Section 22 in Himachal Pradesh Registration of Marriages Act, 1996
22. Power of State Government to make rules.
(1)The State Government may, by notification in the Official Gazette, and subject to the condition of previous publication, make rules for carrying out the purposes of this Act-(a)the terms and conditions of appointment; and duties and powers of the Chief Registrar of Marriages, District Registrars of Marriages, Registrars of Marriages, and other officers and staff appointed to assist them;(b)the forms and manner in which registers or records, required to be kept by or under this Act, shall be maintained;(c)the custody in which the registers and records are to be kept and the preservation of such registers and records;(d)the fees to be paid under this Act; and(e)any other matter which is to be, or may be, prescribed by the State Government under this Act.(3)Every rule made under this section shall be laid, as soon as may be after it is made, before the State Legislative Assembly, 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 immediately following the sessions or the successive sessions aforesaid, the Assembly agrees in making any modification in the rule or agrees that the rules 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 that rule.
