Section 12 in Salaries and Allowances of Ministers (Manipur) Act, 1972
12. Power to make rules.
(1)The State Government may by notification in the Official Gazette, make Rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power such Rules may provide for,-(a)the allotment of furniture to the residence of a Minister for furnishing it; and(b)the grant of repayable Advance to a Minister for the purchase of a motor car.(3)Every Rule made under this Act shall be laid as soon as may be after it is made, before the Assembly while it is in session or a total period of not less than fourteen days which may be comprised in one session or in two or more successive sessions and if before the expiry of the session in which it is laid or the sessions aforesaid, the Assembly makes any modification in the Rule or decides 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.(4)Nothing in this section shall debar the State Government from making any rule with retrospective effect.
