(2)The power to make regulations under Sub-section (1) shall be subject to the following conditions, namely :(i)a draft of the regulations shall be published in three consecutive issues of the Official Gazette;(ii)the same shall have no effect until approved by Government after such publication and until such approval has also been published in the Official Gazette; and(iii)Government may, at any time, by notification cancel any regulation published under the provisions of this section.
