Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA PROHIBITION (COMMITTEES) RULES, 1963 CONTENTS 1. . 2. . 3. . KARNATAKA PROHIBITION (COMMITTEES) RULES, 1963 In exercise of the powers conferred by Section 124 read with Section 8 of the Karnataka Prohibition Act, 1961 (Karnataka Act 17 of 1962) and in supersession of rules, orders or notifications on the subject made or issued under any enactment repealed by sub- section (1) of Section 129 of the said Act, the Government of Karnataka hereby makes the following rules, the draft of me same having been previously published in the Karnataka Gazette, dated 27th June, 1963, in Notification No. PHS 174 EPS 62, dated 24th June, 1963, as required by sub-section (3) of the said Section 124, namely.- 1. . :- These rules may be called the Karnataka Prohibition (Committees) Rules, 1963. 2. . :- There shall be a State Prohibition Committee for the whole State and a District Prohibition Committee for each District of the State in which or in any part of which the Karnataka Prohibition Act, 1961 , is in force. 3. . :- (1) The State Prohibition Committee shall consist of the following members, namely.- Ex officio Members 1. The Minister for Prohibition who shall be the Chairman; 2. The Excise Commissioner; 3. The Prohibition Commissioner; 4. The Inspector General of Police; 5. The Secretary to Government in charge of Prohibition; 6. The Secretary to Government, Home Department; 7. The Director of Information. Karnataka Prohibition Act, 1961 is in force. The State Government shall appoint one of the members of the Committee to be the Vice- Chairman. The State Government shall also appoint a Secretary to the Committee. (2) The District Prohibition Committee shall consist of the following members, namely.- Ex officio Members 1. The Deputy Commissioner of the District who shall be the Chairman; 2. The Superintendent of Police of the District who shall be the Vice-Chairman; 3. The District Health Officer of the District. Other Members (3) The term of office of persons appointed as members of the State Prohibition Committee and the District Prohibition Committee by the State Government shall be two years from the date of their appointment. (4) In the event of a vacancy in the office of any member of a Committee arising due to the death, resignation or other cause before the expiry of the period of his office, the vacancy shall be filled by the State Government by appointment of another person who shall, notwithstanding anything contained in sub-rule (3) of Rule 3, hold office only so long as the member in whose place he is appointed would have held office if the vacancy had not occurred. (5) (1) The State Prohibition Committee shall ordinarily meet once in four months, and the District Prohibition Committee shall ordinarily meet once in three months. (2) All notices of the meeting shall ordinarily be despatched by the Secretary at least fifteen days prior to the date of the meeting, and whenever circumstances warrant the Chairman may call for a meeting at shorter notice. (6) Every meeting of a Committee shall be presided over by the Chairman, and in his absence by the Vice-Chairman. In the absence of both, the meeting shall be presided over by such one of the members as may be chosen by the members present at the meeting to be chairman for the meeting. (7) If any member of the Committee other than an ex officio member absents himself consecutively for three ordinary meetings without obtaining the permission of the Chairman, he shall cease to be a member from the day following the date on which the third meeting was held. (8) (1) The State Prohibition Committee shall review the progress made in the implementation of the Prohibition Policy of the Government and also consider such other matters as may be referred to it either by the District Prohibition Committee or by the State Government and such subjects as may be suggested by the members and allowed by the Chairman. (2) The District Prohibition Committee may consider and advice on the following matters, namely.- (i) incidence of illicit distillation; (ii) illicit sale of intoxicants; (iii) places where prohibition enforcement measures have to be intensified; (iv) adequacy and efficacy of the prohibition propaganda; (v) the places where conditions of licences, permits, passes and authorisations are being contravened; (vi) such other subjects as may be suggested by the members and allowed by the Chairman. (9) The recommendations of the State Prohibition Committee shall be forwarded the State Government in the appropriate Department, and the recommendations of the District Prohibition Committees shall be forwarded to the Prohibition Commissioner. (10) The members other than the ex officio members of the State Prohibition Committee and the District Prohibition Committee shall be paid Travelling Allowance and Daily Allowances as prescribed in list A and list B respectively of the New Karnataka Travelling Allowance Rules, 1957, regulating the payment of travelling allowance to non-official members of Committees.