Section 27(4) in The Assam Health Establishments Act, 1993
(4)If it appears to the State Government that it is necessary or desirable for carrying out the purposes of this Act or the rules to make any regulations under sub-section (1) and (2) or to amend any regulations made under those sub-sections, it may call upon the Heath Authority to make such regulations or amendment within such time as it may specify. If the Health Authority fails to make such regulations or amendment within the time specified, the State Government may, itself make such regulations or amendment and the regulations or the amendment so made shall be deemed to have been made by the Health Authority under sub-section (1) and (2).
