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27. Power to make rules.- (1) The Central Government may, by notification, make rules for carrying 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 composition and the manner of constitution of the Selection Committee under sub-section (4) of section 5; (b) the salaries and allowances and other terms and conditions of service of Members under sub-section (2) of section 6; (c) other functions to be performed by the Authority under clause (d) of sub-section (2) of section 12; (d) the form in which the accounts and other relevant records to be maintained and annual statement of accounts to be furnished under sub-section (1) of section 16; (e) the form and manner of furnishing of returns and statements and other particulars under sub-section (1) of section 19; (f) the form of annual report of activities, policies and programmes under sub-section (2) of section 19; (g) any other matter which is to be, or may be, prescribed.    |
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