(1)The Government may, by notification in the Andhra Pradesh Gazette make rules for the purpose of giving effect to the provisions of this Act.(2)[ Any rule made under this Act may be made with retrospective effect from any date not earlier than the date of commencement of this Act and when such a rule is made, the reasons for so making the rule, shall be specified in a statement to be laid before the Legislative Assembly of the State.] [Sustituted by Act 6 of 1993.]
