(1)The Government may, make, rules either prospectively or retrospectively, to carry out the purpose of this Act.(2)In particular and without prejudice to the generality of the above said power, in such rules provisions may be made for the following, namely:-(a)all matters connected with election or nomination of members by the State Sports Council or the District Sports Council;(b)the resignation of members in the State Sports Council, District Sports Council, Corporation Sports Council, Municipal Sports Council, Town Sports Council, Block Sports Council, Village Sports Council etc and filling up of consequent vacancies and other casual vacancies;(c)the maintenance of accounts by the State Sports Council and the District Sports Council and the publication of audited statement of accounts and the reports of auditors;(d)the restrictions and conditions, subject to which the State Sports Council or the District Sports Council may enter into contract or hold or dispose of property;(e)the manner in which the meeting of State Sports Council, District Sports Council, Corporation Sports Council, Municipal Sports Council, Town Sports Council, Block Sports Council, Village Sports Council etc. shall be summoned and procedure of such meeting and other related matters;(f)conditions of service of the Officers and staff of the State Sports Council and the District Sports Council;(g)powers, duties and functions of the Secretary and Standing Committee of the State Sports Council and the District Sports Council;(h)the Sports Council constituted under this Act shall prepare budgets and the manner and time limit for submission to the District Sports Council or State Sports Council or the government, as the case may be;(i)the procedure to be followed by Appellate Tribunal under sub-section (5) of Section 41;(j)any other matter which is required to be or may be prescribed under this Act.(3)Every rule made under this Act shall be laid, as soon as may be after it is, made, before the Legislative Assembly, while it is in session, for a total period of fourteen 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 Legislative Assembly makes any modification in the rule or decides that the rule should not be made, the rule shall thereafter have effect only in such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
