(1)The Government may, by notification, make rules for carrying out all or any of the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing provisions, such rules may provide for,-(a)the authorities for the purpose required to be prescribed under sub-clause (iii) of Clause (c) of Section 2;(b)the allowances and pension payable to and other conditions of service of, the Lokayukta and Upa-Lokayukta;(c)the form in which complaints may be made and the fees if any, which may be charged in respect thereof;(d)the powers of Civil Court which may be exercised by the Lokayukta or Upa-Lokayukta;(e)any other matter which is to be or may be prescribed or in respect of which this Act makes no provision or makes insufficient provision and provision is in the opinion of the Government necessary for the proper implementation of this Act.(3)Every rule made under this Act shall immediately after it is made, be laid before each House of 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, both Houses agree in making any modification of the rule or in the annulment of the rule, the rule shall from the date on which such modification or annulment is notified have effect only in such modified form or have 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 none under that rule.
