7. Provisions regulating the making of rules after previous publication.
- Where, by an Act to which this Chapter applies, a power to make rules is expressed to be given, subject to the condition of the rules being made after previous publication, the following provisions shall apply, namely:-(a)the authority having the power to make the rules shall, before making them, publish a draft of the proposed rules;(b)the publication shall be made in such manner as that authority deems to be sufficient, or, if the condition with respect to previous publication so requires, in such manner as the [Central Government or, as the case may be, the [State] [These words were substituted for the word 'Government' by the Adaptation of Laws Order, 1937.] Government] prescribes;(c)there shall be published with the draft a notice specifying a date at or after which the draft will be taken into consideration;(d)the authority having power to make the rules, and, where the rules 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 from any person with respect to the draft, before the date so specified;(e)the publication in the [Official Gazette] [These words were substituted for the words 'Fort St.George Gazette' by the Adaptation of Laws Order, 1937.] of a rule purporting to have been made in exercise of a power to make rules after previous publication, shall be conclusive proof that the rule has been duly made.
