(1)The [Central Government] [Substituted for [State Government] vide MOH Notification No. S.O.63(E), dated 3.2.1978.] may make rules not inconsistent with the Act to carry out all or any of the purposes of the Act.(2)In particular, and without prejudice to the generality of the foregoing power, the [Central Government] [Substituted for [State Government] vide MOH Notification No. S.O.63(E), dated 3.2.1978.] may make rules for -(i)the registration of electors;(ii)the nomination of candidates, the times of elections to be held under the provisions of this Act, the mode of recording and counting votes and the declaration of the results of such elections;(iii)the conduct of enquiries and the decision of disputes relating to elections;(iv)the definition of the practices at elections held under the provisions of this Act which are to be deemed to be corrupt;(v)the investigation of allegations of corrupt practices at such elections;(vi)making void the election of any person proved to have been guilty of a corrupt practice or to have connived at or abetted the commission of, a corrupt practice or whose agent has been so proved guilty, or the result of whose election has been materially affected by the breach of any law or rule for the time being in force;(vii)rendering incapable of office, either permanently or for a term of years, any person who may have been proved guilty as aforesaid of a corrupt practice or of conniving at or abetting the same;(viii)prescribing the authority by which questions relating to the matters referred to in clause (i), (ii), (iii), (v), (vi) or (vii) shall be determined;(ix)the method by which the income of a gurdwara shall be calculated for the purpose of fixing the annual contribution described in section 107; and(x)the authority to whom, and the manner in which petitions, applications and records of suits or proceedings which may or should under the provisions of this Act be presented, made or forwarded, as the case may be, are to be presented, made or forwarded when a tribunal or the Commission has not been constituted or is not sitting.(3)[ Every rule made by the Central Government under this Section shall be laid, as soon as may be after it is made, before each House of Parliament 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 the expiry of the session immediately following the session or the successive sessions aforesaid, 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 previously done under the rule.] [Inserted vide MOH Notification No. S.O.63(E), dated 3.2.1978.]
