Section 69 in Karnataka Improvement Boards Act, 1976
69. Rules.
(1)The Government may, by notification and after previous publication, make rules to carry out the purposes 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)allowances payable to the Chairman and non-official members;(b)the manner and form in which any contract of the Board may be executed under section 11;(c)the further particulars to be furnished in the application for sanction of a scheme under section 16;(d)the manner of payment of betterment tax;(e)the procedure, conditions and restrictions subject to which and the form in which the Board may let on hire, lease, sell or otherwise convey any movable or immovable property;(f)the amount of money to be kept by the Board in the Government Treasury;(g)the form in which, and the time within which, the budget estimates of the Board shall be prepared and submitted to the Government;(h)any other matter for which rules have to be made or necessary under this Act.(3)In making a rule under this section, the Government may provide that a person guilty of a breach thereof shall be punishable with fine which may extend to one hundred rupees and in the case of continuing breach, with additional fine which may extend to fifty rupees for every day during which such breach continues after receipt of a notice from the Board requiring such person to discontinue the breach.(4)A rule under this Act may be made with retrospective effect and when such a rule is made the reasons for making the rule shall be specified in a statement laid before both Houses of the State Legislature. Subject to any modification made under sub-section (5) every rule made under this Act shall have effect as if enacted in this Act.(5)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 the successive session 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 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 previously done under such rule.
