Section 15 in Rajasthan Armed Constabulary Act, 1950
15. Power to make rules.
(1)The [Slate Government] [Substituted by section 4 of the Rajasthan Act No. 27 of 1957, published in the Rajasthan Gazetted, Part 4-A, Extraordinary, dated 13.8.1957.] may make rules for carrying to the purposes of this Act.(2)Without prejudice to the generality of the foregoing powers, the rules may provide for the following matters, that is to say(i)the number of [battalions] [Substituted by section 9 of Rajasthan Act No. 14 of 1960, published in the Rajasthan Gazetted, Part 4-A, Extraordinary, dated 25.4.1960.] to be constituted;(ii)the pay and other terms and conditions of service of officers of the Rajasthan Armed Constabulary;(iii)the manner in which and the persons who may be appointed to be officers of the Rajasthan Armed Constabulary;(iv)any other matter which is to be or may be prescribed.
