Section 16 in The Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974
16. Power to make rules.
(1)The State Government, may, after previous publication, by notification, make rules to carry out the purposes of the 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:-(i)the form of declaration under section 6 ;(ii)the time within which and the manner in which the credit agency should send a copy of the instrument referred to in section 9;(iii)prescribing the officer for purposes of section 12.(3)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 or more successive sessions, and if before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall from the date on which the modification or annulment is notified by the State Government in the official Gazette 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.
