Section 30 in The U.P. Sahkari Gram Vikas Banks Act, 1964
30. Power of State Government to make rules.
(1)The State Government may, after publication in the Gazette, make rules generally for carrying out the purposes of this Act, [including any rules prescribing fees in respect of any proceedings under this Act] [Deemed always to have been Inserted by U.P. Act No. 3 of 1979, vide Section 10 (w.e.f. 5th October 1978).].(2)In particular and without prejudice to the generality of the power under sub-section (1) the State Government may make rules providing for all or any of the following matters -(a)the procedure for the distraint and sale of produce of land mortgaged to a [Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.];(b)the procedure for sale of property mortgaged to a [Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.];(c)fixing the percentage under clause (c) of sub-section (3) of Section 6 for determining the limit of the debentures issued by the Board;(d)laying conditions under which the maximum amount of guarantee given by State Government under sub-section (1) of Section 8 may be increased, withdrawn restricted or modified;(e)any other matter which has to be, or may be, prescribed.(3)All rules made under this section shall, as soon as may be, after they are made, be laid before each House of the State Legislature while it is in session, for a total period of not less than 14 days extending in its one session or more than one successive sessions and shall, unless some later date is appointed, take effect from the date of their publication in the Gazette, subject to such modifications or annulments as the two Houses of the Legislature may agree to make, so however, that such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.
