Section 78 in Uttar Pradesh Muslim Waqfs Act, 1960
78. Power to make rules.
(1)The State Government may, by notification in the official Gazette, make rules to carry out the purposes 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)the manner in which reference shall be made to a Tribunal; and(b)the procedure and time-schedule to be followed by a Tribunal,(3)All rules, made under this Act, shall be published in the official Gazette, and shall, unless some later date is appointed, come into force on the date of such publication.(4)All rules shall be laid for not less than fourteen days before the State Legislature as soon as they are made and shall be subject to such modifications as the Legislature may make during the session in which they are so laid.
