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Press Council Act, 1978 25.Power to make rules.- (1) the central government may, be 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 procedure for nomination of members of the council under clauses (a) (b) and (c) of sub-section 5; (b) the manner in which panels of names may be invited under sib-section (4) of section 5; (c) the procedure for election of a number of the committee referred to in sub-section (2) of section 5 under sub-section (6) of that section; (d) the allowances of fees to be paid to the members of the council for attending the meetings of the council, and other conditions of service of such members under sub-section 91) and (2) of section 7; (e) the appointment of the secretary and other employees of the council under section 11; (f) the matters referred to in clause(f) of sub-section (1) of section 15; (g) the rates at which fees may be levied by the council under section 16 and the manner in which such fees any be levied; (h) the form in which and the time within which the budget and annual report are to be prepared by the council under section 19 and 20 respectively; (i) the manner in which the accounts of the council are to be maintained and audited under sections (3) every rule made 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 into 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 done under that rule.    |
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