Section 33 in Himachal Pradesh Ex-servicemen Corporation Act, 1979
33. Power to make rules.
(1)The Government may, by notification, make rules to carry out all or any of the purposes 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 salary and allowances payable to the Chairman-cum-Managing Director, the Vice-Chairman and the Director referred to in clause (e) of sub-section (1) of section 7. [In Section 33 (2) clauses (a) and (b) subs, and (c) omitted vide Act, No. 16 of 1981 repealed by Act No. 13 of 1984 effective w.e.f. 25-8-1981.](b)the terms and conditions of appointment, including salary and allowances of the Secretary-cwm-Chief Accounts Officer under sub-section (6) of section 7;](c)[ X X X X X;] [In Section 33 (2) clauses (a) and (b) subs, and (c) omitted vide Act, No. 16 of 1981 repealed by Act No. 13 of 1984 effective w.e.f. 25-8-1981.](d)other functions which the Corporation may discharge in addition to those mentioned in sub-section (2) of section 15;(e)the form in which the certificate [under section 20] [In clause (e) words and figure 'under section 20' inserted and for the words 'Managing Director' the words 'Chairman-cum-Managing Director', substituted vide Act, No. 16 of 1981 repealed by Act No. 13 of 1984 effective w.e.f. 25-8-1981.] shall be granted by the [Chairman-cum-Managing Director] [In clause (e) words and figure 'under section 20' inserted and for the words 'Managing Director' the words 'Chairman-cum-Managing Director', substituted vide Act, No. 16 of 1981 repealed by Act No. 13 of 1984 effective w.e.f. 25-8-1981.] and the procedure that shall be observed for determining the amount;(f)the financing institutions for the purposes of priority of charge under section 21;(g)the form and manner in which accounts shall be maintained arid the balance-sheet and profit and loss account shall be prepared; and(h)any other matter which is required 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 the Legislative Assembly while it is in session for a total period of ten 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 successive sessions aforesaid, the Assembly makes any modification in the rule or decides 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.
