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Press Council Act, 1965 22.Power to make rules.- (1) The Central Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act; Provided that when the Council has been established, no such rules shall be made without consulting the Council. (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 manner in which panels of names may be invited under sub-section (5) of section 4; (b) the allowances or fees to be paid to the members of the Council for attending meetings of the Council, and other conditions of service of such members; (c) the appointment of the Secretary and other employees of the Council; (d) the form in which, and the time within which, the budget and annual report are to be prepared by the Council; (e) the manner in which the accounts of the Council are to be maintained and audited. (3) 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 successive sessions, and if before the expiry of the session in which it is laid or the session immediately following, 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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