421. Power of State Government to cancel or modify regulations.
(1)If the State Government is, at any time, of opinion that any regulation made by the Board of Councilors under this Act should be cancelled or modified, either wholly or in part, it shall cause the reasons for such opinion to be communicated to the Board of Councilors and shall appoint a reasonable period, not less than fifteen days, within which the Board of Councilors may make such representation with regard thereto as it may think fit.(2)On receipt and consideration of any such representation or, if no such representation is received, after the expiry of the period as aforesaid, the State Government may, at any time, by notification, cancel or modify such regulation, either wholly or in part.(3)The cancellation or modification of any regulation under sub-section (2) shall take effect from such date as the State Government may specify in the notification under that sub-section or, if no such date is specified, froth the date of publication of such notification, provided such cancellation or modification shall not affect anything done or suffered or omitted to be done under such regulation before such date.(4)Any notification under sub-section (2) shall be published in local newspapers or in such other manner as the State Government may decide.
