Section 11 in Punjab Municipal (Executive Officer) Act, 1931
11. Power of [State Government] [Substituted, for the expression 'Central Government' (which was substituted, for 'State Government' by A .O. 1968) by A. O.1973 . The word 'State' was substituted, for the word 'Provincial' by the Adaptation of Laws Order, 1950.] to make rules.
- The [State Government] [Substituted, for the expression 'Central Government' (which was substituted, for 'State Government' by A .O. 1968) by A. O.1973 . The word 'State' was substituted, for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may, after previous publication, make rules consistent with this Act and with the Municipal Act to, carry out the purposes of this Act :Provided that before making any rules under the provisions of this section, the [State Government] [Substituted, for the expression 'Central Government' (which was substituted, for 'State Government' by A .O. 1968) by A. O.1973 . The word 'State' was substituted, for the word 'Provincial' by the Adaptation of Laws Order, 1950.] shall, in addition to observing the procedure laid down in section 21 of the Punjab General Clauses Act, 1898, publish by notification a draft of the proposed rules for the information of persons likely to be affected thereby, at least thirty days before a meeting of the [Punjab] [Substituted, for 'East Punjab' by Adaptation of Laws (Third Amendment) Order, 1951.] Legislative [Assembly] [Substituted, for the word 'Council' by the Government of India (Adaptation of Indian Laws) Order, 1937. Now Himachal Pradesh.]. [The [State Government] [Substituted for the words 'The Local Government shall defer consideration , of .such rule until after the meeting of the Punjab Legislative Council next following the publication of the draft in order to give any member of the Council an opportunity to introduce a motion for discussing the draft ' by Punjab Act II of 1934, section 3.], in order to give members of the [Assembly] [Substituted, for the word 'Council' by the Government of India (Adaptation of Indian Laws) Order, 1937. Now Himachal Pradesh.] an opportunity for moving a motion for discussing the draft, shall defer final publication of the rules until after the expiry of the date fixed for consideration of a motion for such discussion, provided that notice of such motion has been given before the first meeting of the Assembly held after the expiry of thirty days from the publication of the draft].
