Section 6 in The Karnataka Koragas (Prohibition Of Ajalu Practice) Act, 2000
6. Power to make rules.-
(1)The State Government by notification, after previous publication may make rules for carrying out the purposes 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 session or successive sessions, both Houses agree in making any modification in any such rule or both Houses agree that the rule should not be made, or issued, the rules shall there after have effect only in such modified form or be of no effect, as the case may be, so, however, that such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
