Section 17(2) in The Export (Quality Control And Inspection) Act, 1963
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for--(a)the travelling and daily allowances payable to members of the Council, persons co-opted under sub-section (2) of section 5, and members of specialist committees referred to in sub-section (3) of that section;(b)the functions of the Council and the procedure to be followed by it;(c)the appointment of officers and other employees of the Council;(d)the procedure to be followed for various types of quality control and inspection;(e)the conditions which a testing house, surveyor or sampler should satisfy for purposes of approval by the Central Government;(f)the fees chargeable for purposes of examination and issue of certificates under section 7;(ff)[ the manner in which, and the procedure subject to which, any certificate issued under sub-section (3) of section 7 shall be amended, suspended or cancelled;] [Inserted and substituted by Act 40 of 1984, Section 9 (w.e.f. 2.7.1984)];(g)the filing of appeals under section 7 and the fees payable therefor;(gg)[ the authority or person by which or by whom, and the manner in which, any document received from a place outside India shall be authenticated;] [Inserted and substituted by Act 40 of 1984, Section 9 (w.e.f. 2.7.1984)];(h)the manner in which the accounts of the Council shall be maintained and audited;(i)any other matter which is required to be, or may be, prescribed.
