MANU/MSME/0010/2016

Ministry : Ministry of Micro, Small and Medium Enterprises

Notification No. : SO3413(E)

Date of Notification : 09.11.2016

Date of Publication : 09.11.2016

Referred IN

Coir Board Services (Classification, Control and Appeal) Bye-laws, 2016

S.O.3413(E).--In exercise of the powers conferred by clause (d) of sub-section (1) of section 27 of the Coir Industry Act, 1953 (45 of 1953) read with bye-laws 15 and 16 of the Coir Board (Transaction of Business, Conditions of Service of Employees and Maintenance of Accounts) Bye-laws, 1955 and confirmed by the Central Government, the Coir Board hereby makes the following amendments to the Coir Board Services (Classification, Control and Appeal) Bye laws, 1969 namely: -

1.       (1) These Bye-laws may be called the Coir Board Services (Classification, Control and Appeal) Bye-laws, 2016.

(2) They shall come into force on the date of their publication in the Official Gazette.

2. In the Coir Board Services (Classification, Control and Appeal) Bye-laws, 1969 the following Schedule shall be substituted, namely: -

SCHEDULE

Description of Post and /or group	Appointing authority	Authority competent to impose penalties and penalties which it may impose (with reference to item numbers in bye-law 8)		Appellate authority.
		Authority	Penalties
Group 'A' posts- Director (Marketing) and Direct or (Research, Development, Training and Extension) or equivalent post except Secretary (Coir Board) having grade pay of Rs. 7600/- or above.	Chairman Coir Board (with the approval of Central Government)	Secretary to the Ministry of Micro, Small and Medium Enterprises.	All	Minister of Micro, Small and Medium Enterprises.
(i) All other group 'A' posts having grade pay below of Rs. 7600/- (ii) All group 'B' and 'C' posts	Chairman, Coir Board	Chairman, Coir Board	All	Secretary to the Ministry of Micro, Small and Medium Enterprises.

[F. No. 6(6)/2015-Coir)]
B. H. ANIL KUMAR, Jt. Secy.

Foot Note: The principal Bye-laws were published in the Gazette of India vide S.O. 200 dated the 18th January,1969 and subsequently amended vide:

(i) Notification S.O. 2279 dated the 12th July, 1975.

(ii) Notification S.O. 4389 dated the 20th November, 1976.

(iii) Notification S.O. 4372 dated the 17th November, 1983.

(iv) Notification S.O. 1075(E) dated the 22nd November, 1988.

(v) Notification S.O. 779(E) dated the 23rd October, 1992.

(vi) Notification S.O. 599(E) dated the 27th July, 1999.