Section 12(2) in The Karnataka State Civil Services (Regulation of Transfer of Medical Officers and other Staff) Act, 2011
(2)Any rule made under this Act may be made with retrospective effect and when such a rule is made, the reasons for making the rule shall be specified in a statement to be laid before both Houses of the State Legislature and subject to any modification made under sub-section (3), every rule made under this Act shall have effect as if it is enacted under this Act.
