Section 40 in The Punjab Slum Areas (Improvement and Clearance) Act, 1961
40. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules to carry 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 following matters, namely :-(a)the manner of authentication of notices, orders and other instruments of the competent authority;(b)the preparation of plans for the re-development of any slum area, and matters to be included in such plans;(c)the form and manner in which applications for permission under sub-section (2) of section 19 shall be made and the fees to be levied in respect of such applications;(d)the procedure to be followed by the competent authority before granting or refusing to grant permission under section 19;(e)the time within which an appeal may be preferred under Section 20;(f)the officers and local authorities to whom powers may be delegated under section 36; and(g)any other matter which has to be or may be prescribed.(3)Every rule under this section shall be laid as soon as may be after it is made before [-] [Omitted by the Adaptation of Punjab Laws Order, 1970.] the State Legislature while it is in session for a total period of ten days which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is so laid or the session immediately following, [the Legislature] [Substituted for the words 'both Houses' by the Adaptation of Punjab Laws Order, 1970.] agree in making any modification in the rule or [the Legislature] [Substituted for the words 'both Houses' by the Adaptation of Punjab Laws Order, 1970.] agree that the rule should not be made, 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 annulment shall be without prejudice to the validity of anything previously done under that rule.The Schedule(see Section 15)Principles for Determination of the Net Average Monthly Income
