The Jute Manufactures Development Council Act, 1983

[Act No. 27 of 1983]

[7th September, 1983.]

Contents
Sections	Particulars
Title	The Jute Manufactures Development Council Act, 1983
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
Chapter II	The Jute Manufactures Development Council
3.	Establishment and constitution of the Council
4.	Salary and allowances and other conditions of service of Chairman and other members
5.	Committees of the Council
6.	Officers of the Council and other staff
7.	Functions of the Council
8.	Dissolution of the Council
Chapter III	Finance, Accounts and Audit
9.	Grants and loans by the Central Government Jute Fund
10.	Jute Fund
11.	Borrowing powers of the Council
12.	Accounts and audit
Chapter IV	Control by Central Government
13.	Directions by Central Government
14.	Returns and reports of activities of the Council
Chapter V	Miscellaneous
15.	Power to call for reports and returns
16.	Power of inspection
17.	Penalties
18.	Offences by companies
19.	Cognizance of offences
20.	Sanction for prosecutions
21.	Protection of action taken in good faith
22.	Members, officers and employees of the Council to be public servants
23.	Suspension of operation of Act
24.	Application of other laws not barred
25.	Power to make rules
Rules	The Jute Manufactures Development Council (Procedural) Rules, 1984