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49. Power of State Government to make rules and laying Thereof. (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) measures to provide diagnostic facilities relating to HIV or AIDS, Antiretroviral Therapy and Opportunistic Infection Management to people living with HIV or AIDS and for the prevention of spread of HIV or AIDS in accordance with the guidelines under section 14; (b) qualification and experience for the appointment of a person as an Ombudsman under clause (a) or rank of officer of the State Government to be designated as Ombudsman under clause (b) of sub-section (1) of section 23; (c) terms and conditions of services of Ombudsman under sub-section(2) of section 23; (d) manner of inquiring into complaints by the Ombudsman under sub-section (1) and maintaining of records by him under sub-section (3) of section 24; (e) manner of making the complaints to the Ombudsman under section 25; and (f) manner of recording pseudonym in legal proceedings under clause (a)of sub-section (1) of section 34. (3) Every rule made by the State Government under this Act shall be laid, as soon as may be, after it is made before the Legislature of that State.    |
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