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Union of India - Section

Section 8B in The Rubber Act, 1947

8B. [ Consultation with the Board. [Inserted by Act 54 of 1954, Section 10. ]

Before taking any action touching the affairs of the Board under this Act, the Central Government shall ordinarily consult the Board :Provided that no action taken by the Central Government shall be invalid or called in question merely on the ground that the action was taken without such consultation.][9. Rubber Development Fund. -
(1)There shall be a fund to be called the Rubber Development Fund and there shall be credited,-
(a)all sums forming the funds of the Board immediately before the commencement of the Rubber (Amendment) Act, 2009;
(b)the proceeds of cess paid to the Board by the Central Government under sub-section (7) of section 12;
(c)any sum of money that may be paid to the Board by way of grants or loans by the Central Government;
(d)internal and extra budgetary resources of the Board;
(e)all moneys received and collected under section 26A; and
(f)any other sum that may be levied and collected under this Act and the rules made thereunder.
(2)The Rubber Development Fund shall be applied-
(a)to meet the expenses of the Board;
(b)to meet the cost of the measures referred to in section 8;
(c)to meet the expenditure incurred in the performance of its functions under this Act or the rules made thereunder;
(d)to meet the expenditure for rehabilitation of small growers; and
(e)for making such grants to rubber estates or for meeting the cost of such other assistance to rubber estates as the Board may think necessary for the development of such estates.]
[Substituted of section by Act 4 of 2010 ]
Prior to substitution section 9, 9A, 9B read as -9. Funds of the Board.(1) The Indian Rubber Production Board constituted under the Rubber Control and Production Order, 1946, is hereby dissolved, and all funds and other property vested in, and all liabilities of, that Board shall respectively vest in, and be liabilities of, the Board constituted under this Act.(2) [ The Board shall maintain two funds, a general fund and a pool fund.] [Substituted by Act 54 of 1954, Section 11, for sub-section (2). ]9A. [ General fund. [Inserted by Act 54 of 1954, Section 12. ](1) To the general fund shall be credited-(a) all sums forming the funds of the Board immediately before the commencement of the Rubber (Production and Marketing) Amendment Act, 1954;(b) all amounts paid to the Board by the Central Government under sub-section (7) of section 12(2) The general fund shall be applied-(a) to meet the expenses of the Board;(b) to meet the costs of the measures referred to in section 8;(c) to meet the expenditure incurred in the performance of its functions under this Act or under rules made thereunder ; and(d) for making such grants to rubber estates or for meeting the cost of such other assistance to rubber estates as the Board may think necessary for the development of such estates.]9B. [ Pool fund. [Inserted by Act 54 of 1954, Section 12. ](1) To the pool fund shall be credited-(a) all sums realized by sales of rubber imported or purchased under section 8A;(b) any other sum which the Board may, with the previous approval of the Central Government, transfer from the general fund to the pool fund(2) The pool fund shall be applied only to the rehabilitation of small grower in such manner as may be prescribed.]