Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA STATE MINORITIES COMMISSION RULES, 2000 CONTENTS 1. Title and commencement 2. Definitions 3. Pay and allowances of the Chairman 4. Allowances admissible to the members 5. Staff of the Commission 6. Administrative and financial powers 7. Budget, accounts and audit 8. Annual Report KARNATAKA STATE MINORITIES COMMISSION RULES, 2000 Whereas, the draft of the Karnataka State Minorities Commission Rules, 2000 was published in Notification No. DPAR 19 LMR 95, dated 27-4-2000 in Part IV-A of the Karnataka Gazette,, Extraordinary, dated 2-5-2000, inviting objections and suggestions from persons likely to be affected thereby, within thirty days from the date of its publication in the Official Gazette. Whereas, the said Gazette was made available to the public on 2-5-2000. And whereas, the objections and suggestions received in this behalf have been considered by the State Government. Now, therefore, in exercise of the powers conferred by sub-section (1) of Section 17 of the Karnataka State Minorities Commission Act, 1994 (Karnataka Act 31 of 1994), the Government of Karnataka hereby makes the following rules, namely: 1. Title and commencement :- (1) These rules may be called the Karnataka State Minorities Commission Rules, 2000. (2) They shall come into force from the date of their publication in the Official Gazette. 2. Definitions :- (1) In these rules unless the context otherwise requires. (a) "Act" means Karnataka State Minorities Commission Act, 1994 (Karnataka Act 31 of 1994); (b) "Chairman" means the Chairman of the Commission nominated by the Government; (c) "Secretary" means Secretary of the Commission appointed by the Government under sub-section (2) (b) of Section 3; (d) "Section" means a section of the Act; (e) "Financial year" means a year commencing from 1st of April of a year and ending on 31st March of the succeeding year; (f) "Meeting" means meeting of the Commission, which includes special meeting of the Commission; (g) "Public Holiday" means any day which is a public holiday for the purpose of Section 25 of the Negotiable Instruments Act, 1881. 3. Pay and allowances of the Chairman :- The Chairman is entitled to enjoy the status of a Minister. Except the gunman and the red light being used on the vehicle, he is entitled to the pay, allowances and all the privileges admissible to a Minister as provided in the Karnataka Ministers' Salaries and Allowances Act, 1956 (Karnataka Act 5 of 1957), Rules, Notifications and Orders issued from time to time thereunder. 4. Allowances admissible to the members :- The members of the Commission, who attends the meetings of the Commission are entitled to draw Travelling Allowance and Dearness Allowance and sitting fee at rates payable to a Group 'A' Officer of the State Government. 5. Staff of the Commission :- (1) Save as provided in sub-rule (2), all the posts sanctioned to the Commission shall be filled up on deputation of the officers/officials having equivalent pay scales and grade, from any of the State Civil Services/Universities/Local Authorities/Public Sector Undertakings /Statutory Bodies/Corporations or by way of contract appointment of persons retired on superannuation from any of the services. The appointment on deputation and contract appointment shall be as per the provisions of the Karnataka Civil Service (General Recruitment) Rules, 1977 and any other orders of Government in force from time to time. (2) The staff sanctioned to the personal establishment of the Chairman may be appointed as far as possible on deputation basis in the manner specified above and also in accordance with the status given to the Chairman by the Government from time to time. If, no suitable staff are available from the above said sources, then all the other posts except the post of Personal Secretary of the Chairman, may be appointed on contract basis on suitable terms a n d conditions. Appointment made against all such posts on contract basis shall be coterminous with the term of the office of the Chairman. 6. Administrative and financial powers :- The Secretary shall have the same administrative and financial powers its are delegated to a minor Head of the Department by the Government, from time to time. 7. Budget, accounts and audit :- (1) The Budget of the Commission shall be prepared before November 30th of the preceding year and be submitted in duplicate to the Government for approval during first week of December of each year. (2) The statements of accounts regarding the receipt of budgetary grants and the statement of accounts of expenditure incurred in respect of the budgetary grants in respect of each financial year and all accounts of the Commission shall be maintained in accordance with the Karnataka Financial Code, and in accordance with the instructions of Government issued from time to time. (3) The annual financial accounts and audit reports of the Commission shall be submitted to the Accountant General. (4) The accounts of the Commission shall be audited every year by the Accountant General. (5) The Commission shall appoint a Chartered Accountant as Auditor with the prior approval of the Government. (6) The audit reports of the Commission shall be submitted to the Government as required under sub-section (6) of Section 13. (7) The Government may if it is of the opinion that a Special or General Audit of the Commission is necessary, order for conducting of an Special pr General Audit of the Commission. 8. Annual Report :- The Commission shall prepare and forward to the Government an Annual Report within three months from the completion of the Financial year giving complete account of its activities during the previous year.