Section 44 in The Gujarat Ownership Flats Act, 1973
44. Power to make rules.
(1)The State Government may, subject to the condition of previous publication by notification in the Official Gazette, make rules for carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rule may provide for all or any of the following matters, namely:(a)under Section 3, 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 disclosure shall be made and the documents of which true copies shall be given by the promoter.(b)under Section 4, the particulars to be contained in the agreement for sale and the documents or copies thereof to be attached to such agreement;(c)under Section 10 the period within which the promoter shall submit an application for registration of a co-operative society or a company;(d)under Section 11, the period within which the promoter shall execute the conveyance;(e)any other matter which has to be, or may be, prescribed by rules.(3)All rules made under this section shall be laid for not less than thirty days before the State Legislature as soon as may be after they are made and shall be subject to rescission by the State Legislature or to such modifications as the State Legislature may make during the session in which they are so laid or the session immediately following.(4)Any rescission or modifications so made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect.
