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The National Dairy Development Board Act, 1987

[Act No. 37 of 19878]

[15th September, 1987.]

Contents
Sections Particulars
Title The National Dairy Development Board Act
Chapter I Preliminary
1. Short title and commencement
2. Declaration of National Dairy Development Board as an institution of national importance
3. Definitions
Chapter II The National Dairy Development Board
4. Incorporation of National Dairy Development Board
5. Vesting of undertakings of Indian Dairy Corporation in National Dairy Development Board and dissolution of Indian Dairy Corporation
6. Effect of incorporation of National Dairy Development Board
7. Saving of legal proceedings
Chapter III Management of The National Dairy Development Board
8. Management of National Dairy Development Board and composition of its Board of Directors
9. Terms of office and conditions of service, etc., of Chairman and directors
10. Meetings of Board
11. Manner of transacting business of Board
12. Management committees
13. Allowances, etc., of members of management committees
14. Delegation of powers to management committees, etc
15. Delegation of powers to whole-time directors, etc
Chapter IV Powers and Functions of The National Dairy Development Board
16. Powers and Functions of National Dairy Development Board
Chapter V Provisions Relating to Directors and Employees of The National Dairy Development Board
17. Provisions regarding members of board of society and directors of dissolved company
18. Provisions relating to officers and other employees of society and of dissolved company
19. Power of Board to restructure and streamline organisational and functional set-up of National Dairy Development Board to secure utmost efficiency in functioning
20. Schemes regarding compensation to redundant employees, etc
21. Compensation for transfer of employees not payable
22. Provident fund, gratuity, welfare and other funds
Chapter VI Finance, Accounts and Audit
23. Borrowing powers of Board
24. Grants and loans by Central Government
25. Grants, donations, etc
26. National Dairy Development Board Fund
27. Preparation of accounts and balance-sheet
28. Audit
29. Reports to be laid before Parliament
30. Power to call for repayment before agreed period
31. Special provisions for enforcement of claims by National Dairy Development Board
Chapter VII Miscellaneous
32. Defects in appointments not to invalidate acts, etc., of Board
33. Protection of acts done in good faith
34. Indemnity of directors
35. Obligation as to fidelity and secrecy
36. Recruitment of additional officers and other employees
37. Liquidation only under orders of Central Government
38. Delegation of certain powers by Central Government
39. Transitional provisions for auditors
40. Transitional provisions with regard to Chairman and Board
41. Management or assistance to others to continue
42. Mother Dairy to be a subsidiary unit of National Dairy Development Board
43. Formation of companies with previous approval of Central Government
44. Exemption from tax on income
45. Returns
46. Power to make schemes and regulations regarding service matters retrospectively
47. Act to have overriding effect
48. Power to make regulations
49. Power to remove difficulties
50. Schemes and regulations to be laid before Parliament
The Schedule Declaration of Fidelity and Secrecy


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