Section 42 in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002
42. Power of State Government to make rules.
(1)The State Government may, by notification, make rules for carrying 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 manner in which nomination of member of the Committee shall be notified under sub-section (4) of Section 6;(b)the manner in which notice shall be served on the encroacher under sub-section (3) of Section 27;(c)the manner in which notice shall be given under sub-section (3) of Section 28;(d)the limits within which the fee for licence may be specified under sub-section (2) of Section 34;(e)the form in which requisition may be made under sub-section (2) of Section 37;(f)the manner in which the declaration shall be made and published under clause (h) of Section 38;(g)any other matter which has to be or may be prescribed.(3)All rules made under this Act shall be laid on the table of the Legislative Assembly.
