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Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 26. Power to make rules- (1) The Central Government may, by notification in the Official Gazette, make rules to carry out the provisions of this Act. (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 terms and conditions of service of the Chairman and other members of the Appellate Tribunal under sub-section (3) of section 12. [(aa) (Note:- Ins. by Act No.55 of 1980, s.3 (w.e.f. 1-7-1981) the fees which shall be paid for the inspection of the records and registers of the Appellate Tribunal or for obtaining a certified copy of any part thereof under sub-section (8) of section 12;] (b) The powers of a civil court that may be exercised by the compet4ent authority and the Appellate Tribunal under clause (f) of section 15; (c) Any other matter which has to be, or may be, prescribed. (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 be comprised in one session or in two or more successive sessions, and if, before the expiry of the sessions immediately following the 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 from 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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