The Export (Quality Control and Inspection) Act, 1963
17.Power to make rules.
- The
Central Government may, by notification in the Official Gazette, make rules to
carry out the purposes of this Act. 1 Ins. by Act 40 of 1984, s. 8 (w.e.f. 2-7-1984). 72.(2) In particular and without prejudice to the
generality of the foregoing power, such rules may provide for--
- the travelling and daily allowances payable to members of the Council,
persons co-opted under sub-section (2) of section 5, and members of specialist
committees referred to in sub-section (3) of that section;
-
the functions of the Council and the procedure to be
followed by it;
-
the appointment of officers and other employees of the
Council;
-
the procedure to be followed for various types of
quality control and inspection;
-
the conditions which a testing house, surveyor or sampler should satisfy
for purposes of approval by the Central Government;
-
the fees chargeable for purposes of examination and issue of certificates
under section 7;
ff [the
manner in which, and the procedure subject to which, any certificate issued
under sub-section (3) of section 7 shall be amended, suspended or cancelled;];
-
the filing of appeals under section 7 and the fees
payable there for;
gg [the authority or
person by which or by whom, and the manner in which, any document received from
a place outside India shall be authenticated;];
- the manner in which the
accounts of the Council shall be maintained and audited;
- any other matter which is
required to be, or may be, prescribed.
- Every rule made by the Central
Government under this section 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 1*[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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