Bihar Flying Club (Appointment and Powers of Custodian) Rules, 1984
Published vide Notification No. G.S.R. 21, Bihar Gazette Extraordinary No. 522, dated 15.10.1984
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[G.S.R. 21, dated 15th October, 1984. - In exercise of the powers conferred by Section 8 of the Bihar Flying Club (Taking Over of Management and Control) Act, 1974 (Bihar Act, XIV of 1975), the Governor of Bihar is pleased to make the following rules:
- Short title.- These rules may be called the Bihar Flying Club (Appointment and Powers of Custodian) Rules, 1984.
- Definition.- In these rules unless there is anything repugnant in the subject or context -
(a) 'Act' means the Bihar Flying Club (Taking Over of Management and Control) Act, 1974;
(b) all other words and expressions used in these rules, but not specifically defined herein, have the same meanings as have been respectively assigned to them in the Act.
- The Custodian of the Bihar Flying Club appointed by the State Government under Section 4 of the Act shall be an officer not below the rank of Joint Secretary to Government.
- (i) The Custodian appointed under Section 4 of the Act shall exercise all the financial and administrative powers conferred from time to time on a Head of Department of the State Government, and
(ii) The Custodian shall also exercise all such additional powers which may, by special or general order, be conferred upon him, by the State Government from time to time for the efficient management of the Institute
