Section 17 in The Karnataka State Minorities Commission Act 1994
17. Power to make rules.-
(1)The Government may, after previous publication by notification, in the official Gazette, make rules for the purposes of carrying out the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for,-(a)to determine the status of Chairman of the Commission;(b)the salary, allowances and other emoluments payable to the Chairman, the allowances payable to other members of the Commission and other conditions of service.(c)any other matter which is to be or may be prescribed in pursuance of the provisions of the Act and that provision is in the opinion of the Government, necessary for the prop-er implementation of 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 the sessions aforesaid both Houses agree in making any modifications 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 with-out prejudice to the validity of anything previously done under that rule.
