Section 30 in The Karnataka Societies Registration Act, 1960.
30. Power to make rules.-
(1)The State Government may by notification in the official Gazette make such rules as may be necessary for carrying out the purposes of this Act.(1A)Without prejudice to the generality of the provision of sub-section (1), the State Government may fix such fees and fines for the following, namely:-(a)For the registration of Societies under sub-section (1) of section 8.(b)For appeal before Karnataka Appellate Tribunal under sub-section (3) of section 8, sub-section (3) of section 9 and sub-section (3) of section 10.(c)For filing of charge in Memorandum of Association under sub-section (2) of section 9.(d)For filing of change of name, rules and regulations under sub-section (2) of section 10.(e)Filing of the List and Balance sheet and Income and Expenditure account under section 13.(f)Fines under sections 13 and section 28.(g)Fee for enquiry under section 25.1(2)All rules made under this Act shall be laid, as soon as may be, after they are made, before each 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 in two or more sessions and if before the expiry of the said period, either House of the State Legislature makes any modification in the rules or directs that the rules shall not have effect and if the modification or direction is agreed to by the other House, the rules shall thereafter have effect only in such modified form or be of no effect, as the case may be.
