(1)The State Government may, by notification in the Official Gazette, make rules, consistent with this Act, to carry out the purposes thereof.(2)In particular and without prejudice to the generality of the foregoing, power, such rules may be made-(a)for the whole or any part of the State of Rajasthan and for all or any Panchayati Raj Institution;(b)to provide for any matter for which power to make provision is conferred expressly or by implication on the State Government by or under this Act;(c)for the guidance of the Panchayati Raj Institutions and of servants and authorities of the matter connected with the carrying out of the provisions of this Act; and(d)to provide for the levy of fees for the inspection or search of any document issued under this Act or of any record maintained under or for the purposes of this Act and for giving copies of or extracts from such documents or record and the scale of such fees.(3)All rules made under this Section shall be laid, as soon as may be after they are so made, before the House of the State Legislature, while it is in session, for a period of not less than fourteen days, which may be comprised in one session or in two successive sessions and, if before the expiry of the sessions in which they are so laid or of the session immediately following the House of the State Legislature makes any modification in any of such rules or resolves that any such rule should not be made, such 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 thereunder.
