Section 21 in Nagaland Habitual Offenders Act, 1967
21.
(1)The State Government may, by notification in the officer Gazette, 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 form of notice under Section 4 and the manner in which such notice may be served ;(b)the form of the register of habitual offenders and the particulars to be entered therein;(c)the authority to whom and the manner in which any change or intended change of ordinary residence shall be notified under sub-Section (1) of Section 7 ;(d)the nature of restrictions to be observed by registered offenders whose movements have been restricted ;(e)the grant of certificate of identity to registered offenders and inspection of such certificates ;(f)the conditions under which the offenders may be permitted to leave the area to which their movements have been restricted or the corrective settlements in which they have been placed ;(g)the terms upon which offenders may be discharged from corrective settlements;(h)the working, management, control and supervision, of corrective settlements including the discipline conduct of persons placed therein;(i)the conditions for, and the manner of, approving or certifying privately-managed settlements ;(j)the appointment of non-official visitors for corrective settlements ;(k)the conditions and circumstances under which members of the family of a habitual offender may be permitted to stay with him in a corrective settlement;(l)the periodical review of the cases of all persons whose movements have been restricted or who are placed in corrective homes under this Act;(m)any other matter which is to be prescribed under this Act.(3)In making rules under this Act the State Government may provide that a contravention of the rules shall be punishable with fine which may extend to one hundred rupees.(4)Every rules made under this section shall be laid, as soon as may be after it is, made before the Nagaland Legislative Assembly while it is in session for a total period of seven days, which may be comprise in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the sessions immediately following, the Nagaland Legislative Assembly agree in making any modification in the rule or the Nagaland Legislative Assembly agree that the rule should not be made, the rule shall thereafter have effect have 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[See Section 2 (e)]IOffences under the Indian Penal Code
