(1)The Central Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.(2)[ In particular, and without prejudice to the generality of the foregoing power, rules made under this section may provide for all or any of the following matters, namely:--(i)the term of office of members of the Board, the circumstances in which and the authority by which members may be removed and the filling of casual vacancies in the Board;(ii)the procedure to be followed at meetings of the Board and at the Standing Committee for the conduct of business and the number of members which shall form a quorum at any meeting;(iii)the maintenance by the Board of records of business transacted by the Board and the submission of copies thereof to the Central Government;(iv)the holding of a minimum number of meetings every year;(v)the power of the Board, its Chairperson and Standing Committee with respect to the incurring of expenditure;(vi)the conditions subject to which the Board may incur expenditure outside India;(vii)the preparation of budget estimates of receipts and expenditure of the Board and the authority by which the estimates are to be sanctioned;(viii)the maintenance of the accounts of income and expenditure of the Board [* * *] [The words " and the audit of such accounts" omitted by Act 21 of 1970, Section 60.];(viiia)[ the form of the annual report of the Board and the date on or before which it shall be submitted to the Central Government;] [Inserted by Act 21 of 1970, Section 6.](ix)the deposit of the funds of the Board in bank and the investment of such funds;(x)the re-appropriation of estimated savings from one budget head to any other budget head;(xi)the conditions subject to which the Board may borrow funds;(xii)the conditions subject to which and the manner in which contracts may be entered into by or on behalf of the Board;(xiii)the delegation to the Standing Committee or the Chairperson [The word [Chairman] substituted by Act 42 of 2006 (w.e.f. 13.9.2006) ] or the Vice-Chairperson [The word [Vice-Chairman] substituted by Act 42 of 2006 (w.e.f. 13.9.2006) ] or members or officers of the Board of any of the powers and duties of the Board under this Act;(xiv)the staff which may be employed by the Board and the pay and allowances, leave and other conditions of service of officers and other employees of the Board;(xv)the travelling and other allowances of members of the Board and of the Standing Committee;(xva)[ specifying the allowances or fees of the persons associated by the Committee under sub-section (2) of section 8A; [Clauses inserted by Act 42 of 2006 (w.e.f. 13.9.2006) ](xvb)matters incidental to the production, supply, distribution, trade and commerce in silk-worm seed under clause (x) of sub-section (2) of section 8B;(xvc)manner of registration of a producer or dealer by the Registration Committee under sub-section (1) and form for making application and fees to be paid under sub-section (4) of section 8E][Substituted by Act 31 of 1953, Section 8, for sub-section (2) (w.e.f. 25-3-1954).](xvi)the purposes for which funds of the Board may be expended;(xvii)the maintenance of the registers and other records of the Board and of its Standing Committee;(xviii)the collection of any information or statistics in respect of raw silk or any product of silk;(xix)[ the manner of grading, marketing, developing and distributing raw silk and products of silk industry] [Substituted by Act 42 of 2006 (w.e.f. 13.9.2006) ](xx)any other matter which is to be or may be prescribed.[* * *] [Sub-section (3) omitted by Act 42 of 2006 (w.e.f. 13.9.2006)][13A. Power to make regulations. - (1) The Committee may, in consultation with the Board, and with the previous approval of the Central Government, by notification, make regulations not inconsistent with the provisions of this Act and the rules made thereunder, to provide for all matters for which provision is necessary or expedient for the purpose of giving effect to the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:-(i)procedure in regard to transaction of business at the meeting of the Committee under clause (a) of sub-section (6) of section 8A;(ii)laying down of various standards relating to kinds or varieties, production, testing, supply, distribution, trade and commerce and export and import of silk-worm seed under sub-section (2) of section 8B;(iii)to specify the criteria for establishing Central Silk-worm Seed Certification Agencies under section 8F, criteria and jurisdiction of Central Seed Testing Laboratories and qualifications of Seed Analysts under sub-sections (1) and (3) of section 8G and qualifications of Seed Officers and their other powers under sub-section (1) and clause (b) of sub-section (3) of section 8H;(iv)the form, manner and intervals at which statement by producer and dealer may be furnished under section 8J.
