Section 36 in The Gujarat Khadi and Village Industries Act, 2006
36. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules for carrying out purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:-(a)the emoluments of Chairman and members of the Board under section 4;(b)the manner in which contracts shall be entered into under section 13;(c)functions of the Board under section 14 and terms and conditions for loan and monetary help and such form and such time for submission of annual programme;(d)the other particulars of the annual programme under section 16;(e)the form in which and the date before which the supplementary programme shall be submitted under section 18;(f)the form in which and the date before which the supplementary budget shall be submitted under section 26;(g)the manner in which the annual report shall be prepared and forwarded to the State Government under section 27;(h)the manner of maintenance of accounts and preparation of annual statement of accounts under section 29;(i)any other matter which is or may be prescribed under this Act.(3)All rules made under this section shall be laid for not less than thirty days before the State Legislature as soon as possible after they are made, and shall be subject to rescission by the State Legislature or to such modifications as the State Legislature may make during the session in which they are so laid or the session immediately following.(4)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette, and shall thereupon take effect.
