Section 19 in Haryana Evacuee Properties (Management and Disposal) Act, 2008
19. Powers to make Rules.
(1)The State Government may, by notification in the Official Gazette, rules make rules to carry out the purposes of this Act including management and disposal of evacuee properties and maintenance of records, as may be necessary from time to time.(2)Every rule made under this Act shall be laid, as soon as may be, after it is made, before the House of the State Legislature, while it is in session. If the House agrees in making any modification in the rule or the House 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.
