(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, such rules may provide for all or any of the following matters, namely :-(a)the exercise of control by officers of the police force over members when acting directly in aid of the police force;(b)regulating the organisation, appointment, conditions of service, duties, discipline, arms, accoutrements and clothing of members and the manner in which they may be called out for service;(c)conferring on members according to their office any powers, other than the power of an Executive or Judicial Magistrate, exercisable by any person under any law for the time being in force; and(d)any other matter which has to be, or may be, prescribed.(3)All rules made under this Act shall be laid, as soon as may be after they are so made, before the House of the State Legislature while it is in session for a period of not less than ten days, which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which they are so laid or the session immediately following, the House of the State Legislature makes any modification in any of such rules or resolves that any such rule should not be made, such 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 thereunder.
