The Oil Industry (Development) Act, 1974
31. Power to make rules
- The Central Government may, by
notification in the Official Gazette, make rules to carry out the purposes of
this Act.
- 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:--
- the term of office and other
conditions of service of members, the manner of filling vacancies among and the
procedure to be followed in the discharge of their functions;
- the powers which may be exercised
and the duties which shall be performed by the Secretary to the Board;
- the circumstances in which and the
authority by which a member may be removed;
- the holding of a minimum number of
meetings of the Board every year;
- the convening of meetings of the
Board and of its committees, the procedure to be followed at the meetings of
the Board and of its committees for the conduct of business and the number of
members which shall form quorum at a meeting;
- the maintenance by the Board of
records of business transacted by the Board and the submission of copies thereof
to the Central Government;
- the powers of the Board, its
Chairman and other members, Secretary and committees of the Board with respect
to the incurring of expenditure;
- the conditions subject to which the
Board may incur expenditure outside India;
- the preparation of budget estimates
of receipts and expenditure of the Board and the authority by which the
estimates are to be sanctioned;
- the form and manner in which the
accounts should be kept by the Board;
- the custody and investment of the
funds of the Board;
- the conditions to be observed by the
Board in borrowing money;
- the conditions subject to which
and the manner in which contracts may be entered into by or on behalf of the Board;
- the delegation to the Chairman,
secretary or members or officers of the Board of any of the powers and duties of
the Board under this Act;
- the additional measures for the
promotion of which the Board may render assistance;
- the remuneration and other
allowances payable to the person or persons referred to in clause (b) of
sub-section (2) of section 29;
- the fees which the Board may charge
for any assistance or services rendered by it under this Act;
- the staff which may be employed by
the Board and the pay and allowances and leave and other conditions of service
of officers (other than those appointed by the Central Government) and other
employees of the Board;
- any other matter which is to be or
may be prescribed or provided for by rules under this Act.
- 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 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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