Section 95 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
95. Power to make rules.
(1)The State Government may make rules for carrying out the purposes 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 matters which under any provision of this Act, are required to be prescribed or to be provided for by rules.(3)All rules shall be subject to the condition of previous publication.(4)All rules shall be laid on the table of Legislative Assembly.(5)In making any rule, the State Government may direct that a breach thereof shall be punishable with fine which may extend to two hundred fifty rupees and in the case of continuing breach with a further fine which may extend to five rupees for every day during which the breach continues after the first conviction.
