13. Power of Central Government to make rules.-
(1) The Central Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.
4[(2) In particular, and without prejudice to the generality of the foregoing power, rules made under this section may provide for all or any of the following matters, namely:-
(i) the term of office of members of the Board, the circumstances in which and the authority by which members may be removed and the filling of casual vacancies in the Board;
(ii) the procedure to be followed at meetings of the Board and at the standing committee for the conduct of business and the number of members which shall form a quorum at any meeting;
(iii) the maintenance by the Board of records of business transacted by the Board and the submission of copies thereof to the Central Government;
(iv) the holding of a minimum number of meetings every year;
(v) the power of the Board, its Chairman and Standing Committee with respect to the incurring of expenditure;
(vi) the conditions subject to which the Board may incur expenditure outside India;
(vii) the preparation of budget estimates of receipts and expenditure of the Board and the authority by which the estimates are to be sanctioned;
(viii) the maintenance of the accounts of income and expenditure of the Board 1***;
2[(viiia) the form of the annual report of the Board and the date on or before which it shall be submitted to the Central Government;]
(ix) the deposit of the funds of the Board in bank and the investment of such funds;
(x) the re-appropriation of estimated savings from one budget head to any other budget head;
(xi) the conditions subject to which the Board may borrow funds;
(xii) the conditions subject to which and the manner in which contracts may be entered into by or on behalf of the Board;
(xiii) the delegation to the Standing Committee or the 3[Chairperson] or the 4[Vice-Chairperson] or members or officers of the Board of any of the powers and duties of the Board under this act;
(xiv) the staff which may be employed by the Board and the pay and allowances, leave and other conditions of service of officers and other employees of the Board;
(xv) the travelling and other allowances of members of the Board and or the Standing Committee;
5[(xva) specifying the allowances or fees of the persons associated by the Committee under sub-section (2) of section 8A;
(xvb) matters incidental to the production, supply, distribution, trade and commerce in silk-worm seed under clause (x) of sub-section (2) of section 8B;
(xvc) manner of registration of a producer or dealer by the Registration Committee under sub-section (1) and form for making application and fees to be paid under sub-section (4) of section 8E;]
(xvi) the purposes for which funds of the Board may be expended;
(xvii) the maintenance of the registers and other records of the Board and of its Standing Committee;
(xviii) the collection of any information or statistics in respect of raw silk or any product of silk;
6[(xix) the manner of grading, marketing, developing and distributing raw silk and products of silk industry;]
(xx) any other matter which is to be or may be prescribed.
7* * * * *
1. Ins. by Act 31 of 1953, s. 7 (w.e.f. 25-3-1954).
2. Subs. by Act 21 of 1970, s. 4, for sub-sections (2) and (3).
3. Ins. by s. 5, ibid.
4. Subs. by Act 31 of 1953, s. 8, for sub-section (2) (w.e.f. 25-3-1954).
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