31. Power of the State Government to make the rules.
(1)The Government may, by notification, make rules for the purposes of carrying into effect the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for:-(a)the competent authority to be prescribed, under sub-clause (iv) of clause (d) of section 2;(b)the matters in respect of which the Lokayukta or Upa-Lokayukta shall have powers of the Civil Court;(c)the other purpose in relation to disclosure of any information or evidence to be prescribed under clause (c) of sub-section (2) of section 18;(d)the form in which complaints may be made under section 11 and the affidavits which may accompany such complaint and the fees if any which may be charged in respect thereof;(e)the conditions of service of the Lokayukta and the Upa-Lokayukta.(3)Every rule made under this Act shall be laid, as soon as may be after it is made, before the Legislative Assembly of Goa, while it is in session for a total period of fourteen 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 Legislative Assembly makes any modification in the rules or decides that the rules should not be made, the rules thereafter have effect only in such modified form or be of no effect, as the case may be, so, however, that such condition or annulment shall be without prejudice to the validity of anything previously done under these rules.
