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[Cites 0, Cited by 2] [Entire Act]

Union of India - Section

Section 23 in The Textiles Committee Act, 1963

23. Power to make regulations.

(1)The Committee may, with the previous sanction of the Central Government, by notification in the Official Gazette, make regulations, not inconsistent with this Act and the rules made thereunder to provide for all matters for which provision is necessary or expedient for the purpose of giving effect to the provisions of this Act.
(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for--
(a)the meeting of the Committee, Standing Committees and ad hoc Committees, the quorum for such meetings and the conduct of business thereat;
(b)the allowances payable to the members of the Standing Committees or the ad hoc Committees;
(c)the methods of appointment, the conditions of service and the scales of pay of the officers (other than the Secretary) and other employees of the Committee;
(d)the duties and conduct of officers and other employees of the Committee; and
(e)any other matter in respect of which the Committee is empowered or required to make regulations under this Act.
(3)The Central Government may, by notification in the Official Gazette, amend, vary or rescind any regulation which it has sanctioned; and thereupon the regulation shall have effect accordingly, but without prejudice to the exercise of the powers of the Committee under sub-section (1).
Additional Information6
For Textiles Committee's Employees (Medical Benefits) Regulations, 1968, see Gazette of India, 31-5-1969, Pt. III, Section 4, p. 325, for Textiles Committee's Employees (Discipline and Appeal) Regns., 1968, see Gazette of India, 13-12-1969, Pt. III, section 4, p. 714; For Textile Committee's Employees (Seniority) Regulations, 1968, see Gaz. India, 26-12-1970, Pt. III, Section 4, page 3077. For Textile Committee's Employees (Recruitment) Regulations, 1968, see Gaz. India, 26-12-1970, Pt. III, Section 4, page 3077, Mill-made and Powerloom Cotton Made-up Articles (Handkerchiefs) Inspection Regulation, 1978 - Gazette of India, 7-10-1978, Pt. III, Section 4, page 1673. The Textiles Committee has also made Regulations establishing Inspection standards for Textile Machinery Equipment for export as well as internal consumption and specifying the type of inspection to be applied (18 Regulations in all) - See Gazette of India, 23-1-1971, Pt. III, Section 4, pages 327-349.