Section 26 in The West Bengal Heritage Commission Act, 2001
26. Power to make rules.
(1)The State Government may, by notification, 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 :-(a)the salaries, if any, allowances and other terms and conditions of service of members of the Commission;(b)the terms and conditions of service of the Secretary of the Commission;(c)the matters in respect of which the Commission may tender advice to the State Government under clause (i) of sub-section (2) of section 11;(d)the form in which, and the time within which, the budget and annual report of the Commission may be prepared and forwarded to the State Government;(e)the form and manner in which the accounts of the Commission may be maintained, and the time at which, and the manner in which, such accounts may be audited;(f)the returns and information which the Commission may be required to furnish to the State Government;(g)the conditions subject to which any building, building operation or engineering operation, designed as a result of an architectural competition, may be exempted;(h)any other matter which may be, or is required to be, prescribed.(3)Every rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before the State Legislature 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, the State Legislature agrees in making any modification in the rule, or the State Legislature agrees 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.
