(1)The State Government may by notification in the Official Gazette make Rules for carrying out the purposes of this Act.(2)All Rules made under this section shall be laid for not less than 15 days before each House of the State Legislature as soon as may be after they are made and shall be subject, to such modification as the two Houses of the State Legislature may make during the session in which they are so laid or the session immediately following. Any such modification shall be without prejudice to the validity to anything previously done thereunder.[3 laLFkku dk nSufUnu dk;Z lapkyu 'kklh fudk;@izca/k lfefr ds fu;a=.k esa gksxk tks le; le; ij jkT; ljdkj }kjk izo`Rr fd;s x;s fu;eksa ds vuqlkj xfBr dh tk;sxh vkSj 'kklh fudk;@izca/k lfefr jkT; ljdkj ds fu;a=.k] i;Zos{k.k vkSj v/kh{k.k esa dk;Z djsxhA [Inserted by Act 5 of 1991.]
