Section 16 in The Delhi Minorities Commission Act, 1999
16. Power to make rules.
(1)The Government may, by notification in the Official Gazette, make rules for carrying out the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters namely:(a)Salary, allowances, status and other facilities to which the Chairperson or a Member shall be entitled;(b)Salary and allowances payable to the Secretary;(c)Prescribing of the administrative expenses of the Commission, including the salaries, allowances, pensions and other amounts payable to the Secretary, officers and staff of the Commission;(d)Making of rules in accordance with which the accounts of the income and expenditure of the Commission shall no kept;(e)Prescription of the form in which the annual statement of accounts of the Commission shall be prepared.(f)Prescribing the manner of publication of the annual statement of accounts of the Commission together with a copy of the audit report by the Government.(g)Any other matter which is required to be or may by prescribed(3)Every rule made under this Act shall be laid, as soon as may be after it is made, before the House of the Legislative Assembly of Delhi, 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 sessions immediately following the session or the successive aforesaid, the House agrees in making any modification in the rule, or the House agrees that the rule should not be made, the rule shall there after have effect only in such modified form or be of no effect, ad the case may be without prejudice to the validity of anything previously done under that rule.
