Section 22 in The National Co-Operative Development Corporation Act, 1962
22. Power to make rules.
(1)The Central Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.(2)Without prejudice to the generality of the foregoing power, such rules may provide for--[* * * * * ] [Cls. (a), (b) and (c) omitted by Act 3 of 1974, Section 15 (w.e.f. 7-4-1975)](d)the term of office of members of the Corporation and the manner of filling vacancies among them;(e)the methods of appointment, the conditions of service and the scale of pay of the [managing director] [Substituted by Act 3 of 1974, Section 15, for certain words (w.e.f. 1-4-1974)];[* * * * *] [Cl. (f) omitted Act 3 of 1974, by Section 15, (w.e.f. 7-4-1975)](g)the returns, statements and other particulars in regard to the discharge of its functions to be furnished by the Corporation to the Central Government;(h)the form and the manner in which, and the time within which, the Corporation shall furnish to the Central Government returns, statements and other particulars with regard to the discharge of its functions;(i)the form and the manner in which, and the time within which, the Corporation shall furnish to the Central Government a report of its activities, policy and programme;(j)any other matter which has to be, or may be, prescribed.(3)Every rule made under this section 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, expiry of the session immediately following the session or the successive sessions aforesaid] [Substituted by Act 32 of 1973, Section 4.], both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule 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 rule.
