Section 6 in The M.P. Lok Dhan (Shodhya Rashiyon Ki Vasuli) Adhiniyam, 1987
6. Power of State Government to make rules.
(1)The State Government may, by notification, make rules for the purposes of carrying out of the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may be made for all or any of the following matters, namely :-(a)the form of certificate to be sent under sub-section (1) of Section 3;(b)the manner in which cost of proceedings shall be shared between the State Government and the authority in terms of clause (a) of sub-section (6) of Section 3;(c)any other matter which is to be or may be prescribed.(3)All rules made under this Act shall be laid on the table of the Legislative Assembly.
