Section 36 in The Haryana Kisan Kalyan Pradhikaran Act, 2018
36. Power to make regulations.
(1)Subject to the provisions of this Act, the Pradhikaran shall, by publication on its website, make regulations to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such regulations may provide for all or any of the following, matters, namely:-(a)the manner, the period and the terms and conditions of appointment of temporary staff;(b)the form and the manner, in which the Chief Executive Officer, officers of the Pradhikaran and members of the Council shall make a declaration, on the extent of their interest;(c)the terms and condition of constitution of coordination committees and standing committees;(d)the forms and manner in which a member shall make a declaration;(e)the fee, remuneration and the period of appointment of experts;(f)the investment in which the Pradhikaran may invest any portion of its funds;(g)any other matter which has to be or may be, specified by regulations.(3)The Pradhikaran may, from time to time, amend or repeal any regulation and each such regulation, its amendment or repeal, as the case may be, shall come into effect from the date of its publication on the website of the Pradhikaran.
