Section 28 in Telangana Khadi and Village Industries Board Act, 1958
28. Power to make rules.
(1)The Government may, by notification, make rules for carrying out all or any of 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 manner of filling casual vacancies among the members of the Board [xxx] [Substituted by Act No.5 of 1962.] and the terms and conditions of service of the Chairman, [the Vice-Chairman] [Substituted for the words 'the Secretary' by Act No.30 of 1981.] and other members of the Board [xxx] [Omitted (and the council) by Act No.30 of 1981.] including the salaries or honoraria and the 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 Board [xxx] [Substituted by Act No.5 of 1962.]] and the procedure to be followed in removing a member who is or becomes subject to any disqualification including the procedure to be followed for suspending a member pending enquiry as to his disqualification;(c)the procedure to be followed for placing the Board in possession of funds;(d)the procedure to be followed and the conditions to be observed in borrowing moneys or in granting loans;(e)the conditions subject to which, and the mode in which, contracts may be entered into by or on behalf of the Board;(f)the conditions subject to which movable or immovable property may be acquired by the Board or any immovable property belonging to it may be transferred by sale, lease or otherwise, the conditions subject to which any movable or immovable property belonging to the Government may be transferred to the Board for its use and management for the purposes of this Act;(g)any other matter which has to be, or may be, prescribed.(3)All rules made under this section shall be laid on the table of the Legislature as soon as possible after they are made and shall be subject to such modifications, whether by way of repeal or amendment, as that Legislature may make within fourteen days thereafter during the session in which they are so laid.
