The National Institutes of Food Technology, Entrepreneurship and Management Act, 2021

38. Power to make rules.-

(1) The Central Government may, by notification, make rules to carry out the provisions 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 filling up the vacancy under sub-section (4) of section 29;

(b) the circumstances and the manner in which a member of the Council may be removed from his office under sub-section (8) of section 29;

(c) the other functions of the Council under clause (f) of sub-section (2) of section 30;

(d) the time and place of meeting of the Council, its quorum and the procedure for conducting business therein under section 31;

(e) the form and manner in which the annual statement of accounts including the balance sheet shall be prepared under sub-section (1) of section 34; and

(f) any other matter which is required to be, or may be, prescribed.