Section 25 in West Bengal Public Works Contractors (Regulation and Control) Act, 2006
25. Power to make rules
. (1) The State Government may, [ * * * * ] [The words "after previous publication," omitted by section 21, ibid (w.e.f. 10.9.2010).] by notification, 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 provide for all or any of the following matters :(a)the maintenance of register, books and Forms by the person for conduct of business;(b)the Form for application of registration and for certificate of registration;(c)the fees for registration;(d)the matter of giving notice;(e)qualifications for registration;(f)manner of publication of the names and addresses of the person removed from the register or to whom registration has been referred to be given;(g)the place where the prescribed authority shall hold inquiry; and(h)all matters expressly required to be prescribed under this Act.(3)Every rules made under this section shall be laid, as soon as may be after it is made, before the State Legislature. .
