Section 58 in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
58. Rules.
(1)The Executive Council may make Rules consistent with this Act, Regulations and ordinances.(2)The Rules may provide for,-(a)giving of notice of meeting to the members of each authority, of the dates of meeting and of the business to be transacted at the meetings and also for keeping a record of the proceedings of meetings;(b)the procedure to be followed at meetings and the number of members required to form the quorum for meetings; and(c)all matters solely concerning such authority and not provided for by this Act, or the Regulations.(3)Every rule made under this section shall come into force on the date it is approved by the Executive Council.Chapter-VI Finance and Accounts
