Section 11 in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957
11. Power to make rules.
(1)The Government may subject to the condition of previous publication, by notification make rules to carry out the purposes of this Act [and such rules may be general for all irrigation works or may be special for one or more irrigation works, as may be specified in such rules.] [Inserted by Act 23 of 1961 w.e.f. 16.11.1961.](2)In particular and without prejudice to the generality of the foregoing power, such rules may provide, -(a)for the delegation of powers of the Government to such authority or authorities as may be notified;(b)for the provision of such appeals and revision as may be found necessary in respect of the orders passed by any authority to whom powers may be so delegated; and(c)for all matters expressly required or allowed by this Act to be prescribed.(3)[ A rule made under this Act may be made with retrospective effect and when such a rule is made the reasons for making the rule shall be specified in a statement laid before both Houses of the State Legislature. Subject to any modification made under sub-section (4), every rule made under this Act shall have effect as if enacted in this Act.(4)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 sessions immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule 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.] [Substituted by Act 8 of 1964 w.e.f. 27.2.1964.]
