The Coir Industry Act, 1953

[Act No. 45 of 1953]

[23rd December, 1953.]

Contents
Title	The Coir Industry Act, 1953
Sections	particulars
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Declaration as to expediency of control by the Union
3.	Definitions
Chapter II	The Coir Board
4.	Establishment and constitution of the Coir Board
5.	Vacancies, etc., not to invalidate acts and proceedings
6.	Salary and allowances of Chairman
7.	Vice-Chairman
8.	Executive and other Committees
9.	Secretary and staff
10.	Functions of the Board
11.	Dissolution of the Board
Chapter III	Control of export of coir fibre, coir yarn and coir products
12.	Control of export of coir fibre, coir yarn and coir products
Chapter IV	Finance, Accounts and Audit
13.	Imposition of a duty of customs on export of coir fibre, coir yarn and coir products
14.	Payment of proceeds of cess to the Board
14A.	Grant by the Central Government to the Board
15.	Constitution of Fund
16.	Borrowing powers of Board
17.	Accounts and audit
Chapter V	Control by The Central Government
18.	General control over acts and proceedings of the Board
19.	Report and returns
Chapter VI	Miscellanous
20.	Penalties
21.	Offences by companies
22.	Previous sanction of Central Government for prosecution
23.	Protection of action taken in good faith
24.	Power to delegate
25.	Suspension of operation of Act
26.	Power of Central Government to make rules
27.	Power of Board to make by-laws