Section 20 in Haryana State Industrial Security Force Act, 2003
20. Power to make rules.
(1)The Government shall, in addition to the rule making powers conferred on it by any other provisions of this Act, have power to make rules generally to carry out all or any of the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for, -(a)regulating the classes, ranks, grades, pay and remuneration of members of the Force and their conditions of service in the Force;(b)regulating the powers and duties of members of the Force authorised to exercise any functions by or under this Act;(c)fixing the period of service for members of the force;(d)prescribing the description and quantity of arms, accoutrements, clothing and other necessary articles to be furnished to the members of the Force;(e)prescribing the places of residence of members of the Force;(f)institution, management and regulation of any fund for any purpose connected with the administration of the Force;(g)regulating the punishments and prescribing authorities to whom appeals may be preferred from orders of punishments, or remission of fines or other punishments, and the procedure to be followed for the disposal of such appeals;(h)regulating matters with respect of Force custody under this Act including the procedure to be followed for taking persons into custody;(i)regulating matters with respect to disposal of cases relating to offences under this Act and specifying places in which persons convicted under this Act may be confined;(j)the terms and conditions subject to which members of the Force may be deputed under section 9 and the charges thereof.(2)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 and if before the expiry of the session in which it is so laid or the session immediately following, the legislative assembly agrees that the rules should be either modified or annulled, 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 the rule.
