Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Scheduled Castes, Scheduled Tribes And Other Backward Classes (Reseration Of Appointment Etc.,) (Amendment) Act, 2004 7 of 2004 [23 February 2004] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 13 Karnataka Scheduled Castes, Scheduled Tribes And Other Backward Classes (Reseration Of Appointment Etc.,) (Amendment) Act, 2004 7 of 2004 [23 February 2004] An Act further to amend the Karnataka Scheduled Castes, Scheduled Tribes and Other Backward Classes (Reseration of Appointment etc.,) Act, 1990 Whereas it is expedient further to amend the Karnataka Scheduled Castes, Scheduled Tribes and Other Backward Classes (Reseration of Appointment etc.,) Act, 1990 (Karnataka Act 7 of 1991) for the purposes herein after appearing; Be it enacted by the Karnataka State Legislature in the fifty fifth year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Karnataka Scheduled Castes, Scheduled Tribes and Other Backward Classes (Reservation of Appointment etc.,) (Amendment) Act, 2004. (2) It shall come into force on such date as the State Government may by notification appoint. 2. Amendment Of Section 13 :- In section 13 of the Karnataka Scheduled Castes, Scheduled Tribes and Other Backward Classes (Reservation of Appointment etc.,) Act, 1990, after sub-section (2), the following shall be inserted, namely:- "(3) 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 expiry of the session in which it is so laid or the session immediately following the session or successive sessions aforesaid both Houses agree in making any modifications in the rule or both Houses agree that the rule should not be made, the rule shall thereafter hae 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."