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Report No. 154 47. Power to make rules.- (1) The Government may, by notification make rules for carrying out all or any of the purposes of this Act. (2) In particular and without prejudice to the generality of the foregoing power the Government may make rules,- (i) as to the payment of Honorarium to the Nyayadhyaksha, members and the Nyayapal of the Nyaya Panchayat; (ii) as to the conditions of service of the staff appointed for the purposes of the Nyaya Panchayat; (iii) as to the receipt and custody of all documents and records by or on behalf of Nyaya Panchayat and the grant of copies of judgment, orders and other records; (iv) as to the place and the manner in which the proceedings of the Nyaya Panchayat will be conducted; (v) as to the manner in which any process issued by the Nyaya Panchayat may be served; (vi) as to the particulars of the registers and records to be maintained by the Nyaya Panchayats; (vii) as to the conduct of training programme for members of Nyaya Panchayats; (viii) as to the supervision and inspection of the Nyaya Panchayat by the District Magistrate and the District and Sessions Judge in respect of specified matters; (ix) as to any other matter which is necessary to give effect to the provisions of this Act. (3) Every rule made under the Act shall immediately after it is made be laid before the Legislative Assembly of the State if it is in sessions and if it is not in session, in the session immediately following for a total period of fourteen days, which may be comprised in the session or in two successive sessions and if before the expiration of the session in which it is so laid or session immediately following the Legislative Assembly agrees in making any modification in the rules 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.    |
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