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The Anusandhan National Research Foundation Act, 2023 23. Power to make rules.- (1) The Central Government may, by notification, and subject to the condition of previous publication, make rules not inconsistent with the provisions of this Act, 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 qualifications, experience, honorarium and allowances payable to and the other terms and conditions of service of the Members and experts of the Governing Board under sub-section (4) of section 5; (b) the qualifications, experience, honorarium and allowances payable to and the other terms and conditions of service of the Members of the Executive Council under sub-section (4) of section 7; (c) the qualifications, experience, salary and allowances payable to and the other terms and conditions of service of the Chief Executive Officer under sub-section (2) of section 11; (d) the qualifications, experience, salary and allowances payable to and the other terms and conditions of service of the other officers and employees under sub-section (4) of section 11; (e) the other sources from where the Foundation receive monies under clause (f) of sub-section (1) of section 13; (f) the financial rules for the utilisation of the amounts in the funds under sub-section (4) of section 13; (g) the form, manner, time and interval for preparation of budget for the next financial year under section 14; (h) the form, manner and time for preparation of annual report by the Executive Council under section 15; (i) the form and manner of preparation of annual statement of accounts by the Executive Council under sub-section (1) of section 16; (j) the date of submission of audited copy of accounts together with the auditor's report under sub-section (4) of section 16; (k) the manner of dealing with the monies transferred by the Board to the Foundation under second proviso to clause (b) of sub-section (3) of section 27; and (l) any other matter which is to be or may be prescribed or in respect of which provision is to be made by rules.    |
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