Section 8 in The Haryana Rural Development Act, 1986
8. Power to make rules.
(1)The State Government may make rules to carry into effect the purposes of this Act.(2)Without prejudice to the generality of the foregoing power, such rules may provide for -(a)the preparation and submission for sanction of an annual budget under sub-section (9) of Section 3;(b)the making of refunds and recoveries of the fee imposed under Section 5;(c)period within which the amount is to be deposited under sub-section (3) of Section 6; and(d)any other matter which has to be or may be prescribed.
