The Central Road and Infrastructure Fund Act, 2000

12. Power to make rules.-

(1) The Central Government may, by notification in the Official Gazette, make rules for carrying out the 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) specify ¹[the type of projects] in respect of which the funds may be disbursed under section 7;

(b) the manner in which the accounts shall be maintained and the annual statement of accounts may be prepared including the profit and loss account and the balance-sheet under sub-section (1) of section 8;

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1. Subs. by Act 13 of 2018, s. 206, for "the projects" (w.e.f. 1-4-2018)

2. Clause (c) omitted by Act 23 of 2019, s. 188 (w.e.f. 1-8-2019).

3. The words and figures "under section 10" omitted by Act 13 of 2018, s. 206 (w.e.f. 1-4-2018).