Section 22 in Andhra Pradesh School Education Regulatory and Monitoring Commission Act, 2019
22. Power to make rules.
(1)The State Government may, by notification publish in the Official Gazette, make rules in consultation with the Commission for carrying out the provisions of this Act.(2)Without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely :-(a)procedure to follow by the members in the discharge of their functions;(b)the inspection of School Education Institutions;(c)the form and manner in which the accounts shall be maintained by the Commission under Section 15 of this Act;(d)such other matters as may be required for proper functioning of the Commission.(3)Every rule made under this Act shall, immediately after it is made, be laid before the Legislature of the State, if it is in session and if it is not in session, in the next 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 of the State agrees in making any modification in the rule or in the annulment of the rule, the rule shall, from the date on which the modification or annulment 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.
