30. Power for State Government to make rules as to grant of certificatesof service.
The State Government may also make rules to regulate the granting of certificates of service under section 22, and may be such rules prescribe in particular-(a)[ the period of service in the Coast Guard, Indian Navy or regular Army which is required for a person to be granted a certificate without examination under section 22] [Inserted by Act 35 of 2007 (w.e.f. 17.9.2007) ](aa)[Re-lettered by Act 35 of 2007 (w.e.f. 17.9.2007) ] the fees to be paid for such certificates, and(b)the forms in which such certificates are to be framed, and the authority by whom, and the manner in which, copies are to be kept and recorded under section 23.
