9. Power to make rules - (1) The Central Government may, by notification in the Official Gazette, make rules for carrying out the purpose of this Act.

(2) [(Note: Ins. by Act 63 of 1984, sec.8) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for -

(a) The form and manner in which, and the person by whom, any list of presents referred to in such section (2) of section 3 shall be maintained and all other matters connected therewith, and

(b) The better co-ordination of policy and action with respect to the administration of this Act.

[(Note: Sub-section (2) renumbered as sub-section 3 thereof by Act 63 of 1984, sec.8) (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 successive sessions, and if before the expiry of the session in which it is so laid or the session immediately following 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.