The National Commission for Women Act, 1990
[Act No. 20 of 1990]
[30th August, 1990.]
Contents | |
Title | The National Commission for Women Act, 1990 |
Sections | Particulars |
Chapter I | Preliminary |
1. | Short title, extent and commencement |
2. | Definitions |
Chapter II | The National Commission for Women |
3. | Constitution of the National Commission for Women |
4. | Term of office and conditions of service of Chairperson and Members |
5. | Officers and other employees of the Commission |
6. | Salaries and allowances to be paid out of grants |
7. | Vacancies, etc., not to invalidate proceedings of the Commission |
8. | Committees of the Commission |
9. | Procedure to be regulated by the Commission |
Chapter III | Functions of The Commission |
10. | Functions of the Commission |
Chapter IV | Finance, Accounts and Audit |
11. | Grants by the Central Government |
12. | Accounts and audit |
13. | Annual report |
14. | Annual report and audit report to be laid before Parliament |
Chapter V | Miscellaneous |
15. | Chairperson, Members and Staff of the Commission to be public servants |
16. | Central Government to consult Commission |
17. | Power to make rules |