15. Revocation and alteration of rules, bye-laws and orders.
- Where an Act confers a power to make any rules or bye-laws, [or to issue notifications or orders,] [Inserted by Act XXXVI of 1955.] the power shall be construed as including a power exercisable in the like manner and subject to the like consent and conditions, if any, to rescind, revoke, amend or vary the rules, bye-laws notifications or orders.
