Section 14 in The Gujarat Ministers' Salaries and Allowances Act, 1960
14. Power of State Government to make rules and orders.
- [(1) The State Government may, be notification in the Official Gazette make rules or orders for carrying out the purpose of this Act.] [This sub-section was substituted by Gujarat 21 of 1980, Section 2.](2)Any rule or order made under this section may be made so as to be retrospective to any date not earlier than the 1st May 1960.(3)Rules or orders made under this section shall have effect as if enacted in this Act.(4)[ All rules and orders 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 rescission by the State Legislature or such modification as the State Legislature may make during the session in which they are so laid or the session immediately following.(5)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect.] [Sub-sections (4) and (5) were added by Gujarat 3 of 1972, Section 6 (w.e.f. 17-03-1972).]
