The Food Corporations Act, 1964
[Act No. 37 of 1964]
[10th December, 1964.]
| Contents |
|
| Sections |
Particulars |
| Title |
The Food Corporations Act, 1964 |
| Chapter I |
Preliminary |
| 1. |
Short title, extent and commencement |
| 2. |
Definitions |
| Chapter II |
The Food Corporation of India |
| 3. |
Establishment of Food Corporation of India |
| 4. |
Offices and agencies |
| 5. |
Capital of Corporation |
| 6. |
Management |
| 7. |
Board of directors |
| 8. |
Disqualification for office of director |
| 9. |
Removal and resignation of directors |
| 10. |
Meetings |
| 11. |
Advisory Committees |
| 12. |
Officers and other employees of Corporation |
| 12A. |
Special provisions for transfer of Government employees to the Corporation in certain cases |
| 13. |
Functions of Corporation |
| 14. |
Executive Committee and other commodities |
| 15. |
Member of board or committee thereof not to vote in certain cases |
| Chapter III |
Boards of Management |
| 16. |
Boards of Management, their constitution and functions |
| Chapter IV |
State Food Corporations |
| 17. |
Establishment of State Food Corporation |
| 18. |
Capital of State Food Corporation |
| 19. |
Management of State Food Corporation |
| 20. |
Disqualification for office of member of board of directors |
| 21. |
Removal and resignation of members of board of directors |
| 22. |
Meetings |
| 23. |
Appointment of officers, etc. and their conditions of service |
| 24. |
Executive Committee and other committees |
| 25. |
Member of board or committee thereof not to vote in certain cases |
| Chapter V |
Finance, Accounts and Audit |
| 26. |
Submission of programme of activities and financial estimates |
| 27. |
Borrowing powers of Food Corporation |
| 28. |
Lending by Food Corporation on security of foodgrains |
| 29. |
Power to enter into agreement for purchase of foodgrains after harvest |
| 30. |
Guarantee by Food Corporation |
| 31. |
Funds of Food Corporation |
| 32. |
Investment of funds |
| 33. |
Allocation of surplus profits |
| 34. |
Accounts and audit |
| 35. |
Annual report on the working of Food Corporations |
| Chapter VI |
Miscellaneous |
| 36. |
Vacancies, etc., not to invalidate acts or proceedings of Food Corporation, etc |
| 37. |
Delegation |
| 38. |
Declaration of fidelity and secrecy |
| 39. |
Indemnity of directors |
| 40. |
Protection of action taken under this Act |
| 41. |
Offences |
| 42. |
Provision relating to income-tax, super-tax, etc |
| 43. |
Winding up of Food Corporation |
| 44. |
Power to make rules |
| 45. |
Power of Food Corporation to make regulations |
| 46. |
Validation |
| The Schedule |
Declaration of Fidelity and Secrecy |
