Report No. 171
45. Power of State Government to make rules.-
(1) A State Government or a Union territory Administration may in respect of matters within its purview, by notification in the Official Gazette, make rules to carry out the provisions of this Act.
(2) Every rule made by the State Government under this section shall be laid, as soon as may be after it is made, before each House of the State Legislature where it consists of two Houses, or where such Legislature consists of one House, before that House, or as the case may be, before Legislative Assembly of the Union territory where applicable.
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