Section 26A(2) in Rajasthan General Clauses Act, 1955
(2)Where any Central Act, in force in or applicable to the State of Rajasthan and relating to matters with respect to which the State Legislature has power to make laws for the State, confers power on the State Government to make rules thereunder, then, subject to any express provision to the contrary in such Act, the provisions of sub-section (1) shall, so far as may be, apply to the rules made by the State Government in exercise of that power.] [Inserted by Rajasthan Act 1 of 1993 (Published in Rajasthan Gazette, Ex-Ord., 4(Ka) dated 30.1.1993 at Page 203).]
