Section 34 in The (Bihar State) Aid to Industries Act, 1956
34. Power to make rules.
(1)The State Government may, after previous publication, make rules consistent with this Act for carrying out the purposes of the Act.(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules regulating or determining all or any of the following matters, namely :(a)the delegation of the power to give State aid under Section 4;(b)the conduct of proceedings of the Board including the manner in which notice of a meeting shall be given, the fixing of a quorum and the due record of proceedings;(c)the manner of making applications for State aid under sub-section (1) of Section 6 and all matters relative to the publication of such applications, and the submission and disposal of objections under sub-sections (2) and (3) of the said section;(d)the manner of ascertaining the net value of the security offered and the percentage of such value which may be granted as a loan under Section 7;(e)the nature of the security to be taken and the conditions under which State aid may be given under Sections 7 and 8;(f)the inspection under Section 9 of the premises, buildings, machinery and stock-in-hand and the mode of keeping and auditing the accounts and of furnishing returns of any industry in respect of which State aid has been given;[ [Substituted by Act No. 8 of 1982.](N) cSad] thou chek fuxe vf/kfu;e] 1956 (31] 1956) ds v/khu LFkkfir thou chek fuxe] jk"V~h; y?kq m|ksx fuxe fy0 vFkok ,slh vU; foRrh; laLFkk] tks jkT; ljdkj }kjk le; & le; ij vf/klwfpr dh tk;] ;k /kkjk 11 ds v/khu ifCyd lsDVj midze esa udn izR;;] vksojM~kQ~V ;k fu;r vfxzeksa dh jkT; ljdkj }kjk xkajVh rFkk bl izkstukFkZ cSadksa dks ekU;rkA](h)the conditions and dates of the repayment of subsidies and grants and the rate of profit under Section 15;(i)the application under Section 16 of profits in the cases in which the conditions on which State aid has been given have not been fulfilled;(j)the appointment and functions of Government Directors under Section 17 and the prescribing of other methods of control of industries to which State aid has been given;(k)the fees that may be charged under Section 19;(l)the percentage of the cost of machinery to be deposited under Section 20;(m)additional particulars to be specified in the order referred to in Section 21 and the conditions on which machinery may be supplied on the hire-purchase system;(n)the form of the metal plate referred to in clause (e) of Section 22;(o)the proportion of the interest on the cost of the machinery payable under Section 24; and(p)any other matter which is required by this Act to be prescribed.(3)All rules made under this Act shall, as soon as may be after they are made, be laid for not less than fourteen days before both Houses of the State Legislature and shall be subject to such modification as the State Legislature may make during the session in which they are so laid.
