(1)The Government may, by notification, in the official Gazette, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may be made, for all or any of the following matters, namely:-(a)fees and allowances payable to the members of the Board or any of its committees for attending meetings of the Board or its committee or for attending any work of the Board, under section 12;(b)the terms and conditions of service of Chief Executive officer(c)the authority competent to appoint other members of the staff of the Board;(d)the recruitment, remuneration and allowance and other conditions of service including disciplinary matter of other members of the staff of the Board;(e)the mode of executing contracts under section 24;(f)factors to be taken into consideration for determining fair and reasonable compensation under sub-section (3) of section 36;(g)the terms and conditions of appointment of persons as member of a Local Advisory Committee under sub-section(1) of section 106; and(h)the terms and conditions on which the Board with the previous sanction of the Government, may raise loans under sub- section (1) of section 54;(i)any other matter which is to be or may be prescribed by rules.(3)all rules made under this Act shall be subject to the condition of previous publication:Provided that if the Government is satisfied that circumstances exist which render it necessary to make immediate action ,it may dispense with previous publication of any rule to be made under this section;(4)Every rule made by the Government under this Act shall be laid as soon as may be after it is made, before each House of the State Legislature, 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.
