(2)(i)The power of making, altering or rescinding rules under clauses [(a), (aa), (b)] [These brackets and letters were substituted for the brackets and letters '(a), (b)' by Gujarat 30 of 1962, section 2 (2).] and (c) of sub-section (1) shall be subject to the control of the State Government.(ii)The power of making, altering or rescinding rules under the remaining clauses of sub-section (1) shall be subject to the previous sanction of that Government.
