(1)The Central Government may, subject to the condition of previous publication, 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 power, such rules may provide for--(a)the number of members and the composition of the Committee and the manner in which the members shall be chosen;(b)the term of office of and the manner of filling casual vacancies among the members of the Committee;(c)the allowances, if any, payable to the members of the Committee; 216B (d) the disqualification for membership of the Committee;(da)[ the manner in which the duty of excise leviable under section 5A may be assessed, paid or collected, and the manner in which any refund of such duty paid or collected in excess of the amount due may be made; [Inserted by Act 51 of 1973, s. 10 (w.e.f. 1-1-1975)](db)the conditions of service of the person constituting the Tribunal under section 5B;(dc)the form and the manner in which an appeal to the Tribunal constituted under section 5B may be preferred and verified, the fees payable on such appeals and the procedure to be followed by the Tribunal in disposing of such appeals;](e)the scale of fees that may be levied [*] [The words "for inspection and examination" omitted by act 51 of 1973 s. 10, (w.e.f. 1-1-1975)] under section 12;(f)the form in which the Committee shall prepare its annual statement of accounts and balance-sheet;(g)the method of appointment, the conditions of service and the scale of pay of the Secretary of the Committee;(h)the collection of any information or statistics in respect of textile industry and trade and the manufacture of textile machinery;(i)the mode of inspection by the Committee and the manner in which samples may be taken by it;(j)[ any other matter which has to be, or may be, prescribed.] [Inserted by Act 51 of 1973, s. 10 (w.e.f. 1-1-1975)](3)[ Every rule made by the Central Government under this Act shall be laid, as soon as may be after it is made, 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 rule or both Houses agree that the rule should not be made, the rule 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 rule.] [Substituted by Act 51 of 1973, s. 10,for the former sub-section]
