(1)The State Government may make rules -(a)to prescribe and limit the Dowers and duties of any Forest Officer under this Act;(b)to regulate the reward to be paid to officers and informant out of the proceeds of fines and confiscations under this Act.(c)for the preservation, reproduction and disposal of trees and timber belonging to Government, but grown on lands belonging to or in the occupation of private persons; and(d)generally to carry out the provisions of this Act.(2)All rules made under this Act shall, as soon as may be after they are made, be laid before the State legislature for a total period of fourteen days which may be comprised in one session or in two or more successive sessions and it during the said period, the State Legislature makes modifications, if any, therein, the rules shall thereafter have effect only in such modified form, or, however, that such modifications shall be without prejudice to the validity of anything previously done under the rules.
