Section 31 in The Kerala Buildings (Lease and Rent control) Act, 1965
31. Power to make rules.
(1)The Government may make rules to carry out the purposes of this Act.(2)Without prejudice to the generality of the foregoing power, such rules may provide for -(a)all matters expressly required or allowed by this Act to be prescribed;(b)the procedure to be followed by the Rent Control Courts, Accommodation Controllers and appellate authorities in the performance of their functions under this Act;(c)the manner in which notices and orders under this Act shall be given or served;(d)setting ex parte orders passed under this Act;(e)applications for making legal representatives of deceased persons parties to proceedings under this Act and the time within which such applications shall be preferred;(f)the order of priority in which buildings have to be allotted among the applicants;(g)the officers or classes of officers who may be appointed as inspectors.(3)In making a rule under this section, the Government may provide that a person who contravenes any of the provisions thereof shall be punishable with fine which may extend to two thousand rupees.(4)The power to make rules under this section shall be subject to the condition of the rules being made after previous publication.(5)All rules made under this section shall be published in the Gazette.(6)Every rule made under this Act and every notification issued under section 25 shall be laid as soon as may be after it is made or issued before the Legislative Assembly for a total period of fourteen 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 the Legislative Assembly makes any modification in the rule or notification or decides that the rule or notification should not be made or issued, the rule or notification shall thereafter have effect only in such modified form or be or 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 or notification.
