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Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005 26. Power to make rules.- 1. The Central Government may, by notification, make rules to carry 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. manner of regulating any item related to relevant activity under sub-section (1) of section 5; b. appointment of Advisory Committees, their powers and duties under section 6; c. appointment of Licensing and Appellate Authority and the manner of licensing under sub-section (2) of section 7; and d. any other matter which has to be, or may be, prescribed. 1. 2. 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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