183. Power to make rules, notification in official Gazette, and laying of rules before the State Legislature.
(1 )The Government may make rules and regulations for carrying out the purposes of this Act.(2)Every rule and regulation made under this Act shall be made by notification in the Official Gazette.(3)Every rule and regulation made under this Act shall be laid, as soon as may be after it is made, before the State Legislature:Provided that all the rules, regulations and orders relating to administration of the State Police establishment existing immediately before commencement of this Act shall be deemed to have been made under this Act unless any provision thereof is found inconsistent with this Act.
