Section 32 in THE DELHI INDUSTRIAL DEVELOPMENT, OPERATION AND MAINTENANCE ACT, 2010
32. Power to make rules.-
(1)The Government after consultation with the Corporation in regard to matters concerning it, may, by notification in the official Gazette, make rules to carry 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)under section 4 to entrust other functions to the Corporation;(b)to prescribe the conditions to lease, sell, exchange or otherwise transfer property held by the Corporation under clause (a), to prescribe allotment policy under clause (d) and to prescribe policy guidelines to evict the allottees concerned under clause (e) of section 5;(c)to prescribe fees and charges to be levied for providing services and amenities including street lighting services under section 6;(d)under section 8, components of industrial development operation and maintenance fund;(e)to prescribe purposes for which the sums from the Fund may be spent by the Corporation;(f)under section 11, the date by which the annual financial statement and programme of work shall be submitted by the Corporation to the Government and the form and manner of preparing such statement;(g)under section 12, the form and manner of maintaining accounts;(h)to prescribe period after which notice to show cause may be issued to the plot holder to acquire unutilised portion of the plot undersection 15;(i)under section 26, the form of, and the details to be given in the annual report;(j)the fees which may be charged by the Corporation;(k)any other matter which has to be, or may be, prescribed by rules.(3)Every rule made under this Act shall be laid, as soon as may be after it is made, before the House of the Legislative Assembly of Delhi while it is in session, for a total period of thirty days which may be comprised in one session or two or more successive sessions, and if, before the expiry of the session immediately following the sessions or the successive sessions aforesaid, the House agrees in making any modification in the rule or the House agrees that the rule 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.
