Rajasthan Khadi and Village Industries Board Order, 1959

Rajasthan Khadi and Village Industries Board Order, 1959(?) 1. Short title and commencement. 2. Definitions. 3. Exclusion of Sironj area from the operation of the Board. 4. Transfer of assets and division of the Fund. 5. Recovery of out standings. 6. Assets and liabilities after the appointed day. 7. Residuary provision. 8. Provision relating to employees of the Board. 9. Legal proceedings. 10. Adaptation of the Act.

The Rajasthan Khadi and Village Industries Board Order, 1959

Published vide Notification Gazette of India, 1959, Part 2, Section 3(i), p. 182 (w.e.f. 1st February, 1959).

RJ980

G.S.R 118, dated 27th January, 1959. - In exercise of the powers conferred by sub-section (1) of Section 4 of the Inter-State Corporations Act, 1957 (38 of 1957), the Central Government, after consulting the Governments of the States of Rajasthan and Madhya Pradesh approves the scheme forwarded by the Government of Rajasthan relating to the reconstitution and reorganisation of the Rajasthan Khadi and Village Industries Board Act, 1955 (Rajasthan Act No. 5 of 1955) and now functioning in parts of the Slates of Rajasthan and Madhya Pradesh, and for the purpose of giving effect to the said scheme, the Central Government hereby makes the following Order, namely:-

1. Short title and commencement.- (i) This Order may be called the Rajasthan Khadi and Village Industries Board Order, 1959;

(ii) It shall come into force on the 1st day of February, 1959.

2. Definitions.- In this Order, unless the context otherwise requires,-

(a) 'Act' means the Rajasthan Khadi and Village Industries Board Act, 1955 (Rajasthan Act No. 5 of 1955);

(b) 'appointed day' means the date of commencement of this Order;

(c) 'Board' means the Rajasthan Khadi and Village Industries Board established under the Act and functioning, immediately before the appointed day, in respect of those areas of the States of Rajasthan and Madhya Pradesh to which the Act extended;

(d) "Sironj area" means the territories specified in Clause (c) of sub-section (1) of Section 9 of the States Reorganisation Act, 1956 (37 of 1956).

3. Exclusion of Sironj area from the operation of the Board.- As from the appointed day, the Board shall cease to function and operate in the Sironj area.
4. Transfer of assets and division of the Fund.- (1) Subject to the other provisions of this Order, all property of the Board situated within the Sironj area, shall, as from the appointed d ay, become the property of the Government of Madhya Pradesh.

(2) The balance standing to the credit of the Fund of the Board on the appointed day after deducting all liabilities up to that day shall, subject to the provisions of paragraph 5, be divided between the Board and the State of Madhya Pradesh in such proportion as may be agreed upon between the Government of Rajasthan and the Government of Madhya Pradesh before the 31st day December, 1959, or in default of such agreement, as the Central Government may by order direct.

5. Recovery of out standings.- All dues of the Board for the period prior to the 1st November, 1956, or payable on or after drat date but before the appointed day and not recovered, shall belong to the Board.
6. Assets and liabilities after the appointed day.- All assets accrued, and liabilities incurred, on or after the appointed day, shall be the assets and liabilities of the Board.
7. Residuary provision.- The benefit or burden of any asset or liability of the Board not dealt with in the foregoing provisions shall pass to the Board.
8. Provision relating to employees of the Board.- As from the appointed day, all employees of the Board holding office immediately before that day shall continue to be the employees of the Board.
9. Legal proceedings.- Where immediately before the appointed day, the Board is a party to any legal proceedings in any Court or Tribunal in the State of Madhya Pradesh, such State shall be deemed to be substituted after that day as a party to those proceedings or added as a party thereto, as the case may be, and the proceedings may continue accordingly.
10. Adaptation of the Act.- As from the appointed day, the Act shall, until altered, repealed or amended by the competent Legislature of the State, have effect subject to the modification indicated below:-

Section 1. - After sub-section (2), the following sub-section shall be inserted, namely:-

"(3) As from 1st February, 1959, it shall cease to have effect in the territories which, immediately before the 1st November, 1956, were comprised in Sironj sub-division of Kotah district in the State of Rajasthan.".