The National Commission for Backward Classes Act, 1993
17. Power to make rules.
- The Central Government may, by notification in the Official
Gazette, make rules for carrying out the provisions of this Act.
- In particular, and without prejudice to the generality of the
foregoing powers, such rules may provide for all or any of the following
matters, namely: -
- Salaries and allowances payable to, and the other terms
and conditions of service of, the Chairperson and Members under sub-section (5)
of section 4 and the officers and other Employees under sub-section (2) of
section 5;
- The form in which the annual statement of accounts shall be
prepared under sub-section (1) of section 13;
- The form in, and the time at, which the annual report shall
be prepared under section 14;
- Any other matter, which is required to be or may be
prescribed
- Every rule made under this Act 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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