The Chemical Weapons Convention Act, 2000

56. Power to make rules.-

1.      The Central Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.

2.      In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-

a.      the salary and allowances payable to, and other terms and conditions of service of, the Chairperson and the Directors under sub-section (3) of section 6, and the salary and allowances payable to and other terms and conditions of service of officers and other employees of the National Authority under sub-section (4) of that section;

b.     other functions of the National Authority that may be prescribed under clause (v) of sub-section (2) of section 7;

c.      the form of application, the particulars to be contained in the application form, the form of certificate of registration, the manner of making application, the amount of fee payable, the procedure to be followed in granting or cancelling certificate of registration under sub-section (3) of section 18 and the period for which a renewed certificate of registration may be issued and the amount of fee payable therefor under sub-section (5) of that section;

d.     the time within which appeal may be preferred under sub-section (1) of section 50;

e.      the form for making appeal and the fee to be accompanied therewith under sub-section (3) of section 50;

f.      the procedure for disposing of appeal under sub-section (4) of section 50;

g.     any other matter which is to be, or may be, prescribed.

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3.      Every notification issued under sub-section (2) of section 3, any declaration made under section 5, every order made under section 55 and every rule made under section 56 shall be laid, as soon as may be after it is issued or made, before each House f Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the notification, order or rule or both Houses agree that the notification, order or rule should not be issued or made, the notification, order or rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that notification, order or rule.

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