Section 18 in Bihar State Minorities Commission Act, 1991
18. Power to make Rules.
(1)The Government may by Notification in the Official Gazette, make Rules for the purposes of carrying out the provisions of this Act.(2)In particular, and without prejudice to the generality or the foregoing provisions, such Rules may provide for-(a)to determine the status of Chairman and Vice-Chairman of Commission;(b)the salary, allowance and other emoluments payable to the Chairman, Vice-Chairman and Members of the Commission and other conditions of their service;(c)any other matter, which is to be or may be prescribed in pursuance of the provisions of the Act and that provision is in the opinion of Government necessary for the proper implementation of this Act.(3)Every Rule made under this Act shall be laid as soon as may be after it is made, before each House of State Legislature while it is in session for a total period of fourteen days, which may be comprised of one session or in two successive sessions and, if, before the expiry of the session in which it is so laid or the sessions immediately following, both Houses agree in making any modification in the Rule or both Houses agree that the Rule should not be made, the Rule shall hereafter have effect only in such modified form, or be of no effect, as the case may be, without prejudice to the validity of anything previously done under that Rule.
