Section 76 in Hindu Religious Institutions and Charitable Endowments Act, 1997
76. Power to make Rules.
(1)The State Government may, after previous publication and by notification, make such rules as may be necessary for the purposes 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 all or any of the following matters, namely,-(a)designation, powers, duties and functions of subordinate officers appointed under section 5 ;(b)regulation of emoluments, hours of work and conditions of service of Archakas under section 12, and of the temple servants under section 15;(c)pattern of temple servants under section 14 ;(d)conduct of affairs of the Advisory Committee under section 20 ;(e)duties and powers of superintendence and control, which the Commissioner, Deputy Commissioner or Assistant Commissioner has to perform or exercise generally or in respect of a notified institution under section 24 ;(f)the authority competent to constitute the committee of management under section 25 and the procedure for appointment of members of such committee and verification of their antecedents and other matters;(g)the procedure for conduct of meetings of the committee of management under section 27 ;(h)the form of appeal and the fee to be paid for filing an appeal under the Act;(i)the form and manner of submissions of annual audited accounts and property statements under section 41 ;(j)the manner of enquiry under section 43 ;(k)the inspection of documents and the fees to be levied for such inspection;(l)the fees to be levied for the issue and service of processes and notices;(m)the grant of certified copies and the fees to be levied thereof;(n)the form of budget to be submitted by the Chairman, Manager, Executive Officer or such other person under Chapter VII;(o)the percentage of audit fee;(p)the preservation, maintenance, management and improvement of the properties and buildings of Notified Institutions and Declared Institutions including architectural, sculptural and epigraphical features;(q)the particulars which an account should contain and the manner in which the accounts of Notified Institutions shall be audited and the time and place of audit and the form and contents of the auditor's report;(r)the preparation and sanction of the estimates and acceptance of tenders in respect of constructions and for supply of stocks to Notified Institutions;(s)paying expenses of a person attending an enquiry under section 50;(t)any other matter which has to be or may be prescribed under the Act.(3)Every rule made under this section and every notification issued under section 77 shall be laid as soon as may be after it is made or issued 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 or more successive sessions, and if before the expiry of the session in which it is so laid or the sessions immediately following, both Houses in making any modification in the rule or order or that the rule or order should not be made, the rule or order shall thereafter have effect only in such modified form or be of no effect, as the case may be, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule or order.
