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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(3) in The Textiles Committee Act, 1963

(3)The Central Government may, by notification in the Official Gazette, amend, vary or rescind any regulation which it has sanctioned; and thereupon the regulation shall have effect accordingly, but without prejudice to the exercise of the powers of the Committee under sub-section (1).
Additional Information6
For Textiles Committee's Employees (Medical Benefits) Regulations, 1968, see Gazette of India, 31-5-1969, Pt. III, Section 4, p. 325, for Textiles Committee's Employees (Discipline and Appeal) Regns., 1968, see Gazette of India, 13-12-1969, Pt. III, section 4, p. 714; For Textile Committee's Employees (Seniority) Regulations, 1968, see Gaz. India, 26-12-1970, Pt. III, Section 4, page 3077. For Textile Committee's Employees (Recruitment) Regulations, 1968, see Gaz. India, 26-12-1970, Pt. III, Section 4, page 3077, Mill-made and Powerloom Cotton Made-up Articles (Handkerchiefs) Inspection Regulation, 1978 - Gazette of India, 7-10-1978, Pt. III, Section 4, page 1673. The Textiles Committee has also made Regulations establishing Inspection standards for Textile Machinery Equipment for export as well as internal consumption and specifying the type of inspection to be applied (18 Regulations in all) - See Gazette of India, 23-1-1971, Pt. III, Section 4, pages 327-349.