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INDIAN COUNCIL OF WORLD AFFAIRS RULES, 2006
In exercise of the powers conferred by sub-section (2) of Section 25 of the Indian Council of World Affairs Act, 2001 (29 of 2001), the Central Government hereby makes the following rules, namely:
Rule 1 Short title and commencement
(1) These rules may be called the Indian Council of World Affairs Rules, 2006.
(2) They shall come into force on the date of their publication in the Official Gazette.
Rule 2 Definitions
In these rules, unless the context otherwise requires:
(a) "Act" means the Indian Council of World Affairs Act, 2001 (29 of 2001);
(b) "Form" means a Form annexed to these rules;
(c) "section" means a section of the Act;
(d) words and expressions used herein and not defined but defined in the Act shall have the meanings as respectively assigned to them in the Act.
Rule 3 Manner of filling vacancies among members
(1)The nomination under Section 7 to fill the vacancy caused by the expiration of the term of office of a member shall be made before the expiration of the term of the office of such member.
(2)The Director-General shall, before four months of the expiration of the term of office of the member take action for the filling up of the vacancy and make a request to:
(a)the Speaker of the Lok Sabha or the Chairman of the Rajya Sabha, as the case may be, in case the member is to be nominated under Clause (d);
(b)the Council, in case the member is to be nominated under Clause (e) or Clause (f);
(c)the Governing Body, in case the member is to be nominated under Clause (g) or Clause (h);
(d) the Central Government, in case the member is to be nominated under Clause (j) of sub-section (2) of Section 7 to nominate a member to fill up such vacancy.
(3) The nomination to fill the casual vacancy in the office of a member shall be made as soon as possible after the date of occurrence of such vacancy.
Rule 4 Functions of the Council
In addition to the functions specified in Section 16, the Council shall have the following functions, namely:
(a)to consider and formulate the matters relating to policy of the Council; and
(b)to consider and approve programme and specific projects of the Council as proposed by the Governing Body.
Rule 5 Power of the President
Subject to the provisions of the Act, the President shall have the following powers and functions, namely:
(a)to preside over meetings of the Council and the Governing Body;
(b)to be the highest authority on matters pertaining to the administration of the Council;
(c)to nominate the member to represent the Council in India and abroad;
(d)to advise, and provide guidance to. the Council and Governing Body on policy matters impinging on the work of the Council; and
(e) to delegate such of his powers and functions as he may think necessary, to the Vice-President or, as the case may be, the Director-General.
Rule 6 Allowances of members
(1) Members covered under Clauses (b) and (d) to (h) of sub-section (2) of Section 7 shall be entitled to allowances in accordance with the O.M. No. F. 6(26)-E.IV/59, dated the 5th September, 1960 of the Government of India in the Ministry of Finance, as amended from time to time.
(2) A person who is holding a post under the Central Government, the State Government or. as the case may be, a Statutory Authority established or constituted under any law for the time being in force and nominated as a member under sub-section (2) of Section 7, shall get the same allowances as are admissible to his post in accordance with the relevant rules or regulations for the time being in force.
Rule 7 Annual statement of accounts
(1) The Council shall maintain proper accounts and other relevant records and shall prepare an annual statement of accounts, including balance sheet in Form A.
(2) The annual statement of accounts referred to in sub-section (1) shall be signed and authenticated by the Director-General.
Rule 8 Annual report
The Council shall prepare every year an annual report giving true and full account of its activity during the previous year in Form B and forward copies of such annual report to the Central Government before the end of the month of September of succeeding financial year.
Rule 9 Residuary provisions
If any difficulty arises in implementing these rules, the matter may be referred to the Central Government for its clarification and the action shall be taken in accordance with such clarification.
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