Section 63 in Maharashtra Industrial Development Act, 1961
63. Power to make rules.
(1)The State Government, after consultation with the Corporation in regard to matters concerning it, may be notification in the Official Gazette, 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 suggestion which the Corporation may make it 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)under section 6, the salary and allowances and honorarium of members of the Corporation;(b)under section 12, the conditions of appointment and service and the scales of pay of the Chief Executive Officer [the Deputy Chief Executive Officer or Officers] [These words were inserted by Maharashtra 57 of 1981, Section 4] and the Chief Accounts Officer of the Corporation;(c)under section 20 the sums of money to be kept by the Corporation in current and deposit accounts.(d)under section 22, the conditions subject to which the Corporation may borrow;(e)under section 26, 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;(f)under section 27, the manner of maintaining accounts;(g)under section 33, the time within the Collector shall dispose of cases referred to him under sub-section (3);(h)under section 42, the delegation of powers of Government under Chapter VI;(i)under section 55, the form of, and the details to be given in the annual report;(j)the fees which may be charged by the Corporation;(k)any other matter which has to be or may be, prescribed by rules.(3)All rules made under this section shall be laid for not less than thirty days before each House of the State Legislature as soon as possible after they are made, and shall be subject to such modification as the Legislature may make during the section in which they are so laid, or the session immediately following.
