Section 45(1) in The Gujarat Clinical Establishments (Registration and Regulation) Act, 2021
(1)The State Government may, by notification in the Official Gazette, subject to the condition of previous publication, make rules for carrying out the purposes of this Act:Provided that if the State Government is satisfied that the circumstances exist which render it necessary to take immediate action, it may dispense with the previous publication of any rule to be made under this Act.
