Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA LEGAL AID BOARD RULES, 1983 CONTENTS CHAPTER 1 :- Preliminary 1. Title and commencement 2. Definitions CHAPTER 2 :- Allowances payable to the Executive Chairman and other members 3. Allowances payable to the Executive Chairman 4. Allowances payable to the members CHAPTER 3 :- Sanction of Budget and Accounts of the Board 5. Budget etc 6. Annual Report 7. Accounts KARNATAKA LEGAL AID BOARD RULES, 1983 Whereas, the draft of the following rules was published as required by Section 30 of the Karnataka Legal Aid Board Act, 1981 (Karnataka Act 32 of 1981), in Notification GSR 246 (LAW 94 LAD 82), dated 1st December, 1982, published in Part IV, Section 2-C(i) of Gazette, Extraordinary, dated 2nd December, 1982, inviting objections or suggestions from all persons likely to be affected thereby on or before 31st December, 1982; And whereas, the said Gazette was made available to the public on 2nd December, 1982; And whereas, no objections or suggestions were received in respect of the said draft; Now therefore, in exercise of the powers conferred by Section 30 of the Karnataka Legal Aid Board Act, 1981 (Karnataka Act 32 of 1981), the Government of Karnataka hereby makes the following rules namely: CHAPTER 1 Preliminary 1. Title and commencement :- (1) These rules may be called the Karnataka Legal Aid Board Rules, 1983. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Definitions :- In these rules, unless the context otherwise requires. (a)"Act" means the Karnataka Legal Aid Board Act, 1981; (b)"Form" means the Form appended to these rules. CHAPTER 2 Allowances payable to the Executive Chairman and other members 3. Allowances payable to the Executive Chairman :- The Executive Chairman shall be paid all the allowances payable to a Chairman of a Board under, and at the rates specified in, Government Order DPAR 101 MOF 77, dated 16th August, 1979 as revised from time to time. 4. Allowances payable to the members :- 1 A member of the Board shall for journeys performed in connection with the duties or affairs of the Board be entitled to a sitting fee and other allowances at the rates specified in Government Order FD 5 SRS 82, dated 1st May, 1982 as revised from time to time or as per Karnataka Civil Services Rules, as amended from time to time, as the case may be. 1. Rule 4 substituted by GSR 261, dated 20-9-1988, w.e.f. 8-12- 1988 CHAPTER 3 Sanction of Budget and Accounts of the Board 5. Budget etc :- (1) The budget for the next financial year shall be prepared by the Board in the Form appended to these rules and submitted to the State Government before 30th September of each year. (2) A supplementary budget, if any, in a financial year shall be prepared in the Form appended to these rules and submitted to the State Government before 31st January of each year. 6. Annual Report :- The annual report of the Board shall be prepared by the Secretary under the direction of the Executive Chairman which shall include the annual statement of accounts of the Board together with the audit report for each year and it shall be laid before the Board immediately after two months from the end of the financial year. After the report is approved by the Board, copies of the report and statement giving a complete account of its activities during the previous financial year shall be forwarded to the State Government before the expiry of the period of three months from the end of the financial year. 7. Accounts :- There shall be maintained a day book showing all items of receipts and expenditure incurred by the Board.