(1)The State Government may, by notification published in the Official Gazette , and with prior approval of Finance Department, make rules for carrying out the purposes of the Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely, -(a)the election of members of the Council and members of the Executive Committee;(b)the functions to be performed by the President and the Vice-President;(c)the declaration of offences including moral turpitude and misconduct;(d)the fees payable under this Act;(e)the expenses to be made under section 16;(f)the salaries and allowances to be paid to the Registrar, the officers and staff;(g)the procedure for applying for different classes of registrations and granting registrations thereof;(h)the procedure for affiliation and accreditation to the Yoga Colleges and Institutions;(i)the course prescribed for Bachelor of Naturopathy and Yogic Sciences Degree;(j)the manner in which the account referred to in sub-section (2) of section 39 shall be maintained;(k)the procedure to be followed by the Council in :(i)conducting an enquiry under clause (c) of sub-section (2) of section 23;(ii)disposing of appeals from the decision of the Registrar preferred under section 26;(l)the procedure for disposal of appeal made to the State Government under section 26;(m)any other matter which may be or is required to be, prescribed under this Act.(3)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 as may be after it is made, before the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, the State Legislature agrees in making any modification in the rule or the State Legislature agrees 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.
