Report No. 201

(K) Rules to be framed by State Government:

We have provided that the State Government may make rules for implementation of the provisions of the Act and that the rules will be published in the State Gazette. This is provided in section 12.

"12. Rule making powers- (1) The State Governments may make rules for the purpose of enforcement of the provisions of this Act and publish the same in the State Gazette.

(2) The rules referred to in sub-section (1) shall be laid before the legislature within a period of one month from the date of publication of the rules in the State Gazette as stated in subsection (1)."

The Draft of the Bill is annexed with this Report. We recommend accordingly.

Justice M. Jagannadha Rao
Chairman

R.L. Meena
Vice Chairman

Dr. D.P. Sharma
Member-Secretary

Dated: 31st August, 2006