Section 16 in The Anugraha Narayan Sinha Institute of Social Studies Act, 1964
16. Power to make rules.
(1)The Board may, by notification in the Official Gazette, after previous publication, make rules not inconsistent with the provisions of the Act, to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing powers such rules may provide for-(a)the granting of annuities and gratuities out of the fund of the Institute;(b)the creation and management of a provident fund for compelling contribution thereto on the part of their officers and employees, and for supplementing such contribution out of the fund of the Institute;(c)for the management of the finances and accounts of the Institute; and(d)for the exercise of such powers and the performance of such duties as may be entrusted by the Board to the Director and other officers and employees of the Board.(3)Every rule made under this section shall be laid, as soon as may be after it is made, before each house of the State Legislature while it is in session for a total period of fourteen 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 that rule.
