Section 59 in Damodar Valley Corporation Act, 1948
59. Power to make rules.-
The Central Government may, by notification in the official Gazette, make rules to provide for all or any of the following matters; namely(1)the salaries and allowances and conditions of service of members [* * * *] [ The words "the secretary and the financial adviser" omitted by Act 1 of 2012, Section 7.];(2)the functions and duties of the [members] [ The words "financial adviser" substituted by Act 1 of 2012, Section 7];(3)the dams or other works or the installations which may be constructed without the approval of the Corporation.(4)the forms. of the budget, the annual report and the annual financial statements and the dates by which copies of the annual financial statements shall be made available to-the participating Governments;(5)the manner in which the accounts of the Corporation shall be maintained and audited;(6)the appointment of an Advisory Committee; and(7)the punishment for breach of any rule made under this Act.
