Section 17 in The Maharashtra Public Records Act, 2005
17. Powers to make rules.
(1)The State Government may, by notification in the Official Gazette, and subject to the condition of previous publication, make rules to carry 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 period after which public records of permanent nature may be accepted under clause (b) of sub-section (2) of section 3;(b)the manner in which and the conditions subject to which the public records can be destroyed under clause (d) of sub-section(l) of section 6;(c)the manner in which periodical review of classified public records for downgrading shall be undertaken under clause (f) of sub-section (1) of section 6;(d)the manner in which the records officer shall submit annual report to the Director under clause (k) of sub-section (1) of section 6;(e)the manner in which and the conditions subject to which public records may be destroyed or disposed of under sub-section (1) of section 8;(f)the manner in which and the conditions subject to which records of historical or national importance may be made available to a research scholar under sub-section (2) of section 11;(g)exceptions and restrictions subject to which public records may be made available to a research scholar under sub-section (1) of section 12;(h)the manner in which and the conditions subject to which any records creating agency may grant to any person access to public records in its custody under sub-section (2) of section 12;(i)the allowances payable to members of the Board under sub-section (3) of section 13.(j)the matters with respect to which the Board may perform its functions under clause (d) of section 14;(k)any other matter which is required to be, or may be, prescribed for carrying out the purposes of this Act.(3)Every rule made under this Act shall be laid, as soon as may be after it is 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 or more successive sessions, and if, before expiry of the session in which it is so laid or the session immediately following, both Houses agree in making an modification in the rule or both Houses agree that the rule should not be made and notify such decision in the Official Gazette, the rule shall, from the date of such notification, 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 or omitted to be done under that rule.
