Section 4 in Himachal Pradesh Judicial Officers (Pay, Allowances and Conditions of Service) Act, 2003
4. Power to make rules.
(1)Subject to the provisions of section 3, the State Government may, by notification in the Official Gazette, make rules [with retrospective effect] [In section 4 the words 'with retrospective effect' inserted vide H.P. Act No. 5 of 2008.] regulating the [pay, allowances] [Substituted vide Act No. 23 of 2006.] and conditions of of service of the Judicial Officers.(2)Every rule made under this section shall be laid as soon as may be after it is made, before the Legislative Assembly, while it is in session for a total period of not less than fourteen days which may be comprised is one session or in two or more successive sessions and if, before the expiry of the session in which it is so laid or the session immediately following, the Assembly makes any modification in the rule or decides 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.
