(1)the Government may after previous publication make rules for the purpose of carrying into effect 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)remuneration and allowances of the Chairman and other members under section 5;(b)leave of absence for the Chairman under section 11;(c)control and revision by the Chairman under section 16;(d)provisions as to execution of contracts and agreements under section 26;(e)delegation of powers of the Board to sanction contracts under section 27;(f)form of notice and the period for acceptance of assessment under section 55;(g)disposal of land under section 58;(h)other manner of service of notice under sections 61 and 62;(i)manner of assessment of damages under section 62;(j)maximum sum to be deposited in the manner of operation of accounts under subsection (5) of section 65;(k)conditions and limitations to be laid down under section 67;(l)forms and details relating to estimates of income and expenditure under section 74;(m)form and manner of abstracts of accounts to be submitted to the Government under section 88;(n)any other matter which is required to be or may be prescribed.(3)Every rule made under this Act shall be laid, as soon as may be after it is made, before the Legislative Assembly of Goa, Daman and Diu while it is in sessions for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is so laid or the session immediately following the house agrees in making any modification in any such rule or the house agrees that the rules 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.
