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Prasar Bharati (Broadcasting Corporation of India) Act, 1990

(Act No. 25 of 1990)

(September 12, 1990)

Contents
Sections Particulars
1 Short title, extent and commencement
2 Definitions
3 Establishment and composition of Corporation
4 Appointment of Chairman and other Members
5 Powers and functions of Executive Members
6 Term of office, conditions of service, etc., of Chairman and other Members
7 Removal and suspension of Chairman and Members
8 Meetings of Board
9 Officers and other employees of Corporation
10 Establishment of Recruitment Boards
11 Transfer of service of existing employees to Corporation
12 Functions and powers of Corporation
13 Parliamentary Committee
14 Establishment of Broadcasting Council, term of office and removal, etc., of members thereof
15 Jurisdiction of, and the procedure to be followed by, Broadcasting Council
16 Transfer of certain assets, liabilities etc., of Central Government to Corporation
17 Grants, etc., by Central Government
18 Fund of Corporation
19 Investment of moneys
20 Annual Financial Statement of the Corporation
21 Accounts and Audit of Corporation
22 Corporation not liable to be taxed
23 Power of Central Government to give directions
24 Power of Central Government to obtain information
25 Report to Parliament to certain matters and recommendations as to against the Board
26 Office of Member not to disqualify a Member of Parliament
27 Chairman, Members, etc., to be public servants
28 Protection of action taken in good faith
29 Authentication of orders and other instruments of Corporation
30 Delegation of powers
31 Annual Report
32 Power to make rules
33 Power to make regulations
34 Rules and regulations to be laid before Parliament
35 Power to remove difficulties

An Act to provide for the establishment of a Broadcasting Corporation for India, to be known as Prasar Bharati, to define its composition, functions and powers and to provide for matters connected therewith or incidental thereto.

Be it enacted by Parliament in the Forty-first Year of the Republic of India as follows:-



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