Section 10 in The Karnataka Agricultural Credit Pass Book Act, 1984
10. Power to make rules.-
(1)The State Government may, by notification, in the official Gazette and after previous publication, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the form in which pass book may be issued under sub-section (1) of section 4;(b)the form to be used for an application and the fee therefor under subsection (2) of section 4;(c)the manner in which the revenue officer may, make, or cause an inquiry to be made under sub-section (4) of section 4;(d)the fees required to be paid for a duplicate pass book under sub-section (6) of section 4; and(e)any other matter which has to be, or may be prescribed under this Act.(3)Every rule made under this section or any other provisions of 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 immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rules should not be made, the rule shall from the date on which the modification or annulment is notified by the Government in the official Gazette 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.
