Section 30 in Karnataka Marriages (Registration and Miscellaneous Provisions) Act, 1976
30. Power to make rules.
(1)The State Government, may, by notification and after previous publication, make rules to carry 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 following matters, namely:-(a)the duties and the powers of the Registrar;(b)the manner in which the memorandum shall be filed;(c)the registers or records required to be kept under this Act;(d)the custody in which the registers and records are to be kept and the preservation of such records;(e)powers and duties of the Marriage Tax Officers;(f)manner and procedure for the levy and collection of marriage tax;(g)manner of determining the expenses of a marriage;(h)rules subject to which grants may be made under section 14;(i)facilities that may be granted under section 14;(j)such other matter as is required to be prescribed under this Act;(k)any other matter for which there is no provision or no sufficient provision in this Act and for which provision is, in the opinion of the State Government, necessary for giving effect to the purposes of the Act.(3)Every rule made under this section shall be laid as soon as may be, after it is made, before each House of the State Legislature, 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 in which it is so laid or the sessions immediately following, both Houses agree in making any modifications 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 such rule.
