Section 15 in Manipur State Commission For The Scheduled Tribes Act, 2014
15. Power to make rules.
(1)The State Government maY, after its previous publication by notification in the official Gazette, make rules for the purposes of carrying out the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing provisions such rules may provide fOr all or any of the following matters, namely:-(a)salaries and allowances payable to and the terms and conditions of service of the Chairperson and to members under sub-section (5) of section 4;(b)the form in which the annual statement of accounts shall be prepared under sub-sections (2) and (3) of section 13;(c)any other matter which is required to be, or may be, specified under this Act.(3)Every rule made under this Act shall be laid, as soon as may be after it is made, before the House of the State Legislature while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions and if before the expiry of the session immediately following the successive session aforesaid, the House agrees that in making modification in the rule or that the rule should 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.
