Section 10 in The Salary and Allowances of Leader of Opposition in Legislative Assembly Act, 1978
10. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes 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 rates at which rent shall be payable by the family of a deceased Leader of the Opposition for the use of furnished residence occupied by him under clause (b) of sub-section (2) of section 4;(b)the travelling and daily allowances admissible to the Leader of the Opposition under section 5;(c)the telephone and secretarial facilities admissible to the Leader of the Opposition.(3)Every rule made under this section shall be laid, as soon as may be after it is made, before the House of the State Legislature, while it is in session, for a total period of ten days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, the House agrees in making any modification in the rule or the House agrees 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.
