Section 14(3) in The Bharatiya Vayuyan Adhiniyam, 2024
(3)Notwithstanding anything contained in section 34, the power to make rules under sub-section (2) shall not be subject to the condition of the rules being made after previous publication, but such rules shall not remain in force for more than three months from the date of notification:Provided that the Central Government may by special order continue them in force for a further period or periods of not more than three months in all.
