The Khadi and Industries Commission Act, 1956

S. No	Contents
1	Short title and extent
2	Definitions
3	[Power to add to the Schedule.] omitted by Act 12 of 1987, s.3 (w.e.f. 24.7.1987).
4	Establishment and constitution of the Commission
5	Powers and functions of the Chief Executive Officer
5A	Powers and functions of the Financial Adviser
6	Disqualifications for membership of the Commission
6A	Removal of Chairman, Member, etc., from the Commission
7	Resignation of Office by Member
8	Vacancies, etc., not to invalidate acts and proceedings of the Commission
9	Temporary Association of Persons with the Commission for Particular Purposes
10	Constitution of the Board
11	Commission to Consult the Board
12	Meetings of the Commission
13	Term of office and Conditions of Service of the Chairman and other Members
14	Officers and servants of the Commission
15	Functions of the Commission
16	Power of Central Government to give Directions
17	Payment to the Commission
17A	Commission to receive Gifts, Grants, etc
18	Funds of the Commission
19	Power of the Commission to Spend
19A	Standing Finance Committees
19B	Recovery of monies due to the Commission as arrears of Land-Revenue
20	Budget
21	Borrowing of Money
22	Transfer of liabilities and Obligations to the Commission
23	Accounts and Audit
24	Returns and Reports

*[25th September, 1956.]

An Act to provide for the establishment of a Commission for the development of Khadi and Village Industries and for matters connected there with. Be it enacted by Parliament in the Seventh Year of the Republic of India as follows:-