Section 8 in The Haryana Legislative Assembly (Facilities to Members) Act, 1979
8. Power to make rules.
(1)The State Government may make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules in respect of the following matters, namely :-(a)any matter which is required by this Act to be prescribed;(b)the conditions and limitations for payment of advance under section 3;(c)the form in which application may be made, and the information to be contained in the application, under section 4;(d)the form in which the deed may be executed, [and the manner in which the advance shall be paid] [Substituted by Haryana Act 26 of 1980.] under section 5;(e)interest, and penal interest in case of default.(3)Every rule made under this section shall be laid as soon as may be after it is made before the House of 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 in which it is so laid 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 rules 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.[Inserted by Haryana Act 3 of 1981.]
