Section 41 in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
41. Power to make rules.
(1)The State Government may, by notification, make rules for carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for -(a)the particulars which the Registers may contain and to be maintained under sub-section (4) of section 3;(b)scheme for training and rehabilitation under sub-section (8) of section 3;(c)members to be included in the District Level Committee to be constituted under section 20;(d)the powers and duties of officers specified under sub-section (2) of section 24;(e)the functions to be under taken and powers to be exercised under sub-section (3) of section 24 by the Commissioner; in the matters of supervision, control over and direction to recognized service organization; and(f)any other matter which is required to be or may be prescribed .(3)All rules made under this Act shall be laid, as soon as may be, after they are so made, before the House of the State Legislature, while it is in session, for a period not less than fourteen days which may be comprised in one session or in two successive sessions and, if before the expiry of the session in which they are so laid or of session immediately following, the House of the State Legislature makes any modification in any of such rules or resolves that any such rules should not be made, such rules shall, 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 or anything previously done thereunder.
