Section 28 in The Maharashtra Domestic Workers Welfare Board Act, 2008
28. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, and subject to the conditions of previous publication except when the rules are made for the first time, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the forgoing provision, such rules may be made for all or any of the following matters, namely:-(a)term of office of members of the Board;(b)rate of travelling and daily allowances to be payable to members of the Board for attending meetings of the Board;(c)form of application for registration as a beneficiary;(d)documents to be accompanied alongwith application for registration as a beneficiary and fees for the same;(e)registers to be maintained by the Secretary of the Board;(f)form of an application to be made by a beneficiary to the Board and documents which may be accompanied to such application, for grant of payments out of the fund;(g)amount of contribution of the beneficiaries to the fund;(h)form of annual statement of accounts including a balance sheet;(i)form in which and the time when the budget of the Board is to be prepared and forwarded to the State Government;(j)form in which and the time when the annual report of the Board is to be prepared and submitted to the State Government;(k)number of members of the Advisory Committee and the manner in which they may be chosen;(l)meetings of the Advisory Committee and the procedure to be followed thereat;(m)term of office of members of the Advisory Committee;(n)rate of travelling and daily allowances to be payable to members of the Advisory Committee for attending meetings of the Advisory Committee;(o)any other matter which is required to be or (nay be prescribed, for carrying out the purposes of this Act.(3)Every rule made under this Act shall be laid, as soon as may be, after it is made, before each House of the State Legislature while it is in session for a total period of thirty 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, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made and notify such decision in the Official Gazette, the rule shall, from the date of publication of a notification in the Official Gazette, 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 that rule.
