Section 54 in The Himachal Pradesh Lokayukta Act, 2014
54. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules to carry out the provisions 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 form of complaint referred to in clause (b) of sub-section (1) of section 2;(b)the post or posts in respect of which the appointment shall be made after consultation with the Himachal Pradesh Public Service Commission under the proviso to sub-section (3) of section 9 of the Act;(c)the salaries, allowances and other conditions of service of Secretary and other officers and staff in consultation with the Lokayukta under sub-section (4) of section 9;(d)other matters for which the Lokayukta shall have the powers of a civil court under clause (vi) of sub-section (1) of section 22;(e)the manner of sending the order of attachment alongwith the material to the Special Court under sub-section (2) of section 24;(f)the manner of transmitting the letter of request under sub-section (2) of section 31;(g)the form and the time for preparing in each financial year the budget for the next financial year, showing the estimated receipts and expenditure of the Lokayukta under section 35;(h)the form for maintaining the account and other relevant records and the form of annual statement of account under sub-section (1) of section 37;(i)the form and manner and the time for preparing the returns including annual return and Statements alongwith particulars and giving a summary of its activities during the previous year under section 38.(j)the form of annual return to be filed by a public servant under sub-section (5) of section 39;(k)the minimum value for which the competent authority may condone or exempt a public servant from furnishing information in respect of assets under the proviso to section 40; and(l)any other matter which is to be or may be prescribed.
