Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BRAHMAPUTRA BOARD (ASSOCIATION OF ANY PERSON OR ORGANISATION OR ITS REPRESENTATIVE TO ASSIST OR ADVISE THE BOARD) REGULATIONS, 1986 CONTENTS 1. Short title and commencement 2. Definitions 3. person or organisation 4. Request for permission. 5. Conditions of participation 6. Remuneration or allowances BRAHMAPUTRA BOARD (ASSOCIATION OF ANY PERSON OR ORGANISATION OR ITS REPRESENTATIVE TO ASSIST OR ADVISE THE BOARD) REGULATIONS, 1986 G.S.R. 278, dated the 17th March, 1986.1-In exercise of the powers conferred by Cl. (a) of sub-section (2) of Section 29 read with sub-section (6) of Sec. 4 of the Brahmaputra Board Act, 1980 (46 of 1980) and with the previous approval of the Central Government, the Brahmaputra Board hereby makes the following regulations, namely: 1. Short title and commencement :- (1) These regulations may be called the Brahmaputra Board (Association of any Person or Organisation or its Representative to Assist or Advise the Board) Regulations, 1986. (2) They shall come into force on the date of their publication in the Official Gazette1 . 1. Abdill Gani Mir v. Mst. Sakina Bano, A.I.R. 1991 J. and K. 11 at p. 13. 2. Definitions :- (1) In these regulations, unless the context otherwise requires,- (a) "Act" means the Brahmaputra Board Act, 1980 (46 of 1980). (b) "Regulations" means the Regulations made under Section 29 of the Act. (c) "Chairman" means the Chairman of the Brahmaputra Board. (d) "Secretary" means the Secretary of the Brahmaputra Bo ard. (2) All words and expressions used in these regulations but not defined shall have the meanings respectively assigned to them in the Act . 3. person or organisation :- T he Board may associate or consult any person or expert or an organisation or agency or its representative, such as, Central Water Commissioner, Central Electricity Authority, Survey of India, Central Water and Power Research Station, Central Soil and Materials Research Station, Department of Environment, Ministry of Science and Technology or such other Governmental Bodies and/or other agencies of any discipline, such as, River Mechanics and River Morphology, Hydrology, Meteorology, Navigation, Hydro-power Generation, Power Transmission, Socio-economics, Geology, Seismology, Ecology, Remote sensing, etc. and financial and administrative management, etc. when it is considered necessary that the participation of such a person or an organisation or its representative for study or examination of advise in matters that would contribute in initiating, expediting or improving the performance of the responsibilities and functions against the Board under the Act 4. Request for permission. :- Where the need to associate such a person or organisation or its representative is approved by the Chairman, a request to this effect shall be made by the Secretary in writing to the head of the Organisation to permit the representative of the organisation to associate with the work of the Board. 5. Conditions of participation :- S u c h a person or organisation or its representative may, if necessary, be invited to the meeting of the Board when the specified item relevant to the purpose for which his association is sought, is under discussion before the Board and such a person shall be entitled to associate to the limited extent of participating on the discussions on the relevant item only and shall not be entitled to vote. 6. Remuneration or allowances :- The person or organisation or its representative would be entitled to remuneration or allowances as may be prescribed by the Board.