Section 16 in The Rajasthan State Commission for Minorities Act, 2001
16. Power 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 generally of the foregoing powers, such rules may provide for all or any of the following matters, namely:-(a)salaries and allowances payable to and the other terms and conditions of service of the Chairperson, Members, Secretary and other employees of the Commission;(b)any other matter referred to in clause (f) of sub-section (1) of section 10;(c)the form in which the account shall be maintained and the annual statement of accounts shall be prepared under sub-section (1) of section 13;(d)the form in which and the date by which the annual report shall be prepared under section 14;(e)any other matter which is required to be or may be prescribed.(3)All rules under this Act shall be laid, as soon as may be, after they are so made, before the House of the State Legislature, while it is in session for a period of not less than fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which they are so laid or of the session immediately following, the House of State Legislature makes any modification in any such rules, or resolves that any such rules should not be made, such 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 thereunder.
