Section 23 in Delhi Professional Colleges or Institutions Prohibition of Capitation Fee Regulation of Admission Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence Act, 2007
23. Power to make rules.
(1)The Government may, by notification in the official Gazette, make rules for the purpose of carrying into effect 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)qualifying examination for the purposes of appearing in common entrance test under clause (u) of section 3;(b)allowances payable and terms and conditions of service of the Chairperson and the members of the Admission Regulatory Committee under sub-section (9) of section 4;(c)allowances payable and terms and conditions of service of the Chairperson and the members of the Fee Regulatory Committee under sub-section (11) of section 6;(d)other factors of determination of fee under clause (h) of section 7;(e)supernumerary seats for non-resident Indians or other categories under clause (c) of sub-section (1) of section 12;(f)Percentage of seats for any other category including other backward classes under clause (a) of subsection (2) of section 12.(g)Percentage of seats to be reserved for the ward of defence personnel under clause (c) of sub-section (2) of section 12(h)manner of admission in institutions under section 13; manner of filling the management seats by the management of an institution under section 13;(i)Any other matter which is required to be, or may be, prescribed.(3)Every rule made under this Act shall be laid, as soon as may be after it is made, before the Legislative Assembly of Delhi, 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, the Assembly agrees in making any modification in the rule or the Assembly agrees 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.
