Section 33 in The Bihar Khadi and Village Industries Act, 1956
33. Power to make Rules.
(1)The State Government may subject to the condition of previous publication, make Rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the following powers, such Rules may provide for all or any of the following matters, namely :-(a)the allowances of members of the Board and the Advisory Council;(aa)[ The terms of office and the terms and conditions of source of the Financial Advisor and the Chief Accounts Officer to the Board including the salaries and allowances to be paid to him by the Board;] [Added by Bihar Act No. 2 of 1964.].(b)the manner and form in which contract shall be entered into;(c)the functions of the Board;(cc)[ The powers and duties to be exercised and performed by the Financial Advisor and Chief Accounts Officer to the Board.] [Added by Bihar Act No. 2 of 1964.](d)the form and particulars of the programme for the promotion and development of khadi and village industries and schedule of the staff of officers and servants;(e)the form in which and the date before which the supplementary budget shall be submitted;(f)the manner in which the annual report shall be prepared and forwarded to the State Government;(g)the manner of maintenance of accounts and preparation of annual statement of accounts; and(h)any other matter which is or may be prescribed under this Act.
