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THE UTTARANCHAL TOURISM DEVELOPMENT BOARD ACT, 2001 (AMENDMENT) ACT, 2004
THE UTTARANCHAL TOURISM DEVELOPMENT BOARD ACT, 2001 (AMENDMENT) ACT, 2004
[Act No. 9 of 2004]
PREAMBLE
An Act to further amend the Uttaranchal Tourism Development Board Act, 2001 Enacted by the Uttaranchal Legislative Assembly in the Fifty-fifth Year of the Republic of India as follows:--
Section 1 - Short title, commencement and extent
(1) This Act may be called the Uttaranchal Tourism Development Board Act, 2001 (Amendment) Act, 2004.
(2) It will come into force with immediate effect.
(3) It shall extend to the whole of Uttaranchal.
Section 2 - Addition of sub-section (10) and (11) after sub-section (9) of Section 2 of the principal Act
Sub-section (10) and (11) shall be added after Section 2 of the principal Act, as follows:--
'(10) "Director General Tourism" means the contemporary Head of the Department of Tourism Directorate.
(11) "Government Servant" means the government servants working under the Directorate of Tourism at that time.'.
Section 3 - Amendment of clause (c) of sub-section (4) of Section 3 of the principal Act
The words "Ex officio Director General Tourism" shall be added after "Ex officio Chief Executive Officer" in clause (c) of sub-section (4) of Section 3 of the principal Act.
Section 4 - Addition of a new clause (c) after sub-section (3)(c) of Section 9 of the principal Act
A new clause (c) shall be added after clause (b) of sub-section (3) of Section 9 of the principal Act, as follows:--
'(c) "Ex officio Chief Executive Officer/ex officio Director General Tourism" shall also function as Head of the Department for the execution of service matters of all the government servants working in the Directorate of Tourism at that time.'.
Section 5 - Substitution of sub-section (2) of Section 11 of the principal Act
Sub-section (2) of Section 11 of the principal Act shall be substituted as follows:--
"(2) All the government servants working in the Directorate of Tourism at that time shall continue to remain government servants as such, and their services shall be governed by the existing service rules. Their pay etc. shall be disbursed through Government Treasuries under the specified standard heads as applicable to other government servants under the integrated pay disbursement system. They shall also be entitled to all other allowances and benefits admissible to the State government servants from time to time and the post-retirement benefits i.e. pension, gratuity, group insurance scheme, leave encashment etc. shall continue to be borne by the Government.".
Section 6 - Addition of a new sub-section (4) after sub-section (3) of Section 11 of the principal Act
A new sub-section (4) shall be added after sub-section (3) of Section 11 of the principal Act, as follows:--
"(4) All the officers and employees presently serving in the Tourism Department as government servants shall be given opportunity to exercise their option for absorption in the Uttaranchal Tourism Development Board.
A separate organizational structure shall be created as per requirement on the basis of existing posts for all those employees who do not opt for absorption in the Board. The government servants shall also have the option to join the posts in the Board on deputation, but no deputation allowance will be admissible to them during the period of deputation.".
Section 7 - Addition of a new sentence after sub-section (4) of Section 13 of the principal Act
Addition of sentence after sub-section (4) of Section 13 of the principal Act:--
"And for the payment of salary etc. to the then government servants of the Tourism Department regular budgetary provision shall continue to be made by the Government in suitable standard heads under non-plan head to enable these government servants to draw their regular salary through integrated pay disbursement system prevalent in the Government Treasuries.".
