Section 34 in Gujarat Road Safety Authority Act, 2018
34. Power to make rules.
(1)The State Government may, subject to the condition of previous publication, for the period as the State Government may deem fit, make rules for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing provision, the State Government may make rules for all or any of the following matter, namely:-(a)functions to be performed by the Authority in addition to the functions provided in section 4;(b)the designation, method of appointment and other conditions of service of the officers and staff of the Authority;(c)the form and the time for preparation of annual report under section 20;(d)any other matter which is required to be, or may be, prescribed.(3)The contravention of any of the provisions which are specified in such rule shall be punishable with fine, which may extend to one thousand rupees.(4)All rules made under this section shall be published in the Official Gazette.(5)All rules made under this section shall be laid for not less than thirty days before the State Legislature as soon as possible after they are made, and shall be subject to rescission by the State Legislature or to such modifications as the State Legislature may make, during the session in which they are so laid or the session immediately following.(6)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect.
