Whereas certain draft
rules proposed to be made under the Goa State Commission for Women Act, 1996
(Goa Act 10 of 1996), were published as required by section 22 of the said Act,
at pages 729 to 736 of the Official Gazette (Extraordinary NO. 2 Series I NO.
51 dated 25/3/1997 under Notification NO. 4-18-96/SWD (W&C Dev.) dated
3.3.1997 of the Department of Social Welfare, Government of Goa, inviting
objections and suggestions from all persons likely to be affected thereby
within 30 days from the date of publication of the said Notification in the
Official Gazette. And Whereas the said
Gazette was made available to the public on 25.3.1997; And Whereas no
objections or suggestions have been received from the public on the said draft
rules by the Government. Now, therefore, in
exercise of the powers conferred by section 22 read with sections 4, 5, 6, 9,
15, 18 and 19 of the Goa State Commission for Women Act, 1996 (Goa Act 10 of
1996), the Government of Goa hereby makes the following rules, namely:- (1)
These rules may be
called the Goa State Commission for Women Rules, 1997. (2)
They shall come into
force from the date of their publication in the Official Gazette. In these rules, unless
the context otherwise requires,- (i)
"Act" means
the Goa State Commission for Women Act, 1996 (Act 10 of 1996); (ii)
"Section"
means a section of the Act; (iii)
Words and phrases used
but not defined herein shall have the same meaning as assigned to them under
the Act. The
Chairperson of the Commission shall be a person who is.- (i)
a degree holder from any
recognized University/Institution; (ii)
proficient in Konkani
and Marathi; and (iii)
at least 40 years of
age. (1)
The Chairperson of the
Commission shall be paid an honorarium of Rs. 200/- per day per sitting and
every member appointed on honorary basis shall be paid honorarium of Rs. 150/-
per day per sitting. (2)
The Chairperson
appointed on honorary basis shall be paid Rs. 1000/- per month as conveyance
allowance and the members appointed on honorary basis shall be paid TA/DA as
per the entitlement of Class I Government Officers. (3)
The Chairperson
appointed on honorary basis shall be paid telephone allowance of Rs. 500/- per
month. The members appointed on honorary basis shall be paid Rs. 250/- per
month as telephone allowance. (1)
The Member-Secretary to
be nominated by the State Government shall be on deputation under usual terms
and conditions, who shall be a grade I Officer in the pay scale of Rs.
3000-4500. (2)
The Member-Secretary
shall discharge the duties as Member-Secretary on regular basis. He/She shall
be eligible to draw the salary and allowances as per entitlement. The important
administrative matters of the Commission shall be placed before the Member-Secretary
who may pass general or specific orders on such matters. The Member-Secretary
shall be responsible for having the agenda prepared for each meeting of the
Commission. The Member-Secretary shall exercise all such administrative and
financial powers in connection with day to day affairs of the Commission on par
with such powers of the Head of a Government Department for all purposes such
as FR, SR and Delegation of Financial Powers Rules. (3)
The Member-Secretary
shall be the appointing and disciplinary authority in respect of all the staff
of the Commission. For, appointment/promotion of the staff of the Commission,
the DSC/DPC shall consist of the following members:- (1) Member-Secretary .... Chairperson (2) Dy. Director
(Department of Women & Child Development) .... Member (3) Programme Officer (Department of Women
& Child Development) .... Member (1)
The salaries and
allowances of the staff appointed for the office of the Commission shall be on
par with those of other Government employees of respective category. (2)
The recruitment rules
for the recruitment of staff for the office of the Commission shall be the same
as are applicable to different categories as in other Government Departments.
The Commission may appoint the staff of various categories from other
Government Departments on deputation basis and they shall be governed by
general rules of deputation. The TA/DA shall be paid to staff of the Commission
on par with other Government employees of the same category. (1)
The non-official members
appointed by the Commission in any Committee, shall be entitled for sitting
allowance of Rs. 150/- per day per sitting. (2)
In case of other tasks
of Committee as assigned by the Commission, the concerned members shall be
entitled for TA/DA as admissible for Grade I Government Officers. The Commission shall
include the name of registered voluntary organization for women within the
State of Goa in the register to be maintained by the Commission as per Form 'A'
appended to these Rules. The Commission shall
prepare an annual statement of accounts and its annual report as per Form B and
Form C respectively appended to these Rules. The annual report shall be
submitted to the Government in the Form mentioned above in the month of April
of the succeeding year.GOA STATE COMMISSION FOR WOMEN RULES, 1997
PREAMBLE