Section 16 in Karnataka Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1972
16. Power to make rules.
(1)The State Government may, subject to the condition of previous publication, by notification in the official Gazette, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the particulars as respects the design and the materials to be used in the construction of the building and the other information and documents to be disclosed, the manner in which discloser to be made and the documents of which true copies shall be given by the promoter;(b)the particulars to be contained in the agreement for sale and the documents or copies thereof to be attached to such agreement;(c)the period within which the promoter shall submit an application for registration of a co-operative society or a company;(d)the period within which the promoter shall execute the conveyance;(e)any other matter which has to be, or may be, prescribed under this Act.(3)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 successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall from the date on which the modification or annulment is notified by the State Government in the official Gazette 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.
