Section 30 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
30. Power to make rules.
(1)The Government may, by notification in the Official Gazette, make rules for the purpose of carrying out the provisions of this Act.(2)Without prejudice to the generality of the foregoing power, the Government may make rules to provide for-(a)the form of statement of claim under sub-section (1) of section 14;(b)the payment of compensation in cash or bonds;(c)the delegation of powers conferred on any officer under this Act;(d)the manner of holding inquiries under this Act;(e)the manner of service of any order or notice made or issued under this Act; and(f)any other matter which is to be, or may be, prescribed under this Act.(3)All rules made under this Act shall be laid as soon as may be after they are so made, before the House of the State Legislature, while it is in session, for a period of not less than fourteen days, which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which they are so laid, or of the session immediately following, the House of the State Legislature makes any modification in any of such rules, or resolves that any such rule should not be made, such rule 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 thereunder,
