Orissa Khadi and Village Industries Board (Functions and Conduct of Business of Committees) Regulations, 1981

Orissa Khadi and Village Industries Board Act, 1955

The Orissa Khadi and Village Industries Board (Functions and Conduct of Business of Committees) Regulations, 1981

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1. Short title and commencement. - (1) These regulations may be called the Orissa Khadi and Village Industries Board (Functions and Conduct of Business of Committees) Regulations, 1981.

(2) They shall come into force on the date of their publication in the Official Gazette.

2. Definitions. - (1) In these regulations, unless the context otherwise requires-

(a) "Act" means the Orissa Khadi and Village Industries Board Act, 1955;

(b) "Committee" means a Committee appointed by the Board under Section 14 of the Act;

(2) All words and expressions used but not defined under these regulations shall have the same meaning, respectively assigned to them in the Act and the rules.

Part-I

Functions of the Committees

3. Ordinarily, the Committees of the Board shall deal with the matters referred to them by the Board specifically.

4. Every Committee shall examine in detail the matters placed before it either in relation to the subjects assigned or as may be referred to and furnish its recommendations to the Board. Every Committee may also dispose of matters that come before it in such other manner as may be authorised by the Board.

5. The proceedings of every Committee shall be placed before the Board.

6. The Board shall take into consideration the recommendation of the Committee and take such action as it thinks fit.

7. The Committee shall perform such other functions as may be delegated by the Board.

Part-II

Conduct of business of the Committees

8. The Committee shall ordinarily meet at least once in every two months, on the date and hour fixed at the office of the Board or at such other convenient place as the Committee shall from time to time determine.

9. The President of the Board may at any time call a special meeting of the Committee and shall do so within a week of the receipt of a requisition stating the business to be transacted, signed by not less than three members of a Committee.

10. A meeting of the Committee shall be convened with the approval of the President who shall be the Chairman of the Committee. The agenda and time of the meeting shall also be approved by the Chairman of the Committee. The Secretary of the Board shall place before the Committee any matter which the President of the Board may like to refer.

11. No business shall be transacted at any meeting of the Committee unless a quorum of three members thereof including at least one nonofficial member and excluding the President is present.

12. All questions which may come up before the Committee at any meeting shall be decided by the majority of the members present and voting at the meeting and in case of equality of votes the presiding member shall have the power to exercise a second or casting vote.

13. Every meeting of a Committee shall be presided over by the President of the Board. If the President is absent, a member of the Committee, chosen by the members present at the meeting shall preside.

14. (1) All minutes of proceedings of a meeting shall be recorded and shall be signed by the presiding member. For this purpose only a summary of discussion and the recommendation of the Committee shall be recorded.

(2) The Secretary shall placed copy of the minutes of the proceedings of each meeting of the Committee at the next meeting of the Board and shall also forward copies thereof to the Government in the Industries Department and to the Khadi and Village Industries Commission, within seven days of each such meeting.

15. Any member of a Committee other than the President who fails to attend four consecutive meetings thereof shall cease to be member of such Committee but may be restored by the Board on his written request.

16. (1) Any non-official member of a Committee may resign from his office by a notice in writing addressed to the Secretary of the Board, land the Secretary shall, on receipt of such a notice of resignation, obtain confirmation from the person concerned as to its genuineness unless the person resigning delivers the notice of resignation Personally to the Secretary. The Secretary shall place the same before the Board for consideration and acceptance.

(2) Vacancies caused by resignation, death or otherwise shall be filled up by the Board.

17. Every Committee may, for transacting the business of the Committee and for carrying out the purposes for which it is appointed utilise the services of the staff of the Board.

18. The business of the Committee shall be conducted in a simple and business like manner and the elaborate procedure of moving resolutions as prescribed in the Orissa Khadi and Village Industries Board (Procedure and Disposal of Business) Regulations, 1980 shall not be applicable.

19. Subject to the provisions contained in the foregoing regulations, the provisions contained in the Orissa Khadi and Village Industries Board (Procedure and Disposal) Regulations, 1980 shall so far as may be applicable, apply to the conduct of business of a Committee under these regulations.