Section 21 in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973
21. Power to make rules.
(1)The Governor may, be notification in the Official Gazette, make rules for the purpose of carrying into effect the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing provisions, such rules may provide for-(a)the authorities for the purpose required to be prescribed under sub-clause (ii) of clause (c) of section 2:(b)the allowances and pension payable to and other conditions of service of, the Lokayukta and Up-Lokayuktas;(c)the form in which, complaints may be made and the fees, if any, which may be charged in respect thereof:(d)the powers of a civil court which may be exercised by the Lokayukta or an Up-Lokayukta:(e)any other matter which is to be or may be prescribed or in respect of which this act makes no provision or makes insufficient provision and provision is in the opinion of the Governor necessary for the proper implementation of this Act.(3)Every rule made under this Act shall be laid as soon as may be after it is made, before the House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, the House agrees in making any modification in the rule or the House agrees that the rule should not be made, and notifies such decision in the Official Gazette, the rule shall from the date of publication of such notification 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.
