Section 20 in The Rajasthan Sati (Prevention) Act, 1987
20. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules for carrying out the provisions of this Act.(2)Every rule made under sub-section (1) shall be laid as soon as may be after it is so made before the House of State Legislature while it is in session for a total period of thirty days which may be comprised in on session or two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid the House agrees in making any modification in the rule or agrees 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.
