National Defence Fund (Orissa Collection) Rules, 1963

The National Defence Fund (Orissa Collection) Rules, 1963

Published vide Notification No. 5805-Gen./24-4-1963

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Notification No. 5805-Gen., dated 24th April, 1963. - In exercise of the powers conferred by Section 9 of the National Defence Fund (Orissa Collection) Act, 1963 (Orissa Act 6 of 1963), the State Government do hereby make the following rules, namely :

1. Short title.- These rules may be called the National Defence Fund (Orissa Collection) Rules, 1963.
2. Definitions.- In these rules-

(i) "Act" means the National Defence Fund (Orissa Collection) Act, 1963;

(ii) "authorised agent" means a person or institution authorised to make collections in pursuance of the authority of an order made under Section 3 of the Act;

(iiii) words and expressions used but not defined in these rules shall have the same meaning as have been respectively assigned to them in the Act.

3. All authorised agents other than those exempted under the proviso to Section 4 of the Act shall make collections for the fund only under the authority of the authorisation cards issued in that behalf by the State Government; separate authorisation cards may be issued for the collection of money, gold and other valuable things; and such authorised agents shall be liable to produce the authorisation cards if required to do so by any contributor.
4. Procedure and conditions for making money collection.- (1) Authorised agents making collections of money for the fund from the public shall follow the procedure and observe the conditions specified below, namely :

(a) receipts shall be given by them for all collections made from members of the public; provided that, subject to the provisions of Clause (b) no receipt need be given for any sum less than rupee one;

(b) any sum less than rupee one shall be collected in receptacles locked and sealed jointly by the person authorised and the District Magistrate or the Sub-divisional Officer or any other Gazetted Officer nominated for the purpose by the District Magistrate or the Sub-divisional Officer, and shall be opened in the presence of such person and the District Magistrate or Sub-divisional Officer or the officer nominated by any of them, as the case may be, who shall certify the amount collected:

(c) all sums collected shall be directly deposited in the State Bank of India in any of the branches within the State or remitted to the said Bank at its Bhubaneswar branch by M.O. from any Post Office for which no commission is payable.

(2) Authorised agents making collections from staff working in Government offices and establishments shall not be required to give receipts in respect of cash collections but shall enter all sums collected in a list showing the names of the contributors and the sum contributed by each of them. Such list must be attested by the donors and certified by the said agent. A copy of such list shall be sent to the Under-Secretary to Government in the Political and Services Department and the list should mention the name of the Bank with which the amount has been deposited or remitted and the date of such deposit or remittance, as the case may be, together with a receipt from such Bank.

5. Authorised agents making collections of gold or jewellery for the fund from the public shall follow the procedure, hereinafter specified, namely :

(1) For areas other than Municipal or Notified areas-

(a) The authorised agent making collections shall prepare a list of the daily collections indicating the name of the donors. The descriptions and number of gold articles and other jewellery donated by each such donor. This list shall be endorsed by every individual donor and certified by the said agent. The total weight of the day's collection shall be taken and recorded. The collections with a copy of the list shall be kept inside a receptacle which shall be sealed in presence of the donors with the seal of the authorised agent also of the Chairman, Vice-Chairman or Member of the Panchayat Samiti having jurisdiction or the Sarpanch of the Grama Panchayat having jurisdiction;

(b) The Block Development Officer (or in his absence a Gazetted Officer nominated by the Collector or Sub-divisional Officer) and the Chairman or Vice-Chairman of the Panchayat Samiti shall collect the sealed receptacle from the authorised agent. The sealed receptacle shall be opened by the Block Development Officer or the Gazetted Officer so nominated, as the case may be, in the presence of the Chairman or Vice-Chairman of the Panchayat Samiti and the said agent ; weight of every article shall be taken separately and recorded in the list enclosed in the receptacle. The officer opening the receptacle shall then grant a printed receipt to the authorised agent and the Chairman or Vice-Chairman of the Panchayat Samiti will countersign the receipt. The officer shall thereafter put the collections in a receptacle together with the list with his certificate and seal it with his own seal and that of the Chairman or Vice-Chairman of the Panchayat Samiti. The Block Development Officer or any such Gazetted Officer nominated by the Collector or by the Sub-divisional Officer who receives collections from the authorised agents shall deposit the collections in the State Bank of India soon after he receives the same from the authorised agents. If such deposit is not possible for the reason that the Bank is closed on any day, the deposit shall be done on the next working day of the Bank.

(2) For other areas-

(a) The authorised agents, shall follow the aforesaid procedure for making collections and maintaining detailed lists and shall deposit their collections directly in the State Bank of India, on the very day the collections are made;

(b) Authorised agents may also deposit their day's collection in "collection centres, or mobile collection centres" if any which may be opened by or under the authority of the District Magistrate at convenient places in accordance with the direction and instructions of the State Government in that behalf and obtain printed receipts therefor.

6. Notwithstanding anything in these rules the Chief Minister, Ministers and Deputy Ministers authorised under Section 3 of the Act shall as soon as may be deposit all collections made by them in the State Bank of India in any of the branches within the State of Orissa.

National Defence Fund (Orissa Collection) Authorisation Order, 1963

Notification No. 5806-Gen, dated 24th April, 1963. - In pursuance of Section 3 of the National Defence Fund (Orissa Collection) Act, 1963 (Orissa Act 6 of 1963) the State Government do hereby make the following Order, namely :

1. This Order may be called the National Defence Fund (Orissa Collection) Authorisation Order, 1963.
2. It shall come into force at once.
3. The persons and institutions specified under Column I of the Schedule below are hereby authorised to make collections from the persons specified against them respectively under Column II thereof in accordance with the procedure and subject to the conditions prescribed by rules made under the Act.

Schedule

Notification No. 5807-Gen., dated 24th April, 1963. - In pursuance of Clause (b) of Section 3 of the National Defence Fund (Orissa Collection) Act, 1963 (Act 6 of 1963), the State Government do hereby specially authorise all the District Magistrates of the State in their respective jurisdictions to make orders under the said section of the said Act.

Notification No. 5808-Gen., dated 24th April, 1963. - In exercise of the powers conferred under the proviso to Section 4 of the National Defence Fund (Orissa Collection) Act, 1963 (Orissa Act 6 of 1963), the State Government hereby exempt the following persons from the provisions of the said section namely :

Chief Minister, Ministers and Deputy Ministers

National Defence Fund (Orissa Collection) Authorisation Order, 1963

Notification No. 5809-Gen., dated 24th April, 1963. - In pursuance of Section 3 of the National Defence Fund (Orissa Collection) Act, 1963 (Orissa Act 6 of 1963), the State Government do hereby make the following Order, namely :

1. This Order may be called the National Defence Fund (Orissa Collection) Authorisation Order, 1963.
2. It shall come into force at once.
3. The persons and institutions specified under Column I of the Schedule below are hereby authorised to make collections from the persons specified against them respectively under Column II thereof in accordance with the procedure and subject to the conditions prescribed by rules made under the Act.

Schedule

National Defence Fund (Orissa Collection) Authorisation Order, 1963

Notification No. 5810-Gen., dated 24th April, 1963. - In pursuance of Section 3 of the National Defence Fund (Orissa Collection) Act, 1963 (Orissa Act 6 of 1963), the State Government do hereby make the following Order, namely :

1. This Order may be called the National Defence Fund (Orissa Collection) Authorisation Order, 1963.
2. It shall come into force at once.
3. The person and institution specified under Column I of the Schedule below is hereby authorised to make collections from the persons specified against it under Column II thereof in accordance with the procedure and subject to the conditions prescribed by the rules made under the Act :

Schedule