Section 20 in The Orissa Lokpal and Lokayuktas Act, 1995
20. Power to make rules.
(1)The State Government may, make rules for the purpose of carrying out all or any of the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing provision, 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 allowance and other conditions of service of the Lokpal and Lokayuktas;(c)the time within which, and the form in which, complaints may be made and the documents which shall accompany such complaints;(d)the powers of a Civil Court which may be exercised by the Lokpal or a 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 after it is made, before the State Legislature for a total period of fourteen days which may be comprised in one session or in two or more successive sessions and if before the expiry of the said period the Legislature agrees in making any modification in the rule or in the annulment in the rule, 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 any annulment shall be without prejudice to the validity of anything previously done under that rule.
