Section 11 in Manipur Public Servants' Personal Liability Act, 2006
11. Power to make rules.
(1)The State Government may, by notification in the Official Gazette make rules for carrying out the provision of this Act.(2)In particular and without prejudice to the generality of the foregoing provision such rules may provide for all or any of the following matters, namely:-(a)the determination of the Irregularity of actions by which the unauthorized lability will be deemed to have been created;(b)procedure of the functions of the High Powered Committee;(c)the manner of deduction or recovery of sums from the salary and/or other incomes and entitlements of the Government officials for payment or liquidation of the unauthorized lability;(d)any other matter which is required to be, or may be, prescribed.(3)all rules made by the State Government under this Act shall, as soon as may be after they are made, be laid before the State Legislature, while it is In session, for a total period of fourteen days which may be comprised in one session or two or more successive sessions, and If, before the expiry of the session Immediately following the session or Successive session aforesaid, the State Legislature agree in making any modification in the rules or order or agree that the rule or order should not be made, the rules or order 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 or order.
