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.