Section 30 in Himachal Pradesh Bovine Breeding Act, 2019
30. e-Power to make rule.
(1)The Government may, by notification in the Rajpatra (e- Gazette), Himachal Pradesh, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, the Government may make such rules, as may provide for any other matter which has to be or may be prescribed.(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 fifteen days, which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session in which it is so laid or the sessions immediately following, the Legislative Assembly makes any modification in any of such rules, or agrees, that any such rules should not be made, the such rules shall thereafter have effect only in such modified form or be of no effect, as the case may be, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done.
