Section 21 in Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004
21. Power to make rules.
(1)The Government may, by notification after previous publication make rules for carrying out the purposes of this Act.(2)Every rule made under this Act, shall be laid as soon as may be after it is made before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two or more successive sessions and if before the expiry of session in which it is so laid or the session immediately following both Houses agree in making any modification in any such rule or both Houses agrees 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.
