Section 106 in The West Bengal Correctional Services Act, 1992
106. Power to make rules.—
(1)The State Government may by notification make rules for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the matters which under any provision of this Act, are required to be prescribed or to be provided for by rules.(3)All rules made under this Act shall be laid, as soon as may be after they are made, before the State Legislature.
