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Union of India - Section

Section 28 in The Salar Jung Museum Act, 1961

28. Power of Board to make regulations.

(1)The Board may, with the previous approval of the Central Government, by notification in the Official Gazette, make regulations, not inconsistent with this Act and the rules made thereunder, for enabling it to discharge its functions under this Act.
(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any or the following matters, namely:-
(a)the conditions and restrictions subject to which articles and things vested in the Board may be given on loan;
(b)the recruitment and conditions of service of officers and employees of the Board;
(c)the time and place of meetings of the Board, the procedure to be followed in regard to the transaction of business at such meetings and the quorum necessary for the transaction of business at a meeting;
(d)the maintenance of minutes of meetings of the Board and the transmission of copies thereof to the Central Government;
(e)the appointment of sub-committees, or the association of person by the Board, for the purpose of assisting or advising it in performing its functions under this Act;
(f)the persons by whom, and the manner in which, payments, deposits and investments may be made on behalf of the Board;
(g)the maximum amount that may be kept in the current account;
(h)the maintenance of registers and accounts;
(i)the compilation of catalogues and inventories of the books, manuscripts and other articles and things in the museum;
(j)the steps to be taken for the preservation of the books, manuscripts and other articles and things in the museum;
(k)the general management of the museum;
(l)the fees to be levied for purposes other than admission to the museum;
(m)any other matter in respect of which provision is, in the opinion of the Board, necessary for the performance of its functions under this Act.
(3)The Central Government may, after consultation with the Board, by notification in the Official Gazette, amend, vary or rescind any regulation which it has approved; and thereupon the regulation shall have effect accordingly, but without prejudice to the exercise of the powers of the Board under sub-section (1) and (2).
(4)[ Every regulation made under this Act and every notification issued under sub-section (3) shall be laid, as soon as may be after it is made or issued, 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 regulation or notification or both House agree that the regulation or notification should not be made, the regulation or notification 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 regulation or notification.] [Substituted by Act 20 of 1983, Section 2 & Sch. (w.e.f. 15-3-1984). ]
Additional Information6
For Salar Jung Museum Regulations, 1962, see Gazette of India, 1962, Pt. III, Section 4 , p. 701. (For amendments to the Regulations, see Gazette of India. 1968, Pt. III, Section 4 , pp. 133 and 200; 1969, p. 161 and G.S.R. 2770, published in Gazette of India, 1969, Pt. II, Section 3(i), p. 3879).