Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH COMMISSION FOR BACKWARD CLASSES RULES, 1993 CONTENTS 1. . 2. Definitions 3. Receipt of Representations, etc 4. Sittings and Hearings 5. Pay and Allowances 6. Accounts 7. Report 8. Implementation ANDHRA PRADESH COMMISSION FOR BACKWARD CLASSES RULES, 1993 In exercise of the powers conferred by sub-section 17 of the Andhra Pradesh Commission for Backward Classes Act, 1993 (Act No.20 of 1993), the Governor of Andhra Pradesh hereby makes the following rules 1. . :- These rules may be called the Andhra Pradesh Commission for Backward Classes Rules, 1993. 2. Definitions :- In these Rules, unless the context otherwise requires; (a) Act' means the Andhra Pradesh Commission for Backward Classes Act, 1993; (b) "Backward Classes" means such backward classes of citizens of Andhra Pradesh other than the Scheduled Castes and the Scheduled Tribes as may be specified by the State Government in the Lists; (c) "Chairperson" means the Chairperson nominated by the Government under sub-section (2) of section 3 of the Act; (d) "Commission" means the Andhra Pradesh Commission for Backward Classes constituted under sub-section (1) of section 3 of the Act; (e) "Government" means the State Government of Andhra Pradesh; (f) "Member" means any member of the Commission nominated by the Government under sub-section (2) of section 3 of the Act; 3. Receipt of Representations, etc :- (1) The Chairperson or any member of the Commission or any Officer of the Commission authorised in this regard by the Chairperson shall receive the representations or Memorandum presented either in person or sent by Post, by any individual or any group of individuals or any association or any organisation. (2) The Chairperson or any Member of the Commission shall receive any reference made by the Government on any matter under sub- section (2) of Section 9 of the Act. (3) Every representation received or reference made by the Government shall be registered in the office of the Commission. (4) The Commission may either suo-moto or on the request of the Government take up any issue relating to Backward Classes, conduct enquiries as it deems appropriate and advise the Government alongwith its observations on the subject. 4. Sittings and Hearings :- (1) The Commission shall from time to time fix and notify the time, date and venue of sitting for hearing the version or argument from the recognised associations, organisations or individuals. (2) The Commission may hold meetings on its own at any place of its convenience or at the request of the recognised associations or individuals. (3) The Commission shall in advance notify about its sittings in all the Revenue Divisional Offices, Mandal Revenue Offices, Collector's Office, Mandal Praja Prarishad Offices, Zilla Praja Parishad Office and such other prominent places deemed necessary within the district whenever such meetings are proposed to be held. (4) The Commission may visit places within the State of Andhra Pradesh to identify the problems, conditions and similar other aspects of Backward Classes or others and for making a study of Socio-economic conditions of such communities. (5) Wide publicity shall be given of all such visits and meetings of the Commission through press and other media especially in local language. (6) In every sitting, there shall be a quorum of three members out of five. (7) If the Chairperson is absent any other senior member shall hold the meeting. (8) There shall be an advance intimation by atleast' 10 days before the date of meeting by the Commission. (9) The meeting or sitting may be held either on any working day or on holiday as per the convenience of the Commission and of the public in general. (10) In case of cancellation or adjournment of the scheduled meeting prescribed, it shall be intimated to the District Collector in time for arranging intimation to the general public and the parties invited. 5. Pay and Allowances :- The pay and allowances, sitting fees, T.A. and D.A. and other allowances payable to the Chairperson and Members shall be as determined by the Government from time to time. 6. Accounts :- The Accounts of the Commission shall be rendered every year in the form prescribed by the Accountant General and they shall be audited by the Accountant General. 7. Report :- The Commission shall prepare and submit a copy of the report to the Government in the form, to be prescribed, by the Government, for each financial year. 8. Implementation :- 1. The Government have the absolute right either to accept or reject in full or a portion the report thereof submitted by the Commission. 2. The Government may return the report to the Commission for its reconsideration of some or all the provisions incorporated in the report in the interest of the public. 3. The decision of the Government on any issue shall be final.