Section 93 in Bombay Non-Trading Corporations Act, 1959
93. Rules. - (1) The State Government may, by notification in the Official Gazette, make rules to carry out all or any of the purposes of this Act.
(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 manner in which meetings shall be called by the liquidator under section 49 and the procedure to be followed at such meetings;(b)the manner of authenticating copies of reports under sub-section (2) of section 65:(c)any other matter which has to be, or may be prescribed.(3)The power to make rules under this section shall be subject to the condition of previous publication in the Official Gazette.(4)All rules made under this section shall be laid before each House of the Legislature as soon as may be after they are made, and shall be subject to such modifications as the State Legislature may make during the session in which they are so laid or the session immediately following.
