Rajasthan Improvement Trust Rules, 1961

The Rajasthan Improvement Trust Rules, 1961

Published vide Notification No. F. 4(32) LSG/AJ 59 dated 15-5-1961, published in Rajasthan Gazette, Part 4-C, Extraordinary, dated 29-6-1961

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In exercise of the powers conferred by clause (a), (d) and (f) of sub-section 74 of the Rajasthan Urban Improvement Act, 1959 (Act No. 35 of 1959), the State Government hereby makes the following rules, the same having been previously published as required by sub-section (2) of the said section in the Rajasthan Gazette, Part III-B, Extra ordinary, dated the 9th March, 1961, namely:-

1. Short title and commencement.- (1) These rules may be called the Rajasthan Improvement Trust Rules, 1961.

(2) They shall come into force upon their publication in the Official Gazette.

2. Definitions.- (1) "Act" means the Rajasthan Urban Improvement Act, 1959 (Act No. 35 of 1959.)

(2) "Trust" means an Improvement Trust constituted under section 8 of the Act.

(3) "Trust Fund" means the Improvement Fund constituted under section 61 of the Act.

3. Authority on which money may be paid from the Trust Fund.- (1) No money shall be paid, from the Trust Fund unless it has been authorised in writing by the Chairman.

(2) Payments exceeding Rs. 20/- shall be made by cheque and not in cash.

(3) All cheques hall be signed by the Chairman or by an Officer of the Trust authorised by the Chairman in this behalf.

4. Channel of correspondence.- All correspondence between the Trust and the State Government or Officers thereof shall be under the signature of the Chairman.
5. Contracts.- (1) The Chairman may, on behalf of the Trust enter into any contract the value whereof does not exceed five thousand rupees and every such contract or agreement shall be reported to the Trust at the next meeting thereof. He may also enter it to any other contracts after previous approval of the Trust.

(2) Every contract or agreement by or on behalf of the Trust shall be in the name of the Trust and shall be signed by the Chairman on behalf of the Trust and sealed with the common seal of the Trust as hereinafter provided.

(3) The common seal of the Trust shall not be affixed to any contract or other instrument, except in the presence of the Chairman, who shall place his signatures to the contract or instrument in taken of having sealed the said document in his presence.

(4) No contract shall be binding on the Trust unless it is executed and sealed in the manner referred to above.