Section 79 in Kerala University of Fisheries and Ocean Studies Act, 2010
79. Powers of Government to make Rules.
(1)The Government may, by notification in the Gazette, make rules, not inconsistent with the provisons of this Act, for the purpose of exercising the powers and discharging the duties conferred or imposed on the Government by this Act.(2)Every rule made under this section 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 the expiry of the session in which it is so laid or the session immediately following, the Legislative Assembly makes any modifications in the rule or decides that the rule should not be made, the rules 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.
