Section 37 in The Gujarat Infrastructure Development Act, 1999
37. Power to make rules.
(1)The State Government may, by notification in the 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:-[***] [Clauses (a) and (b) deleted by Gujarat 18 of 2006, dated 31st March, 2006 (w.e.f. 15-05-2006).](c)[ the matters relating to competitive public bidding, inviting comparative bids and direct negotiation under sub-section (2) of section 8; [Clause (c) substituted and clause (cc) inserted by Gujarat 18 of 2006, dated 31st March, 2006 (w.e.f. 15-05-2006).](cc)the manner in which the developer for the project shall be selected under section 9;](d)the manner in which the cost of preparation of the proposal and the concession agreement shall be determined under clause (b) of sub-section (5) of section 10;(e)the other factors having regard to which charges may be revised and the manner in which they may be revised under sub-section (2) of section 11;(f)the manner in which an opportunity of being heard shall be given to the developer under sub-section (2) of section 15;(g)any other matter which is to be or may be prescribed.(3)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.(4)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette, and shall thereupon take effect.
