Section 42 in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
42. Power to make rules.
(1)The Government, after consultation with the Board, an Authority or Commission, may by notification make rules to carry out the functions of the Board and to carry out the purposes of this Act:Provided that consultation with the Board, an Authority or Commission shall not be necessary on the first occasion of the making of rules under this section;Provided further that the Government shall take into consideration of any suggestions which the Board, an Authority or Commission may make in relation to the amendment of such rules after they are made.(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely,-(a)the procedure of compounding offences;(b)the powers of inspection, and powers to examine and secure attendance;(c)the terms of office of members, their allowances and other conditions of service;(d)the functioning and conduct of meetings ;(e)the functions and powers of the Authority or Commission; and(f)any other matter which has to be or may be made by rules.(3)The Government may, in making any rules under this section, provide that a contravention of or failure to comply with the rules shall be an offence and penalize in respect of such offence a fine not exceeding the sum of one lakh rupees or imprisonment for a term not exceeding three months or both and, in the case of a continuing offence, a further fine not exceeding two thousand five hundred rupees for every day or part thereof during which such offence continues after conviction in the court of Judicial First Class Magistrate.(4)Every rule made under this Act shall immediately after it is made, be laid before the State Legislature if it is in session, and if it is not in session, in the session immediately following for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiration of the session in which it is so laid or the session immediately following, the Legislature agree in making any modifications in the rule or in the annulment of the rule, the rule shall, with effect from the date of notification of such modification of annulment in the Andhra Pradesh Gazette is notified have effect only in such modified form or shall stand annulled, 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.
