3. It is therefore considered necessary that in the interest of textile industry the Committee should be reconstituted and its functions should he enlarged. It is accordingly proposed to establish it Committee which shall he at body corporate and it should he vested with enlarged statutory powers. Under the existing Ordinance, the functions of the Committee were restricted to cloth and yarn only. It is proposed to empower the Committee to ensure the quality of all textiles whether made wholly or partly of cotton wool, silk, artificial fibre or silk. It is further considered that the work of inspection of indigenous textile machines and stores should also be entrusted to the Committee. The functions of the Committee should generally be to ensure standard qualities of textile for internal marketing and export purpose and the manufacture and use of standard type of textile machinery.
4. The present Bill seeks to achieve the above objects and to replace the existing Cotton Textiles Fund Ordinance, 1944. - Gazette of India, 22-11-1962, Pt. II, Section 2, Ext., p. 1160.Amending Act 51 of 1973. The Textiles Committee has been set up under the Textiles Committee Act, 1963 for securing standard qualities of textiles for internal as well as external marketing and manefacture and use of standard type of textile machinery. The Committee has so far concentrated its attention and efforts on ensuring standard qualities of textiles for export by undertaking preshipment inspection. Since December, 1966, export of Cotton textiles has been banned without pre-shipment inspection certificate of the Committee. Even in respect of woollen and art-silk textiles such inspection is undertaken by the Committee to enable the exporters to claim replenishment entitlements under the Registered Exporter's policy. For all these services, the Committee is authorised under section 11 of the Act to levy such fees as may he prescribed by rules for the inspection and examination of textiles and textile machinery and for any other service which the committee may render to the manufacturers of textiles and textile machinery.2. The various activities undertaken by the Textiles Committee for the development of the textile industry and the promotion of textile exports have been expanded considerably and it has been found necessary that the finances of the Textiles Committee are put on a sound footing. Moreover, if the textile industry is to develop on sound and proper lines and production and export of textiles are to he substantially increased, the expenditure of the Textiles Committee has necessarily to be on a large scale than a present in order to be commensurate with the desired results. It has, therefore, become necessary to take steps or augment the resources of the Textiles Committee. Accordingly, it is proposed to provide for the leay of a cess as a duty of excise on all textiles (other than those manufactured by handloom and powerloom industries) and textile machinery at such rate not exceeding one per cent ad valorem, as the Central Government may fix from time to time. It is also proposed to retain in the Act the provision for the levy of cees for inspection and examination of Textiles on which no duty of excise is leviable and for certain special services rendered by the Committee.3. Opportunity is being taken to extend the Act to the State of Jammu and Kashmir and also to make certain amendments in the Act, which were found necessary in its actual working.4. The Bill seeks to achieve the above objects. - Gazette of India, 6-4-1973, Pt. II, Section 2, Ext., p. 273.[3rd December, 1963.]An Act to provide for the establishment of a Committee for ensuring the quality of textiles and textile machinery and for matters connected therewith.BE it enacted by Parliament in the Fourteenth Year of the Republic of India as follows:--
