Section 15 in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
15. Constitution of the Industrial Township Authority.
(1)The Government may for the purposes of administering the affairs of an Industrial Township Area and for carrying out the provisions of this Act by notification constitute an industrial Township Authority for each Industrial Township Area.(2)The Industrial Township Authority shall consist of such number of Directors as may be appointed by the Government and they shall be chosen in such manner as may be provided for in the Scheme.(3)The functions of the Industrial Township Authority shall be to administer the affairs and secure the planned development and maintenance of the Industrial Township Area.(4)The Industrial Township Authority shall administer the Industrial Township Area in such manner as may be specified in this Act and the Scheme.(5)Subject to the provisions of this Act the Scheme may provide for all or any of the following matters, namely:-(a)The manner in which the Directors of the industrial Township Authority shall be chosen and appointed;(b)the manner in which the meeting of the Industrial Township Authority may be conducted;(c)the constitution of any committee for assisting the Industrial Town ship Authority;(d)the manner in which the preparation of the budget maintenance of accounts and the audit of accounts of the industrial Township Authority may be made;(e)the registers and records to be maintained by the Industrial Township Authority;(f)any other matter which is to be provided for in the Scheme or which may be necessary or proper for the purpose of implementing the Scheme.(6)Every Scheme framed under this section shall be laid, as soon as may be after it is issued before the Legislative Assembly while it is in session for a total period of fourteen days which may be comprised in one session or into successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, the Legislative Assembly makes any modification in the Scheme or decides that the Scheme should not be issued, the Scheme shall thereafter have effect only in such modified form or be of no effect, as the case may be; so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under the Scheme.
