3[8. Power to make rules.-

(1) The Government may, by notification in the Official Gazette, make rules to give effect to the provisions of this Act.

(2) In particular and without prejudice to the generality of the forgoing power, such rules may provide for-

(a) the compositions of the Advisory Committee and Boards and the manner in which members of the Advisory Committee and the Boards shall be chosen;

(b) the term of office of, and the manner of filling casual vacancies among, the members of a Board or the Advisory Committee;

(c) the meetings of a Board and the Advisory Committee, the quorum for such meetings and the conduct of business thereat;

(d) the conditions subject to which, and the mode in which, contracts may be entered into by or on behalf of a Board;

(e) the allowances, if any, payable, to the members of a Board or the Advisory Committee;

(f) the disqualifications for membership of a Board;

(g) the form in which a Board shall prepare its annual statement of accounts and the balance- sheet.

1* * * * * *