Section 26 in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
26. Power of State Government to make rules.
(1)The State Government may, by notification, in the Official Gazette, make rules to carry out all or any of the purposes of this Act.(2)Without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following matters, namely -(a)The process of identification of eligible slum dwellers, grant of legal entitlement and dispute resolution under section 6;(b)The composition, powers, and functions of the City/Urban Area Slum Redevelopment Committee under section 8, the powers and function thereof, the number of members and their terms and conditions of appointment and other matters connected therewith;(c)Appointment of Special Committee and officers and employees of the City/ Urban Area Slum Redevelopment Committee, their salary and allowances etc. under section 9 (5);(d)Terms and conditions for engagement of experts for technical and legal work to assist the City/Urban Area Slum Redevelopment Committee and the remuneration payable to such experts under section 9 (6);(e)Preparation and implementation of schemes for slum Redevelopment/up-gradation/resettlement through designated agencies under section 10;(f)Procedure and framework for fixing responsibility for the maintenance and sustainability for schemes undertaken ;(g)The composition, powers and functions of the State Slum Redevelopment Authority under section 11, the powers and functions thereof, the number of members and their terms and conditions of appointment and other matters connected therewith;(h)The procedure and conduct of business by the State Authority and its budget under section 11 (4);(i)Appointment of officers and employees of the State Authority, their salary and allowances etc. under section 11 (5);(j)Process of determination, appointment and procedure of payment of compensation in case of acquisition of land under section 15 ;(k)The composition, powers, functions and procedures of the Tribunal constituted under section 16 ; and(l)Any other matter which is required to be, or may be prescribed, or in respect of which provision is to be, or may be, made by rules.(3)Every rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before the State Legislative Assembly, while it is in session for a total period of 10 (ten) days, which may be comprised in one session or in two or more successive sessions and if, before the expiry of the session immediately following the session or the successive session aforesaid, the Legislative Assembly agree in making any modification in the rule or agree 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 this Act.
