Section 12 in Mizoram Private Placement Agencies (Regulation) Act, 2015
12. Power To Make Rules.
(1)The State Government may, by notification, make rules for carrying 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 and manner in which the licence is to be issued under sub-section (1) of Section 5;(b)the investigation to be conducted under sub-section (2) of Section 5;(c)terms and conditions subject to which such licence is to be issued under sub-section (3) of Section 5;(d)fees and conditions of renewal under sub-section (4) of Section 5;(e)cancellation and suspension of licence under Section 6;(f)the form and manner of appeal under sub-section (1) of Section 7;(g)other functions and duties of Private Placement Agencies under sub-section (6) of Section 8; and(h)any other matter which may be necessary to achieve the objects of this Act.(3)Every rule made under this Act shall be laid as soon as may be after it is made before the Legislative Assembly.
