Section 8 in The Punjab Minerals (Vesting of Rights) Act, 1994
8. Power to make rules.
(1)The State Government may, by notification, 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)the manner in which the money is to be paid under sub-section (1) of section 4;(b)the manner in which an order is to be announced by the Collector under sub-section (2) of section 4;(c)the particulars to be stated by the Collector while making a reference to a principal court of original jurisdiction under sub-section (3) of section 5; and(d)any other matter which is to be, or may be prescribed 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 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 aforesaid, the House agrees in making any modification in the rule or the House 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.----------
