Section 13 in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
13. Power of State Government to make rules.
(1)The State Government may make rules for carrying out the purposes of this Act [and any rule made under this sub-section may be made so as to have retrospective effect] [Added by Act No.10 of 1971.].(2)All rules made under this Act shall have effect as if enacted in this Act.(3)[ Every rule made under this Act, shall immediately after it is made, be laid before each House of the State Legislature if it is in session and if it is not in session, in the session immediately following for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiration of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or in the annulment of the rule, the rule shall, from the date on which the modification or annulment is notified in the [Telangana] [Added by Act No.10 of 1971.] Gazette have effect only in such modified form or shall stand annulled 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.]
