(1)The State Government may, by notification in the official Gazette, make rules for the purpose 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, -(a)the authorities to be prescribed under sub-clause (d) of clause (4) of section 2;(b)the allowances and pensions payable to and other conditions of service of the Lokayukta and an Upalokayukta;(c)the form and manner in which [a complaint] [Substituted By Act 31 Of 1986 W.E.F. 16.6.1986.] may be made;(d)the powers of a civil court which may be exercised by the Lokayukta or an Upalokayukta under clause (f) of sub-section (2) of section 11;(e)the salary, allowances, recruitment and other conditions of service of the staff and employees of the Lokayukta or Upalokayukta under sub-section (2) of section 15;(f)inquiries against [Government servants] [Substituted by Act 31 of 1986 w.e.f. 16.6.1986.] under section 19;(g)any other matter for which rules have to be made [or are necessary] [Substituted by Act 31 of 1986 w.e.f. 16.6.1986.] under this Act.(2A)[ Any rule made under this Act may be made with retrospective effect and when such a rule is made the reasons for making the rule shall be specified in a statement laid before both Houses of the State Legislature, subject to any modification made under sub-section (3) every rule made under this Act shall have effect as if enacted in this Act.] [Inserted by Act 30 of 1991 w.e.f. 8.8.1991.](3)Every rule made under this Act shall be laid as soon as may be after it is made, 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 session immediately following both Houses agree in making any modification in the rule or both Houses 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.
