Section 57 in Karnataka Electricity Reform Act, 1999
57. Power to make rules.
(1)The State Government may, by notification after previous publication make rules to carry out the purposes of this Act .(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:(a)the procedure to be adopted by the selection committee for the discharge of the functions under the Act ;(b)the preparation and implementation of the transfer scheme, the transfer of assets, liabilities and personnel to the KPTC , licensees and others in the State; and(c)the financing, funding, giving of guarantee etc., to the persons involved in the generation, transmission, distribution and supply of electricity in the State.(d)Any other matter required to be or which may be prescribed by rules(2)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 session or in two 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 rule, or both Houses agree that the rules should not be made, and notify such decision in the official Gazette, the rules 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 without prejudice to the validity of anything previously done or omitted to be done under that rule.Part-XIV Effect on Existing Central Legislation
