Section 17 in Kerala Escheats and Forfeitures Act, 1964
17. Power of Government to make rules.
(1)The Government may, by notification in the Gazette, make rules for the purpose of carrying into effect the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the superintendence and disposal of escheats abandoned property and unclaimed articles;(b)the manner in which property shall be managed by the Government under section 10 or section 11E.(c)the procedure to be observed in public auctions under this Act ;(d)any other matter which has to be, or may be, prescribed.(3)Every rule made under this Act shall be laid as soon as may be after it is made before the Legislative Assembly while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if before expiry of the session in which it is so laid or the session immediately following, the Legislative Assembly agrees that the rule should be either modified or annulled, the rule shall thereafter have effected only in such modified from 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.
