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[Cites 0, Cited by 5] [Entire Act]

Union of India - Section

Section 31 in The Oil Industry (Development) Act, 1974

31. 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 all or any of the following matters, namely:-
(a)the term of office and other conditions of service of members, the manner of filling vacancies among and the procedure to be followed in the discharge of their functions;
(b)the powers which may be exercised and the duties which shall be performed by the Secretary to the Board;
(c)the circumstances in which and the authority by which a member may be removed;
(d)the holding of a minimum number of meetings of the Board every year;
(e)the convening of meetings of the Board and of its committees, the procedure to be followed at the meetings of the Board and of its committees for the conduct of business and the number of members which shall form quorum at a meeting;
(f)the maintenance by the Board of records of business transacted by the Board and the submission of copies thereof to the Central Government;
(g)the powers of the Board, its Chairman and other members, Secretary and committees of the Board with respect to the incurring of expenditure;
(h)the conditions subject to which the Board may incur expenditure outside India;
(i)the preparation of budget, estimates of receipts and expenditure of the Board and the authority by which the estimates are to be sanctioned;
(j)the form and manner in which the accounts should be kept by the Board;
(k)the custody and investment of the funds of the Board;
(l)the conditions to be observed by the Board in borrowing money;
(m)the conditions subject to which and the manner in which contracts may be entered into, by or on behalf of the Board;
(n)the delegation to the Chairman, Secretary or Members or Officers of the Board of any of the powers and duties of the Board under this Act;
(o)the additional measures for the promotion of which the Board may render assistance;
(p)the remuneration and other allowances payable to the person or persons referred to in clause (b) of sub-section (2) of section 29;
(q)the fees which the Board may charge for any assistance or services rendered by it under this Act;
(r)the staff which may be employed by the Board and the pay and allowances and leave and other conditions of service of officers (other than those appointed by the Central Government) and other employees of the Board;
(s)any other matter which is to be or may be prescribed or provided for by rules under this Act.
(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 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.THE SCHEDULE[See section 15 (1)]
Sl.No. Name of Item The maximum rate at which duty of excise may be collected
1 2 3
1. Crude Oil................................... [Rupees one thousand per tonne.] [Substituted by Act 20 of 1987, Section 160, for " Rupees one thousand per tonne" (w.e.f. 11.5.2003).]
2. Natural Gas................................ [Rupees three hundred per thousand cubic meters.] [Substituted by Act 11 of 1987, Section 106, for " Rupees fifty thousand per cubic meters" .]