Trade Monopolies and Restrictive Trade Practices Act, 1969

67. Power to Make Rules

(1) The Central Government may, by notification, 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 form and manner in which notices may be given or applications may be made to it under this Act and the fees payable therefor;

(ab) the form and the manner in which an application for recognition shall be made under clause (n) of section 2;

(ac) Omitted by the MRTP (Amendment) Act 1991, w.e.f. 27-9-1991.

(b) the particulars to be furnished under this Act and the form and manner in which and the intervals within which they may be furnished;

(ba) Omitted by the MRTP (Amendment) Act, 1991, w.e.f. 27-9-1991.

(c) the conditions of service of members of the Commission and the Director General;

(ca) the duties and functions of the Director General;

(d) the places and the manner in which the register shall be maintained and the particulars to be entered therein;

(da) the manner in which every authenticated copy of any order made by the Commission in respect of any restrictive, or unfair, trade practice shall be recorded;

(e) the fees payable for inspection of the register and for obtaining certified copies of particulars from the register;

(f) the travelling and other expenses payable to persons summoned by the Commission to appear before it;

(g) Omitted by the MRTP (Amendment) Act, 1991, w.e.f. 27-9-1991.

(h) any other matter which is required to be, or may be, prescribed.

(2A) Any rule made under clause (c) of sub-section (2) in relation to the conditions of service of the members of the Commission may be made retrospectively from a date not earlier than the 1st day of January, 1986, so, however, that such rule shall not prejudicially affect the interests of any such member.

(3) Every rule made by the Central Government 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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