Section 55 in The Haryana Electricity Reform Act, 1997
55. Power to make Rules.
(1)The State Government may, by notification make Rules to carry out its functions under the provisions of the Act.(2)In particular, and without prejudice to the generality of the foregoing power and matters specifically provided for in this Act, such rule may provide for all or any of the following matters, namely :-(a)the procedure to be adopted by the selection committee for discharge of functions under the Act;(b)the preparation and implementation of the transfer scheme, the transfer of assets, liabilities and personnel to Generating Companies, licensees and others in the State; and(c)the financing, funding giving of guarantee etc. to the persons involved in the generation, transmission, distribution and supply of electricity in the State.(3)Every rule made under this Section shall be laid, as soon as may be after it is made, before the State Legislature while it is in session for a total period of thirty days and if before the expiry of the above period of the State Legislature agrees in making any modification in the rule, the rule shall thereafter have the effect only in such modified form, however that any such modification shall be without prejudice to the validity of anything previously done under that Rule.
