Section 50(2) in The Guardians and Wards Act, 1977 (1920 A.D.)
(2)Rules under clauses (a) and (i) of sub-section (1) shall not have effect until they have been approved by [the Government,] [Substituted by Act X of Svt. 2010 for, 'His Highness'.] nor shall any rule under this section have effect until it has been published in the Jammu and Kashmir Government Gazette.
