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University Grants Commission Act 1956 25. 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. (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 the retirement of members under section 6; (b) the disqualifications for continuing as a member of the Commission; (c) the terms and conditions of service of members of the Commission; (d) the terms and conditions of service of employees appointed by the Commission; (e) the additional functions which may be performed by the Commission under clause (j) of section 12; (f) the returns and information which are to be furnished by Universities in respect of their financial position or standards of teaching and examination maintained therein; (g) the inspection of Universities; (h) the form and manner in which the budget and reports are to be prepared by the Commission; (i) the manner in which the accounts of the Commission are to be maintained; (j) the form and manner in which returns or other information are to be furnished by the Commission to the Central Government; (k) any other matter which has to be, or may be, prescribed. 1*[(3) The power to make rules conferred by this section shall include the power to give retrospective effect from a date not earlier than the date of commencement of this Act, to the rules or any of them but no retrospective effect shall be given to any rule so as to prejudicially affect the interests of any person to whom such rule may be applicable.] ---------------------------------------------------------------------- 1. Subs. by Act 59 of 1984, s. 5 (w.e.f 1-10-1984). 112-B    |
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