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THE GOA STATE COMMISSION FOR BACKWARD CLASSES ACT, 1993
THE GOA STATE COMMISSION FOR BACKWARD CLASSES ACT, 1993
1 Short title and commencement
2 Definitions
3 Constitution of the State Commission for Backward Classes
4 Term of Office and conditions of service of Chairperson and Members
5 Officers and other employees of the Commission
6 Salaries and allowances to be paid out of grants
7 Vacancies, etc., not to invalidate proceedings of the Commission
8 Procedure to be regulated by the Commission
9 Functions of the Commission
10 Powers of the Commission
11 Periodic revision of lists by the State Government
12 Grants by the State Government
13 Accounts and Audit
14 Annual Report
15 Annual Report and Audit Report to be laid before the Legislative Assembly
16 Chairperson, members and employees of the Commission to be public servants
17 Power to make rules
18 Power to remove difficulties
GOVERNMENT OF GOA
Law (Legal and Legislative Affairs) Department
__
Notification
7-13-93/LA
The Goa State Commission for Backward Classes Act, 1993 (Goa Act 13 of 1993) which has been passed by the Legislative Assembly of Goa on 30-3-1993 and assented to by the Governor of Goa on 4-5-1993, is hereby published for the general information of the public.
P. V. Kadnekar, Under Secretary (Drafting).
Panaji, 27th May, 1993.
The Goa State Commission for Backward Classes Act, 1993
(Goa Act No. 13 of 1993) [4-5-1993]
An Act to constitute a State Commission for Backward Classes other than the Scheduled Castes and the Scheduled Tribes and to provide for matters connected therewith or incidental thereto.
Be it enacted by the Legislative Assembly of Goa in the Forty-fourth Year of the Republic of India as follows:—
CHAPTER I
Preliminary
1. Short title and commencement.— (1) This Act may be called the Goa State Commission for Backward Classes Act, 1993.
(2) It shall come into force at once.
2. Definitions.— In this Act, unless the context otherwise requires,—
(a) “backward classes”, for the purpose of this Act, means such backward classes of citizens other than the Scheduled Castes and the Scheduled Tribes as may be specified by the State Government in the lists;
(b) “Commission” means the State Commission for Backward Classes constituted under section 3;
(c) “Legislative Assembly” means the Legislative Assembly of the State of Goa;
(d) “lists” means lists prepared by the State Government from time to time for purposes of making provisions for the reservation of appointments or posts in favour of backward classes of citizens which, in the opinion of that Government are not adequately represented in the services under the State Government and any local or other authority within the State of Goa or under the control of the State Government;
(e) “Member” means a member of the Commission and includes the Chairperson;
(f) “Official Gazette” means the Official Gazette of the State Government;
(g) “prescribed” means prescribed by rules made under this Act;
(h) “State Government” means the Government of Goa.
CHAPTER II
Commission for Backward Classes
3. Constitution of the State Commission for Backward Classes.— (1) The State Government shall constitute a body to be known as the State Commission for Backward Manual of Goa Laws (Vol. IV) –509– State Commission for Backward Classes Act and Rules Classes to exercise the powers conferred on, and to perform the functions assigned to it under this act.
(2) The Commission shall consist of the following Members nominated by the State Government:—
(a) a Chairperson, who is or has been a Judge of a High Court or District Judge or
*[Substituted vide Amendment Act No. 1 of 1994.] [a person who is qualified to be appointed as a Judge of a High Court or as a District Judge];
(b) a social scientist;
(c) two persons, who have special knowledge in matters relating to backward classes; and
(d) a Member-Secretary, who is or has been an Officer of the State Government in the rank of a Secretary or above, to the Government.
4. Term of Office and conditions of service of Chairperson and Members.— (1) Every Member shall hold office for a term of three years from the date he assumes office.
(2) A Member may, by writing under his hand addressed to the State Government, resign from the office of Chairperson or, as the case may be, of Member at any time.
(3) The State Government shall remove a person from the office of Member if that person—
(a) becomes an undischarged insolvent;
(b) is convicted and sentenced to imprisonment for an offence which, in the opinion of the State Government, involves moral turpitude;
(c) becomes of unsound mind and stands so declared by a competent court;
(d) refuses to act or becomes incapable of acting;
(e) is, without obtaining leave of absence from the Commission, absent from three consecutive meetings of the Commission; or
(f) has, in the opinion of the State Government, so abused the position of Chairperson or Member so as to render that person’s continuance in office detrimental to the interests of backward classes or the public interest:
Provided that no person shall be removed under this clause until that person has been given an opportunity of being heard in the matter.
(4) A vacancy caused under sub-section (2) or otherwise shall be filled by fresh nomination.
(5) The salaries and allowances payable to and the other terms and conditions of service of, the Chairperson and Members shall be such as may be prescribed.
5. Officers and other employees of the Commission.— (1) The State Government shall provide the Commission with such officers and employees as may be necessary for the efficient performance of the functions of the Commission.
(2) The salaries and allowances payable to, and the other terms and conditions of service of, the Officers and other employees appointed for the purpose of the Commission shall be such as may be prescribed.
6. Salaries and allowances to be paid out of grants.— The salaries and allowances payable to the Chairperson and Members and the administrative expenses, including salaries, allowances and pensions payable to the officers and other employees referred to in section 5, shall be paid out of the grants referred to in sub-section (1) of section 12.
7. Vacancies, etc., not to invalidate proceedings of the Commission.— No act or proceeding of the Commission shall be invalid on the ground merely of the existence of any vacancy or defect in the constitution of the Commission.
8. Procedure to be regulated by the Commission.— (1) The Commission shall meet as and when necessary at such time and place as the Chairperson may think fit.
(2) The Commission shall regulate its own procedure.
(3) All orders and decisions of the Commission shall be authenticated by the Member-Secretary or any other officer of the Commission duly authorised by the Member-Secretary in this behalf.
CHAPTER III
Functions and Powers of the Commission
9. Functions of the Commission.— (1) The Commission shall examine requests for inclusion of any class of citizens as a backward class in the lists and hear complaints of over-inclusion or under-inclusion of any backward class in such lists and tender such advice to the State Government as it deems appropriate.
(2) The advice of the Commission shall ordinarily be binding upon the State Government.
10. Powers of the Commission.— The Commission shall, while performing its functions under sub-section (1) of section 9, have all the powers of a civil court trying a suit and in particular, in respect of the following matters, namely:—
(a) summoning and enforcing the attendance of any person from any part of the State of Goa and examining him on oath;
(b) requiring the discovery and production of any document;
(c) receiving evidence on affidavits;
(d) requisitioning any public record or copy thereof from any court or office;
(e) issuing Commissions for the examination of witnesses and documents; and
(f) any other matter which may be prescribed.
11. Periodic revision of lists by the State Government.— (1) The State Government may at any time, and shall, at the expiration of ten years from the coming into force of this Act and every succeeding period of ten years thereafter, undertake revision of the lists with a view to excluding from such lists those classes who have ceased to be backward classes or for including in such lists new backward classes.
(2) The State Government shall, while undertaking any revision referred to in subsection (1), consult the Commission.
CHAPTER IV
Finance, Accounts and Audit
12. Grants by the State Government.— (1) The State Government shall, after due appropriation made by the Legislative Assembly by law in this behalf, pay to the Commission by way of grants such sums of money as the State Government may think fit for being utilised for the purpose of this Act.
(2) The Commission may spend such sums as it thinks fit for performing the functions under this Act, and such sums shall be treated as expenditure payable out of the grants referred to in sub-section (1).
13. Accounts and Audit.— (1) The Commission shall maintain proper accounts and other relevant records and prepare an annual statement of accounts in such form as may be prescribed by the State Government in consultation with the Comptroller and Auditor General of India.
(2) The accounts of the Commission shall be audited by the Comptroller and Auditor General of India at such intervals as may be specified by him and any expenditure incurred in connection with such audit shall be payable by the Commission to the Comptroller and Auditor General of India.
(3) The Comptroller and Auditor General of India and any person appointed by him in connection with the audit of the accounts of the Commission under this Act shall have the same rights and privileges and the authority in connection with such audit as the Comptroller and Auditor General of India generally has in connection with the audit of Government accounts and, in particular, shall have the right to demand the production of books, accounts, connected vouchers and other documents and papers and to inspect any of the offices of the Commission.
14. Annual Report.— The Commission shall prepare, in such form and at such time for each financial year, as may be prescribed, its annual report, giving a full account of its activities during the previous financial year and forward a copy thereof to the State Government.
15. Annual Report and Audit Report to be laid before the Legislative Assembly.—
The State Government shall cause the annual report, together with a memorandum of action taken on the advice tendered by the Commission under section 9 and the reasons for the non-acceptance, if any, of any such advice, and the audit report to be laid as soon as may be after they are received before the Legislative Assembly.
CHAPTER V
Miscellaneous
16. Chairperson, members and employees of the Commission to be public servants.— The Chairperson, members and employees of the Commission shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1860 (Central Act 45 of 1860).
17. Power to make rules.— (1) The State Government may, by notification in the Official Gazette, make rules for carrying out the provisions of this Act.
(2) In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:—
(a) salaries and allowances payable to and the other terms and conditions of service of the Chairperson and Members under sub-section (5) of section 4 and of officers and other employees under sub-section (2) of section 5;
(b) the form in which the annual statement of accounts shall be maintained under sub-section (1) of section 13;
(c) the form in, and the time at which the annual report shall be prepared under section 14;
(d) any other matter which is required to be, or may be prescribed.
18. Power to remove difficulties.— (1) If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order published in the Official Gazette, make provisions, not inconsistent with the provisions of this Act as appear to it to be necessary or expedient, for the purpose of removing the difficulty.
(2) Every order made under this section shall, as soon as may be after it is made, be laid before the Legislative Assembly.
