Section 109(3) in The Gujarat Maritime Board Act, 1981
(3)The power to make rules conferred by this Section is subject to the condition of the rules being made after the previous publication :[Provided that if the State Government is satisfied that circumstances exist which render it necessary to take immediate action, it may dispense with previous publication of any rule to be made under this section.] [This proviso was added, by Gujarat 3 of 1996, Section 17 (2) (w.r.e.f. 08-09-1995).]
