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KHADI AND VILLAGE INDUSTRIES COMMISSION ACT, 1956
61 of 1956
25th September, 1956
"With a view to promoting and developing khadi and village industries, the Central Government constituted a Board called the All India Khadi and Village Industries Board and vested it with powers to prepare and organise programmes for the production and development of Khadi and Village Industries and to deal with other matters incidental thereto. It has, however, been found in actual practice that the work of the Board has been hampered by certain procedural and financial difficulties, difficulties which would be removed if a Commission were set up by law. It is, therefore, proposed to set up a Commission, called the All India Khadi and Village Industries Commission, which will be vested with powers, executive as well as administrative, for the proper development of khadi and village industries. The Bill also provides for the All India Khadi and Village Industries Board functioning as an advisory body which will advise the Commission generally in the discharge of all its duties". -Gazette of India, 1955, Extra., Pt. II, Section 2, p. 212, Amending Act 32 of 1961.- Experience of the administration of the Khadi and Village Industries Commission Act, 1956, has disclosed certain difficulties in its working. The object of the present Bill is to remove such difficulties. Opportunity has been taken to make certain other minor and formal amendments in the Act. The notes on clauses explain in detail the important provisions of the Bill" -Gaz. of Ind., 28-2-1961, Pt. II, Section 2, Extra., p. 57. Act 12 of 1987.- The Khadi and Village Industries Commission (the KVIC) is a statutory body established under the Khadi and Village Industries Commission Act, 1956 (61 of 1956). 2. In order to advise the Govermment on the role of KVIC in promoting the development and growth of Khadi and Village Industries sector and also to review the organisational structure, etc., of the Commission, an expert Committee was set up by the Government. Most of the recommendations of the Committee have been accepted by the Government and the proposed amendments to the KVIC Act seek to modify the relevant provisions of the KVIC Act for giving effect to the decision. 3. In order that KVIC concentrates on promotion of industries in rural areas, it is proposed to amend the definition of "village industries" contained in the Act, so that in future, only units in 'Rural areas' will receive KVIC support. A saving clause has been provided so that existing units in other areas continue to receive KVIC support. Since new categories of industries are coming so that rural industrialisation can be promoted at a faster pace than now, it is proposed that all industries located in rural areas are eligible for KVIC assistance provided the investment on plant, machinery, land and building is less than Rs. 15,000 or such other sum as may be specified from time to time for every job created. It is also proposed to broadbase the functions of the KVIC so as to cater to the needs of the changing industrial scene in the country. The duties and responsibilities of the Chairman, the Chief Executive Officer and the Financial Adviser are also proposed to be re-defined so that their areas of work are clearly demarcated. 4. In order to discharge the new responsibility of the Commission in promoting village industries, it is proposed to strengthen the Commission and increase the maximum membership to twelve. In the expanded Commission, all the six regions of the country will find membership; the Commission would also include expert members so that gains of science and technology are made available to the rural society. It is also proposed to appoint the Financial Adviser as a member of the Commission in pursuance of the recommendations of the Public Accounts Committee. The Chief Executive Officer is being inducted as Member-Secretary to discharge administrative and other functions. 5. The term of the members of the Commission is proposed to be increased from 3 to 5 years to lend long-term stability and continuity to the development programmes. A provision is also proposed to be made in the Act for removal of members of the Commission in case it becomes necessary. 6. According to the proviso to sub-section (2) of section 14 of the Act, no person whose honorarium or maximum salary exceeds rupees five hundred per month can be appointed by the Commission except with the previous approval of the Central Government. This has resulted in considerable administrative delays in matters relating to appointments to posts carrying maximum honorarium or maximum salary of more than rupees five hundred per month. It is, therefore, proposed to omit the proviso, 7. Section 18 of the Act provides for two separate funds of the Commission called the 'Khadi Fund' and the 'Village Industries Fund', under which grants and receipts in respect of Khadi and Village Industries are cerdited. Miscellaneous grants and receipts received by the Commission for research and development, setting up of training institutions under TRYSEM, etc., relating to both Khadi and Village Industries, therefore, cannot be bifurcated. It is proposed to provide for the creation of a third fund called 'the General and Miscellaneous Fund'. 8. Presently, the Act does not provide for enabling powers to Government to give retrospective effect to the KVIC Regulations concerning emoluments and pension rules for KVIC employees.. The changes in the emoluments and pension rules of the Central Government are, therefore, extended to KVIC employees with a time-lag. It is proposed to insert suitable provisions in the Act for enabling it to give retrospective effect to the KVIC Regulations which will be beneficial to KVIC employees. 9. The present opportunity is being availed of to include, in the Act a provision for laying of the Regulations made under the Act also before each House of Parliament. 10. The Bill seeks to achieve the above objects. -Gaz. of Ind., 9-12-1986, Pt. II, S. 2, Ext., p. 9 (No. 60).
An Act to provide for the establishment of a Commission for the development of Khadi and Village Industries and for matters connected therewith. Be it enacted by Parliament in the Seventh Year of the Republic of India as follows:-
CHAPTER 1 PRELIMINARY
Section 1 Short title and extent
(1) This Act may be called The Khadi and Village Industries Commission Act, 1956.
(2) It extends1[a] Substituted by Khadi and Village Industries Commission (Amendment) Act (12 of 1987), Section 4 (24-7-87). to the whole of India except the State of Jammu and Kashmir.
Section 2 Definitions
In this Act, unless the context otherwise requires,-
(a) "the Board" means the Board constituted under 2[a] Substituted by Khadi and Village Industries Commission (Amendment) Act (12 of 1987), Section 4 (24-7-87). [section 10];
(b) "chairman" means the chairman of the Commission;
(c) "Commission" means the Khadi and Village Industries Commission established under section 4;
3[a] Substituted by Khadi and Village Industries Commission (Amendment) Act (12 of 1987), Section 4 (24-7-87). [(cc) "fixed capital investment" includes investment in plant and machinery and land and building of an industry;]
(d) "khadi" means any cloth woven on handlooms in India from cotton, silk or woollen yarn handspun in India or from a mixture of any two or all of such yarns;
(e) "member" means a member of the Commission 4[b] Substituted for "and includes chairman" by Act 32 of 1961, section 2 (28-8-1961). [and includes the chairman 5[d] Words "and the Vice-chairman" and clauses (g) and (gg) omitted, by Khadi and Village Industries Commission (Amendment) Act. [* * * *];
(f) "prescribed" means prescribed by rules made under this Act;
6[c] Inserted by Khadi and Village Industries Commission (Amendment) Act (12 of 1987), Section 2 (24-7-87). [(ff) "rural area" means the area comprised in any village, and includes the area comprisedin any town, the population of which does not exceed 7 In section 2 of the Khadi and Village Industries Commission Act, 1956(61 of 1956) (hereinafter referred to as the principal Act),in clause (ff), for the words "ten thousand", the words "twenty thousand" shall be substituted, by the Khadi and Village Industries Commission Act,1956. "twenty thousand" or such other figure as the Central Government may specify from time to time;]
8[d] Words "and the Vice-chairman" and clauses (g) and (gg) omitted, by Khadi and Village Industries Commission (Amendment) Act. [(g) x x x]
9[d] Words "and the Vice-chairman" and clauses (g) and (gg) omitted, by Khadi and Village Industries Commission (Amendment) Act.[(gg) x x x]
10[e] Substituted, by Khadi and Village Industries Commission (Amendment) Act. [(h) "village industry" means,-
(i) any industry located in a rural area which produces any goods or renders any service with or without the use of power and in which the fixed capital investment per head of an artisan or a worker does not exceed 11 In section 2 of the Khadi and Village Industries Commission Act, 1956(61 of 1956) (hereinafter referred to as the principal Act), in clause (h), in sub-clause (i),for the words "fifteen thousand rupees", the words "one lakh rupees" shall be substituted , by the Khadi and Village Industries Commission Act,1956."one lakh rupees" or such other sum as may, by notification in the Official Gazette, be specified from time to time by the Central Government; Provided that any industry specified in the schedule and located in an area other than a rural area and recognised as a village industry at any time before the commencement of the Khadi and Village Industries Commission (Amendment) Act, 1987 shall, notwithstanding anything contained in this sub-clause, continue to be a village industry under this Act;
12 In section 2 of the Khadi and Village Industries Commission Act, 1956(61 of 1956) (hereinafter referred to as the principal Act), after the proviso, the following proviso shall be inserted, namely:-- 'Provided further that in the case of any industry located in a hilly area, the provisions of this sub-clause shall have effect as if for the words "one lakh rupees", the words "one lakh and fifty thousand rupees" had been substituted.'. by the Khadi and Village Industries Commission Act,1956.'Provided further that in the case of any industry located in a hilly area, the provisions of this sub-clause shall have effect as if for the words "one lakh rupees", the words "one lakh and fifty thousand rupees" had been substituted.'.
(ii) any other non-manufacturing unit established for the sole purpose of promoting, maintaining, assisting, servicing (including mother units) or managing any village industry;]
Section 3 Power to add to the Schedule
[Omitted by Khadi and Village Industries Commission (Amendment) Act (12 of 1987), Section 3 (24-7-87).
CHAPTER 2 THE KHADI AND VILLAGE INDUSTRIES COMMISSION
Section 4 Establishment and constitution of the Commission
(1) With effect from such date as the Central Government may, by notification in the Official Gazette, fix in this behalf, there shall be established a Commission to be called the Khadi and Village Industries Commission which shall be a body corporate having perpetual succession and a common seal, with power to .acquire, hold and dispose of property and to contract, and may by the said name sue and be sued.
13 In section 4 of the Khadi and Village Industries Commission Act, 1956(61 of 1956) (hereinafter referred to as the principal Act),after sub-section (1), the following sub-section shall be inserted, namely:-- "(1A) Save as otherwise provided under this Act and the rules made thereunder, the exercise of all powers and discharge of all functions under this Act, including general superintendence, direction and management of day-to-day affairs of the Commission, shall vest in the Commission."; by the Khadi and Village Industries Commission Act,1956."(1A) Save as otherwise provided under this Act and the rules made thereunder, the exercise of all powers and discharge of all functions under this Act, including general superintendence, direction and management of day-to-day affairs of the Commission, shall vest in the Commission.";
14[a] Substituted by Khadi and Village Industries Commission (Amendment) Act (12 of 1987), Section 11 (1-4-88). [(2) The Commission shall consist of the following members appointed by the Central Government, namely:-
(a) six non-official members 15 In the Khadi and Village Industries Commission Act, 1956(61 of 1956) (hereinafter referred to as the principal Act) section 4 ,sub-section (2),clause (a), for the words "having specialised knowledge and experience of khadi and village industries", the words "having specialised knowledge and not less than ten years of experience of khadi or village industries" shall be substituted, by the Khadi and Village Industries Commission Act,1956."having specialised knowledge and not less than ten years of experience of khadi or village industries" and representing such six geographical zones of the country, as may be prescribed;
16 In the Khadi and Village Industries Commission Act, 1956(61 of 1956) (hereinafter referred to as the principal Act) section 4 ,sub-section (2),clause (b), the following clause shall be substituted, in place of :- "(b) two non-official members having expert knowledge and experience in one or more of the following disciplines, namely:- Economics, Planning, Rural Development, Science and Technology or Technical Education and Training;" by the Khadi and Village Industries Commission Act,1956.(b) four non-official members of whom each member shall be from the following disciplines, namely:---
(i) one member having expert knowledge and experience in Science and Technology;
(ii) one member having expert knowledge and experience in Marketing;
(iii) one member having expert knowledge and experience in Rural Development; and
(iv) one member having expert knowledge and experience in Technical Education and Training;
17 In the Khadi and Village Industries Commission Act, 1956(61 of 1956) (hereinafter referred to as the principal Act) section 4 ,sub-section (2) after clause (b), the following clause shall be inserted, namely:-- "(ba) the Chairman of the State Bank of India constituted under sub-section (1) of section 3 of the State Bank of India Act, 1955(23 of 1955) or an officer not below the rank of the Deputy Managing Director as may be nominated by the Chairman of the State Bank of India--ex-officio;"; by the Khadi and Village Industries Commission Act,1956."(ba) the Chairman of the State Bank of India constituted under sub-section (1) of section 3 of the State Bank of India Act, 1955(23 of 1955) or an officer not below the rank of the Deputy Managing Director as may be nominated by the Chairman of the State Bank of India--ex-officio;";
18 In the Khadi and Village Industries Commission Act, 1956(61 of 1956) (hereinafter referred to as the principal Act) section 4 ,sub-section (2) clauses (c) and (d),shall be substituted, inplace of :- "(c) one Financial Adviser, who shall also be the Chief Accounts Officer of the Commission, ex-officio; and (d) a Chief Executive Officer, ex-officio :" by the Khadi and Village Industries Commission Act,1956."(c) a Chief Executive Officer, ex-officio; and
(d) a Financial Adviser, who shall also be the Chief Accounts Officer of the Commission, ex-officio."';
19 In the Khadi and Village Industries Commission Act, 1956(61 of 1956) (hereinafter referred to as the principal Act); section 4 ,sub-section (2) after clauses (c) and (d),the following clauses shall be substituted, namely:-- "Provided that the ex-officio members shall not have the right to vote in any of the matters discussed at a meeting of the Commission." by the Khadi and Village Industries Commission Act,1956.[ * * * ]
(3) The Central Government may appoint one of the members appointed under clause (a) of sub-section (2) to be the chairman who shall be a full-time member.]
Section 5 Powers and functions of the Chief Executive Officer
21 In the Khadi and Village Industries Commission Act, 1956(61 of 1956) (hereinafter referred to as the principal Act); In section 5 of the principal Act,for sub-section (1), the following sub-sections shall be substituted, in place of :- "(1) The Chief Executive Officer appointed under clause (d) of sub-section (2) of section 4 shall exercise powers of general superintendence over the affairs of the Commission and its day-to-day management under the direction and control of the chairman." by the Khadi and Village Industries Commission Act,1956."(1) Subject to the provisions contained in sub-section (1A) of section 4, the Chief Executive Officer, appointed under clause (c) of sub-section (2) of section 4, shall exercise such powers and discharge such functions in respect of general superintendence over the affairs of the Commission and its day-to-day management, as may be prescribed.
(1A) Without prejudice to the powers and functions referred to in subsection (1), the Chief Executive Officer shall exercise such powers and discharge such functions under the general superintendence, direction and management of the Commission.".
(2) The Chief Executive Officer 22 In the Khadi and Village Industries Commission Act, 1956(61 of 1956) (hereinafter referred to as the principal Act); In section 5 of the principal Act,in sub-section (2), for the words "shall be responsible", the words "shall, in addition to exercise of the powers and discharge of the functions referred to in sub-section (1), be responsible" shall be substituted, by the Khadi and Village Industries Commission Act,1956."shall, in addition to exercise of the powers and discharge of the functions referred to in sub-section (1), be responsible" for the furnishing of all returns,reports and statements required to be furnished to the Central Government under Section 24.
(3) It shall be the duty of the Chief Executive Officer to place before the Commission for its consideration and decision any matter of financial import if the Financial Adviser suggests to him in writing that such matter be placed before the Commission.
Section 5A Powers and functions of the Financial Adviser
The Financial Adviser 23 In the Khadi and Village Industries Commission Act, 1956(61 of 1956) (hereinafter referred to as the principal Act); In section 5A of the principal Act, for the words, brackets, letter and figures "appointed under clause (c) of sub-section (2) of section 4 shall be in charge of all financial matters of the Commission including its budget, accounts and audit", the words, brackets, letter and figures "appointed under clause (d) of sub-section (2) of section 4 shall be in charge of such financial matters of the Commission including its budget, accounts and audit, as may be prescribed" shall be substituted; by the Khadi and Village Industries Commission Act,1956."appointed under clause (d) of sub-section (2) of section 4 shall be in charge of such financial matters of the Commission including its budget, accounts and audit, as may be prescribed" and it shall be the duty of the Financial Adviser to bring to the notice of the Commission through the Chief Executive Officer any matter of financial import, which, in his opinion, requires consideration and decision by the Commission.
Section 6 Disqualifications for .membership of the Commission
A person shall be disquali- fied for being appointed as, and for being, a member of the Commission-
(a) if he is, or is found to be a lunatic or a person of unsound mind; or
(b) if he has been adjudged insolvent; or
(c) if he has been convicted of an offence involving moral turpitude; or
(d) if he has any financial interest in any subsisting contract made with or in any work being done by the Commission, except as a shareholder (other than a Director), in a company as defined in S.3 of the Companies Act, 1956: Provided that where he is a shareholder, he shall disclose to the Central Government, the nature and extent of shares held by him in such a company; or
(e) if he has any financial interest in any business undertaking dealing with or any other village industry specified or deemed to be specified in the Schedule to the Act.
Section 6A Removal of Chairman, Member, etc., from the Commission
The Central Government may, by notification in the Official Gazette, remove from office any member of the Commission who-
(a) is or becomes subject to any of the disqualifications mentioned in section 6; or
(b) in the opinion of the Central Government has failed or is unable to carry out his duties; or
(c) absents himself from three consecutive meetings of the Commission without the leave of the Commission: Provided that before issuing any such notification, the Central Government shall give an opportunity to the member concerned to show cause against such removal.]
Section 7 Resignation of office by member
Any member may resign his office by giving notice in writing to the Central Government and, on such resignation being notified in the Official Gazette by that Government, shall be deemed to have vacated his office.
Section 8 Vacancies, etc., not to invalidate acts and proceedings of the Commission
No act or proceeding of the Commission shall be invalid by reason only of the existence of any vacancy amongst its members or any defect in the constitution thereof.
Section 9 Temporary association of persons with the Commission for particular purposes
(1) The Commission may associate with itself in such manner and for such purposes as may be determined by regulations made under this Act any persons whose assistance or advice it may desire in complying with any of the provisions of this Act.
(2) A person associated with it by the Commission under sub-section (1) for any purpose shall have the right to take part in the discussions of the Commission relevant to that purpose, but shall not have the right to vote, and shall not be a member for any other purpose.
(3) The Central Government may, by notification in the Official Gazette, depute one or more officers of the Government to attend any meetings of the Commission and to take part in the discussions of the Commission, but such officer or officers shall not have the right to vote.
Section 10 Constitution of the Board
24 In the Khadi and Village Industries Commission Act, 1956(61 of 1956) (hereinafter referred to as the principal Act); In section (10) shall be numbered as sub-section (1), by the Khadi and Village Industries Commission Act,1956.(1) For the purpose of assisting the Commission in the discharge of its functions under this Act, the Central Government may, by notification in the Official Gazette, consisting of a chairman and such number of other members as the Central Government may think fit, chosen from among persons who, in the opinion of the Central Government, are qualified as having had experience, and shown capacity, in matters relating to the development of 25 In the Khadi and Village Industries Commission Act, 1956(61 of 1956) (hereinafter referred to as the principal Act); In section (10), sub-section (1) for the words "Khadi and Village Industries Board", words "National Khadi and Village Industries Board" shall be substituted by the Khadi and Village Industries Commission Act,1956."National Khadi and Village Industries Board".
26 In the Khadi and Village Industries Commission Act, 1956(61 of 1956) (hereinafter referred to as the principal Act); In section (10), after sub-section (1) as so numbered, the following sub-sections shall be inserted, namely:- "(2) The Board shall, subject to the provisions of sub-section (3), meet at such times and places and observe such rules of procedure in regard to the transaction of business at its meetings including the quorum at meetings as may be prescribed, (3) The Board shall meet at least twice in a year.". by the Khadi and Village Industries Commission Act,1956."(2) The Board shall, subject to the provisions of sub-section (3), meet at such times and places and observe such rules of procedure in regard to the transaction of business at its meetings including the quorum at meetings as may be prescribed,
(3) The Board shall meet at least twice in a year.".
Section 11 Commission to consult the Board
The Commission shall ordinarily consult the Board with respect to the discharge of its functions under this Act.
Section 12 Meetings of the Commission
(1) The Commission shall meet at such times and places and shall, subject to the provisions of sub-sections (2) and (3), observe such rules of procedure in regard to transaction of business at its meetings (including the quorum at meetings) as may be provided by regulations made by the Commission under this Act: Provided that the Commission shall meet at least once in every month.
27[a] Substituted by Khadi and Village Industries Commission (Amendment) Act (12 of 1987), Section 11 (1-4-88). [(2) The chairman or, in his absence, any member (other than an ex-officio member) chosen by the members present from among themselves, shall preside at a meeting of the Commission.]
(3) All questions at a meeting of the Commission shall be decided by a majority of the 28 In the Khadi and Village Industries Commission Act, 1956(61 of 1956) (hereinafter referred to as the principal Act); In section 12 of the principal Act, in sub-section (3), for the words "votes of the members present", the words and brackets "votes of the members (including ex-officio members) present" shall be substituted , by the Khadi and Village Industries Commission Act,1956."votes of the members (including ex-officio members) present" and voting and in the case of an equality of votes, the chairman or, in his absence the person presiding shall have a second or casting vote.
Section 12A Zonal Committee
29 In the Khadi and Village Industries Commission Act, 1956(61 of 1956) (hereinafter referred to as the principal Act); After section 12 of the principal Act, section 12A shall be inserted, namely:-- "12A. Zonal Committee.--(1) The Commission shall constitute for each of the six geographical zones, referred to in clause (a) of sub-section (2) of section 4, a Zonal Committee, which shall consist of the following, namely:-- (a) the non-official member representing the zone, referred to in clause (a) of sub-section (2) of section 4, who shall be the Chairman of the Zonal Committee constituted for respective zones; (b) one representative of each of the State Khadi and Village Industries Boards of the States or, as the case may be, the Government of each State in the zone, to be notified by the Central Government in consultation with the State Government concerned--member; (c) the Zonal Deputy Chief Executive Officer of the Commission, who shall be the convener of the Zonal Committee--member; (d) the State Directors in charge of the Commission's Directorates for the States in the zone--member; (e) a Zonal or Regional manager of one of the lead banks operating in the zone--member; and (f) one representative of an institution of repute, working for at least ten years in the khadi or village industries sector and having a good record of performance, from each State in the zone, to be notified by the Central Government--member. (2) The Zonal Committee shall meet at such times and places and shall, subject to the provisions of sub-section (3), observe such rules of procedure in regard to the transaction of business at its meetings (including the quorum at the meetings) as may be provided by regulations made by the Commission under this Act: Provided that the Committee shall meet at least once in every three months. (3) The Chairman of the Zonal Committee or, in his absence, any member chosen by the members present from among themselves, shall preside at a meeting of the Committee. (4) The Zonal Committee shall generally function as a forum for consultation and, accordingly, inter alia,-- (a) act as a conduit for the dissemination of information relating to the programmes and schemes of the Commission for the development of khadi and village industries in the zone; (b) monitor, from time to time, the implementation of the programmes and schemes referred to in clause (a); (c) provide feedback to the Commission on the problems and difficulties envisaged and suggestions made by banks, voluntary agencies, artisans and others engaged in the operation of programmes and schemes referred to in clause (a).". by the Khadi and Village Industries Commission Act,1956.(1) The Commission shall constitute for each of the six geographical zones, referred to in clause (a) of sub-section (2) of section 4, a Zonal Committee, which shall consist of the following, namely:--
(a) the non-official member representing the zone, referred to in clause (a) of sub-section (2) of section 4, who shall be the Chairman of the Zonal Committee constituted for respective zones;
(b) one representative of each of the State Khadi and Village Industries Boards of the States or, as the case may be, the Government of each State in the zone, to be notified by the Central Government in consultation with the State Government concerned--member;
(c) the Zonal Deputy Chief Executive Officer of the Commission, who shall be the convener of the Zonal Committee--member;
(d) the State Directors in charge of the Commission's Directorates for the States in the zone--member;
(e) a Zonal or Regional manager of one of the lead banks operating in the zone--member; and
(f) one representative of an institution of repute, working for at least ten years in the khadi or village industries sector and having a good record of performance, from each State in the zone, to be notified by the Central Government--member.
(2) The Zonal Committee shall meet at such times and places and shall, subject to the provisions of sub-section (3), observe such rules of procedure in regard to the transaction of business at its meetings (including the quorum at the meetings) as may be provided by regulations made by the Commission under this Act: Provided that the Committee shall meet at least once in every three months.
(3) The Chairman of the Zonal Committee or, in his absence, any member chosen by the members present from among themselves, shall preside at a meeting of the Committee.
(4) The Zonal Committee shall generally function as a forum for consultation and, accordingly, inter alia,--
(a) act as a conduit for the dissemination of information relating to the programmes and schemes of the Commission for the development of khadi and village industries in the zone;
(b) monitor, from time to time, the implementation of the programmes and schemes referred to in clause (a);
(c) provide feedback to the Commission on the problems and difficulties envisaged and suggestions made by banks, voluntary agencies, artisans and others engaged in the operation of programmes and schemes referred to in clause (a)."
Section 13 Term of office and conditions of service of the chairman and other members
(1) Every member of the Commission, other than an ex-officio member, shall hold office 31 In the Khadi and Village Industries Commission Act, 1956(61 of 1956) (hereinafter referred to as the principal Act); In section 13 of the principal Act, in sub-section (1), for the words "for a term of five years", the words "at the pleasure of the Central Government which shall
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