Section 27 in Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996
27. Power to make rules.
(1)The Government may, by notification in the Gazette, make rules either prospectively or retrospectively for carrying out all or any of the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for the following matters namely:-(a)manner of certificate to be issued by the Competent Authority under section 3;(b)manner of application for community certificate under section 4;(c)procedure and manner of issue of community certificate under sub-section (1) of section 5;(d)manner of constitution of Screening Committee for verification of community certificate under sub-section (1) of section 6;(e)Manner of constitution of the Scrutiny Committee for verification of community certificates under section 8 and the detailed procedure for its functioning as specified in sub-section (3) of section 11;• Procedure for appeal under sub-section (1) of section 12;• Any other matter required or allowed by this Act to be prescribed.(3)Every rule made under this Act shall be laid, as soon as may be after it is made, before the Legislative Assembly while it is in session for a total period of fourteen days, which may be comprised in one session or in two successive sessions and if before the expiry of the session in which it is so laid or the session immediately following, the Legislative Assembly makes any modification in the rule or decides that the rules shall not be made, the rules 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 rules.
