Section 59 in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
59. Power to make rules.
(1)The State Government, after consultation with the Corporation in regard to matters concerning it, may, by notification, make rules to carry out the purposes of this Act :Provided that consultation with the Corporation shall not be necessary on the first occasion of the making of rules under this section but the State Government shall take into consideration any suggestions which the Corporation may make in relation to the amendment of such rules after they are made.(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 allowances and honoraria of the non-official members of the Corporation referred to in section 6;(b)the conditions of appointment and service and the scales of pay of the Chief Executive Officer and the Chief Accounts Officer of the Corporation referred to in section 12;(c)the sums of money to be kept by the Corporation in current and deposit accounts under sub-section (2) of section 18;(d)the conditions subject to which the Corporation may borrow money under sub-section (1) of section 20; -(e)the date by which the annual financial statement and programme of work shall be submitted by the Corporation to the State Government and the form and detail of such statement, referred to in section 24;(f)the form and the manner of maintaining books of accounts and other books under section 25;(g)the form and detail of the annual report to be furnished to the State Government under section 51;(h)the fees which may be charged by the Corporation;(i)any other matter which has to be, or may be, prescribed.(3)All rules made under this section shall be laid for not less than thirty days before the Legislative Assembly as soon as possible after they are made, and shall be subject to such modification, if any, whether by way of repeal or amendment, as the Legislative Assembly may make during the session in which they are so laid, or the session immediately following and if the Legislative Assembly makes any modification in the rule by way of amendment or repeal, 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 repeal shall be without prejudice to the validity of anything previously done under that rule.
