Section 30 in The Punjab Land Improvement Schemes Act, 1963
30. Power to make rules
. - (1) The State Government may by notification and after previous publication, make rules for carrying out the purposes 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 manner in which the draft scheme under section 5 shall be prepared and the other matters and particulars which may be included therein;(b)the manner in which a scheme shall be published under sub-section (2) of section 7;(c)the manner in which the expenses incurred in carrying out the works under subsection (4) of section 14 may be recovered;(d)the form in which the statement under section 16 shall be prepared and the manner in which the amounts mentioned therein may be recovered;(e)the scale of fees for obtaining certified copies of documents, plans and maps relating to a scheme; and(I)all other matters allowed or required by this Act to be prescribed.(3)Every rule made under this section shall be laid as soon as may be after it is made before [-] [The words 'each House of' omitted by the Adaptation of Punjab Laws Order, 1970.] the State Legislature while it is in session for a total period of ten 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 laid or the session immediately following, [the Legislature] [Substituted for the words 'both Houses' by ibid.] agree in making any modification in the rule or [the Legislature] [Substituted for the words 'both Houses' by ibid.] 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.
