(2)[The appropriate Government] [ Substituted by Act 41 of 2005, Section 3, for " the State Government" (w.e.f. 9.11.2005).] may, [* * *] [ The words " subject to the control of the Governor-General in Council" omitted by A.O. 1937.] by notification in the Official Gazette, make rules for the purpose of carrying into effect the provisions of this Act.
