Section 33 in The U.P. Forests Corporation Act, 1974
33. Power to make rules.
(1)The State Government may, by notification in the Gazette, make rules for carrying out the purpose 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 in which the Sinking Fund shall be established, maintained, invested and applied under Section 21;(b)the procedure in respect of surcharge under Section 24 including the provision of appeal, if any, in respect thereof;(c)any other matter which has to be or may be, prescribed.(3)All rules made under this Act shall as soon as may be after they are made be laid before each House of the State Legislature while it is in session for a total period of not less than thirty days extending in its one session or more than one successive sessions, and shall, unless some later date is appointed take effect from the date of their publication in the Gazette subject to such modifications or annulments as the two Houses of the Legislature may, during the said period, agree to make, so however that any such modifications or annulments shall be without prejudice to the validity of anything previously done thereunder.
