Section 17 in Karnataka State Public Records Act, 2010
17. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the period after which public records of permanent nature may be accepted under clause (b) of sub-section (2) of section 3;(b)the manner in which and the conditions subject to which public records can be destroyed under clause (d) of sub-section (1) of section 6;(c)the manner in which periodical review of classified public records for downgrading shall be undertaken under clause (f) of sub-section (1) of section 6;(d)the manner in which the records officer will report to the Director under clause (k) of sub-section (1) of section 6;(e)the manner in which and the conditions subject to which public records may be destroyed or disposed of under sub-section (1) of section 8;(f)the manner in which and the conditions subject to which records of historical or national or State importance may be made available to research scholar under sub-section (2) of section 11;(g)exceptions and restrictions subject to which public records may be made available to a research scholar under sub-section (1) of section 12;(h)the allowances payable to members of the Board under sub-section (3) of section 13;(i)the matters with respect to which the Board may perform its functions under clause (d) of section 14;(j)any other matter which is required to be, or may be, prescribed.(3)Every rule made under this Act shall be laid, as soon as may be after it is made, before each House of 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 immediately following the session or the successive sessions aforesaid, 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.
