Revolutionising Law Reporting !
 |
 |
 |
| Install Now! | Install Now! | Install Now! |
The Development Boards for Vidarbha, Marathwada and the rest of Maharashtra Order, 1994
Published vide Notification No. GS/G/94/DB/432, dated 30th April, 1994
mh027
Order
No. GS/G/94/DB/432. - In exercise of the powers conferred by the State of Maharashtra (Special Responsibility of Governor for Vidarbha, Marathwada and the rest of Maharashtra) Order, 1994 issued by the President of India under Article 371 of the Constitution, I, P.C. Alexander, Governor of Maharashtra, hereby make the following order, namely :- 1. Short title and commencement. - (1) This order may be called the Development Boards for Vidarbha, Marathwada and the rest of Maharashtra Order, 1994. (2) It shall come into force on such date as the Governor may, by an order in the Official Gazette, appoint. (3) It shall remain in force upto and inclusive of such date as the State of Maharashtra (Special Responsibility of Governor for Vidarbha, Marathwada and the rest of Maharashtra) Order, 1994 remains in force. 2. Establishment of Development Boards. - The Governor of Maharashtra shall by order made in this behalf, constitute a separate Development Board, one each for Vidarbha, Marathwada and the rest of Maharashtra area in the State of Maharashtra. These Boards shall be known respectively, as -(a) The Vidarbha Development Board;
(b) The Marathwada Development Board;
(c) The Development Board for the rest of Maharashtra.
3. Areas of Development Boards. - The area of the respective Development Boards shall be as specified hereunder :(a) The Vidarbha Development Board shall cover the areas of the Nagpur and Amravati Revenue Divisions;
(b) The Marathwada Development Board shall cover the areas of the Aurangabad Revenue Division;
(c) The Development Board for the rest of Maharashtra shall cover the areas of the Konkan, Pune and Nashik Revenue Divisions.
4. Composition of Development Boards. - (1) Each Development Board shall consist of members not exceeding 7 including the Chairman all of whom, shall be appointed by the Governor.(a) One member of the Maharashtra State Legislature from the area of the respective Development Board;
(b) One member of a local authority from the area of the respective Development Board;
(c) Three experts from amongst persons, who -
(i) have special knowledge of the planning process, finances and accounts of Government; or
(ii) have had a wide experience in financial matters and administration; or
(iii) have special knowledge in different fields like irrigation, public health, public works, industries, agriculture, education or employment;
(d) A Commissioner of Revenue Division from the area of respective Development Board;
(e) An Officer of the State Government not below the rank of an Additional Commissioner of a Revenue Division from the respective Development Board.
(2) The Officer referred to in sub-clause (e) of clause (1) shall be Member Secretary of each respective Development Board. 5. The term of office and allowances payable to Chairman and Members. - (1) The term of office of the Chairman and the members shall be such as the Governor may specify while appointing them. Governor may terminate the appointment of any member including the Chairman or reconstitute the Board before the expiry of the term of the member or as the case may be of the Board. (2) The members including the Chairman, other than the members referred to in paragraph (c) of sub-clause (1) of clause 4 shall be members, and shall cease to be a member or, as the case may be, the Chairman, as soon as he ceases to belong to the category from which he is appointed as member. (3) Any member including the Chairman other than the members referred to in paragraph (d) and (e) of sub-clause (1) of clause 4 may, at any time resign his office by writing under his hand addressed to the Governor and on the date on which his resignation is accepted by the Governor he shall be deemed to have vacated his office. (4) The Chairman and members shall be paid such fees and allowances for attending the meetings of the Development Board and for performing any other functions of the Development Board and the members referred to in paragraph (e) of sub-clause (1) of clause 4 shall be paid in addition, such honorarium, as the Governor may, from time to time, fix. 6. Functions of the Development Board. - The Development Board shall, from time to time :(a) ascertain relative levels of development in different sectors in relation to its area on the basis of appropriate indicators, having regard to the levels of development in the State as a whole;
(b) assess the impact of various development efforts in removing backlog and in achieving over all development within its area;
(c) suggest the levels of development expenditure over the area of the Development Board during a plan period including the annual plan; and
(d) prepare an annual report on its working and send it, as far as practicable within three months after the end of every financial year, to the Governor for placing it before the Maharashtra State Legislature.
7. Allocation of funds for development expenditure. - (1) The Governor of Maharashtra shall ensure equitable allocation of funds for development expenditure over the areas of Development Board, subject to the requirements of the State as a whole. (2) In ensuring equitable allocation of funds, the Governor may -(a) take into consideration the recommendations, if any, made by the Development Board, and
(b) where he considers it necessary and appropriate, seek advice from any person of body of persons in the matter of the allocation of funds.
8. Allocation of funds to be reflected in annual financial statements. - The allocation of funds or outlays made by the Governor shall be reflected in Annual Financial Statement to be placed before the State Legislature and the development activities with regard to the outlays as aforesaid, shall be carried out or caused to be carried out by the State Government and the funds so allocated shall be non divertible from the area of one Board to that of another Board: Provided that -(a) reappropriation may be made in conformity with the budgetary rules and procedure on the development activities undertaken as aforesaid within the area of a Board.
(b) in the implementation of the developmental activities, the prevailing norms shall be adhered to, and
(c) the respective administrative departments shall continue to implement and exercise administrative and technical supervision and control over the developmental activities.
9. Directives by the Governor. - The Governor may, by order, from time to time give directions to a Development Board in the matter of its functioning. 10. Suitable arrangement for education, training and employment. - The Governor shall ensure equitable arrangement providing adequate facilities for technical education and vocational training and for adequate opportunities for employment in services under the control of the State Government in respect of the area of each Development Board, subject to the requirements of the State as a whole, and for that purpose the Governor shall give suitable directions to the State Government from time to time, and while doing so, the Governor may, where he considers it necessary and appropriate, seek advice from any person or body of persons. 11. Rules. - The Governor may, by order, from time to time make such rules, including the rules for the proper transaction of the business in relation to his function under clause (2) of the article 371 of the Constitution and for the effective implementation of the provisions of this order, as he considers necessary.
