Section 37 in Tripura Public Demand Recovery Act, 2000
37. Power of State government to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules for the purpose of carrying out the provisions of this Act.(2)All rules made under this Act shall be laid for not less than thirty days before the State Legislature as soon as may be after they are made and shall be subject to such decision or modification as the State Legislature may make during the session in which they are so laid or the session immediately following.(3)Any decision or modification so made by the State Legislature shall be published in the Official Gazette, and shall, thereupon, take effect.
