Section 78 in Karnataka Court-Fees and Suits Valuation Act, 1958
78. Power of State Government to make rules.
(1)The State Government may by notification in the official Gazette, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, rules may be made to provide for or regulate all or any of the following matters, namely:-(a)the fees chargeable for serving and executing processes issued by the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.] Revenue Appellate Tribunal and by the Revenue courts;(b)the remuneration of the persons necessary to be employed for the service and execution on such processes;(c)the fixing by Deputy Commissioners of the number of persons necessary to be employed for the service and execution of such process;(d)the guidance of Deputy Commissioners in the exercise of their powers under Chapter VI;(e)[ to (j) [xxx] [Omitted by Act 10 of 2003 w.e.f. 1.4.2003.](3)All rules made under this Act shall be laid as soon as may be after they are made before the State Legislative Assembly while it is in session, for a total period of thirty days which may be comprised in one session or in two or more sessions and if before the expiry of that period, the State Legislative Assembly makes any modification in the rules or directs that any rule shall not have effect, the rules shall thereafter have effect only in such modified form or be of no effect, as the case may be.
