Section 54 in Assam Industrial Infrastructure Development Corporation Act, 1990
54. Power to make rules.
(1)The State Government, may be notification, make rules to carry out the purposes of this Act:Provided that where the State Government feel it necessary, it shall except on the first occasion of making rules under the section, take into consideration any suggestion made by the Corporation relating to amendment of such rules.(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 fees and allowance payable to the directors of the Corporation;(b)The conditions of appointment and service and the scale of pay of the Managing Director of the Corporation;(c)The conditions subject to which the Corporation borrow money;(d)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 manner of preparing such statement referred to in section 27;(e)The form and the manner of maintaining books accounts and other books under section 78;(f)The form of and the details to be given in the annual report under section 45;(g)The fees which may be charged by the Corporation;(h)The conditions subject to which the Corporation may dispose of land, buildings and amenities;(i)Any other matter which has to be or may be prescribed.(3)All rules made by the State Government under an Assam Act shall, as soon as may be after they are made, be laid before the State Legislature while it is in session, for a total period of not less than fourteen days which may be comprised in on session or two or more successive sessions, and shall unless some later date is appointed, take effect from the date of their publication in the official Gazette Subject to such modification or annulments shall be without prejudice to the validity or anything previously done thereunder.
