Section 116 in The Goa Rehabilitation Board Act, 2006
116. Power to make rules.
(1)The Government may, after previous publication, make rules for the purpose of carrying into effect 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)remuneration and allowances of the Chairman and other members under section 5;(b)leave of absence for the Chairman under section 11 or the members under section 10;(c)control and revision by the Chairman under section 16;(d)provisions as to execution of contracts and agreements under section 26;(e)delegation of powers of the Board to sanction contracts under section 27(f)disposal of land under section 47;(g)other manner of service of notice under section 50 and 51;(h)manner of assessment of damages under section 51;(i)maximum sum to be deposited and the manner of operation of accounts under sub-section (5) of section 53;(j)conditions and limitations to be laid down under section 55;(k)forms and details relating to estimates of income and expenditure under section 62;(l)form and manner of abstracts of accounts to be submitted to the Government under section 76;(m)any other matter which is required to be or may be prescribed.(3)Every rule made under this Act shall be laid as soon as may be after it is made, before the Legislative Assembly of the State of Goa while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is so laid or the session immediately following the House agrees in making any modification in any such rule or the House agrees that the rules should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
