The Food Corporations Act, 1964
[Act No. 37 of 1964]
[10th December, 1964.]
Contents |
|
Sections |
Particulars |
Title |
The Food Corporations Act, 1964 |
Chapter I |
Preliminary |
1. |
Short title, extent and commencement |
2. |
Definitions |
Chapter II |
The Food Corporation of India |
3. |
Establishment of Food Corporation of India |
4. |
Offices and agencies |
5. |
Capital of Corporation |
6. |
Management |
7. |
Board of directors |
8. |
Disqualification for office of director |
9. |
Removal and resignation of directors |
10. |
Meetings |
11. |
Advisory Committees |
12. |
Officers and other employees of Corporation |
12A. |
Special provisions for transfer of Government employees to the Corporation in certain cases |
13. |
Functions of Corporation |
14. |
Executive Committee and other commodities |
15. |
Member of board or committee thereof not to vote in certain cases |
Chapter III |
Boards of Management |
16. |
Boards of Management, their constitution and functions |
Chapter IV |
State Food Corporations |
17. |
Establishment of State Food Corporation |
18. |
Capital of State Food Corporation |
19. |
Management of State Food Corporation |
20. |
Disqualification for office of member of board of directors |
21. |
Removal and resignation of members of board of directors |
22. |
Meetings |
23. |
Appointment of officers, etc. and their conditions of service |
24. |
Executive Committee and other committees |
25. |
Member of board or committee thereof not to vote in certain cases |
Chapter V |
Finance, Accounts and Audit |
26. |
Submission of programme of activities and financial estimates |
27. |
Borrowing powers of Food Corporation |
28. |
Lending by Food Corporation on security of foodgrains |
29. |
Power to enter into agreement for purchase of foodgrains after harvest |
30. |
Guarantee by Food Corporation |
31. |
Funds of Food Corporation |
32. |
Investment of funds |
33. |
Allocation of surplus profits |
34. |
Accounts and audit |
35. |
Annual report on the working of Food Corporations |
Chapter VI |
Miscellaneous |
36. |
Vacancies, etc., not to invalidate acts or proceedings of Food Corporation, etc |
37. |
Delegation |
38. |
Declaration of fidelity and secrecy |
39. |
Indemnity of directors |
40. |
Protection of action taken under this Act |
41. |
Offences |
42. |
Provision relating to income-tax, super-tax, etc |
43. |
Winding up of Food Corporation |
44. |
Power to make rules |
45. |
Power of Food Corporation to make regulations |
46. |
Validation |
The Schedule |
Declaration of Fidelity and Secrecy |