Section 36 in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973
36. Rules.
(1)The State Government may, by notification, and subject to the conditions of previous publication, 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 of authorising a purpose under clause (a) of Section 2;(b)the manner of keeping persons arrested under sub-section (3) of Section 4 or Section 9;(c)the manner of making summary inquiry under sub-section (1) of Section 5; ,(d)the extent of contribution under sub-section (1) of Section 8 tor the maintenance of a person detained in a certified institution and the manner in which such contribution shall be paid;(e)the manner of appointing a visiting committee under Section 14;(f)the conduct of business by Advisory Committees;(g)the manner in which tine effects and the money and valuables referred to in Section 18 shall be disposed of;(h)the management and discipline of person detained in a receiving centre or certified institution including the imposition of manual or other work and the awarding of punishment for breach of any rule made under this clause;(i)the conditions subject to which the Chief Inspector may direct transfers under Section 21;(j)the conditions subject to which a person may be released on licence under Section 22;(k)the conditions subject to which a licence may be revoked under(l)the manner of medical examination of beggars;(m)any other matter which is required to be or may be prescribed.(3)All rules made under this Section shall be laid on the table of the Legislative Assembly.
