In exercise of the powers conferred by clause (f) of Section 10, read with Section 17 of the National Commission for Backward Classes Act, 1993 (27 of 1993), the Central Government hereby makes the following rules, namely
(1) These rules may be called the National Commission for Backward Classes (Power to Review Advice) Rules, 2011.
(2) They shall come into force on the date of their publication in the Official Gazette.
In these rules, unless the context otherwise requires
(a) Act means the National Commission for Backward Classes Act, 1993 (27 of 1993);
(b) Commission means the National Commission for Backward Classes;
(c) review means a review undertaken in pursuance of Rule 3 of these rules;
(d) words and expressions used herein but not defined shall have the meaning assigned to them in the Act.
Without prejudice to the generality of the provision of Section 10, the Commission shall also have the power to review an advice tendered to the Central Government under sub-section (1) of Section 9.
Provisions of Section 114 and Order XLVII of the Code of Civil Procedure, 1908 (5 of 1908), shall, mutatis mutandis, apply to a review undertaken by the Commission.
1. Ministry of Social Justice and Empowerment, Noti. No. G.S.R. 360(E), dated May 3, 2011, published in the Gazette of India, Extra., Part II, Section 3(i), dated 3rd May, 2011, pp. 1-2, No. 233.