Section 17 in Hyderabad General Clauses Act, 1308F
17. Provisions to make rules, etc., after previous publication.
- Where, by any Act, a power to make rules is given subject to the condition of rules being made after previous publication, then, unless a contrary intention appears, the following provisions shall apply :-(1)the authority having power to make the rules shall, before finally making them, publish a draft of the proposed rules in the [Official Gazette] [Substituted by A. O., 1956.];(2)there shall be published with the draft a notification for a date after which the draft will be taken into consideration; and that date shall not be within one month from the date of publication of the notification;(3)the authority having power to make the rules, and where the rules are to be made with the sanction, approval or concurrence of another authority, that another authority also, shall consider any objections and opinions which may be received by the authority having power to make the rules from any person with respect to the draft before the date fixed; but to person shall be allowed to make an objection to the effect that a certain objection of opinion has not been considered.
