Section 38 in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
38. Power to make rules.
(1)The State Government may, after previous publication, by notification, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the term of office and manner of filling vacancies and other conditions of service of the non official members of the Authority;(b)the powers and duties and the terms and conditions of service of the employees of the Authority;(c)the manner of publication of notification under sub-section (3) of section 10;(d)the form of application under section 11;(e)the form of the permit under section 11;(f)the form of application under sub-section (1) of section 12;(g)the form of certificate of registration under sub-section (6) of section 12;(h)the form of certificate of registration and fees application under sub-section (1) of section 13;(i)the form of certificate of registration and fees under sub-section (3) of section 13;(j)the manner in which the specimens of soils or other material shall be kept and preserved under section 17 (1) (c);(k)the form in which, and the interval at which the information or return under clause (f) of sub-section (1) of section 17 shall be furnished and the particulars which such information or return shall contain;(l)specifying the appellate authority under sub-section (1) of section 41 and the fees to accompany the application for appeal;(m)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 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 the session in which it is so laid or the sessions immediately following both Houses agree in making any rule or both Houses agree that the rule should not be made, the rule thereafter shall 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.
