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[Cites 0, Cited by 26] [Entire Act]

Union of India - Section

Section 17 in The Export (Quality Control And Inspection) Act, 1963

17. Power to make rules.

(1)The Central Government 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--
(a)the travelling and daily allowances payable to members of the Council, persons co-opted under sub-section (2) of section 5, and members of specialist committees referred to in sub-section (3) of that section;
(b)the functions of the Council and the procedure to be followed by it;
(c)the appointment of officers and other employees of the Council;
(d)the procedure to be followed for various types of quality control and inspection;
(e)the conditions which a testing house, surveyor or sampler should satisfy for purposes of approval by the Central Government;
(f)the fees chargeable for purposes of examination and issue of certificates under section 7;
(ff)[ the manner in which, and the procedure subject to which, any certificate issued under sub-section (3) of section 7 shall be amended, suspended or cancelled;] [Inserted and substituted by Act 40 of 1984, Section 9 (w.e.f. 2.7.1984)];
(g)the filing of appeals under section 7 and the fees payable therefor;
(gg)[ the authority or person by which or by whom, and the manner in which, any document received from a place outside India shall be authenticated;] [Inserted and substituted by Act 40 of 1984, Section 9 (w.e.f. 2.7.1984)];
(h)the manner in which the accounts of the Council shall be maintained and audited;
(i)any other matter which is required to be, or may be, prescribed.
(3)Every rule made by the Central Government under this section shall be laid as soon as may be after it is made before each House of Parliament while it is in session for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session [immediately following the session] [Inserted and substituted by Act 40 of 1984, Section 9 (w.e.f. 2.7.1984)] or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree 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.
For Export (Quality Control and Inspection) Rules, 1964, see S.O. 3317, Gazettee of India, 14-9-1964, Pt. II, Section 3(ii), Extra, p. 907 (1-10-1964).Export Inspection Council Contributory Provident Fund Rules, 1986 see S.O. 3329 of 1986, Gazette of India, 27-9-1986, Pt. II, Section 3(ii), p. 3896, 1969 Rules andExport Inspection Agency Contributory Provident Funds Rules, 1964, repealed by 1986 Rules.For Export Inspection Council, Pension and General Provident Fund Rules, 1981, see S.O. 2922, Gazette of India, Pt. II, Section 3(ii), p. 3503.