Section 33 in Puducherry Buildings (Lease and Rent Control) Act, 1969
33. Power to make rules.
- [(1) The Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.] [Substituted by Act 15 of 1970 w.e.f 01.08.1969.](2)Without prejudice to the generality of the foregoing power, such rules may provide for -(a)all matters expressly required or allowed by this Act to be prescribed;(b)the procedure to be followed by Controllers and appellate authorities in the performance of their functions under this Act;(c)the manner in which notices and orders under this Act shall be given or served;(d)setting aside ex-parte orders and orders of dismissal for default passed under this Act;(e)applications for making legal representatives of deceased persons, parties to proceedings under this Act and the time within which such applications shall be preferred;(f)the procedure to be followed in taking possession of a building and in disposing of the articles found therein at the time of taking possession; and(g)the fee leviable in respect of applications and appeals under this Act.(3)In making a rule under this section, the Government may provide that a person who contravenes any of the provisions thereof shall be punishable with fine which may extend to one thousand rupees.(4)All rules made and all notifications issued under this Act shall be laid, as soon as may be after they are made or issued, before the Legislative Assembly, Puducherry, while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions, and it before the expiry of the session in which they are so laid or the session immediately following, the Legislative Assembly makes any modification in the rule or modification in the rule or notification or decides that the rule or notification should not be made or issued, the rule or notification shall thereafter 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 or notification.
