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The Food Corporations Act, 1964

[Act No. 37 of 1964]

[10th December, 1964.]

Contents
Sections Particulars
Title The Food Corporations Act, 1964
Chapter I Preliminary
1. Short title, extent and commencement
2. Definitions
Chapter II The Food Corporation of India
3. Establishment of Food Corporation of India
4. Offices and agencies
5. Capital of Corporation
6. Management
7. Board of directors
8. Disqualification for office of director
9. Removal and resignation of directors
10. Meetings
11. Advisory Committees
12. Officers and other employees of Corporation
12A. Special provisions for transfer of Government employees to the Corporation in certain cases
13. Functions of Corporation
14. Executive Committee and other commodities
15. Member of board or committee thereof not to vote in certain cases
Chapter III Boards of Management
16. Boards of Management, their constitution and functions
Chapter IV State Food Corporations
17. Establishment of State Food Corporation
18. Capital of State Food Corporation
19. Management of State Food Corporation
20. Disqualification for office of member of board of directors
21. Removal and resignation of members of board of directors
22. Meetings
23. Appointment of officers, etc. and their conditions of service
24. Executive Committee and other committees
25. Member of board or committee thereof not to vote in certain cases
Chapter V Finance, Accounts and Audit
26. Submission of programme of activities and financial estimates
27. Borrowing powers of Food Corporation
28. Lending by Food Corporation on security of foodgrains
29. Power to enter into agreement for purchase of foodgrains after harvest
30. Guarantee by Food Corporation
31. Funds of Food Corporation
32. Investment of funds
33. Allocation of surplus profits
34. Accounts and audit
35. Annual report on the working of Food Corporations
Chapter VI Miscellaneous
36. Vacancies, etc., not to invalidate acts or proceedings of Food Corporation, etc
37. Delegation
38. Declaration of fidelity and secrecy
39. Indemnity of directors
40. Protection of action taken under this Act
41. Offences
42. Provision relating to income-tax, super-tax, etc
43. Winding up of Food Corporation
44. Power to make rules
45. Power of Food Corporation to make regulations
46. Validation
The Schedule Declaration of Fidelity and Secrecy


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