current Liabilities Sundry creditors Interest outstanding Deposits / advances Other liabilities			Fixed Assets Investments  Current Assets  Closing Stock Stock with showrooms  Sundry Debtors Showrooms Hindustan Coir Others Stamp in hand Cash in hand Cash at Bank in current a/c Cash at Bank in deposit account Loans and Advances Deposits recoverable Advance to employees Advance to others Coir Fund Account Opening balance Add. Excess of expenditure overcome	14    15      16
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