Airports Economic Regulatory Authority of India Act, 2008
51. Power to make
rules. -
1.
The
Central Government may, by notification in the Official Gazette, make rules for
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 salary and
allowances payable to, and the other conditions of service of, the Chairperson
and other Members under sub-section (2) of section 6;
b. the form and manner
in which and the Authority before whom the oath of office and secrecy shall be
made and subscribed under sub-section (4) of section 6;
c. the powers and
functions to be exercised or discharged by the Chairperson under section 7;
d. the procedure for
conducting any inquiry made under sub-section (2) of section 8;
e. the salaries and
allowances payable to, and the other terms and conditions of service of the
Secretary, officers and other employees of the Authority under sub-section (3)
of section 9;
f. the performance
standards relating to the quality, continuity and reliability of service to be
monitored under clause (d) of sub-section (1) of section 13;
g. the books of account
or other documents which are required to be maintained by the service provider
under sub-section (3) of section 14;
h. the form and manner
in which the form shall be verified and fee to be accompanied by the form under
sub-section (3) of section 18;(i) the salary and allowances payable to, and the
other terms and conditions of service of, the Chairperson and other Members of
the Appellate Tribunal under section 22;
i. the salaries and
allowances and other conditions of service of such officers and employees of
the Appellate Tribunal under sub-section (3) of section 25;
j. the matters in
respect of which the Authority will have the powers of a civil court under
clause (a) of sub-section (2) of section 29;
k. the form in which the
Authority shall prepare, and at such time in each financial year, its budget
and the time at which such budget shall be prepared under section 33;
l. the form in which
proper accounts and other relevant records shall be maintained and the annual
statement of accounts shall be prepared by the Authority under sub-section (1)
of section 35;
m. the form, manner and
the time in which the returns and statements shall be furnished by the Authority
under sub-section (1) of section 36;
n. the form and time at
which the annual report shall be prepared by the Authority under sub-section
(2) of section 36;
o. any other matter
which is to be, or may be, prescribed, or in respect of which provision is to
be made by rules.