- All rules made by the [Government] [The words 'Provincial Government', were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the word 'Provincial' was omitted by the Adaptation (Amendment) Order of 1950.] under this Act shall be published in the [Official Gazette] [Substituted for the words 'Fort St. George Gazette' by the Adaptation Order of 1937.] and in the Official Gazette of the district affected thereby, and shall, thereupon, have the force of law. Such rules may be cancelled or varied by like notification.Powers of Government exercisable, from time to time. - All powers conferred by this Act on the Government may be exercised, from time to time, as occasion requires.
