Section 31 in Bombay Khadi and Village Industries Act, 1960
31. Power of reorganisation of Boards :-
(1)If it appears to the State Government necessary or expedient that a Board or Boards should be reconstituted or reorganised in any manner whatsoever or that a Board or Boards may be dissolved the State Government may, after consulting the Boards concerned, by an order published in the Official Gazette, provide for the reconstitution, reorganisation or dissolution of the Board or Boards, as the case may be.(2)Any order made under sub-section (1) may in particular provide for all or any of the following matters, namely:(a)the dissolution of a Board:(b)the reconstitution or reorganisation, in any manner whatsoever, of a Board including the establishment, where necessary of new Boards:(c)the amalgamation of two or more Boards:(d)the area in respect of which the reconstituted Board or new Board or amalgamated Board shall function or operate:(e)the transfer, in whole or in part, of the assets, rights and liabilities of the Board (including the rights and liabilities under any contract made by it) to any other Board or State Government and the terms and conditions of such transfer:(f)the transfer or re-employment of any employees of the Board to, or by, any such transfer and the terms and conditions of service applicable to such employees after such transfer or re-employment:(g)such incidental, consequential and supplementary matters as may be necessary for the reconstitution, reorganisation or dissolution of the Board or Boards, as the case may be.(3)Where an order is made under this section transferring the assets rights and liabilities of any Board, then, by virtue of that order, such assets rights and liabilities of the Board shall vest in, and be the assets, rights and liabilities, of the transferee.(4)Every order made under this section shall be laid before [xxx-Deleted by Gujarat A.O. 1960] the State Legislature, as soon as may be, after it is made.[Explanation.-For the purposes of this section, mere appointment of additional members in a Board shall not be deemed to be reconstitution or reorganisation of that Board-Inserted by Guj- 15 of 1990 w.e.f. [3-8-1990]
