Section 262 in The Chandernagore Municipal Corporation Act, 1990
262. Power to make rules.
(1)The State Government may, after previous publication in the Official Gazette, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the matters which under any provision of this Act are required to be prescribed or to be provided for by rules.(2A)[ Notwithstanding anything contained in the foregoing provisions of this section or elsewhere in this Act, till such time as the State Government makes rules under this Act providing for all or any of the matters,] [Sub-section (2A) inserted by West Bengal Act 9 of 1994.] [the rules under the West Bengal Municipal Act, 1993,] [Words and figures substituted by West Bengal Act 17 of 1995.] the Howrah Municipal Corporation Act, 1980, or the Calcutta Municipal Corporation Act, 1980, providing for all or any of the similar matters may be made applicableto the Corporation by the State Government to such extent and with such modifications as the State Government may by notifications specify.(3)All rules made under this Act shall be laid for not less than fourteen days before the State Legislature as soon as possible after they are made and shall be subject to such modifications as the State Legislature may make during the session in which they are so laid. Any modification of the said rules made by the State Legislature shall be published in the Official Gazette and shall, unless some later date is appointed by the State Government, come into force on the date of such publication.
