Section 9 in The Gujarat Regularisation of Unauthorised Development Act, 2001
9. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, and subject to condition of previous publication, make rules for carrying out the purposes of this Act:Provided that if the State Government is satisfied that circumstances exist which render it necessary to take immediate action, it may dispense with the previous publication of any rule to be made under this Act.(2)In particular and without prejudice to the generality of the foregoing provisions such rules may provide for all or any of the following matters, namely:-(a)the period within which and the manner in which a notice shall be served under sub-section (2) of section 3 and the manner of publication of substance of notice under clause (c) of that sub-section;(aa)[ the rates of fees under sub-section (2) of section 3;] [Clause (aa) inserted by Gujarat 12 of 2003, dated 31st March 2003 (w.e.f. 12-05-2003).](b)the form in which a certificate shall be issued under sub-section (3) of section 3;(c)the period within which a certificate shall be obtained under sub-section (3) of section 3;(cc)[ the terms and conditions subject to which unauthorised development may be allowed to carry out and regularised under clause (aa) of sub-section (2) of Section 3.] [Clause (cc) inserted by Gujarat 10 of 2002, dated 6th April 2002 (w.r.e.f 25-11-2001)](d)any other matter, which is to be or may be prescribed.(3)All rules made under this section shall be laid for not less than thirty days before the State Legislature as soon as possible after they are made, and shall be subject to rescission by the State Legislature or to such modification as the State Legislature may make, during the session in which they are so laid or the session immediately following.(4)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette, and shall thereupon take effect.
