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13. Power to make rules.- (1) The Central Government may, by notification in the Official Gazette, 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- (a) the manner in which notices under this Act may be published; (b) the procedure to be followed by the Committee in the exercise of its powers under this Act; (c) the powers and functions of the Committee which may be delegated to any of its members; (d) the fees to be paid for inspection of documents furnished to the Committee. 1[(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.] 1. Ins. by Act 65 of 1965, s. 10 (w.e.f. 15-1-1963).    |
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