(1)The State Government may, by notification 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 time within which the body of a deceased person may be claimed by a near relative;(b)the person by whom and the manner in which the body of a deceased person shall be preserved from decay;(c)the manner in which an unclaimed body or the remains thereof are to be disposed of ; and(d)any other matter which may be or is required to be prescribed under this Act.(3)Every rule made under this Act shall be laid as soon as may be after it is made, before the State Legislature while it is in seisin for a total period of fourteen days, which may be comprised in one or more sessions, and if during the said period, the State Legislature makes modifications, if any, therein the rules shall thereafter have effect only in such modified form; so however, that any such modification shall be without prejudice to the validity of anything previously done under that rule.
