| Contents |
|
| Sections |
Particulars |
| Title |
The National Dairy Development Board Act |
| Chapter I |
Preliminary |
| 1. |
Short title and commencement |
| 2. |
Declaration of National Dairy Development Board as an institution of national importance |
| 3. |
Definitions |
| Chapter II |
The National Dairy Development Board |
| 4. |
Incorporation of National Dairy Development Board |
| 5. |
Vesting of undertakings of Indian Dairy Corporation in National Dairy Development Board and dissolution of Indian Dairy Corporation |
| 6. |
Effect of incorporation of National Dairy Development Board |
| 7. |
Saving of legal proceedings |
| Chapter III |
Management of The National Dairy Development Board |
| 8. |
Management of National Dairy Development Board and composition of its Board of Directors |
| 9. |
Terms of office and conditions of service, etc., of Chairman and directors |
| 10. |
Meetings of Board |
| 11. |
Manner of transacting business of Board |
| 12. |
Management committees |
| 13. |
Allowances, etc., of members of management committees |
| 14. |
Delegation of powers to management committees, etc |
| 15. |
Delegation of powers to whole-time directors, etc |
| Chapter IV |
Powers and Functions of The National Dairy Development Board |
| 16. |
Powers and Functions of National Dairy Development Board |
| Chapter V |
Provisions Relating to Directors and Employees of The National Dairy Development Board |
| 17. |
Provisions regarding members of board of society and directors of dissolved company |
| 18. |
Provisions relating to officers and other employees of society and of dissolved company |
| 19. |
Power of Board to restructure and streamline organisational and functional set-up of National Dairy Development Board to secure utmost efficiency in functioning |
| 20. |
Schemes regarding compensation to redundant employees, etc |
| 21. |
Compensation for transfer of employees not payable |
| 22. |
Provident fund, gratuity, welfare and other funds |
| Chapter VI |
Finance, Accounts and Audit |
| 23. |
Borrowing powers of Board |
| 24. |
Grants and loans by Central Government |
| 25. |
Grants, donations, etc |
| 26. |
National Dairy Development Board Fund |
| 27. |
Preparation of accounts and balance-sheet |
| 28. |
Audit |
| 29. |
Reports to be laid before Parliament |
| 30. |
Power to call for repayment before agreed period |
| 31. |
Special provisions for enforcement of claims by National Dairy Development Board |
| Chapter VII |
Miscellaneous |
| 32. |
Defects in appointments not to invalidate acts, etc., of Board |
| 33. |
Protection of acts done in good faith |
| 34. |
Indemnity of directors |
| 35. |
Obligation as to fidelity and secrecy |
| 36. |
Recruitment of additional officers and other employees |
| 37. |
Liquidation only under orders of Central Government |
| 38. |
Delegation of certain powers by Central Government |
| 39. |
Transitional provisions for auditors |
| 40. |
Transitional provisions with regard to Chairman and Board |
| 41. |
Management or assistance to others to continue |
| 42. |
Mother Dairy to be a subsidiary unit of National Dairy Development Board |
| 43. |
Formation of companies with previous approval of Central Government |
| 44. |
Exemption from tax on income |
| 45. |
Returns |
| 46. |
Power to make schemes and regulations regarding service matters retrospectively |
| 47. |
Act to have overriding effect |
| 48. |
Power to make regulations |
| 49. |
Power to remove difficulties |
| 50. |
Schemes and regulations to be laid before Parliament |
| The Schedule |
Declaration of Fidelity and Secrecy |
