Section 34 in Kerala Spinners, Alappuzha (Acquisition and Transfer of Undertaking) Act, 2010
34. Power to make rules.
(1)The Government may, by notification in the Gazette, make rules to carry out the provisions 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 time within which and the manner in which an intimation referred to in sub-section (4) of section 4 shall be given;(b)the manner in which money in any provident or other fund referred to in section 14 shall be dealt with;(c)any other matter which is required to be, or may 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 amendment in the rule or decides that- the rule should not be made, the rule shall thereafter have effect only in such amended form or be of no effect, as the case may be; so however, that any such amendment or annulment shall be without prejudice to the validity of anything previously done under that rule.
