Section 25 in The Karnataka Oil Palm (Regulation of Cultivation, Production and Processing) Act, 2013
25. Power to make rules.
(1)The Government may, by notification and after previous publication, make rules for carrying 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 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 successive sessions, as the case may be, and if before the expiry of the session in which it is so laid or the session immediately following, both the Houses agree in making modification in the rule or both the Houses agree that rule should not be made the rule thereafter, shall have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.The above translation of PÀ£ÁðlPÀJuÉÚ vÁ¼É(¸ÁUÀĪÀ½,GvÁàzÀ£É ªÀÄvÀÄÛ¸ÀA¸ÀÌgÀuÉ ¤AiÀÄAvÀæt)C¢ü¤AiÀĪÀÄ, 2013 (2013 gÀPÀ£ÁðlPÀ C¢ü¤AiÀĪÀĸÀASÉå :56) be published in the official Gazette under clause (3) of Article 348 of the Constitution of India.
