Section 29 in Bombay Khadi and Village Industries Act, 1960
29. Rules :-
(1)The State 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 powers, such rules may provide for all or any of the following matters:(a)the [emoluments-Subs, by Gujarat 17 of 1965] of members of a Board under section 4:(b)the manner and form in which contracts shall be entered into under section 10;(c)the functions of a Board under section 11:(d)the other particulars of the programme under section 13:(e)the form in which and the date before which the supplementary programme shall be submitted under section 15:(f)the form in which and the date before which the supplementary budget shall be submitted under section 22;(g)the manner in which the annual report shall be prepared and forwarded to the State Government under section 23:(h)the manner of maintenance of accounts and preparation of annual statement of accounts under section 25:(i)any other matter which is or may be prescribed under this Act.(3)All rules made under this section shall be laid for not less than thirty days before [x x x-Deleted'by Gujarat A.O. 1980] trie State Legislature as soon as possible after they are made, and shall be subject to such modifications as the State Legislature may make during the session in which they are so laid, or the session immediately following, and publish in the Official Gazette.
