(1)
These
rules may be called the Karnataka Border Area Development Authority Rules,
2011. (2)
They
shall come into force from the date of their publication in the Official
Gazette. (1)
In
these rules, unless the context otherwise requires.-- (i)
"Act"
means the Karnataka Border Area Development Authority Act, 2010; (ii)
"Section"
means a section of the Act; (iii)
'"Form"
means a form appended to these rules; (iv)
"Financial
year or year" means a year commencing from 1st day of April and ending
with 31st day of March; (v)
"Meeting"
means meeting of the Authority or meeting of the subcommittee of the Authority. (2)
The
words and expressions used in these rules but not defined shall have the same
meaning assigned to them in the Act. CHAPTER II : GENERAL PROVISIONS The salary/allowances to the Chairman of the
Authority shall be paid as per the Karnataka Ministers Salaries and Allowances
Act, 1956 (Karnataka Act 5 of 1957). (1)
The
non-official members of the Authority, other than the Chairman shall be paid
the travelling allowance at the rate admissible to the Group 'A' Officers as
per Annexure-A of the Karnataka Civil Services Rules, 1957 and the sitting
allowance shall be paid at a specified rate for attending the meetings of the
Authority and sub-committee meetings. (2)
The
allowances paid to the experts for the services rendered by them as per Section
13 shall be at such rate paid to the member of the Authority and the honorarium
paid to them shall be at the rate specified by the Authority from time to time. The Secretary, in addition to exercising the powers
and performing the duties conferred on him or vested in him under the Actor any
rules for the time being in force shall.-- (a)
attend
every meeting of the Authority and sub-committee meeting; (b)
record
the proceedings of every meeting of the Authority briefly or cause to be
recorded; (c)
give
opinion or any clarification to any resolution laid or with respect to any
question raised in the meeting; (d)
implement
all the resolutions and the orders of the Authority, but where the difficulty
arises in bringing effect the resolutions or the orders, the same shall be
reported in the next meeting and act as per the directions of the Authority; (e)
supervise
and control all the officers and the staff of the Authority; (f)
be
the custodian of all the correspondence of the Authority or the correspondence
made on behalf of the Authority or through his own power in respect of the
meeting of the Authority. (1)
Every
sanctioned post of the Authority shall be filled by deputation of employees of
the Karnataka Government or employees of the Central Government or the
employees of any other State Government or employees of the autonomous body. (2)
But,
the personal establishment of the Chairman of the Authority, shall be appointed
on deputation as per sub-rule (1) not exceeding the term of office of the
Chairman or as the status declared by the State Government, subject to the mode
and limitation specified by the Government. The personal staff shall be
appointed on contract basis for a term not exceeding the term of office of the
Chairman. (1)
The
amount which shall be paid to the Fund of the Authority shall be credited to
the account of the Authority in a scheduled bank specified by the Authority. (2)
Subject
to any direction issued by the Government, the income and expenditure account
of the Authority including annual accounts, shall be kept in such manner and in
such form specified by the Secretary on the advice of the State Accounts
Department. (3)
The
expenditure from the fund of the Authority shall be incurred in accordance with
the relevant rules and procedures specified by the Government. (4)
The
Authority, as far as possible, after the expiry of the financial year, in the
first meeting, shall approve the accounts of that year. These accounts shall be
prepared in the prescribed form and approved. (5)
The
authority shall submit the annual accounts to the Government immediately after
its final approval. (1)
The
budget of every financial year shall be prepared in the form specified in the
schedule and shall be audited by the Auditors appointed by the Government and
shall be laid before the Authority. The Authority, after its approval, shall
send the same to the State Government within the date specified by the State
Government for approval. The Audit fee shall be paid having regard to the
status of the Post of the Auditor. (2)
The
budget approved by the Government shall be the budget of the Authority for that
year. The budget shall be issued along with the seal of the Authority and duly
signed by the authorised authority. (3)
The
Authority shall submit to the Government the details of the proposed
expenditure if it requires more amount than the amount provided in the approved
budget. The Authority shall prepare annual report
including the matters as may be directed by the Government and also including
the important activities framed, undertaken and completed by the Authority,
financial status, staff pattern and officers and allied matters framed by the
Authority and shall get the approval of the Authority and shall be forwarded to
Government within the period specified by the Government. Karnataka Border Area Development
Authority Rules, 2011