Section 28 in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005
28. Power to make rules.
(1)The Government may, by notification in the Government Gazette, make rules to carry out the purposes of the Act.(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for-(a)the manner in which charts and records shall be maintained;(b)the limits beyond which the compensation shall not exceed in respect of any area;(c)the manner in which appeal under section 20 shall be made or disposed of;(d)any other matter which has to, 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 the State Legislature and if both Houses of the Legislature agree that the rule should not be made or should be modified, the rule shall, thereafter, be of no effect or have the effect in such modified form as the case may be :Provided, however, any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
