(1)The State Government may, by notification in the official Gazette, make rules for canying out the purpose 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)regulating the classes and grades of and the pay, pension, and other remuneration of, members of the Armed Police and their conditions of service in the Armed Police.(b)regulating the powers and duties of officers authorised to exercise any function by or under this Act;(c)fixing the period of service for members of the Armed Police;(d)regulating the award of departmental punishments under section 15 and providing for appeals from, or the revision of, orders under that section or the remission of fines imposed under that section, and the remission of deductions made under section 17 ;(e)regulating the several or collective liabilities of members of the Armed Police in the case of the less or theft of weapons and ammunition;(f)for the disposal criminal cases arising under this act this act and for specifying the prison in which a person convicted if any such case may be confined.(3)Every rule made under this Act shall be laid as soon as may be after it is made before the Legislative Assembly while it is in session for a total period of not less than fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session in which it is so laid of the session aforesaid the Assembly make any modification in the rule or decide that the rule shall not be made, the rule sh?.i! thereafter have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.The Schedule Statement(See section 6)After you have served in the Arunachal Armed Police for 7 years, or such period as the Government of Arunachal Pradesh may prescribe, you may, at any time when not on active duty, apply for discharge, through the officer to whom you may be subordinate, to the Commandant, and you will be granted your discharge after two months from date of your application, unless your discharge would cause the vacancies in the Armed Police to exceed one month of the sanctioned strength in which case you shall be bound to remain until this objection waived or removed. But when on active duty, you shall have no claim to a discharge, and you shall be bound to remain to do your duty until the necessity for retaining you in the Armed Police ceases when you may make your application in the above mentioned manner:Provided that, if you wish to withdraw from the Armed Police, you may submit you resignation at any time before the expiration of the first three months of your service, but not afterwards, until the completion of the period prescribed, as aforesaid : the Commandant may either accept your resignation forthwith or at the end of three months from the date of its receipt:Provided, also, that the Commandant, may, if he thinks fit allow you to resign at any time on your giving three months notice of your wish to do so.In the event of your re-enrolment after you have been discharged, you will have no claim to reckon, for pension, seniority or any other purpose, your service previous to your discharge.Name In Block Letters(Signature of the member of the Armed Police in acknowledgement of the above having been read out to him).Father's name :Address Village :P.S. :Post office :District :State :Photograph of the candidate duly attested by the enrolling officer.(Space for impression of the member's Left thumb to be taken in the presence of the enrolling officer).(Signed in my presence after I had ascertained that the candidate understood the purport of what he signed).Place...............Date...........Name In Block Letters,Commandant,or other authorised enrolling Officer.
