Section 5 in The Bombay Forward Contracts Control Act, 1947
5. Power of Provincial Government to make rules and add to, etc., articles of association.
(1)If the Provincial Government is of opinion that, it is expedient to do so, the Provincial Government may at any time add to, vary or rescind any rules made by a recognised association or may make any rules for all or any of the matters', specified in sub-sections (1) to (4) of Section 3, or require such association to add to, vary or rescind its articles of association.(2)Rules, or any addition to, or variation or rescission of, rules made under sub-section (1) shall be subject to the condition of previous publication.Provided that the Provincial Government may in the interest of the trade or in public interest dispense with the condition of previous publication.(3)Rules or any addition to or variation or rescission of, rules made under this section shall be published in the Official Gazette and shall be deemed to have been made by the recognised association.
