Section 40(1) in The M.P. Rajya Matsya Vikas Nigam Adhiniyam, 1979
(1)The Nigam may, with the previous approval of the State Government, make regulations not inconsistent with this Act and the rules made thereunder, providing for all matters for which no rules have been framed under this Act and for which provision is necessary or expedient for the purpose of giving effect to the provisions of this Act.
