(1)The State Government may make rules for carrying out the purpose 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, namely:-(a)regulating the powers exercisable by the Commandant General and the-Commandant under section 7 and providing for the exercise by any officer of Manipur Home Guards of the said power;(b)the exercise of control by officers of the police over members when acting directly in aid of the police force;(c)regulating the organisation, appointment, conditions of service, duties, discipline, arms, accoutrement's and clothing's of the members of Home Guards and the manner in which they may be called out for service including prescribing their terms of office;(d)conferring on members according to their office any powers other than the powers of an Executive or Judicial Magistrate exercisable by any person under any law for time being in force; and(e)any other matter which has to be, or may be prescribed.(3)Every rule made under this Act shall be laid, as soon as may be, before the House of the State Legislature while it is in session, for a to|a period of twenty days which may be comprised in ore session or in two or more successive sessions, and if, before expiry of the session immediately following or successive sessions aforesaid, the House agree in making modification in the rule that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or amendment shall be without prejudice to the validity of anything previously done under that rule.
