Section 5 in Kerala State Handloom Weavers' Co-operative Society (Special ProviSions) Act, 1960
5. Power to make rules for facilitating amalgamation.
(1)The Government may, by notification in the Gazette, make rules providing for such incidental consequential or supplementary matters am their opinion are necessary for fully and effect fully carrying out the purposes of this Act.(2)All rules made under this Act shall be laid for not less than seven days before the Legislative Assembly, as soon has possible after they are made and shall be subject to such modifications,whether by way, of repeal or amendment, as the Legislative Assembly may make during the session in which they are so laid or the Session immediately following.
