97. Power of Government to make rules under the Act.
(1)Government may, after previous publication, make rules to carry 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, namely :(a)the qualifications of persons to be elected as Trustees of the Board;(b)the salary and allowances to be paid to the Chairman, Vice-Chairman and persons appointed to act during their absence on leave and the conditions and restrictions subject to which the same are payable;(c)the fees payable to the Chairman, Vice-Chairman and other Trustees of the Board for attendance at meetings and the conditions and restrictions subject to which fees are payable;(d)the inquiry into and decision of objections referred to in Section 14;(e)the conditions subject to which the Board may relinquish the performance of any of the services specified in Clauses (a) and (e) of Sub-section (1) of Section 35 or enter into any agreement accepting a greater or lesser liability than that imposed on the Board by Sub-section (1) of Section 37;(f)the form of the receipt to be given under Sub-section (1) of Section 36 by the Board, or in pursuance of the provisions of Section 39 by a person to whom any service have been relinquished;(g)the form of annual estimates of income and expenditure to be laid before the Board under Section 47; and(h)any other matter which under the provisions of this Act is required to be or may be prescribed.(3)All rules made under this section shall have effect as if enacted in this Act.
