Civil Liability for Nuclear Damage Act, 2010

48. Power to make rules. –

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

2.      In particular, and without prejudice to the generality of the foregoing powers such rules may provide for --

a.      the other financial security and the manner thereof under sub-section (1) of section 8;

b.     the salary and allowances payable to and the other terms and conditions of service of Claims Commissioner under section 11;

c.      the procedure to be followed by Claims Commissioner under sub-section (1) of section 12;

d.     the person to be associated by Claims Commissioner and the manner thereof, under sub-section (2) of section 12;

e.      the remuneration, fee or allowances of associated person under sub-section (3) of section 12;

f.      any other matter under clause (f) of sub-section (4) of section 12;

g.     the form of application, the particulars it shall contain and the documents it shall accompany, under sub-section (1) of section 15;

h.      the salary and allowances payable to and other terms and conditions of service of Chairperson and other Members, under section 22;

i.       the powers of Chairperson under section 29;

j.       the salary and allowances payable to and the terms and other conditions of service of officers and other employees of the Commission, under sub-section (2) of section 30;

k.      the form of application, the particulars it shall contain and the documents it shall accompany, under sub-section (1) of section 31;

l.       any other matter under clause (f) of sub-section (5) of section 32;

m.    the form and the time for preparing annual report by the Commission under section 37;

n.      the manner of transfer of officers and other employees of the Commission under clause (c) of sub-section (2) of section 38.

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3.      Every rule made under this Act by the Central Government 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 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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