(1)The Government may, by notification, make rules either prospectively or retrospectively for carrying out all or any of 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 qualifications of an officer for appointment as the Member Secretary under clause (viii) of sub-section (1) of section 5 and the sitting fee and travelling allowance payable to the nominated members of the State Fish Seed Centre under sub-section (3) of section 5;(b)the manner of appointment of the employees of the State Fish Seed Centre under sub-section (3) of section 6;(c)the sitting fee and travelling allowance payable to the nominated members of the Regional Fish Seed Centre under sub-section (3) of section 9;(d)the number of members to be appointed in the sub-centres and the conditiOns regarding their qualifications, term of office, sitting fee an-d travelling allowance payable under section 1 0;(e)the form of application for the certificate of registration of fish seed farm and hatchery, the manner of its submission, the fees which should accompany, the form of registration certificate, the manner of registration, the registration fee to be realised under section 15; {(f)the form of application for licence, the fees of application form, the manner of its submission, the fees which it should accompany, the form of licence, the licence fees to be realised and the form of register to be kept under section 16;(g)the form of application for the renewal of registration, the manner of its submission, the fees which should accompany, the form of the renewal certificate of registration, the renewal fees to be realised and the form of the register to be kept under section 17;(h)the qualifications of Fish Seed Inspectors under section 18;(i)the form of memorandum to be prepared and the manner in which the report has to be made by the Fish Seed Inspector under section 19;(j)the qualifications of Fish Seed Analysts under section 20;(k)the form of application for grant of a certificate, the manner of its submission, the fees which it should accompany, the form of certificate and other matters under section 21;(l)the manner in which samples shall be taken by the Fish Seed Inspector and sending samples so taken to the Fish Seed Analyst or .Fish Seed Laboratory for analysis under section 23;(m)the form of report of the Fish Seed Analyst and Regional Fish 4 Seed Laboratory and the fee to be paid for making an application to the Adjudicating Officer for sending the sample for report under sub-section (2) of section 24;(n)the manner of conducting the enquiry by the Adjudicating Officer under section 30;(o)the manner in which a hatchery, fish seed farm, agency, association, firm or company shall be blacklisted under clause (d) of sub-section (1) of section 31;(p)the fees for filing appeals under section 32;(q)any other matter which is to be or may be prescribed .(3)Every rule made under this Act, shall, immediately after it is made, be laid down before the Legislative Assembly of the State, if it is in session, in the session immediately following for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiration of the session in which it is so laid or the session immediately following the Legislative Assembly agrees in making any modification in the rule or decides 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 with out prejudice to the validity of anything previously done under that rule.
