Section 7 in Andhra Pradesh Scheduled Castes (Rationalisation of Reservations) Act, 2000
7. Power to make rules.
(1)The Government may, by notification in the Andhra Pradesh Gazette, make rules to carryout the purposes of this Act.(2)In particular and without prejudice to the generality, of the foregoing powers, such rules may provide for all or any of the following matters, namely: -(a)fixation or adjustment of roster points in respect of Scheduled Castes including for women among them for the purposes of public service;(b)procedure to be followed in case of non-availability of eligible persons for compliance with clauses (a) to (d) of section 3; and(c)any other matter which has to be or may be prescribed.(3)Every rule made under this Act shall immediately after it is made, be laid before the Legislative Assembly of the State, if it is in session and if it is not in session, in the session immediately following for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiration of the session in which it is so laid or the session immediately following, the Legislative Assembly agrees in making any modifications in the rule or in the annulment of the rule, the rule shall, from the date on which the modification or annulment is notified, have effect only in such modified form or shall stand annulled 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.
