(1)The Central Government may, by notification in the Official Gazette, make rules to give effect to the provisions of this Act.(2)Every rule made under this section shall be laid as soon as may be after it is made before each House of Parliament while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or both House agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however that any such modifications or annulment shall be without prejudice to the validity of anything previously done under that rule.THE FIRST SCHEDULE(See section 3 (1) (b))Territories transferred from the State of Bombay to the State of Gujarat(Any reference in this Schedule to a census code number in relation to a village means the code number assigned to that village in the census of 1951.)
