Section 27 in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999
27. Power of the Government to make rules.
(1)The Government may, 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 powers, such rules may provide for:-(a)the condition of service of the members under section 5 including the salaries, payable to the members who are required to render whole time service and the fees and allowances payable to the members who are required to render part time service;(b)the period of notice required to terminate the nomination of any member, who is required to render part time service and who is not a servant of the Government under section 5, and the period of notice that may be given to the Government by a member before he resigns his office, under that section;(c)the conditions and limitations subject to which the Authority may appoint officers and other employees under sub-section (1) of section 9;(d)the terms and conditions subject to which the non-recurring expenditure incurred by the Government for or in connection with the purposes of any bus stand shall be treated as the capital provided by the Government to the Authority under clause (c) of sub-section (1) of section 10;(e)the manner in which the Authority may invest its funds under section 19;(f)the form in which the Authority shall prepare the annual statement of accounts including the profit and loss account and the balance sheet under section 21; and(g)any other matter which is 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 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 session immediately following, the Assembly make 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 any thing previously done under that rule.
