Technology Development Board Act, 1995

S. No	Contents
1	Short title and commencement
2	Definitions
3	Constitution and incorporation of the Board
4	Secretary and other officers and employees of the Board
5	Committees of the Board
6	Functions of the Board
7	Application for grant of financial assistance etc
8	Grants and loans by the Central Government
9	Fund for Technology Development and Application
10	Transfer of money receipts and liabilities
11	Budget
12	Annual Report
13	Accounts and audit
14	Annual report and auditors report to be laid before Parliament
15	Returns to be furnished to the Board
16	Power of the Central Government to issue direction
17	Power of Central Government to supersede the Board
18	Delegation
19	Members, officers and employees of the Board to be public servants
20	Protection of action taken in good faith
21	Power of Central Government to make Rules
22	Power of Board to make regulations
23	Rules and regutions to be laid before Parliament

[16th December, 1995.]

An Act to provide for the constitution of a Board for payment  of  equity capital  or  any  other financial  assistance  to  industrial  concerns and  other agencies attempting development  and  commercial  application  of indigenous technology or adapting imported  technology  to wider domestic applications and for matters connected therewith  or  incidental thereto

BE it enacted by Parliament in the Forty-sixth Year of the Republic of India as follows:-