(1)The Commission may, by notification, make regulations consistent with this Act and the rules made thereunder to carry out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing provisions, such regulations may provide for all or any of the following matters, namely:-(a)the cost of production to be determined under clause (b) of the Explanation to section 4;(b)the form of notice as may be specified and the fee which may be determined under sub-section (2) of section 6;[(c) the manner of determination of substantial business operations in India under clause (d) of section 5;(ca)the form and fee for notice for combination under sub-section (4) of section 6;(cb)the time and manner for filing notice of acquisition under clause (a) of section 6A;(cc)the manner and circumstance in which the acquirer may exercise the ownership or beneficial right or interest in shares or convertible securities including voting right and receipt of dividends or any other distributions as an exception under clause (b) of section 6A;][(d) the procedures to be followed for engaging the experts and professionals under sub-section (3) of section 17;(e)the fee which may be determined under clause (a) of sub-section (1) of section 19;(f)the rules of procedure in regard to the transaction of business at the meetings of the Commission under sub-section (1) of section 22;[(fa) other details to be indicated in the show-cause notice under sub-section (9) of section 26;(fb)the manner of determining turnover or income under the Explanation 1 to clause (b) of section 27;(fc)the manner in which modification may be proposed by parties to the combination to the Commission under sub-section (2) of section 29A;](g)the manner in which penalty shall be recovered under sub-section (1) of section 39;[(ga) the lesser penalty to be imposed on producer, seller, distributor, trader or service provider under sub-section (1) of section 46;(gb)the manner and time for withdrawal of application for lesser penalty under sub-section (2) of section 46;(gc)the lesser penalty to be imposed on producer, seller, distributor, trader or service provider under sub-section (4) of section 46;(gd)the manner of determining income under clause (c) of Explanation to section 48;(ge)the form of application and fee under sub-section (1), the time under sub-section (2), the terms and manner of implementations and monitoring under sub-section (3) and the procedure for conducting settlement proceedings under sub-section (6) of section 48A;(gf)the form of application and fee under sub-section (1), the time under sub-section (2), the terms and manner of implementations and monitoring under sub-section (3) and the procedure for commitments offered under sub-section (6) of section 48B;(gg)the other details to be published along with draft regulations and the period for inviting public comments under clause (a) of section 64A;](h)any other matter in respect of which provision is to be, or may be, made by regulations.](3)Every regulation made under this Act shall be laid, as soon as may be after it is made, before each House of Parliament, 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 immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the regulation, or both Houses agree that the regulation should not be made, the regulation 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 that regulation.[64A. Process of issuing regulations. - The Commission shall ensure transparency while making regulations under section 64, by -(a)publishing draft regulations along with such other details as may be specified on its website and inviting public comments for a specified period prior to issuing regulations;(b)publishing a general statement of its response to the public comments, not later than the date of notification of the regulations;(c)periodically reviewing such regulations:Provided that if the Commission is of the opinion that certain regulations are required to be made or existing regulations are required to be amended urgently in public interest or the subject matter of the regulation relates solely to the internal functioning of the Commission, it may make regulations or amend the existing regulations, as the case may be, without following the provisions stated in this section recording the reason, for doing so.
