Section 27 in The Kerala Ground Water (Control and Regulation) Act, 2002
27. Power to make rules.
(1)The Government may, be notification in the Gazette, make rules to carry out the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for the following matters, namely:-(a)service conditions of the members of the Authority(b)procedure for convening meeting of the Authority and other matters ancillary thereto(c)power and functions of the Secretary of the Authority(d)duties and service conditions of the staff of the Authority(e)any other manner of issuing notification under sub-section (3) of section 6;(f)format of application form permit and the certificate or registration under various sections of this Act:(g)mode of keeping and maintaining samples of soil and other materials as per clause (d) of sub section (1) of section 15;(h)for specifying the Appellate Authority and the fee payable along with the appeal memorandum under sub-section (1) of section;(i)any other matter which is required to be or may be prescribed.(3)Every rule made under this Act shall be laid as soon as may be after it is made, before the Legislative Assembly, while it is in session, for a total period of fifteen 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 Legislative Assembly makes any modification in the rule or decides 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 any thing previously done under that rule.The Kerala Legislative Assembly passed this Bill on the 1st day of August 2002.
