(1)The State Government may, in consultation with the Lokayukta, 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:(a)the matters in respect of which the Lokayukta shall have powers of a civil court under clause (f) of sub-section (2) of section 12;(b)the other purposes in relation to disclosure of any information or evidence under clause (c) of sub-section (2), and the officer or authority for the purposes of sub-section (3), of section 17 ;(c)any other matter which is required to be, or may be, prescribed.(3)Every rule made under this section shall be laid, as soon as may be after it i made, before the State Legislature.
