Section 31 in The Oil And Natural Gas Commission Act, 1959
31. Power of Central Government to make rules.
(1)Power of Central Government to make rules. The Central Government may, by notification in the Official Gazette, make rules to give effect to the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing provision, such rules may provide for all or any of the following matters, namely : -(a)the term of office of, and the manner of filling casual vacancies among, the members, and their conditions of service including the salaries, remuneration and allowances to be paid to them and the travelling and daily allowances to be drawn by them when they are on tour;(b)the disqualifications for membership of the Commission and the procedure to be followed in removing a member who is or becomes subject to any disqualification;(c)the procedure to be followed in the discharge of functions by members;(d)the date by which, and the form in which, the budget shall be submitted in each year under sub-section (1) of section 21 (e) the procedure to be followed for placing the Commission in possession of funds;(f)the procedure to be followed and the conditions to be observed in borrowing moneys or in granting loans;(g)the conditions subject to which, and the mode in which, contracts may be entered into by or on behalf of the Commission ;(gl)[ the amount of salary, or honorarium, or the maximum of the scale of pay of any post, the creation of which requires the previous approval of the Central Government under section 15 ; [Inserted by Act 23 of 1977, Section 6.](g2)the amount of capital expenditure in respect of any scheme or proposal the implementation of which would require the previous approval of the Central Government under section 15, or the original or book value of any property, right or privilege the disposal of which would require such, approval;(g3)any bank in which the monies of the Commission may be deposited as provided in section 19 ;](h)the form and manner in which the accounts of the Commission shall be maintained under sub-section (1) of section 22 ;(i)the form and manner in which returns, reports or statements shall be submitted under section 23 ;(j)any other matter which has to be, or may be, prescribed.(3)Every rule made under this section shall be laid as soon as may be after it is made before each House of Parliament while it is in session for a total period of thirty days which may be comprised in one session or [in two or more successive sessions, and if before the expiry of the session immediately following the session or the successive sessions aforesaid] [Substituted by Act 23 of 1977, s. 6, for certain words], both Houses agree in making any modification in the rule or both Houses agree 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 without prejudice to the validity of anything previously done under that rule.
