Report No. 175
7. Insertion of new section 16A
After section 16 of the principal Act, the following sections shall be inserted:
Power to make rules 16A
(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 powers and duties of officers and employees appointed for the purposes of this Act and the terms and conditions of their service;
(b) the manner in which enquiry required to be held under this Act may be held."
(c) any other matter which is required to be, or may be, prescribed.
16B. Orders and rules to be laid before Parliament
Every order and every rule made under this Act shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive session aforesaid, both Houses agree in making any modification in the order or the rule or both Houses agree "that the 'order or the rule should not be made, the order or the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under the order or the rule."
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