Section 19 in THE KARNATAKA PRISON DEVELOPMENT BOARD ACT, 2021
19. 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)Government shall make rules within six months of notification of this Act.(3)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:-(i)regarding the terms and conditions of inviting experts, under section(ii)regarding the quorum and procedure of the meeting, under sub- section (iv) of section 5;(iii)regarding method of recruitment and condition of service of officers and employees of the Board, under section 7;(iv)regarding the purposes for which the Prison Development Fund shall be used, under sub-section (2) of section 10;(v)the manner of investing the excess money, under sub-section (3) of section 10;(vi)regarding conditions of borrowing any sum required by the Board for the purposes of this Act, under section 11;(vii)the manner and form of Budget, under sub-section (1) of section 14;(viii)the form and manner of Annul Statement of accounts of the Board, under sub-section (1) of section 15; and(ix)to make rules, to carry out the purposes of the Act.(4)Every rule made by the Government 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, and it, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree 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 under that rule.
