Section 13 in The ASSAM PRIVATE PLACEMENT AGENCIES FOR RECRUITMENT OF WORKERS (REGULATION) ACT, 2019
13. The provisions of the Code of Criminal Procedure, 1973 relating to any search or seizure shall be applicable to any search or seizure made under this Act.
No.2of 1974Act in addition to 14. any other LawsThis Act shall be in addition to and not in derogation to any other Jaw for the time being in force.Powers to make 15. (I) RulesThe State Government may, by notification to be published in the Official Gazette, make rules for carrying out the provisions of this Act.(2)In particular and without prejudice to the generally of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the form and manner in which the License is to be issued under sub-section (1) of section 5; the inquiry to be conducted under sub-section (2) of section 5; terms and conditions subject to which such License is to be issued under sub-section (3) of section 5; fees and conditions of renewal under sub-section (4) of section 5;(e)cancellation and suspension of License under section 6;(f)the form and manner of appeal under sub-section (IXa) of section 9;(b)the inquiry to be conducted under sub-section (2) of section 5;(c)terms and conditions subject to which such License is to be issued under sub-section (3) of section 5(d)fees and conditions of renewal under sub-section (4) of section 5(g)functions & duties of the Inspectors appointed under section 7the form and manner of appeal under sub-section (IXa) of section 9; functions & duties of the Inspectors appointed under section 7 ; other functions and duties of Private Placement Agencies under section 10;and any other matter which may be necessary to achieve the objects of this Act.(h)other functions and duties of Private Placement Agenciesunder section 10; and(i)any other matter which may be necessary to achieve theobjects of this Act.Suit and ProceedingsOffences to be cognizable and non-bailable.Power of interpretation and removal of difficulties.
