Section 55 in Telangana Electricity Reform Act, 1998
55. Power to make Rules.
(1)The State Government may by notification make rules to carry out its functions under the provisions of the Act.(2)In particular and without prejudice to the generality of the foregoing power and matters specifically provided for in this Act, such rules may provide for all or any of the following matters, namely,-(a)the procedure to be adopted by the selection committee for discharge of functions under the Act;(b)the preparation and implementation of the transfer scheme, the transfer of assets, liabilities and personnel to Generating Companies licensees and others in the State;(c)the financing, funding, giving of guarantee to the persons involved in the generation, transmission, distribution and supply of electricity in the state; and(d)any other matter required to be or may be prescribed by rules.(3)Every rule made under this section shall immediately after it is made be laid before the Legislature of the State if it is in session and if it is not in session in the session immediately following for a total period of fourteen days which may be comprised in one session or in two successive sessions and if before the expiration of the session in which it is so laid or the session immediately following, the Legislature agrees in making any modification in the rule or in the annulment of the rule the rule shall from the date on which the modification or annulment is notified have effect only in such modified form or shall stand annulled 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.Part - XIV Effect On Existing Central Legislation
