Section 28 in Punjab Gau-Sewa Commission Act, 2014
28. Power to make rules.
(1)The 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; such rules may provide for all or any of the following matters, namely:-(a)terms and conditions of service of officers or officials of the Commission;(b)allowances which may be paid to the members of the Commission;(c)the manner in which the institutions shall be registered;(d)the manner in which and the authority which shall operate the funds of the Commission;(e)the manner in which complaints shall be entertained by the Commission and mode of enquiry;(f)the form and manner in which and the time within which the report are to be submitted by Commission; and(g)any other matter not specifically covered under this section.(3)Every rule made under this section, 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 ten 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 rule or the House agrees 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, however any such modification or annulment shall be without prejudice to the validity of anything previously done or omitted to be done under that rule.
