Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA CHILDREN (DELEGATION OF POWERS OF GOVERNMENT) RULES, 1967 CONTENTS 1. Short title and commencement 2. Definitions 3. Powers of the State Government that may be delegated to the Chief Inspector KARNATAKA CHILDREN (DELEGATION OF POWERS OF GOVERNMENT) RULES, 1967 In exercise of the powers conferred by sub-section (2) of Section 37 read with Section 100 of the Karnataka Children Act, 1964 (Karnataka Act 19 of 1964), the Government of Karnataka hereby makes the following rules the draft of the same having been published in Notification No. GSR 436 (PHS 346 SJD 66), dated the 28th September, 1967, in Part IV, Section 2-C(i) of the Karnataka Gazette, dated 12th October, 1967, namely 1. Short title and commencement :- (1)These rules may be called the Karnataka Children (Delegation of Powers of Government) Rules, 1967. (2)They shall come into force at once. 2. Definitions :- In these rules, unless the context otherwise requires. (a)"Act" means the Karnataka Children Act, 1964; (b)"Section" means a section of the Act. 3. Powers of the State Government that may be delegated to the Chief Inspector :- (1) The powers conferred on Government under any or all of the following sections may be delegated to the Chief Inspector under sub-section (2) of Section 37, namely. (i) Section 38(1); (ii) Section 67(1); (iii) Section 87(1), (2) and (4); (iv) Section 89(1) and (2), and (v) Section 96. (2) The Chief Inspector shall exercise any or all of the powers delegated to him in accordance with sub-rule (1) subject to any general or special orders that Government may make in this behalf.