Section 46 in The Punjab Infrastructure (Development & Regulation) Act, 2002
46. Powers of State Government to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power and the matters specifically provided for in this Act, such rules may provide for all or any of the following matters, namely :-(i)prescribing the salary and allowances payable to, and the other terms and conditions of service of the Chairperson, Vice-Chairperson and other members under sub-section (5) of section 7; (ii) prescribing the form and place for preparing the annual report sub-section (1) of section 13;(iii)prescribing the form and manner of furnishing returns, statements and particulars under sub-section (2) of section 13;(iv)prescribing the manner for assessing, re-assessing, collecting and enforcing payment of fee under sub-section (3) of section 25; and(v)prescribing the manner for maintaining the accounts and submitting the returns under sub-section. (4) of section 25.(3)Every rule made under this Act shall be laid, as soon as may be, after it is made, before the House of the State Legislature, while it is in session, for a total period of fourteen days, which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session in which it is so laid or the successive sessions as aforesaid, the House agrees in making any modification in the rules, or the House agrees, that the rules should not be made, the rules 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 or omitted to be done under that rule.
