Section 34 in Coking Coal Mines (Nationalisation) Act, 1972
34. Power to make rules:-
(1)The Central Government may, by notification, make rules to carry out the provisions 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 manner in which the coking coal mines or coke oven plants shall be managed by a Government company or a Custodian;(b)the manner in which provident fund monies referred to be in section 18 shall be dealt with;(c)the form and manner in which the statement of accounts referred to in section 22 shall be prepared;(d)any other matter in relation to which the such rule is required to be, or may be, made.(3)Every rule made by the Central Government under this Act 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.
