Section 26 in The Gujarat Tribal Development Corporation Act, 1972
26. Power of State Government to make rules.
(1)The State Government may, by notification published in the Official Gazette, make rules to carry 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 terms and conditions of service of the directors and the fees and allowances payable to them;(b)the functions, in addition to those specified in sub-section (2) of section 16, to be discharged by the Corporation and the conditions and restrictions subject to which those functions shall be discharged;(c)the form and manner in which accounts, shall be maintained, and the balance-sheet and [income and expenditure account] [These words were substituted for the words 'profit and loss account' by Gujarat 24 of 1978, section 5.] shall be prepared;(d)the form in which certificate shall be issued by the Executive Director, the period within which and the authority before whom an appeal shall be filed, and the procedure to be followed by the appellate authority under section 20;(e)any other matter which is required to be or may be prescribed.(3)All rules made under this section shall be laid for not less than thirty days before the State Legislature as soon as may be, after they are made and shall be subject to rescission by the State Legislature or to such modifications as the State Legislature may make during the session in which they are so laid or the session immediately following.(4)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect.
