Section 26 in Andhra Pradesh Women's Commission Act, 1998
26. Power to make rules.
(1)The Government may, by notification make rules for the purpose of carrying out all or any of the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for:-(a)the salary, allowance and other conditions of service of the members, the Director and other staff of the Commission:(b)procedure for removal of the members of the Commission under section 11:(c)procedure for inquiries under section 16 of the Act:(d)investigations by the Director:(e)procedure for inspection of prisons, police stations, lock-ups, sub-jails, rescue homes or other places of custody where women are kept as prisoners, or otherwise or shelters for women or other places run by the Government or any of its agencies including agencies receiving aid from the Government for the purpose of offering rescue or shelter to women or hostels intended for women or girls run by any person and such other places wherein unfair practice to women or girls complained of or for holding of enquiries about the treatment that women or girls are subjected to at such places:(f)maintaining a Data Bank:(g)the formulation of comprehensive and affirmative scheme for securing equal opportunity to women and for the improvement and uplift of women and programme for its implementation:(h)procedure for recommending prosecution in respect of offences committed against women under any statute:(i)any other matter which has to be, or may be prescribed.(3)Every rule made under this Act shall immediately after it is made be laid before the Legislative Assembly of the State. if it is in session if it is not in session, in the session immediately following for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiration of the session immediately following the Legislative Assembly agrees in making any modification in the rule or in the annulment of the rule, the rule shall, from the date on which the modification or annulment is notified have effect only in such modified form or shall stand annulled, 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.
