50A. [ Conditions of validity of rules hereafter made under this Act. - [Rules made under this Act shall not be valid unless] [Substituted for the words 'All rules hereafter made by the Local Government under any power conferred by this Act shall be subject to the control of the Governor-General in Council and no such rules shall be valid unless' by the Government of India (Adaptation of Indian Laws) Order, 1937.] :-
(a)they are consistent with the laws for the time being in force in the [territories to which this Act extends] [Substituted for the words 'State of Punjab and Delhi' by Adaptation of Laws (No. 2) Order, 1956.].(b)they are published in the Official Gazette;(c)[ - ] [Clause (c) of section 50A was omitted by the Decentralization Act, 1914 (IV of 1914).Text of Footnote]
