Section 9 in Karnataka Regularisation of Unauthorised Constructions in Urban Areas Act, 1991
9. Power to make rules.
(1)The State Government may, by notification, after previous publication make rules for the purpose of carrying into effect the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing provisions, such rules may provide for,-(a)manner of enquiry to be held under [sub-section (2)] [Substituted by Act 27 of 1995 w.e.f. 3.6.1995] of section 6;(b)[ the powers and duties of the [Competent Authority] [Clause (b) to (d) inserted by Act 9 of 1994 w.e.f. 1.8.1992];(c)[ xxx] [Omitted by Act 27 of 1995 w.e.f. 3.6.1995](d)the period within which the sale deed under sub-section (2) of section 7 shall be executed;](e)[] [Re-lettered by Act 9 of 1994 w.e.f. 1.8.1992] the amount to be paid under section 7;(f)[] [Re-lettered by Act 9 of 1994 w.e.f. 1.8.1992] any other matter for which rules have to be made or are necessary under this Act.(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 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 in which it is so laid or the session immediately following both Houses agree in making any modification in the rule or both Houses agree that the rules 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.
