Section 45 in The Uttarakhand Water Tax on Electricity Generation Act, 2012
45. Power of Government to make rules.
(1)The Government may, by notification, make rules for carrying out the provisions of the Act.(2)In particular and without prejudice to the generality of foregoing power, such rules may provide for all or any of the following matters, namelY:-(a)the form and manner in which the agreement is to be executed under clause (b) of section 7;(b)the form and manner of application and the fee to be paid for grant of registration certificate under section 10;(c)the salary, allowances and other terms and conditions of service of the Chairperson and Members of the Commission under section 23;(d)the form and manner in which and the authority before whom the Chairperson and Members shall make and subscribe oath under sub-section (3) of section 23;(e)the powers to be exercised and duties to be performed by the Secretary of the Commission under sub-section (1) of section 25;(f)the number, nature and categories of officers and employees of the Commission under sub-section (2) of section 25;(g)the salaries, allowances arid other terms and conditions of Secretary, officers and other employees of the Commission under sub-section (4) of section 25;(h)the manner of applying the Commission Fund under subsection (3) of section 40; and(i)any other matter which is required to be, or may be prescribed.
