Section 43 in Chitkara University (Establishment and Regulation) Act, 2008
43. Power to make rules.
(1)The Government may, by notification in the Official Gazette, make rules for carrying out the provisions of this Act.(2)Without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)matter to be prescribed under clause (d) of sub-section (4) of section 42; and(b)other matters which are required to be, or may be, prescribed by rules under this Act.(3)All the rules made under this Act shall be laid, as soon as may be after they are so made, before the State Legislative Assembly, while it is in session, for a period of not less than ten days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which they are so laid or of the session immediately following, the State Legislature makes any modification in any of such rules or agrees that any such rules should not be made, such rules 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 thereunder.
