Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com AUROVILLE INTERNATIONAL ADVISORY COUNCIL RULES, 1981 CONTENTS 1. Short title and commencement 2. Term of office of members 3. Casual vacancy 4. Allowances and other remuneration of members 5. Time and place of the meetings of the Counil AUROVILLE INTERNATIONAL ADVISORY COUNCIL RULES, 1981 G.S.R. 675, dated 2nd July, 1981 1.- In exercise of the powers conferred by sub-section (i) of Sec. 17 of the Auroville (Emergency Provisions) Act, 1980 (59 of 1980), read with Cl. (a), and Cl. (c) of sub-section (2) of that section, the Central Government hereby makes the following rules, namely: 1. Short title and commencement :- (1) These rules may be called the Auroville International Advisory Council Rules, 1981. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Term of office of members :- (1) A member of the Council shall hold office for a term of two years from the date of his appointment or till the expiry of such period during which the management of the Auroville vests in the Central Government, whichever is earlier. (2) A member of the Council may resign his office by writing under his hand addressed to the Central Government and on such resignation being notified by the Central Government in the Official Gazette he shall be deemed to have vacated his office. 3. Casual vacancy :- If a casual vacancy occurs in the office of a member of the Council whether by reason of his death, resignation or inability to discharge his functions owing to illness or other incapacity, such vacancy shall be filled up by the Central Government by making a fresh appointment and the member so appointed shall hold office for the remainder of the term of office of the person in whose place he is so appointed. 4. Allowances and other remuneration of members :- (1) A member of the Council shall be. entitled to draw, in respect of any journey performed by him for the purpose of attending a meeting of the Council or for the purpose of discharging any duty assigned to him by the Council, travelling and daily allowances at the rates admissible to a member of the Council or Ministers in respect of tours undertaken by him in the discharge of his official duties, whether by sea, land or air, by or under Salaries and Allowances of Ministers Act, 1952 . (2) Notwithstanding anything contained in sub-rule (1), a member of the Council who is also a Member of Parliament or of the Legislature of a State shall not be entitled to any allowance or remuneration other than compensatory allowance as defined in Cl. (a) of Section 2 of the Parliament (Prevention of Disqualification) Act, 1959 or, as the case may be, other than the allowances, if any, which a member of the Legislature of the State may, under any law for the time being in force in the State relating to prevention of disqualification for membership of the State Legislature receive without incurring such disqualification. (3) The allowances of the members of the council shall be defrayed from the consolidated fund of India. 5. Time and place of the meetings of the Counil :- The council shall normally meet at such times and at such places as the Central Government may, from time to time determine.