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THE ARUNACHAL PRADESH KHADI AND VILLAGE INDUSTRIES BOARD (AMENDMENT) ACT, 1998
THE ARUNACHAL PRADESH KHADI AND VILLAGE INDUSTRIES BOARD (AMENDMENT) ACT, 1998
(Act No. 2 of 1999)
An Act BE it enacted by the Legislative Assembly of Arunachal Pradesh in the Forty-ninth Year of the Republic of India as follows:—
Short title and commencement.
1. (1) This Act may be called the Arunachal Pradesh Khadi and Village Industries Board (Amendment) Act, 1998.
(2) It shall come into force at once.
2. In the Arunachal Pradesh Khadi and Village Industries Board Act, 1989 (hereinafter referred to as the Principal Act) in section 15, after sub-section (1) the following sub-section shall be inserted, namely:—
"(2) In each financial year the Board shall prepare and forward to the Government for the following year a schedule of staff of officers and servants already employed and to be employed in such forms and by such date as may be prescribed”.
Preparation and submission of establishment schedule.
3. In the Principal Act, in section 16, the existing section shall be re-numbered as sub-section (1) and hereafter the following sub-section shall be inserted, namely:—
"(2) The Government may sanction the schedule of staff of officers servants, with such modifications as the government deems fit”.
Insertion of sub-section (2) and (3).
4. In the Principal Act, in section 19, the existing section shall be re-numbered as sub-section (1) and hereafter the following sub-section shall be inserted, namely:—
"(2) Establishment expenditure of the Board shall be provided by the government.
(3) The Government may transfer to the Board, the buildings, land or any other property whether movable or immovable on such conditions as the State Government deem fit the purpose of the Act".
Insertion of sub-section (5) and (6).
5. In the Principal Act, after sub-section 23, the following sub-section be inserted, namely:—
"(5) The Government may sanction the budget submitted to it with such modification as it deems fit.
(6) The Board shall not be competent to transfer such fund without the approval of the Government".
