Section 16 in THE KARNATAKA EPIDEMIC DISEASES ACT, 2020.
16. Power to make rules and regulations.- (1) The Government may, by notification in the Gazette, make rules either prospectively or retrospectively
for the purpose of carrying into effect the provisions of this Act.(2)Every rule and regulation 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 isin session for a total period of thirty days which may be comprised in one session or two more successive sessions and if before expiry of the session inwhich it is laid or the session immediately following; both houses agree in making any modification in the rule or regulations or decides that the ruleand/or regulation should not be made, the rule or regulation shall thereafter have effect only in such modified form or be of no effect, as the case may be, sohowever, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule or regulation.
