(21)The Board may make rules for the purposes of the constitution and efficient functioning of the Approving Panel and expeditious disposal of the references received under sub-section (4).Explanation. - In computing the period referred to in sub-section (13), the following shall be excluded -(i)the period commencing from the date on which the first direction is issued by the Approving Panel to the [Principal Commissioner or Commissioner] [Substituted by Act 25 of 2014, section 4, for 'Commissioner' (w.e.f. 1-6-2013).] for getting the inquiries conducted through the authority competent under an agreement referred to in section 90 or section 90A and ending with the date on which the information so requested is last received by the Approving Panel or one year, whichever is less;(ii)the period during which the proceeding of the Approving Panel is stayed by an order or injunction of any court:Provided that where immediately after the exclusion of the aforesaid time or period, the period available to the Approving Panel for issue of directions is less than sixty days, such remaining period shall be extended to sixty days and the aforesaid period of six months shall be deemed to have been extended accordingly.] [ Inserted by Act 36 of 1989, Section 16 (w.r.e.f. 1.4.1989).]
