The Petroleum and Natural Gas Regulatory Board Act, 2006

60. Power of Central Government to make rules.-

1.  The Central Government may, by notification, make rules for carrying 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 salaries and allowances payable to and the other conditions of service of the Chairperson and the other members under sub-section (4) of section 5;

b.   the procedure for appointment of any person or constitution of any authority and conducting inquiry under section 7;

c.   the salaries and allowances payable to and the other terms and conditions of service of the Secretary, officers and other employees of the Board, under sub-section (3) of section 10;

d.   any other matter in respect of which the Board may exercise the powers of a civil court under clause (i) of sub-section (1) of section 13;

e.   the eligibility conditions which an entity shall fulfill for registration under sub-section (1) of section 15;

f.   the form of appeal and the manner of verifying such form, and the fee which shall accompany such form, under sub-section (2) of section 33;

g.   the manner in which the accounts of the Board shall be maintained under sub-section (1) of section 40;

h.   the time and manner in which the annual report of the Board shall be prepared under sub-section (1) of section 41;

i.   the form and manner in which applications for claiming compensation shall be made, the procedure for determining the compensation and the time within which such compensation shall be payable, under sub-section (3) of section 43;

j.   the time and manner in which returns and statements are to be furnished by the Board to the Central Government under section 53;

k.   any other matter which is to be, or may be, prescribed, or in respect of which provision is to be made, by rules.