30. Power to make rules.

(1) The Central Government may in consultation with the Institute by notification in the Official Gazette, make rules to carry out the purposes of this Act.

(2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:

(a) the manner of nomination of members under clauses (j) and (k) of sub-section (1) of section 5;

(b) the manner of filling vacancies of members under sub-section (8) of section 6;

(c) the powers and functions to be exercised and discharged by the President of the Institute under sub-section (2) of section 7;

(d) the allowances to be paid to the President and other members of the Institute under section 9;

(e) the control and restrictions in relation to the constitution of standing and ad hoc committees under sub-section (5) of section 11;

(f) appointment of Director and other officers and employees and salaries and allowances and other conditions of service of the Director and other officers and employees of the Institute under section 12;

(g) the form in which, and the time at which, the budgets and reports shall be prepared by the Institute under section 18;

(h) the form of annual statement of accounts including balance-sheet under sub-section (1) of section 19;

(i) the form of annual report under section 20;

(j) any other matter which has to be or may be prescribed by rules.