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National Environment Appellate Authority Act, 1997 22. Power to make rules. – (1) The Central Government may, by notification, 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 procedure under sub-section (4) of Section 8 for the investigation of misbehavior or incapacity of the Chairperson, the Vice-Chairperson or a Member; (b) the salaries and allowances payable to and the other terms and conditions of service of the Chairperson, the Vice-Chairperson and the Members under Section 9; (c) the form which an appeal shall contain under sub-section (1) of Section 11; (d) financial and administrative powers of the Chairperson under Section 13; (e) the salaries and allowances and conditions of service of the officers and other employees of the Authority; (f) any other matter which is required to be, or may be, prescribed. (3) Every rule made under this Act shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.    |
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