Section 12 in The M.P. Housing Board Regulations, 1977
12. The Welfare and Recreation of the Staff of the Board under Section 103 (f).
(1)Constitution of Welfare and Recreation Committee. - There shall be a Welfare and Recreation Committee in the Board at Headquarters and in every Housing Division. The committee shall consist of five members including the President, Vice-President, the Secretary and the Treasurer. The members of the committee shall be elected from amongst themselves by the officers and employees of the Housing Board at Headquarters, and of every Housing Division respectively and shall hold office for a period of one year and with effect from the date they take over the charge.(2)Functions of the committee. - The committee shall provide for the welfare and recreational activities of the officers and employees which shall include:-(i)Games (Indoor and Out-door), arranging of sports and competitions in furtherance of these activities;(ii)opening of reading clubs, purchase of magazines, books, newspapers and other periodicals;(iii)such other welfare and recreational activities as may be approved by the Board.(3)Funds of the committee. - The funds of the committee shall consist of subscription made by the Board and grants and donations from other sources.(4)Board's contribution. - The Board may on an application from the committee sanction an annual contribution not exceeding Rs. 500 (Rupees five hundred only) to each of the Housing Divisions every year towards welfare and recreation activities of the staff, provided that atleast fifty percent of the sanctioned, amount had been contributed by the staff during the previous financial year. If the contribution of the staff falls short of fifty percent of the Board's contribution, the Board's contribution shall be reduced proportionately.(5)Application for contribution. - Every application for contribution shall be made during the second fortnight of April every year.(6)Accounts. - (1) The committee shall maintain proper accounts and other relevant records and prepare an annual statement of receipts and expenditure.(2)The accounts of the committee shall be checked by the Chief Accounts Officer of the Board.(7)Formation of union. - The Board reserves the right to accord recognition to one or more associations of the employees of the Board subject to the following conditions :-(i)The said association shall be duly registered under the law relating to the registration of societies for the time being in force.(ii)No person who is not an employee of the Board shall be an office-bearer of such an association.(iii)The constitution of the association will be subject to the approval of the Board.(iv)The accounts of the association will be subject to the approval of the Board.(v)The Board shall have the right to withdraw the recognition of an association after giving the association a reasonable opportunity of being heard. The effect of such withdrawal shall be that the association shall stand automatically dissolved.
