Section 71 in Punjab Water Supply and Sewerage Board Act, 1976
71. Power to make rules.
(1)The Government may by notification and subject to the condition of previous publication make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may be made for all or any of the following purposes, namely :-(a)all matters expressly required or allowed by this Act to be prescribed;(b)[ the qualifications for appointment of, and the grant of leave of absence to, the Chairman and the Managing Director and Associate Director; [Substituted by Punjab Act 31 of 1978.](c)the term of office and the terms and conditions of service of the Chairman, Managing Director and Associate Director including the payment of honorarium, fees or allowances to them and the manner of filling casual vacancies in their respective offices;(cc)other terms and conditions of service of the employee of local authority transferred to the Board during the period of management;](d)the functions of the Board;(e)the conditions of acquisition, transfer, etc., of any property by the Board;(f)the time-limit within which the approval of the Government to the draft schemes prepared and forwarded by the Board will be given;(g)the manner in which and the number of instalments and the time or times at which, the cost of the schemes will be recovered;(h)the manner of operation of funds by the Board;(i)the mutual relationship of the Board and other local authorities in any matter in which they are jointly interested;(j)the borrowing of money by the Board;(k)the forms in which the reports of the Board will be prepared and the form and manner and the time-limit for submission of statistics and returns by the Board to the Government;(l)the rights, privileges and authority of auditor appointed under this Act;(m)the manner in which the accounts of the Board will be published.(3)Every rule made under this section shall be laid as soon as may be after it is made, before the House of the State Legislature 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 House agrees in making any modification in the rule or the House agrees 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 or omitted to be done under the rule.
