Section 12 in The Karnataka Selection Of Candidates For Admission To Medical, Dental And Engineering Courses (Special Provisions) Act, 2004
12. Power to make rules.
(1)The Government may, by notification in the official Gazette, make rules not inconsistent with the provisions of this Act for the purpose of carrying into effect the provisions of this Act.(2)Every Order made under section 10 and every rule made under this section shall be laid, as soon as may be after it is made, before each House of the State Legislature if it is in session and if it is not in session in the session immediately following 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 expiration of the session in which it is so laid or the session immediately following both Houses agree in making any modification in the order or rule or in the annulment of the order or rule, the order or rule shall from the date on which the modification or annulment is notified, have effect only in such modified form or shall stand annulled 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.
