Section 17 in The United Provinces(Temporary) Accommodation Requisition Act, 1947
17. Rule-making power.
- The State Government may, by notification in the official Gazette, make rules to give effect to the purposes of this Act.(2)[ Laying of rules, etc. before legislature. All rules made under this Act shall as soon as may be after they are made, be laid before each House of the State Legislature, while it is in session for a total period of not less than thirty days, extending in its one session or more than one successive sessions, and shall unless some later date is appointed, take effect from the date of their publication in the Gazette subject to such modification or annulments as the two Houses of the legislature may, during the said period, agree to make, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.] [Instituted by U.P. Act 38 of 1972. vide Section 6 (w.e.f. Sept. 30, 1972)]
