Section 22 in The Orissa General Clauses Act, 1937
22. Power to make to include power to add to, amend, vary or rescind, orders, rules or by-laws.
- Where, by an Orissa Act, a power to make or issue notifications, orders, schemes, rules, by-laws or forms, is conferred, then that power includes a power exercisable in the like manner and subject to the like sanction and conditions, (if any) to and to, amend, vary or rescind any notifications, orders, schemes, rules, by-laws or forms so made or issued.
