Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com NANJARAJA BAHADUR CHATRAM (MANAGEMENT) RULES, 1993 CONTENTS 1. Title, application and commencement 2. Definitions 3. Constitution of Committees 4. Disqualifications 5. Disability 6. Powers and Functions of the Committee 7. Sub-Committee 8. Meeting of the Committee 9. Powers and duties of the Secretary 10. Manager 11. Duties of the Manager 12. Funds of the Institution 13. Application of the Funds of the Institution 14. Budget 15. Accounts and Audit 16. Property of the Institution 17. Lease of immovable properties NANJARAJA BAHADUR CHATRAM (MANAGEMENT) RULES, 1993 In exercise of the powers conferred by Sections 7 and 41 of the Mysore Religious and Charitable Institutions Act, 1927 (Mysore Act 7 of 1927), the Government of Karnataka hereby makes the following rules, namely 1. Title, application and commencement :- (1) These rules may be called the Nanjaraja Bahadur Chatram (Management) Rules, 1993. (2) They shall apply to Nanjaraja Bahadur Chatram situated at Vinoba Road, Mysore. (3) They shall come into force on such date as the State Government may by notification in the Official Gazette appoint. 2. Definitions :- In these rules, unless the context otherwise requires. (i) "Act" means the Mysore Religious and Charitable Institutions Act, 1927 (Mysore Act 7 of 1927); (ii) "Chairman" means the Chairman of the Committee; (iii) "Commissioner" means the Commissioner for Religious and Charitable Endowments in Karnataka, Bangalore; (iv) "Committee" means the Committee of Management, constituted under these rules; (v) "Government" means the Government of Karnataka; (vi) "Institution" means "Nanjaraja Bahadur Chatram" situated at Mysore; (vii) "Manager" means the Manager appointed under the provision of these rules to look after the Institution; (viii) "Member" means a member of the Committee; (ix) "Secretary" means the Secretary of the Committee; (x) "Sub-Committee" means the Sub-Committee constituted by the Committee. 3. Constitution of Committees :- (1) The Committee appointed under Section 7 of the Act, shall consist of the following members namely.- (i) The Deputy Commissioner, Mysore Chairman (ii) Commissioner, Mysore City Corporation Vice-Chairman One person from the Nanjaraja Bahadur family nominated by the Government Member (iv) Executive Engineer, Mysore City Corporation, Mysore Member (v) An Officer, not below the rank of [Group 'B' Officers of Karnataka General Service Endowment Branch], as may be appointed by the Government who shall be the ex. officio Secretary of the Committee; (vi) Four persons nominated by the Government of whom one shall be a person belonging to Scheduled Caste or Scheduled Tribe and another a Woman. (2) The Committee shall have such powers and perform such duties as are provided in these rules. (3) Subject to the pleasure of the Government and rules, the members of the Committee shall nold Office for a period of three years from the date of their appointment. (4) The Government may nominate at any time such other person or persons as it deems necessary. 4. Disqualifications :- A person shall be disqualified for being nominated or being continued as a member of the Committee.- (i) if he is not more than Twenty-one years of age; or (ii) if he has been convicted by a Criminal Court to imprisonment for any offence involving moral turpitude, such offence having not been pardoned; or (iii) if he is an undischarged insolvent; or (iv) if he is of unsound mind and stands so declared by a competent Court; or (v) if he is or has been convicted of an offence, which in the opinion of the Government involves moral turpitude; or (vi) a person having pecuniary interest in the properties of the institution. 5. Disability :- If any Member.- (i) Absents himself from three consecutive Meetings of the Committee without sufficient reasons in the opinion of the Committee; or (ii) Leaves India permanently; or (iii) absconds and his whereabouts are not known for a period of one year; or (iv) becomes subject to any of the disqualifications specified in Rule 4;the Committee shall declare his Office vacant. 6. Powers and Functions of the Committee :- (1) The Committee shall supervise and control the administration of the Institution. (2) In particular and without prejudice to the generality of the powers under sub-rule (1) and subject to provision of budget as specified in Rule 14, the Committee shall.- (a) supervise and make arrangements for the day-to-day administration of the Institution; (b) provide for the comforts and convenience of the pilgrims and tourists; (c) supervise, manage, develop, renovate and repair the buildings belonging to the Institution; (d) supervise and provide for the management of funds and movable and immovable properties belonging to the Institution; (e) undertake educational, social, religious and spiritual and benevolent activities; (f) collect, receive or accept funds, donations and gifts on behalf of the Institution; (g) fix or modify the rent for rooms, shops, Kalyana Mantapa Lands etc.; (h) discharge such other duties as are incidental to the duties specified in the preceding clause. 7. Sub-Committee :- The Committee may constitute Sub-Committees as it may consider necessary for carrying out any of the functions referred to in Rule 6 and for this purpose may co-opt such persons as may be necessary. The Chairman of every Sub-Committee shall be nominated by the Committee from among the members of the Committee. 8. Meeting of the Committee :- (1) The meeting of the Committee shall be held at least once in three months. Emergent meeting may be called for either by the Chairman or on a requisition by any five members of the Committee. Five members shall form the quorum, in any adjourned meeting the quorum shall be three. In the absence of Chairman, the Vice-Chairman of the Committee shall exercise the powers of the Chairman. (2) The meetings of the Committee or Sub-Committee shall ordinarily be held in the premises of the Institution or at such other place as the Chairman of the Committee may determine. 9. Powers and duties of the Secretary :- (1) The Secretary shall be in overall supervision of the Institution, and he is empowered to appoint with the approval of the Chairman such staff as is necessary for the carrying on the administration of the Institution. (2) The powers of appointment and removal of Servants of the institution and the authority to take disciplinary proceedings against them shall vest in the Secretary and every order made by the Secretary in this behalf shall be subject to the confirmation by the Committee. (3) The Secretary shall be responsible for the preparation and submission of the budget and other periodical returns. (4) The Secretary shall be in-charge of the office, the Committee and issue notices and attend all other duties relating to convening of the meetings of the Committee. 10. Manager :- (1)There shall be a Manager appointed by the Commissioner, who shall be an official of the Karnataka General Services.Endowment Branch not below the rank of Superintendent (Group C). (2) The salary and allowances of the Manager shall be paid out of the funds of the Institution. (3) He shall subject to the general control of the Secretary discharge his duties. He shall, in the discharge of his duties, carry out any instruction of the Secretary. (4) The office of the Manager shall be located in the premises of the Institution. 11. Duties of the Manager :- (1) The Manager shall be in-charge of the day-to-day administration of the Institution, receive all moneys due to the institution and make disbursements on behalf of Institution authorised by the committee. (2) The Manager shall be in-charge of all movable properties and records belonging to the Institution. (3) The Manager shall be responsible for the proper upkeep and maintenance of the Institution in accordance with the usage and custom of the Institution. (4) The Manager shall maintain true and proper accounts supported by vouchers of all receipts and disbursements of the Institution. (5) No person other than the Manager shall be entitled to receive any money on behalf of the Institution or to make disbursements out of the money belonging to the Institution. (6) The manager shall maintain Income and Property Register and inventory of all movable and immovable properties of the Institution. (7) The Manager shall furnish to the Secretary, Monthly returns of income and expenditure. 12. Funds of the Institution :- (1) The following shall be expected funds of the Institution, namely.- (i) all rents and income from lands and other properties of the institution; (ii) interest on Endowments; (iii) interest received on investments; (iv) Donations; (v) Grants, loans and advances from Government; (vi) all proceeds from lands and other properties sold or compul- sorily acquired; and (vii) such other income as may accrue to the Institution from time to time. (2) So much of the fund as in the opinion of the Committee is necessary for the running expenses of the Institution, shall be deposited in a Scheduled Bank or a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1974, in the name of the Committee, to be operated upon by the Secretary and the balance of the fund shall be invested in the Securities as per Section 23 of the Indian Trust Act, 1882 (Central Act of 1882) or in any such Bank in the name of the Committee and it shall be operated upon jointly by the Secretary and Chairman. (3) The Committee shall take such action as is necessary to recover all outstanding dues to the Institution. (4) Arrears of rent or revenue due to institution in respect of properties belonging to the Institution shall be recovered by the Officers empowered to recover revenue due to Government. 13. Application of the Funds of the Institution :- Subject to the provisions of the Act and these rules the funds of the Institution shall be applied for. (a) the maintenance, management and administration of the Institution; (b) the construction and maintenance of Dharmasalas and rest houses for the use of the pilgrims, Tourists; (c) the provision of Water supply and making of sanitary arrangements for the convenience of the pilgrims, Tourists; (d) the undertaking of any work authorised by the Government in conformity with the objects of the Institution; (e) the acquisition of any immovable property for the purpose of the Institution; (f) M.E.F. contribution at the rate of 12% to be sent to Endowment Commissioner every year. (g) such other purposes as the Committee may determine for discharging the duties entrusted to the Committee. 14. Budget :- The Secretary shall prepare a budget Estimate of the income and expenditure of the Institution before February 28th as the Commissioner may specify for the year commencing from the first day of April and submit the same to the Chairman. The Chairman shall place the budget before the Committee for consideration. The Committee may approve the Budget with such modifications as it deems fit and the Budget has to be approved by the Endowment Commissioner. 15. Accounts and Audit :- The accounts of the Institution shall be maintained and audited in such manner as the Commissioner may, by order, determine. 16. Property of the Institution :- (1) No property belonging to the Institution shall be pledged, exchanged, lent, converted or sold without the previous sanction of the Endowment Commissioner. (2) The Secretary shall check and verify costly articles every year and submit a report of such verification to the Committee. 17. Lease of immovable properties :- A ll the lands, buildings and other immovable properties of the Institution to be leased shall be made either by public auction by calling tenders by the Secretary and shall be subject to confirmation by the Commissioner.