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27. Power to make rules.- (1) The Central Government may 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 manner of filling vacancies among members of the Institute under sub-section (7) of section 7; (b) the powers and functions to be exercised and discharged by the President of the Institute under sub-section (2) of section 8; (c) the allowances, if any, to be paid to the President and members of the Institute under subsection (3) of section 8; (d) the control and restrictions in relation to the constitution of standing committees and ad hoc committees under sub-section (5) of section 10; (e) the form in which and the time at which the budget showing the estimated receipts and expenditure of the Institute shall be prepared by the Institute and the numbers of copies thereof to be forwarded to the Central Government under section 16; (f) the form in which annual report shall be prepared and the date before which such report shall be submitted to the Central Government under section 18; (g) any other matter which has to be or may be prescribed.    |
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