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State of Karnataka - Act

Basavakalyan Development Board Rules, 2005

KARNATAKA
India

Basavakalyan Development Board Rules, 2005

Rule BASAVAKALYAN-DEVELOPMENT-BOARD-RULES-2005 of 2005

  • Published on 5 December 2005
  • Commenced on 5 December 2005
  • [This is the version of this document from 5 December 2005.]
  • [Note: The original publication document is not available and this content could not be verified.]
Basavakalyan Development Board Rules, 2005Published vide Notification No. RD 147 REH 2003 (Part-3), Bangalore, dated 5th December, 2005 Published in the Karnataka Gazette Part-4-A, dated 28.09.2006 Volume - 141 Page 1641 to 1643.No. RD 147 REH 2003 (Part-3), Bangalore, dated 5th December, 2005 Published in the Karnataka Gazette Part-IV-A, dated 28.09.2006 Volume - 141 Page 1641 to 1643. - In exercise of the powers conferred by section 45 of the Basavakalyana development Board Act, 2005 (Karnataka Act 13 of 2005), the Government of Karnataka hereby makes the following rules, namely:

1. Title and Commencement.

(1)These rules may be called the Basavakalyan Development Board Rules, 2005.
(2)They shall come into force with effect from the date of their publication in the official Gazette.

2. Definitions.

- In these rules, unless the context otherwise requires,
(a)"Act" means the Basavakalyana Development Board Act, 2005 (Karnataka Act 13 of 2005):
(b)"Section" means a section of the Act.

3. Allowances to the non-official members.

- The non-official members of the Board shall be eligible for allowances at the following rates, namely:
(a)Traveling Allowance: For each meeting calculated on the basis of distance traveled in Kilometers at rupees 10 per kilometer. Irrespective of mode of journey of rupees 1500/-fixed Traveling Allowance per meeting whichever is less.
(b)Daily Allowance: The non-official Members shall be provided with fully furnished Free Accommodation, at placed in which their attendance is required and where such accommodation is not provided the non-official members shall be paid Daily Allowance of Rs.500/- per day during the period of Meeting and one day before the commencement of Meeting and one day after the day of conclusion of Meeting.
(c)Sitting Fee: The non official members are entitled for sitting fee for attending the Meeting at Rs. 1000/- per day.

4. Execution of contracts.

- For the execution of the works or the supply of any materials, goods or services on behalf of or in favour of the Board, the rules and forms if any under the Government from time to time, shall be followed, as far as practicable, and to the extend that they are not inconsistent with the provisions of the Act and these rules. Where there are no such rule/forms under the Government of Karnataka or does not suit the purposes of the Board, then such matters shall be decided by the Commissioner, which the Commissioner, shall place before the Board meeting. If the Board decides to make any modification or to annual such proceedings of the Commissioner, the proceedings shall have effect only in such modified form or be of no effect, as the case may be from the date of the decision of the Board modifying or annulling the proceedings of the Commissioner: so, however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that proceeding:Provided that the contracts involving expenditure of rupees five lakhs and more shall be made with the previous sanction of the State Government and in the form suggested by the Government.

5. Conditions for borrowing of funds by the Board.

- The State Government may at the time of according sanction under clause (b) of sub-section (2) of section 8 for borrowal of funds by the Board, impose such conditions as may be mutually agreed to between the Board and the Government.

6. Employees of the Board.

(1)The qualifications, mode of appointment, the conditions of service and the scales of pay of the Commissioner and other employees of the ;Board shall be as governed by the respective rules including Karnataka Civil Services Rules and Pay Scale Rules. The Designation of the post, the scale of pay, the number of posts the minimum qualifications and the mode of filling up of these posts on the commencement of these rules shall be as specified in G.O.No.RD 147 REH 2003 (P), Dated 31.05.2005.
(2)Every post created by the Board shall be equivalent to a post under the Government.
(3)Every post under the Board, shall as far as practicable be filled by deputation of employees from the Government of Karnataka or the Union Government or the Government of any other State in India or of the employees of any autonomous body within the limits of India.
(4)The employees of the Board shall not be entitled for retirement pension or gratuity. However, the Board may make provision for retirement benefits under the various retirement benefit schemes available under the Life Insurance Corporation of India or any such organization:
(5)The Contribution payable by the Board to retirement benefits scheme shall not exceed one-eighth of the basic pay drawn by the employee.
(6)The employees of the Board shall be governed by the Karnataka Civil Services (Conduct) Rules, 1966 and such other service rules applicable to the employees of the State Government, as may be notified by the Board from time to time.

7. Transfer of movable and immovable property.

(1)Board shall not dispose of by sale or exchange or alienate any movable or immovable property, the value of which exceeds rupees one lakh without prior approval of the government.
(2)The Board shall also dispose of unserviceable goods as per the provisions of Karnataka State Financial Code. 1958 after obtaining previous approval of the Government.

8. Procedure to amend the Schedule.

(1)The State government may be notification in the official Gazette give one month's notice of its intention to amend the schedule.
(2)After the expiry of one month from the date of the notification under sub-rule (1) and after considering the objections, if any, received within the said period, the Government may amend the schedule by notification in the Official Gazette.

9. Maintenance of Basavakalyan.

- The Board shall collect charges, rates, fee from the tourist, pilgrims, devotees, visitors etc: for the maintenance, proper up-keep and sustained development of Basavakalyan and for providing various facilities and tourists conveniences. Such fees shall be fixed with the prior approval of the Board.

10. Annual Budget.

- The Board shall at the end of March every year, prepare a budget containing detailed estimates of income and expenditure of the Board in such performa, similar to the one specified by the Finance Department of the State Government, and submit a copy thereof to the State Government.

11. Annual Report.

- The Board shall submit to the State Government, an annual report for each financial year as soon as may be after the first day of April but not later than June in every year, in the specified proforma annexed to these rules.

12. Accounts.

- The Board shall as far as possible follow the Karnataka Financial Code, 1958 and adopt such Registers and Forms specified therein to maintain its accounts.Proforma(See Rule -12)Annual Administrative Report of the Basavakalyan Development Board for the year.A. Administration:
(1)Constitution of the Board Disqualification and removal of members.
(2)Names of the members of the Board and their capacity.
(3)Number of meetings conducted and reasons for not conducting such number of meetings as stipulated in Section 14 of the Act.
(4)Names of such members who were continuously absent in the meetings.
(5)Constitution of Committees and Sub-Committees of the Board.
(6)Meetings conducted by the committees and sub-committees.
(7)Officers and staff of the Board.
(8)Premises for the Board, officers and staff.
(9)Furniture and stationery.
(10)Immovable property of the authority.
(11)Motor vehicles, equipments, fixtures.
(12)Books, forms, management of Records.
(13)Cash, precious materials, important Records and Files, their custody and protection.B. Budget and Schemes:

14. Annual Receipts and Expenditure.

Name of the works, Buildings, Schemes,Service. Expenditure, Actual Progress till year the endof the last year. Expenditure Current.
1 2 3

15. Reasons for slow progress of the works referred in 14.

16. Revision of schemes, projects if any, reasons for the revisions.

17. Defaulting agencies and departments, action taken on such agencies and departments.

18. Present status of the Board Fund.

I. (a) Name of the Bank in which Fund is deposited
(b)Account number and nature of the Account.
(c)Balance.
II Deposits and nature of deposits.III Loans raised and its expenditure.IV Grants, subventions, Contributions, Donations, Gifts.

19. Maintenance of Accounts and Audit and their stage.

20. Misappropriation and loss of money, loss of property, encroachment of the property, theft if any during the financial year. Action taken and or recommended.

21. Inspections of the projects and schemes by the Commissioner, his officers and authorized agencies, notes on such inspections and actions taken by the executing agencies.

22. Any other important matter with remarks.