Section 13 in The Himachal Pradesh Village Common Lands Vesting And Utilisation Act, 1974
13. Power to make rules.
(1)The State Government may, by notification, in the Official Gazette make rules for carrying out the purposes 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 form and manner in which a notice is to be served under section 6;(b)for fixing of instalments and the manner in which, the payment of amount is to be made under section 7;(c)the manner in which the land under sub-section (3) of section 8 to be demarcated;(d)the manner and procedure in which enquiries may be held under section 12; and(e)any other matter which has to be or may be prescribed under this Act.(3)The power to make any rule under sub-section (1) and (2) is subject to the condition of the rule being made after previous publication.(4)Every rule made under this Act shall be laid, as soon as may be, after it is made, before the State Legislature while it is in session for a total period of not less than seven days, which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is so laid or the session immediately following, the legislature requires any modification in the rule or desires that the rule should not be made, 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 that rule.
