Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Khadi And Village Industries Board (Amendment) Act, 1997 33 of 1997 [19 December 1997] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3 3. Amendment Of Section 5 4. Amendment Of Section 9 Andhra Pradesh Khadi And Village Industries Board (Amendment) Act, 1997 33 of 1997 [19 December 1997] An Act further to amend the Andhra Pradesh Khadi and Village Industries Board Act, 1958. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-eighth Year of the Republic of India as follows:- * Received the assent of the Governor on. 17th December, 1997 For Statement of the Objects and Reasons. Please see the A.P. Gazette Part IV-A Extraordinary dated 29th July, 1997 at P-4. 1. Short Title And Commencement :- (1) This Act may be called the Andhra Pradesh Khadi and Village Industries Board (Amendment) Act, 1997. (2) It shall come into force on such date as the State Government may, by Notification, appoint. 2. Amendment Of Section 3 :- In the Andhra Pradesh Khadi and Village Industries Board Act, 1938 ( Act IV of 1959) (hereinafter referred to as the principal Act, in section 3, for sub-sections (2), (3) and (4), the following shall be substituted, namely:- (2) The Board shall consist of the following members, namely:- (i) five non-official persons to be appointed by the Government who have shown an active interest in the production and development of Khadi or in the development of Village Industries of whom one member shall be nominated as the Chairman and another member shall be nominated as the Vice-Chairman by the Government; (ii) the Additional Director of Industries, in charge of Khadi and Village Industries, Member Ex-Officio; (iii) the Joint Secretary or the Deputy Secretary to Government in the Industries and Commerce Department in charge of Khadi and Village Industries Member Ex-officio; (iv) the Joint Secretary or the Deputy Secretary to Government in the Finance and Planning (F.W.) Department incharge of Khadi and Village Industries Member Ex-Officio; and (v) the Chief Executive Officer Member Ex-Officio. (3) The Chairman shall exercise such powers and perform such functions as may be prescribed or as may be delegated to him by the Board. (4) The Vice-Chairman shall exercise such powers or perform such functions as may be prescribed or as may be delegated to him by the Chairman or the Board." 3. Amendment Of Section 5 :- In section 5 of the principal Act. (i) in sub-section (1), for the words "A member of the Board", the words "the Chairman, Vice-chairman and the non-official members of the Board" shall be substituted; (ii) in sub-section (2), for the words "any member" the words "Chairman, Vice-chairman or any member" shall be substituted; (iii) in the marginal heading, for the word "Members", the words "the Chairman Vice-Chairman and non-official members" shall be substituted. 4. Amendment Of Section 9 :- In section 9 of the principal Act, including the marginal heading, for the words "Vice-chairman", the words "Chairman and the Vice- Chairman" shall be substituted.