Section 40 in The Rabindra Mukta Vidyalaya Act, 2001
40. Powers to make rules.
(1)The State Government may, after previous publication, 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 provide for all or any of the following matters :-(a)the acquisition, possession and disposal of property by the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.], the conditions of such acquisition, possession and disposal, and the doing of any other thing referred to in sub-section (2) of section 3;(aa)[ the salaries and allowances payable to, and the method of recruitment and other terms and conditions of service of the Secretary of the Council under clause (a) of sub-section (2) of section 17;] [Clause (aa) inserted by W.B. Act 13 of 2006.](b)the provident fund referred to in clause (m) of sub-section (2) of section 21 as may be instituted and administered by the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.];(c)the form in which the Budget Estimate of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] shall be prepared as referred to in sub-section (1) of the section 26;(d)the time within which the Budget Estimate shall be forwarded to the State Government as referred to in sub-section (2) of section 26;(e)the manner in which all payments to and from the Fund of the of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] shall be made;(f)the manner of re-appropriation under section 29;(g)the manner of keeping of accounts of receipts and expenditure under section 30;(h)the manner in which examinations and audit of accounts of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] shall be made under section 31;(i)the reports, returns and statements to be furnished by the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] under section 34 and the form of such reports, returns and statements; and(j)any other matter required to be prescribed, or to be provided for, by rules.
