Section 51 in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001
51. Power of State Government to make rules.
(1)The State Government may, by notification lathe Official Gazette 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, namely: -(a)the salary, allowances and other conditions of service of the members under sub-section (2) of section 7;(b)the period of notice to be given under sub-section (3) of section 10;(c)the procedure to be followed by the Committee for disposal of its business under sub-section (3) of section 11;(d)the procedure in accordance- with which an inquiry shall be held under clause (j) of section 17;(e)the other functions to be performed by the Authority under clause (I) of section 17;(f)the other matter in respect of which the Authority shall have power of a civil court under clause (g) of sub-section (1) of section 18;(g)the form in which and the time at which the Authority shall prepare its budget under section 20;(h)the form in which an annual statement of accounts shall be prepared by the Authority under sub-section (1) of section 21;(i)the form in which and the time at which the Authority shall prepare its annual report under sub-section (1) of section 22;(j)the rules subject to which a specified company shall carry on the business of transmission in the State under clause (b) of sub-section (1) of section 23;(k)the form in which an application shall be made and the particulars which it shall certain and the fees with which it shall be accompained under sub-section (2) of section 26;(l)the form in which and the terms and conditions subject to which a licence shall be granted and fees to be paid therefor under sub-section (3) of section 26;(m)the value of court fee stamp which an appeal shall bear under sub-section (5) of section 32; and(n)any other matter which has to be, or may be, prescribed under this Act.(3)In making rules under this section, the State Government may direct that a breach thereof shall be punished with fine not exceeding five lakhs of rupees and when the breach is a continuing one, with fine not exceeding twenty thousand rupees for every day during which the breach continues after conviction for the first breach.(4)All rules made under this section shall be laid for not less than thirty days before the State Legislature as soon as possible after they are made and shall be subject to rescission by the State Legislature or to such modification as the State Legislature may make during the session in which they are so laid or the session immediately following.(5)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette, and shall thereupon take effect.
