In exercise of the powers
conferred by section 60 of the Damodar Valley Corporation Act, 1948 the
Corporation, with the previous sanction of the Central Government, hereby makes
the following regulations : These Regulations may be called
the Damodar Valley Corporation (Conduct of Business) Regulations, 1951. In these Regulations, unless the
context otherwise requires : a)
"Assistant Secretary", "Under Secretary",
"Deputy Secretary", "Joint Secretary" and "Additional
Secretary" [1]mean
the officers appointed as such by the Corporation.[2] b)
"Chairman" means the Chairman of the Corporation. c)
"Financial Adviser" means the Financial Adviser of the
Corporation. d)
"Secretary" means the Secretary of the Corporation. The business of the Corporation
shall be transacted at a meeting of the Corporation to be held ordinarily once
a month, or by circulation of relevant documents amongst the chairman, Members
and the Financial Adviser, or in such other manner as may be determined by the
Corporation from time to time. Provided that in urgent cases of
the nature specified by resolution of the Corporation, the Chairman may
exercise the powers of the Corporation subject to a report being made to the
Corporation in the next or subsequent meeting. No final decision on any matter
involving revenue and expenditure shall be taken without the advice of the
Financial Adviser.[3] Any two Members shall form a
quorum at a meeting of the Corporation. Notice of a meeting signed by
such officer as the Chairman may authorise shall ordinarily be given to every
Member and the Financial Adviser at least 3 days before the meeting. (a) The
Agenda and record of proceedings of meeting of the Corporation should be
prepared and maintained either by the Secretary, [4]the
Additional Secretary, the Joint Secretary or a Deputy Secretary. (b) The
agenda note shall contain the views of the Financial Adviser on all matters
involving revenue and expenditure. No matter relating to revenue and
expenditure shall be included in the agenda or be circulated for decision
unless previous advice has been taken thereon from the Financial Adviser. (c) The
agenda shall be circulated to Members and Financial Adviser at least 24 hours
before the meeting is held with explanatory notes on each item. 1) the
minutes of every meeting shall be recorded by such officer as the Chairman may
authorise in this behalf. 2) The
minutes of the previous meeting shall be placed before the next meeting of the
Corporation for confirmation. The Chairman, when present and in
his absence one of the Members shall preside over every meeting of the
Corporation. Every decision of the Corporation
shall be taken by a majority of the votes of the members present at the
meeting. The proceedings of meetings of
the Corporation shall not be enclosed to any person without the consent of the
Members and Chairman. The Corporation may in connection
with its business and functions authorise or require its officers and servants
to do anything necessary for the proper discharge of the functions and business
of the Corporation. 1) Orders
and other instruments made and executed in the name of the Corporation shall be
authenticated by the signature of the Secretary,[5]Additional
Secretary, Joint Secretary, Deputy Secretary, Under Secretary or Assistant
Secretary. 2) All
contracts and assurance of property made on behalf of the Corporation shall be
executed on behalf of the Corporation by the Secretary, [6]Additional
Secretary, Joint Secretary, Deputy Secretary or by such other officer as the
Corporation may, in any particular case, authorise in this behalf. Provided that contracts and
assurance of property in respect of which tenders or offers are accepted by an
officer authorised by the Corporation in that behalf may be executed on behalf
of the Corporation by such officer.[7] [1] As amended by D.V.C.
Notification No. 13 dated the 20th May, 1959. [2] As amended by D.V.C.
Notification No. 104 dated the 13th May, 1977. [3] As amended by D.V.C. Notification
No. 194 dated the 13th May, 1977. [4] As amended by D.V.C.
Notification No. 13 dated the 20th May, 1959. [5] As amended by D.V.C.
Notification No. 13 dated the 20th May, 1959. [6] As amended by D.V.C.
Notification No. 13 dated the 20th May, 1959. [7] As amended by D.V.C.
Notifications No. 3 and No. 13 dated the 20th May, 1959.THE DAMODAR VALLEY CORPORATION
(CONDUCT OF BUSINESS) REGULATIONS, 1951
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