Section 24 in The Bihar and Orissa General Clauses Act, 1917
24. Power to make to include power to add, to amend vary or rescind, orders, rules or bye-laws.
- Where, by any Bihar and Orissa Act [or Bihar Act] [Inserted by A.O. 1937.], a power to make or issue notifications, orders, schemes, rules, bye-laws or forms, is conferred, then that power includes a power exercisable in the like manner and subject to the like sanctions and conditions (if any) to add to, amend, vary or rescind any notifications, order, schemes, rules, bye-laws or forms so made or issued
