Section 31 in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986
31. Power to make rules.
(1)The Government may , by notification, make rules for carrying out the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the time within which, and the manner in which an intimation referred to in sub-section (3) of section 5 shall be given;(b)salary and allowances and condition of service of the officers and servants of the Company;(c)the manner in which the money in any provident fund or other fund under section 25 shall be dealt with;(d)any other matter which is required to be, or may be prescribed.(3)Every rule made by the Government 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 immediately following the session or the successive sessions aforesaid, 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.
