Section 34 in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984
34. Power to make rules.
(1)The Government may, subject to the condition of previous publication, make rules for the purpose of carrying into effect the provisions of this Act.(2)Without prejudice to the generality of the foregoing powers, such rules may provide for,-(a)conditions of service of officers and staff to be appointed under section 3;(b)the form and manner in which the registers are to be maintained under section 6;(c)the scrutiny of the entries in the registers under section 7:(d)the manner in which the order made by the Commissioner under section 12 sanctioning the alienation of properties shall be published;(e)the manner in which enquiry is to be conducted under section 14(2);(f)the authority to which and the manner in which appeal is to be preferred under section 19;(g)the form and manner in which the budget is to be prepared under section 22;(h)the form of statements, returns, and other forms, required to be maintained by or under this Act and the manner in which these are to be maintained;(i)the returns, accounts or other information to be submitted by the trustees or other persons concerned with the administration of a Hindu Public Religious Institution or Charitable Endowment;(j)the preservation, maintenance, management and improvements of the properties and buildings of religious institutions;(k)the preservation of idols and images in temples; and(l)any other matter which is to be or may be prescribed under this Act.(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 or the session aforesaid, the Assembly makes any modification in the rule or decides that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may, so, however, that only such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
