Section 32 in The Oil And Natural Gas Commission Act, 1959
32. Power of Commission to make regulations.Power of Commission to make regulations.
(1)The Commission may, with the previous approval of the Central Government, by notification in the Official Gazette, make regulations, not inconsistent with this Act and the rules made thereunder, for enabling it to discharge its functions under this Act.(2)In particular and without prejudice to the generality of the foregoing provision, such regulations may provide for all or any of the following matters, namely:-(a)the terms and conditions of appointment and service and the scales of pay of-employees of the Commission, including payment of travelling and daily allowances in respect of journeys undertaken by such employees for the purposes of this Act ;(b)the time and place of meetings of the Commission, the procedure to be followed in regard to the transaction of business at such meetings and the quorum necessary for the transaction of business at a meeting;(c)the maintenance of minutes of meetings of the Commission and the transmission of copies thereof to the Central Government ;(d)the persons by whom, and the manner in which payments, deposits and investments may be made on behalf of the Commission;(e)the custody of monies required for the current expenditure of the Commission and the investment of monies not so required ;(f)the maintenance of accounts.(2A)The power to make regulations conferred by this section with respect to terms and conditions of appointment and service and the scales of pay of employees of the Commission shall include power to give retrospective effect from a date not earlier than the commencement of the Act, to such regulations or any of them but no retrospective effect shall be given to any such regulation so as to prejudicially affect the interests of any person to whom such regulations may be applicable.](3)The Central Government may, by notification in the Official Gazette, amend, vary or rescind any regulation which it has approved; and thereupon the regulation shall have effect accordingly but without prejudice to the exercise of the powers of the Commission under sub-section (1).(4)[ Every regulation made under this section and every notifications issued under sub-section (3) of this section shall be laid, as soon as may be after it is made or issued, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the regulation or notification or both Houses agree that the regulation or notification should not be made or issued, the regulation or notification shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that regulation or by virtue of that notification.] [Inserted by Act 17 of 1981, Section 4.]
