Section 51 in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
51. Power to make rule.
(1)The State Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following matters, namely :-(a)the declaration form under clause (b) of sub-section (1) of section 10;(b)the honorarium, travelling allowance and daily allowance to be paid to each member under sub-section (1) of section 16;(c)any other minor punishment under clause (c) of section 26;(d)the conditions and manner of operating accounts by the office bearer or a member of the Committee under sub-section (4) of section 28 ;(e)the manner and form of budget under sub-section (1) of section 32;(f)the rules for doing the audit of accounts under sub-section (1) of section 34;(g)the form of register and manner of its maintenance under subsection (1) of section 42;(h)any other matter which is to be, or may be, prescribed under this Act.(3)Except when rules are made for the first time, rules made under this Act shall be subject to the condition of previous publication :Provided that, if the State Government is satisfied that circumstances exist which render it necessary to take immediate action, it may, after recording the reasons therefor in the notification, dispense with the previous publication, of any rule to be made under this section.(4)Every rule made under this section 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 successive sessions, and if, before the expiry 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 both Houses agree that the rule should not be made, and notify such decision in the Official Gazette, the rule shall from the date of publication of such notification 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 or omitted to be done under that rule.
