Section 56 in The M.P. Vidyut Sudhar Adhiniyam, 2000
56. Power to make rules.
(1)The State Government may, by notification, make rules to carry out the purposes of the Act.(2)In particular, and without prejudice to the generality of the foregoing power and matters specifically provided for in this Act, such rule may provide for all or any of the following matters, namely :-(a)the procedure to be adopted by the Selection Committee for discharge of functions under the Act;(b)the salaries and allowances payable to members and other terms and conditions of service applicable to members; and(c)the preparation and implementation of the transfer schemes, the transfer of assets, liabilities and personnel to effect the re-organisation of the Board.(3)Every rule made under this section shall be laid, as soon as may be after it is made, on the table of the State Legislative Assembly.
