(1)The State Government may, by notification, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for all or any of the following matters, namely :-(a)the particulars which the management plan shall contain under Section 3;(b)the time within which management plan shall be implemented;(c)the manner in which the management plan shall be approved under Section 4;(d)the manner in which and the authority by which the management plan shall be monitored under Section 6;(e)[ Omitted;] [Omitted by M.P. Act No. 25 of 2005.](f)the manner in which and the fees on payment of which the appeal shall be preferred under Section 9;(g)any other matter which has to be or may be prescribed.(3)All Rules made under this Act shall be laid on the table of the Legislative Assembly.
