Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA SHEEP AND SHEEP PRODUCTS DEVELOPMENT RULES, 1977 CONTENTS 1. Short title and commencement 2. Definitions 3. Head Office of the Board 4. Deposit of the Funds of the Board 5. Allowances to the Chairman and other Members 6. Contracts by the Board 7. Annual Programme 8. Budget 9. Annual Report 10. Secretary 11. Accounts Officer 12. Staff of the Board 13. Finances of the Board KARNATAKA SHEEP AND SHEEP PRODUCTS DEVELOPMENT RULES, 1977 Whereas, the draft of the Karnataka Sheep and Sheep Product: Development Rules, 1977 was published as required by Section 31 of the Karnatak; Sheep and Sheep Products Development Act, 1973 (Karnataka Act 12 of 1974) in Notification No. GSR 36 (AAH 97 AHP 76), published in Part IV, Section 2-C(j) of the Karnataka Gazette, Extraordinary, dated 28th Januart, 1997, inviting objections of suggestions from all persons likely to be affected thereby on or before 17th February, 1977. And, whereas, the said Gazette was made available to the public on the 28th January, 1977. And, whereas, no objections or suggestions have been received on the said date. Now, therefore, in exercise of the powers conferred by Section 31 of the karnataka Sheep and Sheep Products Development Act, 1973 (Karnataka Act 12 of 1974), the Government of Karnataka hereby makes the following rules, namely.- 1. Short title and commencement :- (1) These rules may be called the Karnataka Shepp and Sheep Products Development Rules, 1977. (2) They shall come into force at once. 2. Definitions :- In these rules, unless the context otherwise requires.- (a) "Act" means the Karnataka Sheep and Sheep Products Development Act, 1973 (Karnataka Act 12 of 1974); (b) "Board" means the Karnataka Sheep and Sheep Products Development Board constituted under Section 4; (c) "Chirman" means the Chairman of the Board; (d) "Financial Year" means the year commencing on the first day of April; (e) "Form" means a form appended to these rules; (f) "Member" means a member of the Board; (g) "State Government" means the Government of the State of Karnataka; (h) "Secretary" means a person appointer by the Government as the Secretary of the Board; (i) "Section" means a section of the Act. 3. Head Office of the Board :- The Head Office of the Board shall be at Bangalore. 4. Deposit of the Funds of the Board :- All moneys received by the Board shall be deposited in a Co- operative Bank or a Scheduled Bank or a Nationalised Bank or a Treasury as the State Government may by order direct and shall be credited to the accounts entitled "The Karnataka Sheep and Sheep Products Development Board". 5. Allowances to the Chairman and other Members :- The Chairman of the Board shall be entitled to.- (1) (a) if he is not a member of the Legislature an allowance of Rs. 1,000(one thousand) per mensum; (b) house rent allowance equal to the amount of rent which he is paying or Rs. 500 (five hundred) only per mensem whichever is less.The claim for the house rent allowance shall be supported by a certificate that he has been in occupation of a house on payment of rent; (c) conveyance allowance of Rs. 500 (five hundred) only per mensem in respect of the use of car within the Corporation limits of the City of Bangalore. The claim of the conveyance allowance shall be accompanied by a certificate that he has incurred the expenditure; (d) travelling allowance for the journey in connection with the duties of the Board either by Air, rail or road at the rates allowed as per Government Order No. GAD 39 MMG 75, dated 9th June, 1975. (2) The other members of the Board who are not ordinarily residing at the place where they are required to be present in connection with the business of the Board shall be entitled to travelling and daily allowance as are payable under the Karnataka Civil Services Rules to the non-official members of committees, etc., and members who are ordinarily residing at such places shall be entitled to a sitting fee of Rupees twenty per day of sitting. 6. Contracts by the Board :- (1) Any contract entered into by the Chairman on behalf of the Board shall be in writing and approved by the Board. The contract shall be signed and sealed by the common seal of the Board by the Chairman in the presence of two other members of the Board who shall also sign the contract in token of their presence at the time of signing and sealing: Provided that in the case of any contract on behalf of the Board with a society registered under the Karnataka Co-operative Societies Act, 1959, a Scheduled Bank or a Nationalised Bank, such contract may be signed and sealed by the Chairman only. (2) The signature of such members shall be in addition to the signature of other witnesses to the contract. (3) The common seal of the Board shall be in the custody of the Chairman. 7. Annual Programme :- (1) The programme of work in each year shall be prepared by the Board for the next financial year in Form 1 and shall be forwarded to the State Government before 30th September of each year preceding the year for which the programme of work is prepared. (2) The supplementary programme under Section 16 of the Act shall be prepared in Form 2 and forwarded to the State Government before 30th June in that year. 8. Budget :- (1) The Budget for the next financial year shall be prepared by the Board in Form 3 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 Form 4 and submitted to the State Government before 31st December of each year. 9. Annual Report :- The Annual Report of the Board under Section 24 of the Act shall be prepared by the Secretary under the direction of the Chairman which includes 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 three 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 six months from the end of the financial year. 10. Secretary :- (1) The Secretary shall perform all the duties and exercise all the powers imposed or conferred on him by the Act and perform such other duties and exercise powers specifically imposed or conferred on him by the Board. (2) The Secretary shall be responsible for the custody of all the records of the Board including all the papers and documents connected with the proceedings of the Board and the Committee. 11. Accounts Officer :- (1) The Accounts Officer shall be responsible for the correct maintenance of the accounts of the Board and for carrying out the financial transactions of the Board in accordance with the rule. (2) He shall also be responsible for the preparation and submission of the budget, Supplementary Budget, Annual Statement of Accounts, balance sheet of certified institutions to whom funds are granted or loans issued by the Board and periodical test check of the said institutions. 12. Staff of the Board :- (1) Generally all appointments of the members of the staff of the Board shall be by direct recruitment. In case suitable candidates are not available for direct recruitment, persons of other State Civil Services may be taken on deputation basis. (2) Notwithstanding anything contained in these rules, the Board may if it considers necessary for reasons to be recorded in writing that it is in the interest of the Board to do so, by a resolution appoint any person who has retired on such terms and conditions and for such period upto a maximum of one year io the members of the staff: Provided that such appointments in the case of Gazetted Government Servant shall be made with the previous approval of the State Government and the provisions of Chapter XX of the Karnataka Civil Services Rules are applicable to them regarding the payment of emoluments. 13. Finances of the Board :- (1) Subject to the provisions of the Act these rules and the sanctioned budget, the Board may.- (a) Appropriate any amount unspent or partially spent in any item which was originally sanctioned for other items in the same scheme; (b) Re-appropriate the savings with the grants from one scheme to another provided the grant so reappropriated does not exceed twenty per cent of the grant and the expenditure on the other scheme does not exceed twenty per cent of the amount sanctioned. (2) The Board shall obtain prior sanction of Government for the deputation of any member or secretary of the Board outside the State. Karnataka Sheep and Sheep Products Development Board.