Section 25 in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982
25. Power to make rules.
(1)The Trustee Committee may, with the previous approval of the State Government, by notification, make rules for the purpose of carrying into effect the provisions of this Act:Provided that before giving approval to the rules framed by the Trustee Committee, the State Government shall consult the Bar Council.(2)All rules made under this Act shall be laid on the table of the Legislative Assembly.
