Section 21 in The Punjab General Clauses Act, 1898
21. Provisions applicable to making of rules or bye-laws after previous publications.
- Where, by any Punjab Act, [-] [The words 'or East Punjab Act' omitted by Adaptation of Laws Order,, 1951.] a power to make rules or bye-laws is expressed to be given subject to the condition of the rules or bye-laws being made after previous publication, then unless such Act otherwise provides, the following provisions shall apply namely:-(1)the authority having power to make the rules or bye-laws shall, before making them, publish a draft of the proposed rules or bye-laws for the information of persons likely to be affected thereby;(2)the publication shall be made in such manner as the authority deems to be sufficient, or if the condition with respect to previous publication so requires, in such manner as the [Government concerned] [Substituted for the words 'Central Government or as the case may be, the Provincial Government' by the Adaptation of Laws Order, 1951.] prescribes;(3)there shall be published with the draft a notice specifying a date on or after which the draft will be taken into consideration;(4)the authority having power to make the rules or bye-laws, and where the rules or bye-laws are to be made with the sanction, approval or concurrence of another authority, that authority also, shall consider any objection or suggestion which may be received by the authority having power to make the rules or bye-laws from any person with respect to the draft before the date so specified;(5)the publication in the [Official Gazette] [Substituted for the words 'Gazette' by the Adaptation of Laws Order, 1937.] of a rule or bye-law purporting to have been made in exercise of a power to make rules or bye-laws after previous publication shall be conclusive proof that the rules or bye-laws have been duly made.
