(1)The Government may, by notification, 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 all or any of the following matters, namely ;(a)manner of constitution of Grama Rakshi force;(b)qualifications, manner of appointment, pay, allowances, conditions of service, jurisdiction, powers and duties of the Grama Rakshis;(c)the authority before whom appeals under Sub-section (3) of Section 7 shall lie; and(d)any matter which has to be or may be prescribed under this Act.(3)All rules made under this section shall, as soon as may be after they are made, be laid before the State Legislature for a total period of fourteen days which may be comprised in one or more sessions and if during the said period the State Legislature makes modifications, if any, there in the rules, shall thereafter have effect only in such modified form, so however that such modification shall be without prejudice to the validity of anything previously done under the rules.
