Section 18 in The Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972
18. Power to make rules.
(1)The State Government may by notification in the Official Gazette and subject to the condition of previous publication make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power such rules may be made to provide for all or any of the matters expressly required or allowed by this Act to be prescribed by rules.(3)All rules made under this section shall be laid for not less than thirty days before the State Legislature as soon as possible after they are made and shall be subject to rescission by the State Legislature or to such modifications as the State Legislature may make during the session in which they are so laid or the session immediately following.(4)Any rescission or modifications so made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect.
