Section 17 in Andhra Pradesh Commission for Backward Classes Act, 1993
17. Power to make rules.
(1)The Government may, by notification in the Official Gazette, make rules for carrying out all or any of the provisions of this Act.(2)In particular and without prejudice to the generality 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 and Members under subsection (5) of section 4 and of officers and other employees under subsection (2) of section 5;(b)the form in which the annual statement of accounts shall be maintained under sub-section (1) of section 13;(c)the form and the time of which the annual report shall be prepared under section 14;(d)any other matter which is required to be or may be prescribed.(3)Every rule made under this Act, shall immediately after it is made be laid before the Legislative Assembly of the State, if it is in session and if it is not in session, in the session immediately following for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiration of the session in which it is so laid or the session immediately following the Legislative Assembly agrees in making any modification in the rule or in the annulment of the rule, the rule shall, from the date on which the modification or annulment is notified have effect only in such modified form or shall stand annulled, 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.
