Section 11(2) in Manipur Public Servants' Personal Liability Act, 2006
(2)In particular and without prejudice to the generality of the foregoing provision such rules may provide for all or any of the following matters, namely:-(a)the determination of the Irregularity of actions by which the unauthorized lability will be deemed to have been created;(b)procedure of the functions of the High Powered Committee;(c)the manner of deduction or recovery of sums from the salary and/or other incomes and entitlements of the Government officials for payment or liquidation of the unauthorized lability;(d)any other matter which is required to be, or may be, prescribed.
