Section 17 in Arunachal Pradesh Heritage Act, 2015
17. Powers to make Rules and Regulations.
(1)The State Government may by notification in the Official Gazette make Rules to carry out any of the purposes of this Act including prescription of the date for approval of conservation plans and for any matters which is to be, or may prescribed under this Act or in respect of the Act, which no provision or insufficient provision and where such provision is, in the opinion said Government is required for its effective implementation.(2)Without prejudice to the generality of the powers of the State Government under sub-section (1) the Authority with the approval of the State Government may, make regulations to provide for all or any of the following matters, namely : -(a)gradation of the heritage sites declared as such for protection;(b)laying down of the essential qualifications for appointment to the various posts of the said Authority including its technical staff.(c)any other matters which may be prescribed under the Act.
