Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT TRIBAL DEVELOPMENT CORPORATION RULES, 1973 CONTENTS 1. Short title 2. Definitions 2A. Honorarium to Chairman 2B. Provision of motor car for the use of Chairman 2C. Travelling and daily allowances to Chairman 2D. Installation of telephone at Chairmans residence 3. Travelling allowances payable to Directors 2[excluding Chairman] 4. Rate of fee and other allowances payable to Director, excluding Chairman for attending a meeting of the Corporation or a Committee thereof 5. Preparation and maintenance of accounts 6. Officer for the purpose of sub-section (2) of Section 20 and the appellate authority for the purposes of sub-section (3) of Section 20 7. Form of Certificate under sub-section (1) of Section 20 8. Procedure to be followed by the District Registrar 9. Procedure to be followed by the Appellate Authority GUJARAT TRIBAL DEVELOPMENT CORPORATION RULES, 1973 11 . Published in Guj. Govt. Gaz., Part IV-B, dated 1-11-1973, P. 786 and amended by Guj. Govt. Gaz., Part IV-B, dt. 17-8-1978, P. 977. No. GH-SH-1626-TDC-1072/96736-(73)-J In exercise or the powers conferred by section 26 of the Gujarat Tribal Development Corporation Act, 1972 (Guj. 5 of 1972), the Government of Gujarat hereby makes the following rules, namely: 1. Short title :- These rules may be called the Gujarat Tribal Development Corporation Rules, 1973. 2. Definitions :- In these rules, unless the context other-wise requires,- (a) "the Act" means the Gujarat Tribal Development Corporation Act, 1973; (b) "form" means a form appended to these rules; (c) "regulations" means the regulation made by the Corporation under section 25; (d) "section" means sections of the Act; (e) The words and expressions used in these rules but not defined shall have the meaning assigned to them in the Act. 2A. Honorarium to Chairman :- The Chairman shall be paid an honorarium of Rs. 1000/- per month. 2B. Provision of motor car for the use of Chairman :- (1)Where the Corporation provides a motor car for the use of the Chairman, the expenditure towards its maintenance and repairs shall be borne by the Corporation: Provided that the expenditure towards minor repairs of the motor car not exceeding ten rupees shall be borne by the Chairman. (2) If the Chairman engages the motor car provided to him by the Corporation for private use the charges at the rates specified in Government Circular Finance Department No. JNV-1477/2833/A, dated the 28th October, 1977 shall be recovered from the Chairman for such use of the motor car. 2C. Travelling and daily allowances to Chairman :- (1) When the Chairman undertakes journey in connection with the business of the Corporation he shall be entitled to draw such travelling and daily allowance as are admissible to the Head of Department under the State Government: Provided that when the Chairman undertakes journey by the motor car provided by the Corporation for his use under sub-rule (1) of rule 2B, no mileage allowances shall be admissible to him in respect of the journey, but he shall be entitled to the full daily allowance. (2) A bill for travelling allowance claimed under sub-rule (1), before it is submitted for audit and payment shall be countersigned by the Chairman. 2D. Installation of telephone at Chairmans residence :- A telephone shall be installed at the place where the Chairman ordinarily resides at the cost of the Corporation and the charge for its rental and the charges for all local calls and official trunk calls shall be paid by the Corporation but the charges of trunk calls made for private use shall be recovered from the Chairman. 3. Travelling allowances payable to Directors 2[excluding Chairman] :- (1) A non-official director when undertakes a journey in connection with the work of the Corporation shall be entitled to travelling allowance, daily allowance, and conveyance allowance in accordance with the provision contained in Appendix XIII-A of the Bombay Civil Services Rules, 1959. (2) As official director when he undertakes journey in connection with the work of Corporation, shall be entitled to draw such travelling, daily allowance and conveyance allowance as may be admissible to him under the rules applicable to him in his official capacity under Government. 1[(2A) For journey by road, a director, who is not the Chairman shall" be entitled to use his own motor car or hire a motor car and in the case he shall be (3) A bill for travelling allowances claimed under this rule, before such bill is submitted for audit and payment shall be countersigned in the manner specified in sub-rule (4). (4) When the travelling allowances is claimed. (a) 2 [xxx] (b) by any other non-official Director, by the Chief Executive Officer; (c) by the official director. 1. Ins. by G.G.Gaz. dt. 17-8-1978. 2. Deleted by G. G. Gaz. dt. l7-8-1978. 4. Rate of fee and other allowances payable to Director, excluding Chairman for attending a meeting of the Corporation or a Committee thereof :- A director who is not the Chairman shall be entitled to the following fees and allowances, namely : (i) if the meeting be a meeting of the Corporation, Rs.100/- (Rupees one hundred only) for each day on which he attends such meeting: (ii) if the meeting be a meeting of the Committee of the Corporation Rs. 50/- (Rupees fifty only) for each day on which he attends such meeting; (iii) travelling allowance, daily allowances and conveyance allowances admissible under rule 3: Provided that a director shall not draw any additional allowances for any day "for attending a meeting of a committee, if he has attended on the same day a meeting of the Corporation or any other committee and claimed fees and allowances for attending such meeting. 5. Preparation and maintenance of accounts :- The accounts of the Corporation shall be prepared and maintained in accordance with the commercial practice of book keeping, that is, say in double entry system of accounts. 6. Officer for the purpose of sub-section (2) of Section 20 and the appellate authority for the purposes of sub-section (3) of Section 20 :- (1) An application under sub-section (2) of section 20 shall be made the District Registrar Co-operative Societies (Money lending) (hereinafter in these rules referred to as "the District Registrar") in whose jurisdiction the person from whom the amount is due to the Corporation resides or carries on business or owns any property. (2) An appeal against an order passed by the Officer empowered under sub-rule (1) shall lie to the Registrar of Money lending and such appeal shall be madp within a period of sixth days from the receipt of the order by the person from whom the amount is due. 7. Form of Certificate under sub-section (1) of Section 20 :- T he form of certificate to be granted by the Executive Director under sub-section (1) of section 20 shall be as specified in Fdrm A. 8. Procedure to be followed by the District Registrar :- (1) On receipt of an application from the Executive Director under sub- section (2) of Section 20 the District Registrar shall issue a notice to the person from whom the amount is alleged to be due (hereinafter referred to as "the Defendant") to whom cause in writing within 15 days from the receipt of the notice as to why an order regarding the amount due to the Corporation should not be passed against the defendant. Such notice also state that if the defendant desired to be heard in person, he may appear before the District Registrar on the date specified in the notice. (2) The notice under sub-rule (1) shall be as specified in Form 'B'. (3) The District Registrar shall consider, the reply, if any, of the defendant and if the defendant desires to be heard in person he shall be heard in person. The District Registrar shall then make such further inquiry as he may consider necessary and make such order as he deems fit. (4) If the defendant fails to show cause or fails to appear in person on the date specified in the notice the District Registrar may make ex-parte order. 9. Procedure to be followed by the Appellate Authority :- (1) On receipt of the memorandum appeal against the order of the District Registrar, the Registrar of Money Lenders shall issue a show cause notice to the respondent as specified in Form 'C'. The Registrar of Money Lenders shall consider the reply, if any, of the respondent and if the respondent desires to be heard in person, he shall be heard in person. The Registrar of Money Lenders may call for such further evidence and record as he may consider necessary and decide the appeal. (2) If the respondent fails to show cause or fails to appear in person on the date specified in the notice, the Registrar of Money Lenders may decide the appeal. ex-parte.