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Protection of Children from Sexual Offences Act, 2012 45. Power to make rules.- 1. The Central Government may, by notification in the Official Gazette, make rules for carrying out 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. the qualifications and experience of, and the fees payable to, a translator or an interpreter, a special educator or any person familiar with the manner of communication of the child or an expert in that field, under sub-section (4) of section 19; sub-sections (2) and (3) of section 26 and section 38; b. care and protection and emergency medical treatment of the child under sub-section (5) of section 19; c. the payment of compensation under sub-section (8) of section 33; d. the manner of periodic monitoring of the provisions of the Act under sub-section (1) of section 44. 1. 2. 3. Every rule made under this section shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, 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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