Section 13A in Chhattisgarh Rent Control Act, 2011
13A. [ Power to make rules. [Added by C.G. Act No. 3 of 2015, dated 31.12.2014.]
(1)The State Government may, by notification in the Official Gazette, make Rules to carry out all or any of 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 the 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 two or more successive sessions and if, before the expiry of the session in which it is so laid or the session immediately following, the House agrees in making any modification to the Rule or the House agrees that the Rule should not be made, as the case may be, and notifies such decision in the Official Gazette,the Rule shall from the date of publication of such notification have effect only in such modified form or be of no effect, as the case may be, however any such modification or annulment shall be without prejudice to the validity of anything previously done or omitted to be done under that Rule.]
