Section 61 in SRI JAGADHGURU MURUGARAJENDRA UNIVERSITY ACT, 2020
61. Power to make rules by the State Government.- (1) The State
Government may make rules, by notification, to carry out the purposes of this Act.(2)Every rule made under this Act shall be laid as soon as may be after it is madebefore each House of the State Legislature while it is in session for a total period ofthirty days which may be comprised in one session or in two or more successivesessions, and if, before the expiry of the session immediately following the sessionor the successive sessions aforesaid, both Houses agree in making any modificationin the rule or both Houses agree that the rule should not be made, the rule shallthereafter have effect only in such modified form or be of no effect, as the case maybe, so however, that any such modification or annulment shall be withoutprejudice to the validity of anything previously done under that rule.The above translation of ಶ್ರ ೀ ಜಗದ್ಗು ರು ಮುರುಘರಾಜೇಂದ್ರ ವಿಶ್ವ ವಿದ್ಯಾ ಲಯಅಧಿನಿಯಮ, 2020 (2021ರ ಕರ್ನಾಟಕ ಅಧಿನಿಯಮ ಸಂಖ್ಯಾ :21) be published in the officialGazette under clause (3) of Article 348 of the Constitution of India.VAJUBHAI VALAGOVERNOR OF KARNATAKABy Order and in the name ofthe Governor of Karnataka,(K.DWARAKANATH BABU)Secretary to GovernmentDepartment of Parliamentary Affairsand Legislation.
