Section 21 in The U.P. Lokayukta And Up-Lokayuktas Act, 1975
21. Powers to make rules. -
(1)The State Government may, by notification in the Gazette, make rules for the purpose of carrying into effect the provisions 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 (ii) of clause (c) of Section 2;(b)the allowances and pension, if any, payable to and other conditions of service of, the Lokayukta and Up-Lokayuktas;(c)the form, if any, in which, complaints may be made and the fees, if any, which may be charged and the security, if any, for costs of person against whom an allegation is made which may be required to be furnished in respect thereof;(d)the powers of a Civil Court which may be exercised by the Lokayukta or an Up-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 State Government necessary for the proper implementation of this Act.(3)Every rule made under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions, and if during the said period, the House agrees in making any modification in the rule or the House agrees that the rule should be annulled and notifies such decision in the official Gazette the rule shall from the date of publication of such notification 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.
