Coastal Aquaculture Authority Act, 2005

24. Power of the central Government to make rules. -

1.   The Central Government may, by notification in the Official Gazette, make rules to carry out the provisions of this Act.

2.   In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:-

a.   the guidelines under section 3;

b.   the salaries and allowances payable to, and the other terms and conditions of service of, the members under sub-section (J) of section 4;

c.   the other functions of the Authority under clause (e) of sub-section (7) of section 11;

d.   the powers of a District Magistrate to be exercised by the authority under sub-section (2) of section 11;

e.   the rules subject to which any person referred to in section 12 may enter upon any coastal aquaculture land, pond, pen or enclosure under that section;

f.   the other acts or things under clause (e) of section 12;

g.   the form of application and the fees to be accompanied therewith under sub-section (4) of section 13;

h.   the manner of considering application under sub-section (5) of section 13;

i.   the form of certificate of registration under sub-section (6) of section 13;

j.   the form of application and the fees to be accompanied therewith under sub-section (10) of section 13;

k.   the form and time of preparing budget under section 18;

l.   the form and time of preparing annual report under section 19;

m.   the books of account and other books to be maintained in relation to the accounts of the Authority and the form and manner of maintaining such books of account and other books under sub-section (7) of section 20;

n.   any other matter which is required to be, or may be, prescribed.

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