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Electricity Regulatory Commissions Act, 1998 57. Power of State Government to make rules (1) The State Government may, by notification in the Official Gazette, make rules to carry out the provisions 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, allowances and other conditions of services of the Members under sub-section (2) of section 19; (b) the form and the manner in which and the authority before whom the oath of office and secrecy should be subscribed under sub-section (4) of section 19; (c) the form in which and the time at which, the State Commission shall prepare its budget under section 33; (d) the form in which annual statement of accounts to be prepared by the State Commission under sub-section (1) of section 34; (e) the form and the time within which annual report shall be furnished under sub-section (1) of section 36; (f) any other matter which is to be, or may be, prescribed, or in respect of which provision is to be made, by rules.    |
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