Section 31 in Puducherry Hindu Religious Institutions Act, 1972
31. Power to make rules.
(1)The 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 period of notice to be given under sub-section (4) of section 4;(b)the manner and the time in which a member who ceases to hold office is to hand over the property, document or cash which was under his control or possession;(c)the rules of procedure and the conduct of business at the meetings of the Board, including the quorum thereat;(d)the powers and duties of the Executive Officers under sub-section (2) of section 9;(e)the manner in which officers and other employee of the Board may be appointed;(f)the manner in which the contribution payable under sub-section (1) of section 11 shall be notified to the institution;(g)the form and contents of the budget and the form of the statement of actual receipts and expenditure and the manner in which they are to be submitted in accordance with section 13;(h)the manner in which the contributions under sub-section (4) of section 14 shall be apportioned and notified;(i)the manner in which registers and accounts are to be maintained;(j)the manner in which proposals of alienation of immovable property belonging to the institution is to be published under section 25; and(k)any other matter which is required to be prescribed.(3)Every rule made under this section shall be laid, as soon as may be, after it is made before the Legislative Assembly, while it is in session for a total period of 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 so laid or the sessions aforesaid, the Legislative 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 annulment shall be without prejudice to the validity of anything previously done under that rule.
