Section 23(2A) in The Karnataka Lokayukta Act, 1984
(2A)[ Any rule made under this Act may be made with retrospective effect and when such a rule is made the reasons for making the rule shall be specified in a statement laid before both Houses of the State Legislature, subject to any modification made under sub-section (3) every rule made under this Act shall have effect as if enacted in this Act.] [Inserted by Act 30 of 1991 w.e.f. 8.8.1991.]
