Section 40 in The Karnataka Prohibition Of Beggary Act, 1975
40. Rules.-
(1)The Government may by notification make rules generally for the purpose of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for,-(a)the constitution of the committees and institutions and their powers, duties and functions;(b)the constitution of the Board of Visitors, its powers, duties and functions;(c)the submission of returns and statements and reports and the preparation and submission of annual receipts and expenditure and the annual administration report by the Central Relief Committee and the local committees;(d)the auditing of accounts;(e)the constitution of a Board of Appeal, its powers, duties and functions;(f)the transfer of beggars from one institution to another and on such conditions as may be prescribed from one State to another;(g)prescribing the form of bonds required to be taken under the provisions of this Act; and(h)any other matter in respect of which rules are required to be or may be made under this Act.(3)The power of the Government to make rules under this Act shall be subject to the condition of previous publication.(4)Every rule made under this Act 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 immediately following the session or 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 from the date on which the modification or annulment is notified by the Government in the official Gazette have effect only in such modified form or be of no effect, as the case may be, so however, that any modification or annulment shall be without prejudice to the validity of anything previously done under such rule.(5)All rules made by the Government under this Act shall be published in the official Gazette both in English and Kannada.
