Section 35 in The Goa, Daman and Diu Prevention of Begging Act, 1972
35. Rules.—
(1)The Government may, by notification in the Official Gazette, and subject to the condition of previous publication for thirty days 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 all or any of the following matters, namely:—(a)the manner of authorising a purpose under clause (i) of section 2;(b)the manner of keeping persons arrested under sub-section (3) of section 4 or sub-section (4) of 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 and the powers, duties and functions thereof;(f)the conduct of business by the Advisory Committee;(g)the date before which payment shall be made under sub-section (1) of section 16;(h)the manner in which the effects and the money and valuables referred to in section 18 shall be disposed of;(i)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;(j)the conditions subject to which the Chief Inspector may direct transfers under section 21;(k)the conditions subject to which a person may be released on permit under section 22;(l)the conditions subject to which a permit may be revoked under section 23;(m)the manner of medical examination of beggars;(n)any other matter which is required to be or may be prescribed.(3)All rules made under this Act shall be published in the Official Gazette and shall be laid on the table of the Legislative Assembly as soon as may be after they are made and shall be subject to such modifications as the Assembly may make during the session in which they are laid or the session immediately following.
