Section 30 in The M.P. State Aid to Industries Act, 1958
30. Power to make rules.
(1)The State Government may, after previous publication, make rules consistent with this Act for carrying out all or any of its purposes.(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules regulating or determining all or any of the following matters, namely :-(a)the manner of election of the members of the Committee referred to in clause [(c)] [Substituted by M.P. Act No. 21 of 1961] of sub-section (1) of Section 4, and the conduct of proceedings of the Committee including the manner in which notice of a meeting shall be given, the fixing of a quorum and the due record of proceedings;(b)the fixing of the period of the guarantee of a minimum return under Section 9;(c)regulating the conditions subject to which a company shall be formed under Section 11;(d)the manner of making applications for State Aid under sub-section (1) of Section 12, and the manner of publishing the notice under sub-section (3) of the said Section;(e)the manner of ascertaining the net value of the assets of an industry and the percentage of such value which may be granted as a loan under Section 15;(f)the nature of the security to be taken and the condition under which State Aid may be given under Section 16;(g)the inspection under Section 17 of the premises, buildings, machinery and stock-in-hand and the mode of keeping and auditing the accounts and of furnishing returns of any industry in respect of which State Aid has been given;(h)the guaranteeing by the State Government of debentures issued to the public and of cash credits, overdrafts or fixed advances with banks under Section 21 and the recognition of banks for this purpose;(i)the fixing of the period for the repayment of loans under Section 20 and the conditions and dates of repayment of sums paid under the guarantee of a minimum return under Section 22 and of subsidies and grants under Section 23;(j)the application under Section 24 or profits in the cases in which the conditions on which State Aid has been given have not been fulfilled;(k)the appointment and functions of Government Directors under Section 25 and the prescribing of other methods of control of industries to which State Aid has been given;(l)the conditions under which and the security on which loan may be granted or guarantees of debentures or of a cash credit, overdraft or fixed advance with a bank given to the industries specified in Section 28;(m)the recovery of any sum payable under this Act.
