Section 23 in East Kolkata Wetlands (Conservation and Management) Act, 2006
23. Power to make rules.
(1) The State Government may, 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 term of office and allowances of a nominated Member of the Authority under sub-section (1) of section 5;(b)the place and time and manner of conducting the meeting of the Authority under section 6;(c)the method of recruitment and the terms and conditions of service of the officers and employees of the Authority under sub-section (2) of section 8;(d)the manner of making application for change of character or mode of use of the land under sub-section (1) of section 10;(e)the form and the restrictions and conditions of an order granting sanction for change of character or mode of use of the land under sub-section (4) of section 10;(f)the form of maintaining accounts and other relevant records and preparing an annual statement of accounts under sub-section (1) of section 13;(g)the form and time for preparing the annual report under section 14;(h)the powers and duties to be exercised and discharged by the Chairperson and the Member-Secretary under section 15;(i)any other matter which is required to be, or may be, prescribed.(3)All rules made under this section shall be laid, as soon as may be after it is made, before the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, the State Legislature agrees in making any modification in the rules, or the State Legislature agrees that such rules should not be made, the rules 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 under those rules.
