Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MYSORE PALACE (ACQUISITION ANDTRANSFER) RULES, 1999 CONTENTS 1. Title and commencement 2. Definitions 3. Form for claiming amount by person interested 4. Manner of giving information under Section 5(4) 5. Allowances and Honorarium of Members 6. Meetings of the Board 7. Quorum 8. Chairman to preside 9. Adjournment of meeting 10. All questions to be decided by majority 11. Minutes of the meeting 1 2 . Limit on borrowing without previous consent of the State Government 13. Budget Estimates 14. Manner and Maintenance of Accounts MYSORE PALACE (ACQUISITION ANDTRANSFER) RULES, 1999 In exercise of the powers conferred by Section 41 of the Mysore Palace (Acquisition and Transfer) Act, 1998 (Karnataka Act 32 of 1998), the Government of Karnataka hereby makes the following rules, namely. 1. Title and commencement :- (1) These rules may be called the Mysore Palace (Acquisition and Transfer) Rules, 1999. (2) They shall come into force from the date of their publication in the Official Gazette. 2. Definitions :- In these rules, unless the context otherwise requires. (a) "Act" means, the Mysore Palace (Acquisition and Transfer) Act, 1998 (Karnataka Act 32 of 1998); (b) "Form" means a form appended to these rules; (c) "Section" means a section of the Act. 3. Form for claiming amount by person interested :- Every claim under sub-section (3) of Section 5 of the Mysore Palace (Acquisition and Transfer) Act, 1998 shall be in Form 1 and shall also contain the following particulars namely. (a) original cost of acquisition of asset; (b) details of depreciation, if any claimed for income-tax purpose; (c) any damages caused to the asset; (d) names of the persons who have claimed the amount. 4. Manner of giving information under Section 5(4) :- Every mortgage of any property which has vested under this Act in State Government and every person holding any charge, lease, lien or other interest in, or in relation to any such property shall give within 60 days from the date of commencement of these rules an intimation to the Commissioner, of such mortgage, lease, lien, charge or other interest in Form 2. 5. Allowances and Honorarium of Members :- A member of the Board shall be entitled to such allowances as may be notified by the State Government from time to time. 6. Meetings of the Board :- (1) The Board shall meet atleast once in every quarter and as often as may be necessary. (2) Seven clear days notice of a meeting specifying the date, time and place of the meeting and business to be transacted thereat shall be given to all members: Provided that ho such notice shall be necessary where, in the opinion of the Chairman, business of an emergent, nature has to be transacted and the members have been informed accordingly. 7. Quorum :- The number of members necessary to constitute a quorum at a meeting of the Board shall be seven including the Chairman. 8. Chairman to preside :- Every meeting of the Board shall be presided over by the Chairman or, if the Chairman is for any reason unable to attend it, by such member as the members present may choose at the meeting. 9. Adjournment of meeting :- I f there is no quorum at the time appointed for the meeting the Presiding Authority shall wait for thirty minutes and if within such period there is no quorum adjourn the meeting to such hour on some other future day as it may reasonably fix. A notice of the meeting so adjourned to a future day shall be sent to every member of the Board. The business which would have been brought before the original meeting, had there been a quorum thereat, shall be brought before the adjourned meeting and may be disposed of at such meeting whether there be a quorum or not. 10. All questions to be decided by majority :- All questions at a meeting of the Board shall be decided by a majority of the members present and voting, the Chairman having a second or casting vote in case of equality of votes. 11. Minutes of the meeting :- (1) The Board shall keep minutes of the proceedings of each meeting of the Board and shall include therein the name of the members present. (2) A copy of such minutes shall be submitted by the Board to the State Government as soon as they are confirmed by the Board. 12. Limit on borrowing without previous consent of the State Government :- The Board may borrow money and mortgage or charge its undertaking and property (including its revenues) or any part thereof and issue debentures, debenture stock, notes and other securities whether outright or as security for any debt, liability or obligation of the Board or of any third party provided that the aggregate amount for the time being remaining and charge of money borrowed or secured as aforesaid by the Board exclusive of the temporary loans as aforesaid shall not at any time, be without the previous sanction of the State Government. 13. Budget Estimates :- The Budget estimates of the Board shall be in Form 3. 14. Manner and Maintenance of Accounts :- (1) The accounts of the Board shall be prepared and maintained in such form and manner as may be specified by the State Government from time to time. (2) The annual statement of accounts to be prepared by the Board shall be in Form 4.