(1)The State Government may, by notification in the Official Gazette, 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 time within which the dead body should be claimed by near relatives or persona] friends under sub-section (1) and (2) of section 4;(b)the manner in which a dead body not required by a teaching medical institution shall be disposed of under sub-section (4) of section 4:(c)the manner in which the dead body shall be preserved pending decision of the Magistrate under sub-section (1) of section 5.(3)Every rule made under this Act shall be laid as soon as may be after it is made, before the House of the Manipur Legislative Assembly while it is in session for a period of fourteen 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 sessions immediately following, the House agree in making any modification in the rule or the House agree that the rules shall 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.
