63C. [ Power of Central Government to make rules. [Inserted by Act 100 of 1956, section 57 (w.e.f. 16-2-1957).]
- The Central Government may make rules to provide for all or any of the following matters, namely-(a)the period of appointment and the terms of appointment of the members of the Commission, the manner of filling vacancies among members, the conduct of business by the Commission and the reports to be furnished by it;(b)the powers and functions of the Commission;(c)the purposes for which representatives of the State Governments may be associated with the Commission under sub-section (3) of section 63A.;(d)the form and manner in which an application for a permit or counter-signature of a permit may be made(e)the fees, if any, to be levied by the Commission;(f)the procedure to be followed in considering an application for a permit or counter-signature of a permit;(g)the grant of a permit and the counter-signature of a permit and the conditions which may be attached to a permit;(h)[ the authority to which, the manner in which and the fees on payment of which, an appeal against any decision, direction or order of the Commission may be preferred;](i)any other matter which has to be, or may be, prescribed.]
