(1)The Central Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Chapter.(2)Without prejudice to the generality of the foregoing power, such rules may prescribe-----(a)the occupations which shall be notified occupations for the purposes of this Chapter;(b)the composition, powers and procedure of National Service Tribunal;(c)the technical personnel, which may be taken into the employment of any notified establishment under sub-section (2) of section 16 and the period within which and the terms and conditions on which such personnel shall be so taken;(d)the medical authority before whom any person may be required to submit himself for examination under sub-section (6) of section 17;(e)the terms of service of technical personnel taken into employment in the national service;(f)the conditions in accordance with which persons released from employment in the national service may be re-instated in their former employment;(g)the appointment of Technical Personnel (Re-instatement) Tribunals and the matters in relation to re-instatement which such Tribunals may be required to deal with;(h)the provisions relating to engagement, discharge or dismissal of persons by any employer in any establishment on the premises of which notices have been posted under sub-section (1) of section 19;(i)any other matter which may be prescribed or which is to be provided for by rules.(3)Any rule made under this Chapter may provide that a contravention of the rule shall be punishable with imprisonment for a term not exceeding six months, or with fine not exceeding one thousand rupees, or with both.
