Section 22 in Assam Non-Government Educational Institutions (Regulation of Fees) Act, 2018
22. Power to make rules.
(1)The State Government may, by notification in the Official Gazette , make rules for carrying out the purposes 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)the honorarium and allowances payable to and other terms and conditions of service of members of the Fee Regulatory Committee under sub-section (3) of section 3;(b)the fee to be levied by the non-government educational institution under sub- section (1) of section 10;(c)the other factors under which the Fee Regulatory Committee shall determine the fees leviable by the non-government educational institution under clause (X) of sub-section (1) of section 11;(d)to regulate the maintenance of accounts by the non-government educational institution under sub-section (1) of section 14;(e)for maintenance of records of accounts of the Fee Regulatory Committee under sub-section (2) of section 14.(3)All rules made by the State Government under this Act shall, as soon as may be after they are made, be laid before the Assam Legislative Assembly, while it is in session, for a total period of not less than fourteen days which may be comprised in one session or in two or more successive sessions, and shall, unless some later date is appointed, take effect from the date of their publication in the Official Gazette subject to such modifications or annulments as the Assam Legislative Assembly may, during the said period agree to make, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.
