Section 1320 in African Development Fund Act, 1982
1320.
Object and Reasons India has become a member of the African Development Fund by acceding to the Agreement establishing the African Development Fund, on the 11th May, 1981. Chapter VIII of the Articles of Agreement provides for granting to the fund, its official and other personnel cetain status, immunities, exemptions and previlegese in the territory of each State participant. Article 41 of the Agreement stipulates that to enable the fund to effectively fulfil it purpose and to carry out the functions entrusted to it, the status, immunities, exemptions and privileges set forth in Chapter VIII shall be accorded to the Fund in the territory of each State participant and each State participant shall inform the fund of the specific action which it has taken for such purpose.The Bill seeks to give effect to the provisions of the said Chapter VIII of the Agreement. Provision has also been made in the Bill to empower the Central Government to make payments to the Fund towards subscriptions and other charges and for matters connected therewith.[4th March, 1982.]An Act to implement the African Development Fund Agreement and for matters connected therewith.Be it enacted by Parliament in the Thirty-third Year of the Republic of India as follows:-
