RAJASTHAN KHADI AND VILLAGE INDUSTRIES BOARD (AMENDMENT) ACT, 1968 (15 of 1968)

Preamble - RAJASTHAN KHADI AND VILLAGE INDUSTRIES BOARD (AMENDMENT) ACT, 1968

THE RAJASTHAN KHADI AND VILLAGE INDUSTRIES BOARD (AMENDMENT) ACT, 1968

[Act No. 15 of 1968]

[1st October, 1968]

PREAMBLE

An Act further to amend the Rajasthan Khadi and Village Industries Board Act, 1955.

Be it enacted by the Rajasthan State Legislature in the Nineteenth Year of the Republic of India as follows:--

 

Section 1 - Short title

This Act may be called the Rajasthan Khadi and Village Industries Board (Second Amendment) Act, 1968.

 

Section 2 - Amendment of section 4, Rajasthan Act 5 of 1955

For section 4 of the Rajasthan Khadi and Village Industries Board Act, 1955 (Rajasthan Act 5 of 1955), hereinafter referred to as 'the principal Act', the following shall be substituted, namely:--

"4. Composition.--

(1)     The Board shall consist of the following:--

 

(a)      A Chairman, who shall be a non-official to be nominated by the State Government, and

(b)      Twelve other members, to be appointed by the State Govern-ment, of whom at least eight shall be non-official Members."

 

Section 3 - Amendment of section 10, Rajasthan Act 5 of 1955

For section 10 of the principal Act, the following shall be substituted, namely:--

''10. Allowances to Chairman and non-official Members.--

The Chairman and non-official members of the Board shall be paid from the fund of the Board, such allowances as may be prescribed."

 

Section 4 - Repeal and Saving

(1)     The Rajasthan Khadi and Village Industries Board (Amendment) Ordinance, 19C8 (Rajasthan Ordinance 1 of 1968), is hereby repealed.

 

(2)     Notwithstanding such repeal, anything done or action taken under the said Ordinance shall be deemed to have been done or taken under this Act as if this Act had commenced on the 26th day of June, 1968.