The National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999
[Act No. 44 of 1999]
[30th December, 1999.]
Contents: |
Title |
The National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999 |
Sections: |
Particulars: |
1. |
Short title and extent. |
2. |
Definitions |
3. |
Constitution of the National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disability, etc. |
4. |
Term of office of Chairperson and Members, meeting of Board, etc. |
5. |
Resignation of Chairperson and Members. |
6. |
Disqualifications. |
7. |
Vacation of office by Members. |
8. |
Chief Executive Officer and staff of Trust. |
9. |
Vacancies in Board not to invalidate acts, etc. |
10. |
Objects of Trust. |
11. |
Powers and duties of Board. |
12. |
Procedure for registration. |
13. |
Constitution of local level committees. |
14. |
Appointment for guardianship. |
15. |
Duties of guardian. |
16. |
Guardian to furnish inventory and annual accounts. |
17. |
Removal of guardian. |
18. |
Accountability. |
19. |
Monitoring. |
20. |
Annual general meeting. |
21. |
Grants by the Central Government. |
22. |
Fund. |
23. |
Budget. |
24. |
Accounts and audit. |
25. |
Annual report. |
26. |
Authentication of orders, etc. |
27. |
Returns and information. |
28. |
Power of Central Government to issue directions. |
29. |
Power of Central Government to supersede Board. |
30. |
Exemption from tax on income. |
31. |
Protection of action taken in good faith. |
32. |
Chairperson, Members and officers of Trust to be public servants. |
33. |
Delegation. |
34. |
Power to make rules. |
35. |
Power to make regulations. |
36. |
Rules and regulations to be laid before Parliament. |