(1)The Government may, after previous publication, by notification in the official Gazette make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—(i)organisation and regulation of the Village Police such as (a) the relation of members of the Village Police Force to one another and to the regular Police, (b) the power or duties of Village Police Officers of different grades, (c) the manner of appointment of Police Patel and other Village Police Officers and the procedure to be followed in making such appointment;(ii)for the registration, surveillance, and control of gangs or classes or persons believed to be addicted to the systematic commission of crime and for the recording of finger impressions by the Police of any person who,—(a)is in custody for a non-bailable offence, or(b)has no settled abode and is suspected to(c)is a member of a gang or class of persons generally addicted to crime;(iii)(a)regulation of the number, classes and grades of the State Reserve Police force and its administration and inspection;(b)recruitment, organisation, classification, and discipline of the subordinate ranks of the State Reserve Police; and(c)description and quantity of arms, accoutrements, clothing and other necessaries to be furnished to the members of the Police.(d)disposal of property taken charge under section 75.(3)For every breach of any rule under clause (ii) of sub-section (2), the offender shall, on conviction, be punished with imprisonment not exceeding eight days or with fine not exceeding ten rupees.(4)All rules made by the Government under this Act, shall be laid as soon as may be after they are made, before each House of the State Legislature while it is in session, for a total period of thirty 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, both Houses agree in making any modification in the rule or both Houses agree 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 done under that rule.(5)All rules made under this Act shall, subject to any modification made under sub¬section (4), have effect as if enacted in this Act.
