Section 102X in Karnataka Municipal Corporations Act, 1976
102X. Power of the Government to make rules.
(1)The Government may, after previous publication, by notification, make rules to carry out the purposes of this Chapter:Provided that no previous publication shall be necessary for any rule made for the first time after the commencement of this Chapter.(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for,-(a)all matters expressly required and allowed in this Chapter or any other law to be prescribed;(b)conduct of business of the meetings and inspections of the Board;(c)regulate or prohibit the moving of any resolution or making or any motions on or the discussion of any matter unconnected with the municipal administration;(d)prescribe the accounts to be kept by the Board, the manner in which such accounts shall be audited and published;(e)prescribe the forms of all registers, reports and returns, the manner in which such registers shall be maintained, the dates on which the reports and returns shall be made and the officers to whom they shall be sent, as also of warrants and notices of sale.
