Section 143 in The Bihar and Orissa Local Self-Government Act, 1885
143. Procedure for making rules and bye-laws.
- The [State] [Substituted by the ALO for 'Provincial.'] Government before making any rules [under sub-section (1) of Section 36-D or under Section 138] [Substituted by the Bihar Act 24 of 1948 for 'under Section 138'.], and a District Board or Local Board, before making any bye-laws under Section 139, shall publish in such manner as the [State] [Substituted by the ALO for 'Provincial.'] Government deems sufficient for giving information to persons interested, the proposed rules or bye-laws, together with a notice specifying a date on or after which the same will be taken into consideration; and shall, before making such rules or bye-laws, receive and consider any objection or suggestion which may be made by any person with respect to the same before the date so,specified.Every such rule or bye-laws shall be published in the [official] [Substituted for the word 'Calcutta' by B. and O. Act 1 of 1923.] Gazette in English, and in such other language as the [State] [Substituted by the ALO for 'Provincial.'] Government directs, and such publication shall be evidence that the rule or bye-laws has been made as required by this section.
