Section 102(2) in Rajasthan Panchayati Raj Act, 1994
(2)In particular and without prejudice to the generality of the foregoing, power, such rules may be made-(a)for the whole or any part of the State of Rajasthan and for all or any Panchayati Raj Institution;(b)to provide for any matter for which power to make provision is conferred expressly or by implication on the State Government by or under this Act;(c)for the guidance of the Panchayati Raj Institutions and of servants and authorities of the matter connected with the carrying out of the provisions of this Act; and(d)to provide for the levy of fees for the inspection or search of any document issued under this Act or of any record maintained under or for the purposes of this Act and for giving copies of or extracts from such documents or record and the scale of such fees.
