Section 21 in The General Clauses Act, 1977 (1920 A. D.)
21. Power to make, to include power to add to, amend, vary or rescind, orders, rules or bye-laws.
- Where, by any Act or Regulation, a power to issue notifications, orders, rules or bye-laws is conferred then that power includes a power, exercisable in the like manner and subject to the like sanction and conditions (if any), to add to, amend, vary or rescind any notifications, orders, rules or bye-laws so issued.
