Section 26 in Rajasthan Lakes (Protection and Development) Authority Act, 2015
26. Transitory provisions.
(1)Until the Authority is constituted under this Act the powers and functions conferred and assigned to the Authority under this Act may be exercised by the State Government or any other authority or officer authorised by the State Government in this behalf.(2)Until the rules or regulations are framed under the provisions of this Act the State Government may provide for the matters, required by this Act to be provided by rules or regulations, by issuing orders and guidelines.
