Section 31 in The Haryana Prevention of Beggary Act, 1971
31. Power to make rules.
(1)The State Government may, by notification and subject to the condition of previous publication 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, -(a)the manner of authorising a purpose under Clause (a) of Section 2;(b)the manner of keeping persons arrested or animals seized under sub-section (1) of Section 3 or sub-section (1) of Section 25, respectively;(c)the manner of making summary inquiry under sub-section (1) of Section 4;(d)the manner in which and the place at which the persons sentenced under Section 5 and Section 17 shall serve their periods of imprisonment;(e)the manner of medical examination of beggars;(f)the manner in which the effects and the money and valuables referred to in Section 15 shall be disposed of;(g)the management of Certified Institutions, the detention of persons committed to them and the maintenance, care, treatment and instructions of such persons including all matters relating to their labour and general conduct;(h)the management and discipline of persons detained in a Reception Centre or Certified Institution including the imposition of manual or other work and the awarding of punishment for breach of any rule made under this clause;(i)the powers and duties of the officers appointed under Section 18;(j)the conditions subject to which the Chief Inspector may direct transfers under Section 19;(k)the conditions subject to which a person may be released on licence under Section 20;(l)the conditions subject to which a licence may be revoked under Section 21;(m)the discharge of persons from Certified Institutions;(n)the nature, incidents and maximum periods of the punishment to be imposed on persons detained in Certified Institutions for breach of any rules or for failure or neglect to accept any employment outside such institutions which may be secured for them;(o)the manner of appointing a Visiting Committee under Section 28 and the powers, duties and functions thereof;(p)the appointment of Visiting and Advisory Committees and assignment of powers, duties and functions of such committees; and(q)any other matter which has to be or may be prescribed.(3)Any rule made under this section may provide that a contravention thereof shall be punishable with imprisonment which may extend to one month, or with fine which may extend to one thousand rupees, or with both.(4)Every rule made under this section shall be laid as soon as may be after it is made before the State Legislature while it is in session for a total period of ten days, which may be comprised in 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 successive sessions aforesaid, the House agrees in making any modification in the rule or the House agrees that the rule should not be made, the rule shall thereafter have effect only in such modified form or to 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 the rule.
