Report No. 258

22. Power 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) framing of guidelines to enhance compliance with the provisions of section 8 by the commercial organizations under sub-section (4) of section 8;

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