23. Power to make to include power to add to, amend, vary or rescind orders, rules or by.
- laws.-Where, by any Act, a power to make or issue notifications, orders, schemes, rules, forms, or bye-laws is conferred, then that power includes a power exercisable in the like manner and subject to the like sanction and conditions (if any) to add to, amend, vary or rescind any notification, orders, schemes, rules, forms, or bye-laws so made.
