(1)In addition to any other power to make rules hereinbefore conferred [* * *] [The words "and subject to the control of the Governor-General-in-Council" omitted by A.O.1937.] the [State Government] [Substituted by A.O. 1950, for "Provincial Government".] may make rules generally to carry out the purposes and objects of this Act [except section 3] [Inserted by A.O.1937.].
