Section 23 in Haryana Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1973
23. Power to make rules.
(1)The State Government may make rules to provide for all matters for which provision is necessary or expedient for the purpose of giving effect to the provisions of this Act and all such rules shall be published the Official Gazette.(2)The rules framed under sub-section (1) shall be subject to previous publication.(3)Every rule made under this section shall be laid as soon as may be after it is made, before the Haryana Legislative Assembly while it is in session and if, before the expirty of the session in which it is so laid or the session immediately following, the House makes any modification in the rule or decides 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.
