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Payment and Settlement Systems Act, 2007 38. Power of Reserve Bank to make regulations. - 1. The Reserve Bank may, by notification, make regulations consistent with this Act to carry out the provisions of this Act. 2. In particular, and without prejudice to the generality of the foregoing provision, such regulations may provide for all or any of the following matters, namely:- a. the powers and functions of the Committee constituted under sub-section (2), the time and venue of its meetings and the procedure to be followed by it at its meetings (including the quorum at such meetings) under sub-section (4) of section 3; b. the form and manner in which an application for authorisation for commencing or carrying on a payment system shall be made and the fees which shall accompany such application under sub-section (2) of section 5; c. the form in which an authorisation to operate a payment system under this Act shall be issued under sub-section (2) of section 7; d. the format of payment instructions and other matters relating to determination of standards to be complied with by the payment systems under sub-section (1) of section 10; e. the intervals, at which and the form and manner in which the information or returns required by the Reserve Bank shall be furnished under section 12; f. such other matters as are required to be, or may be, prescribed. 1. 2. Any regulation made under this section shall have effect from such earlier or later date (nor earlier than the date of commencement of this Act) as may be specified in the regulation. 3. Every regulation shall, as soon as may be after it is made by the Reserve Bank, be forwarded to the Central Government and that Central Government shall cause a copy of the same to be laid 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 regulation, or both Houses agree that the regulation should not be made, the regulation 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 regulation.    |
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