Section 26 in Tripura Board of Secondary Education Act, 1973
26. Rule making powers of the state Government.
(1)The State Government may make rules for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generally of the foregoing powers, such rules may provide for all or any of the following matters, namely :--(a)the acquisition, possession and disposal of property by the Board, the conditions of such acquisition, possession and disposal and the performance by the Board of any function referred to in sub-section (2) of section 3 ;(b)the manner of election of the members of the Board specified under [clause (xiv)] [Inserted by The Tripura Board of Secondary Education (Amendment) Act, 1976, w.e.f. 1.1.1976.] of sub-section (1) of section 4, the constitution of electorates for such elections and the dates by which such elections shall be held ;(c)the composition of managing committees of institutions ;(d)the terms and conditions of appointment, the scale of pay and the rules of discipline relating to the officers and the staff of the Board ;(e)the rates at which the Board shall pay travelling allowances to persons referred to in section 12 ;(f)the provident funds and retirement benefits referred to in clause (k) of sub-section (2) of section 16 as may be instituted and administered by the Board ;(g)the form in which the budget estimate of the Board shall be prepared ;(h)the manner in which all payments to and from the Fund shall be made ;(i)the manner and form in which accounts of receipts and expenditure shall be kept under sub-section (4) of section 20 ;(j)the manner of reappropriation under sub-section (5) of section 20 ;(k)the manner in which examinations and audit of the accounts shall be made;(l)the reports, returns and statements to be furnished by the Board under section 22 and the forms of such reports, returns and statements ;(m)any other matter required to be prescribed or provided or made by rules.(3)Every rule made under this Act shall be laid as soon as may be after it is made before the Assembly while it is in session for a total period of not less than fourteen days which, may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session in which it is so laid or the sessions aforesaid the Assembly makes any modification in the rule or decides that the rule shall 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.
