(1)The State Government may by notification in the Official Gazette, make rules to carry out the purpose 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 places at which, the days on which the time at which and the manner in which a competent authority may hold its sittings;(b)the procedure to be followed by a competent authority in holding inquiries under this Act and the mode of dealing with children suffering from dangerous disease or mental complaints;(c)the circumstances in which, and the conditions subject to which an institution may be certified as a special school or a children's home or recognised as an observation home, and the certification or recognition withdrawn;(d)the internal management of special schools, children's homes and observation homes;(e)the functions and responsibilities of special school, children's homes and observation homes;(f)the inspection of special schools, children's homes, observation homes and after care organisation;(g)the establishment, management and functions of after care organisations, the circumstances in which and the conditions subject to which, an institution may be recognised as an after care organisation;(h)the qualifications and duties of probation officers;(i)the recruitment and training of persons appointed to carry out the purposes of this Act and the terms and conditions of their service;(j)the conditions subject to which a girl who is a neglected or delinquent child may be escorted from one place to another, and the manner in which a child may be sent outside the jurisdiction of competent authority; (k) the manner in which contribution for the maintenance of a child may be ordered to be paid by a parent or guardian;(l)the conditions under which a child may be placed out on licence and the form and conditions of such licence.(m)the conditions subject to which children may be placed under the care of any parent, guardian or other fit person under this Act and the obligations of such persons towards the children so placed.(n)any other matter which has to be or may be prescribed.(3)Every rule made under this section 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 fourteen days which may be comprised in one session or in two successive sessions, and if, before expiry of the session in which it is so laid or the session immediately following, both the offices agree in making any modification in the rule or both the Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of 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.
