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Whistle Blowers Protection Act, 2011 25. Power of Central Government to make rules. 1. The Central Government may, by notification in the official Gazette, make rules for the purpose of carrying 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 procedure for disclosure by writing or appropriate electronic means under sub-section (4 ) of section 4; b. the manner in which and the time within which the discreet inquiry shall be made by the Competent Authority under sub-section (2 ) of section 5; c. the additional matter in respect of which the Competent Authority may exercise the powers of a Civil Court under clause (f ) of sub-section (2 ) of section 7; d. the form of annual report under sub-section (1 ) of section 23; e. any other matter which is required to be, or may be, prescribed.    |
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