Section 41 in Indian Institute of Teacher Education, Gujarat Act, 2010
41. Power of State Government to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules generally for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for ail or any of the following matters, namely(i)the pay, allowances, emoluments and other terms and conditions of service of the Vice-Chancellor under subsection (3) of section 13;(ii)to lay down a standard code for recruitment and conditions of service of academic and non-academic staff of the University under sub-section (3) of section 35;(iii)such other post for which standing committee of the University shall make selection under sub-section (1) of section 37;(iv)the terms and conditions, the tenure of service and salary, allowances, perks and other facilities of the members of the standing committee under sub-section (5) of section 37;(3)All rules made under this section shall be laid for not less than thirty days before the State Legislature as soon as may be after they are made and shall be subject to rescission by the State Legislature or to such modification as the State Legislature may make during the session in which they are so laid or the session immediately following.
