Section 58 in The Orissa Industrial Infrastructure Development Corporation Act, 1980
58. Power to make rules.
(1)The State Government may, after consultation with the Corporation in regard to matters concerning it, make rules to carry out the purposes of this Act ;Provided that consultation with the Corporation shall not be necessary on the first occasion of the making of rules under this section.(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)the fees and allowances payable to the Directors;(b)the conditions of appointment and service and the scale of pay of the Managing Director;(c)the conditions subject to which the Corporation may borrow;(d)the date by which the annual financial statement and programme of work shall be submitted by the Corporation to the State Government and the form and manner of preparing such statement;(e)the manner of maintaining accounts;(f)the form of, and the details to be given in the annual report;(g)the fees which may be charged by the Corporation;(h)the conditions subject to which the Corporation may dispose of land, buildings and amenities;(i)any other matter which has to be or may be prescribed.(3)All rules made under this Act, shall, as soon as may be after they are made, be laid before the State Legislature for a total period of fourteen days which may be comprised in one or more sessions and if during the said period the State Legislature makes modifications, if any, therein, the rules shall thereafter have effect only in such modified form, so, however, that such modification shall be without prejudice to the validity of anything previously done under the rules.
