Section 16 in Himachal Pradesh Prevention of Beggary Act, 1979
16. Power to make rules.
(1)The State Government may, by notification in the Official Gazette and subject to the condition of previous publication, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing powers such rules may provide for,-(a)the manner of authorising a purpose under clause (b) of section 2;(b)the manner in which the residence and any change of residence of a convict is required to be notified under section 9;(c)the manner in which the beggar homes established under subsection (1) of section 13 shall be maintained;(d)the conditions subject to which the institutions may be declared as beggar homes under sub-section (2) of section 13; and(e)any other matter which has to be, or may be, prescribed under the Act.(3)Every rule made under this section shall be laid, as soon as may be, after it is made, before the Legislative Assembly while it is in session for a total period of not less than fourteen 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 sessions aforesaid, the Legislative Assembly makes any modification in the rule or decides 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, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
