Report No. 179

7.30 Rule making power: (proposed section 17).-

Sub-section (1) of the proposed section 17 states that the President may, by notification in the Official Gazette, make rules for the purpose of carrying out the provisions of the Act.

Sub-section (2) of the proposed section 17 states that every rule made under the Act shall be laid, as soon as may be after it is made, before each House of Parliament. The provisions are similar to like provisions in various other Acts indicating the procedure for laying rules before Parliament.

We recommend accordingly

Justice B.P. Jeevan Reddy
Chairman

Justice M.Jagannadha Rao
Vice Chairman

Dr.N.M. Ghatate
Member

Mr.T.K.Viswanathan
Member-Secretary

Date14.12.20011