Section 37 in The Maharashtra Lifts, Escalators and Moving Walks Act, 2017
37. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:-(a)qualifications of the person for appointment as Chief Electrical Inspector, Electrical Inspector (Lifts) and Assistant Electrical Inspector (Lifts) under sub-sections (1) and (4) of section 3;(b)qualifications to be possessed by the person for appointment as technical and other persons to assist Electrical Inspector (Lifts) and Assistant Electrical Inspector (Lifts) under sub-section (5) of section 3;(c)the form in which an application for permission to erect or install a lift or escalator or moving walk shall be made and the manner in which erection plans of lift, escalator or moving walk would be submitted, and such other particulars to be specified in the application for permission to erect a lift or escalator or moving walk under sub-section (1) of section 4;(d)the form of application for licence and the form of licence and the terms and conditions for grant of licence to electrical contractor under sub-section (1) of section 5 for erection, maintenance and testing of lift, escalator or moving walk and form of application for renewal thereof;(e)manner in which the lift, escalator or moving walk shall be inspected under section 6;(f)the form of application of licence for working of lift, escalator or moving walk; terms and conditions and form of licence under section 7;(g)the specifications for lift, escalator or moving walk under section 12;(h)form of intimation and report of accident and the time within which intimation and report of accident to be given under section 15;(i)any other matter which is required to be or may be prescribed, for carrying out the purposes of this Act.(3)Every rule made under this Act shall be laid, as soon as may be, after it is made, before each 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 in which it is so laid or the session or sessions immediately following, both Houses agree in making any modification in any rule or both Houses agree that the rule should not be made, and notify their decision to that effect in the Official Gazette, the rule shall, from the date of publication of such decision in the Official Gazette, 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 or omitted to be done under that rule.
