Section 27 in Chhattisgarh Right of Youth to Skill Development Act, 2013
27. Power to make rules and regulations.
(1)The State Government shall have the powers to make rules to carry out the purposes of this Act.(2)The State Authority shall have the powers to make regulations, subject to the provisions of this Act, to carry out the purposes thereof.(3)Every rule or regulation made under this Act, shall be laid, as soon as may be after it is made, before 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 immediately following the session or the successive sessions aforesaid, the House agrees in making any modification or the House agrees that the rule or regulation, as the case may be, should not be made, the rule or regulation, as the case may be, shall thereafter have effect only in such modified form or be of no effect, as the case may be, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under the rule or regulation, as the case may be.
