(1)The State Government may, by notification in the Official Gazette, make rules for the purpose of carrying into effect the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing provisions, such rules may provide for,-(a)the competent authority under section 2;(b)the salary and the allowances and pension payable to, and other conditions of service of the Lokayukta and Up-Lokayukta under sub-sections (3) and (4) of section 5;(c)other places where the benches of Lokayukta shall sit;(d)the manner for obtaining the opinion of Chief Justice of High Court;(e)the administrative powers of Lokayukta under sub-section (4) of section 8;(f)the forms of complaints and the affidavits, under sub-section (2) of section 11 and the manner in which and the authority or agency for depositing the amount under sub-section (4) of that section 11;(g)the other matters in respect of which the Lokayukta Aayog shall have powers of a Civil Court under clause (f) of subsection (2) of section 13;(h)the form of consolidated annual report under sub-section (1) of section 17;(i)the categories of officers and employees who may be appointed, their salaries and allowances and other conditions of service under sub-section (1) of section 18;(j)the other purposes of disclosure of any information or particulars under clause (c) of sub-section (2) of section 19 and the officer or other authority who may give notice for the purpose of sub-section (3) of section 19:(k)any other matters which is to be, or may be, prescribed for which the Act makes no provision and are necessary for the proper implementation of this Act.(3)Any rescission or modification so made by the State Legislature shall be published in, the Official Gazette and shall thereupon take effect.
