Section 14 in Sivagiri Mutt (Emergency Provisions) Act, 1997
14. Power to make rules.
(1)The Government may, by notification in the Gazette, make rules to carry out the provisions 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 term of office of the method of filling casual vacancies among, and the allowances and other remuneration, if any, payable to, the members of the Advisory Council under section 6;(b)the additional matters in respect of which the Tribunal shall have the powers of a Civil Court under, clause (e) of sub-section (5) of section 9; and(c)any other matter which is required to be, or may be, prescribed or in respect of which rules may be made, under this Act.(3)Every rule made under this Act shall be laid, as soon as may be after it is made, before the Legislative Assembly while it is in session for a total period of fourteen days, which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is so laid, or the session immediately following, the Legislative Assembly makes any modification in the rule or decides 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.
