Section 22 in The Gujarat General Clauses Act, 1904
22. Making of rules or by-laws and issuing or orders between publication and commencement of Bombay Act [or Gujarat Act] [These words were inserted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.].
- Where, by any Bombay Act [or Gujarat Act] [These words were inserted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], which is not to come into operation on [the passing thereof] [These words 'the passing thereof' were substituted for the words 'the day on which it is first published in the Bombay Government Gazette after having received the assent of the Governor General' and 'the Act has been published as aforesaid' respectively by the Adaptation of lndian Laws Order in Council.], a power is conferred to make rules or by-laws, or to issue orders with respect to the application of the Act, or with respect to the establishment of any Court or office, or the appointment of any Judge or officer thereunder, or with respect to the person by whom, or the time when or the place where, or the manner in which, or the fees for which anything is to be done under the Act, then that power may be exercised at any time after [the passing thereof] [The words 'the passing thereof were substituted for the words 'the day on which it is first published in the Bombay Government Gazette after having received the assent of the Governor General' and 'the Act has been published as aforesaid' respectively by the Adaptation of Indian Laws Order in Council.], but rules, by-laws or orders so made or issued shall not take effect till the commencement of the Act.
