(1)The State Government may, by notification in the Official Gazette, make rules to carry out the provisions 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)fee an allowances may be payable to the members of the search committee.(b)the manner of provisional attachment under sub-section 1(c) of section 33.(c)the manner of sending the order of attachment along with the material to the Special Court under sub-section (2) of section 33 and 34;(d)the manner of transmitting the letter of request under sub-section (2) of section 40;(e)the form and the time for preparing in each financial year the budget for the next financial year, showing the estimated receipts and expenditure of the Lokayukta under section 43 ;(f)the form for maintaining the accounts and other relevant records and the form of annual statement of accounts under sub-section (1) of section 45 ;(g)the form and manner and the time for preparing the returns and statements along with particulars under sub-section (1) of section 45 ;(h)the form and the time for preparing an annual report giving a summary of its activities during the previous year under sub-section (1) of section 54;(i)any other matter which is to be or may be prescribed.
