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Cine Workers and Cinema Theatre Workers (Regulation of Employment) Act, 1981 23. Power to make rules (1) The Central Government may, by notification in the Official Gazette, make rules for carrying out the provisions of this Chapter. (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 form in which an agreement may be entered into by a producer with a cine-worker under section 3 and the other conditions of employment; (b) the manner in which proceedings may be held by a conciliation officer under sub-section (1) of section 5; (c) the procedure to be followed by a conciliation officer or Tribunal under section 12; (d) the matters referred to in clause (d) of sub-section (3) of section 12; (e) the damages or costs that may be awarded by a Tribunal under sub-section (7) of section 12; (f) any other matter which is required to be, or may be, prescribed. (3) Every rule made by the Central Government under this Chapter shall be laid, as soon as may be after it is made, before each House of 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 rule or both Houses agree that the rule should not be made, the 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 rule.    |
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