Section 40 in Punjab Bhagwan Valmik Ji Tirath Sthal (Ram Tirath) Shrine Board Act, 2016
40. 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)the form and manner in which the registers are to be maintained under section 20;(b)the scrutiny of the entries in the registers under section 21;(c)the manner in which inquiry is to be conducted under section 24;(d)the authority to which and the manner in which appeal is to be preferred under section 28;(e)the form and manner in which the budget is to be prepared under section 31;(f)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;(g)the returns, accounts or other information to be submitted by the officer authorized by the Board;(h)the preservation, maintenance, management and improvements of the properties and buildings of the Shrine;(i)the preservation of idols and images in temples; and(j)any other matter which is to be or may be prescribed under this Act.(3)Every rule made under this section, shall be laid, as soon as may be, after it is made, before the House of the State Legislature while it is in session for a total period of ten 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 successive sessions as aforesaid, the House agrees in making any modification in the rule or the House agrees 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 be. However, any such modification or annulment shall be without prejudice to the validity of anything previously done or omitted to be done under that rule.
