The Prevention of Money-Laundering Act, 2002

73. 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 form in which records referred to in this Act may be maintained;

b.   the manner in which the order and the material referred to in sub-section (2) of section 5 to be maintained;

c.   matters in respect of experience of Members under sub-section (3) of section 6;

d.   the salaries and allowances payable to and other terms and conditions of service of Members of the Adjudicating Authority under sub-section (9) of section 6;

e.   the salaries and allowances payable to and other terms and conditions of service of the officers and employees of the Adjudicating Authority under sub-section (3) of section 7;

f.   the manner in which and the conditions subject to which the properties confiscated may be received and managed under sub-section (2) of section 10;

g.   the additional matters in respect of which the Adjudicating Authority may exercise the powers of a civil court under clause (f) of sub-section (1) of section 11;

h.   the nature and value of transactions in respect of which records shall be maintained under clause (a) of sub-section (1) of section 12;

i.   the time within which the information of transactions under clause (b) of sub- section (1) of section 12 shall be furnished;

j.   the manner in which records shall be verified and maintained by banking companies, financial institutions and intermediaries under clause (c) of sub-section (1) of section 12;

k.   the procedure and the manner of maintaining and furnishing information under sub-section (1) of section 12 as required under section 15;

l.   the manner in which the reasons and the material referred to in sub-section (2) of section 16 shall be maintained;

m.   the rules relating to search and seizure under sub-section (1) of section 17; (n) the manner in which the reasons and the material referred to in sub-section (2) of section 17 shall be maintained;

n.   the manner in which the reasons and the material referred to in sub-section (2) of section 18 shall be maintained;

o.   the manner in which the order and the material referred to in sub-section (2) of section 19 shall be maintained;

p.   the manner in which records authenticated outside India may be received under sub-section (2) of section 22;

q.   the form of appeal and the fee for filing such appeal, under sub-section (3) of section 26;

r.   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 30;

s.   the salaries and allowances and the conditions of service of the officers and employees of the Appellate Tribunal under sub-section (3) of section 34;

t.   the additional matters in respect of which the Appellate Tribunal may exercise the powers of a civil court under clause (i) of sub-section (2) of section 35;

u.   the additional matters in respect of which the authorities may exercise powers of a civil court under clause (f) of sub-section (1) of section 50;

v.   the rules relating to impounding and custody of records under sub-section (5) of section 50;

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

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