Section 14 in The Khadi and Village Industries Commission Rules, 2006
14. Term of office, salary and allowances of the members of the Zonal Committee.
(1)The term of office of the members of the Zonal Committee shall be co-terminus with the term or the Commission as specified in sub-section (1) of section 13 of the Act.(2)When any member of the Zonal Committee, as specified in clause (f) of sub-section (1) of section 12A of the Act, dies or resigns or is removed from the office, the Government may, by notification in the Official Gazette, appoint a person to fill the vacancy and a member appointed to fill such a casual vacancy shall hold office so long as the member whose place he tills would have been entitled to hold office if the vacancy had not occurred.(3)A member of the Zonal Committee as specified in clause (f) of sub-section (1) of section 12 A of the Act may resign from his office by a letter addressed to Government through the Chairman of the Zonal Committee who shall, with prior information to the Chairman of the Commission, forward it to the Government within ten days of its receipt. The office of such member shall fall vacant from the date on which his resignation is notified in the Official Gazette or on the date of expiry of twenty days from the date of receipt by the Government of the letter of resignation, whichever is earlier.(4)(i)The member of the Zonal Committee other than the member of the Commission shall not draw any salary but shall be paid such honoraria or allowances from the funds of the Commission as may be fixed by the Government from time to time;(ii)Members of the Zonal Committee shall be entitled to draw, from the funds of the Commission, travelling and daily allowances for journeys performed by them for the purpose of attending the meetings of the Committee or for the purpose of discharging any function of the Committee assigned to them by the Zonal Committee or the Commission from time to time according to their entitlement and, in case of members of the Zonal Committee as specified in clause (f) of sub-section (1) of section 12A of the Act, at the lowest rate admissible to Grade I officers of the Government.(5)The Chairman of the Zonal Committee shall,-(i)be responsible for proper functioning of the Committee in accordance with the provisions of sub-section (4) of section 12 A of the Act;(ii)cause important documents and matters relating to the schemes and programmes of the Government and the Commission to be placed before the Committee at its meetings as early as possible; and(iii)bring to the notice of the Commission the recommendations of the Committee concerning each of its functions under sub-section (4) of section 12 A of the Act.
