The National Jute Board Act, 2008

[Act No. 12 of 2009]

[12th February 2009.]

Contents
Sections	Particulars
Title	The National Jute Board Act, 2008
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
Chapter II	The National Jute Board
3.	Constitution and incorporation of Board
4.	Secretary and other officers
Chapter III	Functions of the Board
5.	Functions of Board
Chapter IV	Property and Contract
6.	The Council and Society to vest in Board
7.	General effect of vesting of Council and Society in Board
8.	Licences, etc., to be deemed to have been granted to Board
9.	Tax exemption or benefits to continue have effect
10.	Guarantee to be operative
11.	Provisions in respect of officers and other employees of Council and Society
Chapter V	Powers of The Central Government
12.	Directions by Central Government
13.	Supersession of Board
Chapter VI	Finance, Accounts and Audit
14.	Grants and loans by Central Government
15.	Budget
16.	Annual report
17.	Accounts and audit
18.	Laying of annual and auditor's report before Parliament
Chapter VII	Miscellaneous
19.	Protection of action taken in good faith
20.	Officers and employees of Board to be public servants
21.	Power to make rules
22.	Power to make regulations
23.	Rules and regulations to be laid before Parliament
24.	Power to remove difficulties
25.	Amendment of Act 28 of 1983
26.	Repeal and savings