Section 5(1) in The Bombay Forward Contracts Control Act, 1947
(1)If the Provincial Government is of opinion that, it is expedient to do so, the Provincial Government may at any time add to, vary or rescind any rules made by a recognised association or may make any rules for all or any of the matters', specified in sub-sections (1) to (4) of Section 3, or require such association to add to, vary or rescind its articles of association.
