Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com PLANNING BOARD (ASIATIC SOCIETY) RULES, 1984 CONTENTS 1. Short title and commencement 2. Term of office of members 3. Filling of casual vacancies 4. Disqualifications for membership 5. Cessation of membership 6. Vacancy not to vitiate functioning 7. Travelling and daily allowances 8. Quorum 9. Meetings PLANNING BOARD (ASIATIC SOCIETY) RULES, 1984 G.S.R. 472 (E), dated 25th June, 1984.1-In exercise of the powers conferred by Section 15 read with sub-sections (3) and (4) of Section 8 of the Asiatic Society Act, 1984 (5 of 1984), the Central Government hereby makes the following rules. namely: 1. Short title and commencement :- (1) These rules may be called the Planning Board (Asiatic Society) Rules, 1984. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Term of office of members :- Term of office of a member of the Planning Board including that of Chairman shall be four years from the date on which the appointment of such member or such Chairman is notified by the Central Government in the Official Gazette. 3. Filling of casual vacancies :- When a casual vacancy arises in the membership, other than the ex-officio membership of the Board, for any reason, the person appointed to fill the vacancy shall hold office for the residual portion of the term of the out-going member. 4. Disqualifications for membership :- A person shall not be eligible for appointment as a member if he is of unsound mind and stands so declared by a competent court or is an undischarged insolvent. 5. Cessation of membership :- A member once appointed shall cease to hold office as such- (a) if he becomes of unsound mind and stands so declared by a competent court; (b) if he becomes an undischarged insolvent; (c) if not being an ex-officio member, he is absent from two consecutive meetings of the Board without obtaining leave of absence from the Chairman : (d) if he goes abroad for a period exceeding one year: (e) if he resigns by a letter under his signature addressed to the Chairman. 6. Vacancy not to vitiate functioning :- The Board shall function notwithstanding any vacancy in its composition and no act or proceedings of the Board shall be invalid merely by reasons of such vacancy or of any defect in the appointment of its members. 7. Travelling and daily allowances :- (1) Every member who is an officer of the Central Government shall be entitled to such travelling and daily allowances as are admissible under the rules applicable to him for journeys performed on official duty and the same shall be paid from the source of his salary. (2) A member who is not an officer of the Central Government (hereinafter referred to as non-official member) shall be entitled to travelling allowance in respect of his journeys to attend meetings of the Board from his usual place of residence to the place of meeting at the highest rate admissible to the Central Government servants of the First Grade. (3) (a) A non-official member shall be entitled to daily allowance at the highest rate admissible to the Central Government servants of the First Grade for the respective localities. (b) In addition to the daily allowance of the days of the meeting, a non-official member shall also be entitled to full daily allowance for the day preceding and/or the day following the meeting if- (i) he arrives in the forenoon of the day preceding the day of the meeting or on an earlier day, and/or (ii) he departs at 12 noon or in the afternoon of the day following the day of the meeting or on a later date: Provided that he shall be entitled to only half daily allowance for the day preceding and/or for the day following the meeting if- (i) he arrives at 12 noon or in the afternoon of the day preceding the day of the meeting and/or, (ii) he departs in the forenoon of the day following the day of the meeting. (4) Members will not be entitled to any other remuneration. 8. Quorum :- One-third of the members of the Board present in person shall form the quorum at every meeting of the Board. 9. Meetings :- The Board shall meet at such time and date as may be decided by the Chairman provided that it shall meet at least twice a year.