Section 22 in Arunachal Pradesh Forest and Special Tiger Protection Force Act, 2012
22. Boards of Studies.
(1)The Government may, by notification in the official Gazette, 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)Regulating the classes, ranks, grades, pay and remunerations of supervisory officers and members of the Force and their conditions of service in the Force;(b)Regulating the powers and duties of Supervisory Officer and members of the Force authorized to exercise any functions by or under this Act;(c)Fixing the period of service for supervisory officers and members of the Force,(d)Prescribing the description and quantity of arms, accoutrement's, clothing and other necessary articles to be furnished to the member of the Force;(e)Prescribing the places of residences of the Force;(f)Institutions, managements and regulation of any fund or any purpose connected with the administration of the Force ;(g)Regulating the punishment and prescribing the authorities to whom appeal shall be preferred from orders of punishment and the procedure to be followed for the disposal of such appeal;(h)Any other matter which has to be or may be prescribed(3)Every rule made under this section shall be laid as soon as may be after it is made, before the Legislative Assembly of Arunachal Pradesh while it is in session for a total period of 10 days which may be comprised of one session or two successive sessions and if before the expiry of the session in which it is so laid or the session immediately following the State Assembly agrees in making any modification in the rule or agrees that the rules should not be made, the rules 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.
