Section 28 in The Punjab Industrial Facilitation Act, 2005
28. Power to make rules.
(1)The State Government may, by notification, make rules for carrying 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)prescription of the form in which the applications for clearances shall be submitted under Section 13;(b)prescription of fee for the submission of form under Section 13;(c)laying down the procedure for disposal of the applications submitted for clearances under Section 14;(d)prescription of conditions for giving concession under sub- section (1) of Section 26; and(e)any other matter which is 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 the House of the Punjab State Legislature, while it is in session, for a total period of ten days, which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session in which it is so laid or the successive sessions as aforesaid, the House agrees in making any modification in the rule, or the House agrees, that the rule should not be made, the rule 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 or omitted to be done under that rule.
