The Central Reserve Police Force Act, 1949
18. Power to make rules.
- The Central Government may, by notification in the Official
Gazette, make rules1 for carrying out the purposes of this Act.
- 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 :-
- regulating the classes and grades of, and the pay, pension
and other remuneration of, members of the Force, and their conditions of service
in the Force ;
- regulating the powers and duties of officers authorised
to exercise any functions by or under this Act ;
- fixing the period of service for members of the Force;
- regulating the award of minor punishments under section 11,
and providing for appeals from, or the revision of, orders under that section,
or the remission of fines imposed under that section, and the remission of
deductions made under section 13 ;
- regulating the several or collective liability of members of
the Force in the case of the loss or theft of weapons and ammunition;
- for the disposal of criminal cases arising under this Act
and for specifying the prison in which a person convicted in any such case may
be confined. 2[(3) Every rule made under this Act 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, befores 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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