Section 31 in Karnataka Khadi and Village Industries Act, 1956
31. Rules.
(1)The State Government may, by notification in the [Karnataka Gazette] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.], 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 term of office and the terms and conditions of service of the Chairman and other members of the Board under section 4;] [Substituted by Act 16 of 1978 w.e.f. 11.5.1978.](b)the manner and form in which contracts shall be entered into under section 12;(c)the functions of the Board under section 13;(d)the other particulars of the programme under section 15;(e)the form in which and the date before which the supplementary programme shall be submitted under section 17;(f)the form in which and the date before which the supplementary budget shall be submitted under section 25;(g)the manner in which the annual report shall be prepared and forwarded to the State Government under section 26;(h)the manner of maintenance of accounts and preparation of annual statement of accounts under section 28;(i)remuneration, allowances and other conditions of service of members of the staff of the Board and the [functions of [the Chief Executive Officer and the Financial Adviser and Chief Accounts Officer] [Substituted by Act 9 of 1973 w.e.f. 8.5.1973.]] of the Board;(j)any other matter which is or may be prescribed under this Act.(2A)[ A rule 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 the Houses of the State Legislature. Subject to any modification made under sub-section (3), every rule made under this Act shall have effect as if enacted in this Act.] [Inserted by Act 21 of 1983 w.e.f. 8.7.1983.](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, 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.] [Inserted by Act 9 of 1973 w.e.f. 8.5.1973.]
