Section 25 in The Karnataka Apartment Ownership Act, 1972.
25. Power to make rules-
(1)The State Government may, subject to the condition of previous publication, by notification in the official Gazette, make rules for carrying intoeffect the provisions of this Act.(2)Every rule made 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 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 from the date on which the modification or annulment is notified by the State Government in the official Gazette 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 previouslydone under that rule.
