Section 18 in The National Oilseeds And Vegetable Oils Development Board Act, 1983
18. Power to make rules.
(1)The Central Government may, by notification in the Official Gazette, make rules to carry out the provisions 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 term of office of the members (other than the ex officio members), and the manner of filling vacancies among, and the procedure to be followed in the discharge of their functions by, such members, under sub-section (5) of section 4;(b)the manner in which the conditions subject to which and the purposes for which any person may be associated by the Board under sub-section (7) of section 4;(c)the technical qualifications and practical experience in oilseeds development required for appointment to the post of the Executive Director to the Board under sub-section (1) of section 6;(d)the powers which may be exercised and the functions which may be performed by the Executive Director as the chief executive of the Board under sub-section (2) of section 6;(e)the powers which may be exercised and the functions which may be performed by the Secretary to the Board under sub-section (3) of section 6;(f)the control and restrictions subject to which other officers and employees may be appointed by the Board under sub-section (5) of section 6;(g)the powers which may be exercised and the functions which may be performed by the Managing Committee under sub-section (1) of section 8;(h)the control and restrictions subject to which other standing committees or ad hoc committees may be constituted by the Board under sub-section (3) of section 8;(i)the matters in respect of which the Board may undertake measures for the purpose of carrying out its functions under clause (o) of sub-section (2) of section 9;(j)the remuneration payable to the person or persons referred to in clause (b) of sub-section (2) of section 10;(k)the form in which the accounts of the Board shall be maintained and the annual statement of accounts shall be prepared under sub-section (1) of section 14;(l)the time at which and the form and manner in which the Board shall furnish returns and statements and particulars regarding its proposed or existing programmes to the Central Government under sub-section (1) of section 16;(m)the form in which and the date before which the Board shall furnish to the Central Government the report of its activities, policy and programmes during the previous financial year under sub-section (3) of section 16;(n)any other matter which has to be, or may be, prescribed by rules under this Act:
