Section 17 in The M.P. Rajya Mahila Ayog Adhiniyam, 1995
17. Power to make rules.
(1)The State Government may, by notification, make rules for carrying out the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely :-(a)salaries and allowances payable to, and the other terms and conditions of service of the Chairperson and members under sub-section (5) of Section 4 and of officers and other employees under sub-section (2) of Section 5;(b)allowances for attending the meetings for the committee by the co-opted persons under sub-section (3) of Section 8;(c)other matters under clause (f) of sub-section (3) of Section 10;(d)the form in which the annual statement of accounts shall be maintained under sub-section (1) of Section 12;(e)the form in which and the time at which, the annual report shall be prepared under Section 13;(f)any other matter which is required to be, or may be prescribed.(3)All rules made under this Act shall, as soon as possible after they are made be laid on the table of the Legislative Assembly.
