Section 35 in Sikkim Interpretation and General Clauses Act, 1977
35. Making of rules or by laws or issuing of orders between passing and commencement of Sikkim laws.
- Where by any Sikkim law which is not to come into operation immediately on the passing thereof a power is conferred to make rules, regulations or by-laws, or to issue orders with respect to the application of law, or with respect to the establishment of any Court or office or the appointment of a judge or officer there under, or with respect to the person by whom or the time when, or the place where, or the manner in which, or the fees for which, anything is to be done under such Sikkim law, then, that power may be exercised at any time after the passing of such law, but rules, regulations, by-laws or orders so made or issued shall not take effect till the commencement of such law.
