Section 27 in Gujarat State Higher Education Council Act, 2016
27. Power to make rules.
(1)The State Government may, by unification in the Official Gazette, make rules not inconsistent with this Act, for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following mailers, namely:-(a)prescribing qualifications, powers and functions, terms and conditions of the service of the Chairperson under sub-section (8) of section 10:(b)prescribing other powers, functions and duties of the Executive Committee under clause (xxi) of section 12;(c)prescribing the manner for investment of surplus fund of the Council under sub-section (3) of section 18;(d)prescribing the form and time limit within which the Council shall prepare the annual budget under section 19;(e)prescribing the manner and the form for maintenance of accounts of the Conn oil: and the form of annual statement of accounts under sub-section (I) of sect ion 20;(f)prescribing the powers of the auditor under sub-sect ion (3) of section 20;(g)prescribing the form of annual report and dare of submission thereof to the State Government under section 21;(3)All rules made under this section shall be laid for not less than thirty days before the state Legislature as soon as possible after they are made and shall be subject to the recession 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.(4)Any recession or modification so made by the State Legislature shall be published in the Official Gazette, and shall thereupon take effect.
