Section 11 in The Rajasthan Prevention Of Mrityu Bhoj Act, 1960
11. Power to make rules
(1)The State Government may make rules for the purpose of carrying in to effect the provisions of this Act.(2)All rules made under this section shall, as soon as may be after they are made, be laid for not less than fourteen days before the House of the State Legislature and shall be subject to such modifications, whether by way to repeal or amendment, as the House may make during the session in which they are so laid.
