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Trade Monopolies and Restrictive Trade Practices Act, 1969 66. Power to Make Regulations (1) The Commission may by notification make regulations for the efficient performance of its functions under this Act. (2) In particular, and without prejudice to the generality of the foregoing provisions, such regulations may provide for all or any of the following matters, namely :- (a) the conditions of service, as approved by the Central Government, of persons appointed by the Commission; (b) the issue of the processes to Government and to other persons and the manner in which they may be served; (c) the manner in which the special section of the registered shall be maintained and the particulars to be entered or filed therein; (d) Omitted by the MRTP (Amendment) Act, 1984, w.e.f. 1-8-1984; (e) the payment of costs of any proceedings before the Commission by the parties concerned and the general procedure and conduct of the business of the Commission; (f) any other matter for which regulations are required to be, or may be, made under this Act. (3) The Central Government shall cause every regulation made under this section to 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 regulation, or both Houses agree that the regulation should not be made, the regulations 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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