[1][THE KERALA KHADI AND VILLAGE INDUSTRIES BOARD
RULES, 1960 In exercise of the powers
conferred by Section 33 of the Kerala Khadi and Village Industries Board Act,
1957 (Act 9 of 1957) the Government of Kerala hereby make the following Rules,
namely: - These rules may be called The
Kerala Khadi and Village Industries Board Rules, 1960. In these rules, unless the
context otherwise requires (a)
'Act' means the Kerala Khadi and Village Industries Board Act,
1957. (b)
Chairman' means the Chairman of the Board. (c)
Vice-Chairman' means the Vice-Chairman of the Board (d)
'Government means the Government of Kerala. (e)
'Form' means a form appended to these rules (f)
'Section' means a Section of the Act. Save as provided in the Act, the
Chairman, Vice-Chairman and the other members of the Board shall hold office
for a period of 3 years from the date of notification of their appointments in
the Gazette and shall, be eligible for re-appointment:][2] [3][Provided
that the Government may, by notification in the Gazette and for reasons to be
stated therein, extend the said period of three years by such period, not
exceeding two months at a time, so however that the aggregate period of
extension shall not exceed six months.] [4][Provided
further that when a new member is appointed after the constitution of the Board
or when a member is nominated to fill up the vacancy in the office of the
Chairman or Vice-Chairman, such member, Chairman or Vice-Chairman shall cease
to be a member or Chairman or Vice-Chairman as the case may be on the date on
which the term of office of the other. members expire.] A member appointed to fill a
casual vacancy shall hold office only for the period for which the member whose
place he fills would have been entitled to hold office if the vacancy has not
occurred; The non-official members of Board
shall be entitled to traveling and daily allowances for journeys performed for
attending to the meetings of the Board or for the purpose of discharging such
duties as may be assigned to them by the Board, at the rates admissible to the
members of the first class committees, under Rule III Kerala Service Rules-Part
II. The official members of the Board will be eligible to draw travelling
allowance and daily allowance admissible to them under the Kerala
Service-Rules, as amended from time to time. The rate of T. A and D. A. for
members of any Committee appointed by the Board under section II of the Act
shall be fixed by the Board with the sanction of the Government. (i)
The Chairman shall be responsible for the proper functioning of
the Board and the implementation of its decisions and discharge of its duties
under the Act: (ii)
Subject to such delegation as may be made under the Act or Rules
made thereunder, the Chairman shall; (a)
cause important papers and matters to be presented to the Board as
early as practicable and; (b)
issue directions as to the method of carrying out the decisions of
the Board. (iii)
The Chairman shall exercise administrative control over all
departments and officers of the Board; (iv)
The Chairman may sanction expenditure on contingencies, supplies
and services and the purchase of articles required for the working of the
office of the Board and for the execution of measures, in furtherance of the
objects of the Act subject to necessary provisions in the Budget. The Vice-Chairman shall exercise
such of the powers as are delegated to him by the Chairman. (i)
The Secretary shall work under the general control of the Chairman
who may delegate to him any or all of the powers and duties of: (a)
maintaining an account of the receipt and expenditure of the
Board. (b)
presenting a draft annual report of the working of the Board, to
the Board for approval and submitting the report as approved by the Board, to
the Government. (c)
convening of the meetings of the Board under the directions of the
Chairman. (d)
drawing up agenda for each meeting under the Chairman's directions
and supplying the same to each member of the Board along with the notice of the
meeting. (e)
maintenance of the minutes of the meetings of the Board; (f)
furnishing to Government all reports including annual reports and
returns and necessary documents required under the Act or the rules, [5][xxx] (g)
preparation of the annual budget of the Board [6][and] (h)
Sanctioning expenditure of contingencies, supplies and services and the
purchase of articles required for the working of the office of the Board up to
a maximum of [7][Rs.
5000] at a time subject to the general rules contained in the Travancore Financial
and account code and also subject to the condition that a list of expenditure
so incurred shall be placed before the Standing Finance Committee appointed
under Section II. (ii)
The Secretary shall keep a record of the Members of the Board and
their addresses. If a Member changes his address, he shall notify his new
address to the Secretary who shall thereupon enter his new address in the
record. But if the member fails to notify his new address the address on the
official record shall for all purposes be deemed to be the Member's address. Any person appointed as Secretary
shall be given pay and/or allowances as prescribed by the Government. He shall
be subject to the General rules regarding disciplinary powers, control etc;
applicable from time to time to the Kerala Civil Service; Contracts shall not be binding on
the Board unless they are executed by the Chairman and the seal of the Board
affixed thereto. (i)
The annual programme under Section 17 of the Act for the ensuing
finical year shall be prepared and approved by the Board during the previous
financial year in form I and forwarded to the Government before the 1st October
of the year in which it is prepared. (ii)
A supplementary programme, if any, under Section 19 may be
prepared and approved by the Board in Form II and forwarded to the Government
before 30th June of each year for which it applies. The Budget under Section 24 shall
be prepared showing the estimated receipts and expenditure for the next
financial year in Form III and approved by the Board and shall be forwarded to
the Government before the 1st October of the year, in which it is prepared. A supplementary budget, if any,
under Section 26 shall be prepared in Form IV and shall be forwarded to the
state Government for sanction in the 1st week of March in that year. The annual report under Section
27 shall be prepared by the secretary in Form V under the directions of the
Chairman and placed before the Board for approval. After approval by the Board,
10 copies of the report shall be forwarded to the Government before the expiry
of the period specified under Section 27 of the Act. A quarterly progress report shall
be prepared by the Secretary and copies thereof be submitted to the Government
or any other authorities as the Government may require from time to time. The receipts and expenditure of the
Board shall be classified under ordinary and capital, major, minor or
subordinate heads of accounts as the Government may, in consolation with the
Board, direct and shall be shown under such further heads of accounts as the
Board may deem necessary for purposes of information and control. Annual statement of accounts
referred to in Section 29 shall be prepared within 6 months of the close of the
financial year, showing the financial results of the Schemes or works
undertaken by the Board in that year. (i)
The Board shall disburse grants, subsidies and loans in accordance
with the rates and terms sanctioned by the Khadi and Village Industries
Commission or the Government as the case may be; (ii)
The Board may reduce the rates at which grants and subsidies are
payable, but shall not enhance such rates except with the prior approval of the
commission or the Government as the case may be; [8][(iii)
Grants and subsidies may be paid to Institutions or Co-operative Societies
registered under any statute or public trusts or to individual for the
development of Khadi and Village Industries as defined in the Act in accordance
with the pattern for financial assistance approved by the Khadi and Village
Industries Commission or the State Government as the case may be.] (iv) The Board shall not deviate from the loan
rules prescribed by the Commission or the Government and any amendment or
modification by the Commission or the Government shall have affect from the
date it is made. The common seal of the board
shall remain in the custody of the Secretary. Notwithstanding anything
contained in the foregoing rules, the Government may require special reports
from the Board and lay down the manner and the form in which such reports shall
be made, or may require from the Board answers to questions upon which the
Government may need information. The Government may also require the Board to
furnish a true copy of each of any contract of agreement between the Board and
any other party. [1] Issued by
G. O. MS. No. 760/Ind. dated 25-9-1960 as SRO 62/60. [2] Substituted
by G. O. (MS) 55/Ind. pub. in K. G. dated 15-12-1965. [3] Inserted
by SRO 23/80 pub. in K. G. Ex. No. 10 dated 5-1-1980. [4] Substituted
by G. O. (MS) 55/Ind. pub. in K. G. dated 15-12-1965. [5] Omitted
by G. O. (MS) 77/Ind. pub. in K. G. dated 14-2-1961. [6] Inserted
by G. O. (MS) 77/Ind. pub. in K. G. dated 14-2-1961. [7] Substituted
by SRO 883/87 pub. in K. G. Ex. No. 526 dated 23-6-1987. [8] Substituted
by G. O. (MS) 259/67/Ind. pub. in K. G. dated 22-8-1987.THE
KERALA KHADI AND VILLAGE INDUSTRIES BOARD RULES, 1960
PREAMBLE