Section 24A(2) in The Orissa General Clauses Act, 1937
(2)Where any Central Act, in force in or applicable to the State of Orissa and relating to matters with respect to which the State Legislature has powder to make laws for the State, confers power on the State Government to make rules thereunder, then subject to any express provision to the contrary in such Act, the provisions of Sub-section (1) shall, so far as may be, apply to the rules made by the State Government in exercise of that power.]
