Section 5 in GUJARAT LEGISLATIVE ASSEMBLY MEMBERS' PENSION ACT, 1984
5. Power to make rules and orders.- :-
(1)The State Government may make rules or orders for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power such rules or orders may provide for any of the following matters, namely:-(a)the form in which and the authority to which ail application for pension shall be made:(b)the certificates to be furnished along with an application for pension:(c)the declarations to be made at the time of drawing pension:(d)any other matter which is to be. or may be, prescribed.(3)Any rule or order made under this section may be made so as to be retrospective to any date not earlier than 17th March. 1962 the date on which the first Gujarat Legislative Assembly was constituted as a result of general elections.(4)All rules or orders made under this section shall be laid for not less than thirty days before the State Legislature as soon as possible after they are made and shall be subject to rescission by the Legislature or to such modification s the Legislature may make during the session in which they are so laid or the session immediately following.(5)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette, and shall thereupon take effect.
