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:-
