Section 17 in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
17. Power to make rules.
(1)The Governor may, by notification, make rules for the purpose of carrying into effect the provisions of this Act.(2)[ In particular and without prejudice to the generality of powers in sub-section (1), the State Government in consultation with the Lokayukt may by rules provide for the mode and manner of selection of Chairperson and Members of the [Divisional Vigilance Committee] [Inserted by M.P. Act No. 20 of 1994 (w.e.f. 8-6-1994).], their honorarium and other allowances, conditions of service, staff of the committee and allied matters.](3)[] [Renumbered by M.P. Act No. 20 of 1994 (w.e.f. 8-6-1994).] All rules made under this section shall be laid on the table of the Legislative Assembly.
