Section 34 in The Gujarat Professional Civil Engineers Act, 2006
34. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules to carry 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, namely:-(a)the manner in which the elections under Chapter II shall be conducted, the terms and conditions of service of the member of the Tribunal appointed under sub-section (2) of section 5 and the procedure to be followed by the Tribunal:(b)the fee to be paid under sub-sections (1) and (3) of section 14, sub-section (2) of section 15 and sections 19, 20 and 21;(c)the form in which a certificate of practice is to be issued under sub-section (5) of section 14;(d)further particulars to be included in the register under clause (d) of subsection (2) of section 16;(e)the form in which a duplicate certificate is to be issued under section 20;(f)the fee for supplying printed copies of the register under section 21;(g)the manner in which the Council shall hold an inquiry under sub-section (1) of section 23;(h)any other matter which is to be or may be provided by rules under this Act.(3)The power to make rules conferred by this section shall be subject to the condition of the rules being made after previous publication.(4)All rules made under this section shall be laid for not less than thirty days before the State Legislature as soon as may be after they are made and shall be subject to rescission by the State Legislature or to such modifications as the State Legislature may make during the session in which they are so laid or the session immediately following.(5)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette, and shall thereupon take effect.
