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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Assam - Subsection

Section 16(2) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000

(2)Duties And Function to District Officer. - Subject to the provisions in the Act, the Rules and the Scheme the District Officer shall have the following functions and powers, in respect of the concerned district namely :-
(a)to maintain separate registers
(i)of handicraft artisans and self employed persons enrolled as members of the Fund ;
(ii)of employers ;
(iii)of dealers;
(iv)of producers of handicraft products
(b)to record the amount due from every employer or dealer or producer of handicraft products as contribution to the Fund ;
(c)to record the amount due from every employer or dealer or producer of handicraft products as contribution to the Fund ;
(d)to receive all returns, forms and declarations provided for under the rules and the scheme ;
(e)to call for information from and give directions to handicraft artisan, self employed persons, employers, dealers and producer of handicraft products for the proper administration of the fund and implementation of the scheme ;
(f)to require production of registers, records, accounts or other documents necessary for the administration of the fund and implementation of the scheme from any person having custody of such registers, records, accounts or other documents ;
(g)to receive all moneys on behalf of the Fund and to effect recoveries;
(h)to remit the contribution amount from the handicraft artisans, self employed persons, employers, dealers and producer of handicraft products whatever in form of cash or bank draft to the Chief Executive Officer immediately along with the relevant document keeping record in his register ;
(i)to assist the Chairman, District Level Advisory Committee ;
(j)to do such other things as may be directed by the Chief Executive Officer.