Section 17 in The M.P. Rajya Anusuchit Janjati Ayog Adhiniyam, 1995
17. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules for carrying out 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 the Secretary, officers, and other employees under sub-section (2) of Section 5;(b)the form in which the annual statement of accounts shall be prepared under sub-section (1) of Section 12;(c)the form in and the time at, which the annual report shall be prepared under Section 13;(d)any other matter which is required to be, or may be prescribed;(3)Every rule made under this Act shall be laid as soon as may be after it is made on the table of the Legislative Assembly.
