The Textiles Committee Act, 1963

[Act No. 41 of 1963]

[3rd December, 1963.]

Contents
Title	The Textiles Committee Act, 1963
Sections	Particulars
1.	Short title, extent and commencement
2.	Definitions
2A.	Construction of references to any law not in force, or any functionary not in existence, in the State of Jammu and Kashmir
3.	Establishment of Textiles Committee
4.	Functions of the Committee
5.	Powers of the Committee
5A.	Imposition of cess on textiles and textile machinery manufactured in India
5B.	Constitution of Tribunal
5C.	Hearing of appeals by Tribunal
5D.	Recovery of duty of excise
5E.	Power to exempt
5F.	Payment of proceeds of cess to the Committee
6.	Grants by Central Government to the Committee
7.	Constitution of Fund
8.	Standing or ad hoc Committee
9.	Officers and other employees of the Committee
10.	Transfer of service of existing employees to the Committee
11.	Inspection
12.	Levy of fees for inspection and examination
13.	Accounts and audit
14.	Delegation of powers and duties
15.	Acts or proceedings of Committee not to be invalidated
16.	Officers and employees of the Committee to be public servants
17.	Power to prohibit exports and internal marketing of textiles and textile machinery
18.	Offences by companies
19.	Procedure for prosecution
20.	Jurisdiction of courts
21.	Protection of action taken under the Act
22.	Power to make rules
23.	Power to make regulations
24.	Repeal and Saving