Section 51 in The State Of Arunachal Pradesh Act, 1986
51. Power to make rules.
(1)The Central Government may, be notification in the Official Gazette, make rules to give effect to the provisions of the Act.(2)Every rule made under this section shall be laid, as soon as may be after it is made, before each House of parliament, while it is in session, for a total period of thirty 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, both House agree in making any modification in the rule or both Houses 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 that rule.THE FIRST SCHEDULE[See section 16(1)]AMENDMENTS TO THE CONSTITUTION (SCHEDULED CASTES) ORDER, 1950In the Constitution (Scheduled Castes) Order, 1950,-(1)in paragraph 2, for the figure "XX" the figure "XXI" shall be substituted;(2)in the Schedule, after Part XX, the following Shall be inserted, namely:-"PART XXI.-Arunachal Pradesh
