Section 36(4) in The Gujarat Public Conveyances Act, 1920
(4)When this Act or any portion thereof is extended to any area the powers of fixing fees and of appointing [and abolishing] [These words were inserted by Bombay 7 of 1928, Section 12 (c).] stands and of making rules shall be exercised subject to the approval of the [State Government] [These words were substituted for the word 'Commissioner' by Gujarat 15 of 1964, Section 4, Schedule.] [* * *] [The words 'or the Commissioner of the division, as the case may be' were deleted, by Gujarat 15 of 1964, Section 4, Schedule.][* * *] [Sub-section (5), which was substituted for the original sub-section (5) by Section 2 of Bombay 11 of 1924, was omitted, by Gujarat 15 of 1964, Section 4, Schedule.]
