47. Rules.- (1) The State Government may, by notification in the Official Gazette, make rules for the purpose of carrying into effect 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:-(a)the other objects for which a scheme may be prepared by the Board under clause (d) of sub-section (2) of section 9;(b)the other particulars to be prescribed under clause (viii) of sub-section (2) of section 10;(c)the period within which the Board shall submit the draft scheme, and the period within which, the State Government may sanction the draft scheme under section 13;(d)execution of a scheme under section 14;(e)the manner of constituting a committee for each unit under section 19;(f)matters connected with the acquisition of land, right or interest under section 20;(g)the fees for the grant of a licence, the restriction subject to which and the conditions on which a licence shall be granted, the form of the licence and the particulars to be contained therein, under section 24;(h)the manner in which and the extent to which the contribution payable under section 26 may be levied in Hen of cash payment.(i)the period within which an application for a loan may be made under section 26;(j)grant of a loan under section 27;(k)disposal of land under section 30;(l)the manner in which, the rate at which and the conditions subject to which the annual contribution shall be levied and paid under sub-section (1) of section 31, and the circumstances in which the payment of the annual contribution may be suspended or remitted by the Board under sub-section (3) of the said section;(m)the form of accounts to be maintained, the agency of audit and the terms and conditions of audit, under section 36;(n)the manner in which and the purposes for which balances of the fund and the interest accruing thereon shall be expended under sub-section (2) of section 38;(o)the other purposes for which maintenance fund may be applied, under section 39;(p)the notice to be given under section 12;(q)the manner in which the documents, plans and maps relating to the sanctioned scheme shall be accessible to the public under the proviso to sub-section (2) of section 44;(r)any other matter required or allowed to be prescribed under this Act(3)All rules made under this section shall be subject to the condition of previous publication.(4)All rules made under this section shall be laid for not less than thirty days before the State Legislature as Boon as possible after they are made, and shall be subject to rescission by the State Legislature or to suet modulations as the State Legislature may make during the session in which they are so, laid, or the session immediately following.(5)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect.
