Section 33 in Champaner-Pavagadh Archaeological Park World Heritage Area Management Authority Act, 2006
33. Power to make Rules.
(1)The State Government may, by notification in the Official Gazette, subject to the condition of previous publication, make rules to carry out the purposes of this Act:Provided that if the State Government is satisfied that the circumstances exist which render it necessary to take immediate action, it may dispense with the previous publication of any rule to be made under this section.(2)All rules made under this section shall be laid for not less than thirty days before the State Legislature as soon as possible after they are made and shall be subject to the rescission by the State Legislature or to such modification as the State Legislature may make during the session in which they are so laid or the session immediately following.(3)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette, and shall thereupon take effect.
