(1)The Central Government may, by notification in the Official Gazette, make rules to give effect to the provisions 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 procedure to be followed by the Bhakra Management Board and the Beas Construction Board for the conduct of business and for the proper functioning of the Boards and the manner of filing casual vacancies among the members of the said Boards;(b)the salaries and allowances to be paid to the whole-time Chairman and whole-time members of the Bhakra Management Board;(c)the salaries and allowances and other conditions of service of the members of the staff the Bhakra Management Board or the Beas Construction Board;(d)the maintenance of record of all business transacted at the meetings of the Bhakra Management Board or the Beas Construction Board and the submission of copies of such records to the Central Government;(e)the conditions subject to which, and the mode in which, contracts may be made on behalf of the successor States and the State of Rajasthan in relation to the functions of the Bhakra Management Board or the Beas Construction Board;(f)the preparation of the budget estimates of the receipts and expenditure of the said Boards and the authority by which such estimates shall be approved;(g)the condition subject to which the said Boards may incur expenditure or re-appropriate funds from any budget head to another such head;(h)the preparation and submission of annual reports;(i)the maintenance of accounts of the expenditure incurred by the said Boards;(j)any other matter which is 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 successive sessions, and if before the expiry of the session in which it is so laid or the session immediately following, 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 this rule.THE FIRST SCHEDULE[See section 3(1)(e)]Territories Transferred from Manimajra, Kanungo Circle or Kharar Tahsil or Ambala District in the Existing State of Punjab to the New State of Haryana
