Section 33 in The Jammu and Kashmir State Forest Corporation Act, 1978
33. Power to make rules.
(1)The Government may, within one year of the commencement of this Act by notification in the Government Gazette, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing powers such rules may provide for all or any of the following matters, namely :-(a)the manner in which the Sinking Fund shall be established, maintained, invested and applied under section 20;(b)the procedure in respect of liability under section 23 including the provision of appeal if any, in respect thereof;(c)any other matter which has 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 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 two successive sessions, and if, before the expiry c: the session in which it is so laid or the session immediately following both Houses agree that the rule should be either modified or annulled 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.
