Section 54 in The State Of Himachal Pradesh Act, 1970
54. Power to make rules
(1)The Central Government may, by notification in the Official Gazette, make rules to give effect to the provisions of this Act.(2)Every rule made under this section shall be laid as soon as may be after it is made before each House of Parliament while it is in session for a total period of thirty 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, both Houses agree in making any modification in the rule or both Houses agree 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.THE FIRST SCHEDULE[See section 19(1)]AMENDMENT OF THE CONSTITUTION (SCHEDULED CASTES) ORDER, 1950(1)In paragraph 2, for the figure "XIII", the figure "XIV" shall be substituted, and in paragraph 4, for the portion beginning with the wards, figures and letter "and any reference in Parts IVA and X of the Schedule," and ending with the words and figures "the first day of November, 1966," the following shall be substituted, namely :-"any reference in Parts IVA and X of the Schedule to a State or to a district or other territorial division thereof shall be construed as a reference to the State, district or other territorial division constituted as from the first day of November, 1966; and any reference in Part XIV to a State or to a district or other territorial division thereof shall be construed as a reference to the State, district or other territorial division constituted as from the day appointed under clause (b) of section 2 of the State of Himachal Pradesh Act, 1970".(2)In the Schedule, after Part XIII, the following Part shall be inserted, namely:--"PART XIV. - Himachal Pradesh
