23. Power to make or issue to include power to add, to amend, vary or rescind order, etc.
Where, by any Rajasthan law, a power to make or issue order, rules, regulations, schemes, forms, bye-laws or notifications is conferred, then that power includes a power exercisable in the like manner and subject to the like sanction and conditions (if any), to add, to amend, vary or rescind any orders, rules regulations, schemes, forms, bye-laws or notifications so made or issued.
