(1)The State Government may, after previous publication, by notification, make rules for the purpose of carrying out the provisions of this Act, and such rules may be general for all irrigation works or may be special for one or more irrigation works, as may be specified in such rules.(2)Without prejudice to the generality of the foregoing power, such rules may be made in respect of the following matters:-(a)the proceedings of any officer who under any provision of this Act is required or empowered to take action in any matter;(b)the amount of and charges to be made under this Act;(c)the economic use of water supplied from any irrigation work;(d)the manner in which and the officer by whom complaints, as to the inadequacy of means of crossing shall be investigated under section 10;(e)regulating the period of opening and closing of channels distributaries and sub-distributaries of irrigation works.(3)All rules made under this Act shall, subject to any modification made under sub-section (4), have effect as if enacted in this Act.(4)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 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 modification in the rules or both Houses agree 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.
