(1)The Central Government may, after consultation with the Board, by notification in the Official Gazette, make rules to give effect to 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 term of office of, and the manner of filling casual vacancies among, the members nominated under clauses (f), (g) and (h) of sub-section (1) of section 5;(b)the travelling and other allowances payable to a member other than the Chairman;(c)the disqualifications for membership of the Board and the procedure to be followed in removing a member who is or becomes subject to any disqualification;(d)the conditions subject to which, and the mode in which, contracts may be entered into by or on behalf of the Board;(e)the fees to be levied for admission to the museum;(f)any other matter which has to be, or may be, prescribed.
