Section 11 in The Rajasthan Lands (Restrictions on Transfer) Act, 1976
11. Power to make rules.
(1)The Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)Without prejudice to the generality of the foregoing provision, such rules may provide for all or any of the following matters, namely:-(a)the particulars which an application to be made under subsection (1) of section 5 shall contain;(b)the authority to which an appeal may be filed under subsection (1) of section 6, the form in which such appeal may be filed and the particulars which such appeal contain:(c)any other matter which is required to be or may be prescribed.(3)Every rule made under this section shall be laid, as soon as may be after it is made, before the 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 oi the session immediately following the session or the successive session 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.
