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Union of India - Section

Section 27 in The Salar Jung Museum Act, 1961

27. Power of Central Government to make rules.

(1)The Central Government may, after consultation with the Board, by notification in the Official Gazette, make rules to give effect to the provisions 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 term of office of, and the manner of filling casual vacancies among, the members nominated under clauses (f), (g) and (h) of sub-section (1) of section 5;
(b)the travelling and other allowances payable to a member other than the Chairman;
(c)the disqualifications for membership of the Board and the procedure to be followed in removing a member who is or becomes subject to any disqualification;
(d)the conditions subject to which, and the mode in which, contracts may be entered into by or on behalf of the Board;
(e)the fees to be levied for admission to the museum;
(f)any other matter which has to be, or may be, prescribed.
(3)Every rule made under this section 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] [Substituted by Act 20 of 1983, Section 2 & Sch. (w.e.f. 15-3-1984). ], 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.
Additional Information6
For Salar Jung Museum Rules 1961, see Gazette of India, 1961, Pt. II, Section 3(i), p. 1903 (G.S.R 1532); (Amended by G.S.Rs. 1230, 1231 and 1962 of 1963; 624, 1103 and 1104 of 1965; 341 and 927 of 1967; 1334 of 1968; 176, 2246 and 2247 of 1969).