Report No. 258

U. Clause 20

Analysis and comment:

5.21.1 This provision will be retained as it is, except that the reference to clause 4(2) will be corrected to refer to the (new) clause 8(4). The provision will also be renumbered, in accordance with the revised draft

5.21.2 Suggested draft:

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.