Section 29 in Jharkhand Control of Crimes Act, 2002
29. Power to make rules.
(1)The State Government may by notification in the Official Gazette make rules consistent with the provisions of this Act for carrying out the purposes of the Act.(2)Every rule made by the Government under this Act shall be laid, as soon as may be after it is made, before the [Jharkhand Legislative] [Substituted for 'each House of the State Legislature' as per Adapting Notification (Reproduced at the beginning of this Act)] Assembly while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, the [House] [Substituted as per Adapting Notification (Reproduced at the beginning of this Act)] agree in making any modification in the rule or the [House] [Substituted as per Adapting Notification (Reproduced at the beginning of this Act)] 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.
