AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Betwa River Board Rules, 1977

Contents
Sections Particulars
Part I Preliminary
1. Short title and commencement
2. Definitions
Part II The Board
3. Office of the Board
4. Meetings of the Board
5. Presiding over meetings of the Board
6. Quorum.- Any few members shall form quorum at a meeting of the Board.
7. Agenda
8. Minutes
9. Decisions by the Board
Part III The Executive Committee
10. Composition
11. Meeting of the Executive Committee
12. Presiding over meetings of the Executive Committee
13. Quorum
14. Agenda
15. Minutes
16. Decisions by the Executive Committee
Part IV Officers and Employees of the Board
17. Appointments
18. Terms and conditions of service
Part V Budget and Annual Report
19. Budget
20. Annual Report
Part VI Forms and Manner in which a Dispute may be Referred to the Central Government and the Procedure to be followed for Settlement of such Dispute
21. Application
22. Appointment of Investigator
23. Coopting Members to Assist Investigator
24. Notice to Parties to Nominate representative
25. Procedure if Representatives are not nominated
26. Production of Documents
27. Serving Notice or Order
28. Procedure at Commencement of Proceedings
29. Examination by Representatives
30. Recommendations of the Investigator
Annexure-A
Annexure-B




Rules Back






Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement