Section 34 in Sikkim Prohibition of Beggary Act, 2004
34. Power to make Rules.
(1)The State Government may, by notification in the Official Gazette and subject to the condition of previous publication, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such. rules may provide for all or any of the following matters, namely: -(a)the manner of authorizing a purpose under clause (a) of Section 2:(b)the manner of keeping persons arrested under sub-section (3) of section 4 or Section 9;(c)the manner of making summary inquiry under sub-section (1) of section 5;(d)the manner in which contribution for the maintenance of a person detained in a Certified Institution may be ordered to be paid under sub-section (1) of Section 8;(e)the manner of appointing a visiting Committee under Section 14;(f)the conduct of business by Advisory Committees: 11(g)the manner in which the effects and the money and valuables referred to in Section 17 shall be disposed of;(h)the management and discipline of persons detained in a Receiving Centre or Certified Institution including the imposition of manual or other work and the awarding of punishment for breach of any rule made under this clause;(i)the conditions subject to which Superintendent may direct transfers under Section 20;(j)the conditions subject to which a person may be released on licence under Section 21;(k)the conditions subject to which a licence may be revoked under Section 22;(I)the manner of medical examination of beggar and offenders; (m) any other matter which is required to be, or may be prescribed.(3)Every rule made under this section shall, immediately after it is made be laid before the State Legislature if it is in session and if it is not in session. in the session immediately following for a total period of fourteen 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 in the annulment of the rule, the rule shall, thereafter, have effect only in such modified form or shall stand annulled as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of any thing previously done under that rule.
