60A. [ Procedure to be followed in making rules. [Section 60-A was inserted by Punjab Act 3, 1928, and was substituted by Punjab Act 7 of 1929, Section 2]
- Before making any rules under the provisions of section 60 the [State Government] shall, in addition to observing the procedure laid down in section 21 of the Punjab General Clauses Act, 1898, publish by notification a draft of the proposed rules for the information of persons likely to be affected thereby at least thirty days before a meeting of the Punjab Legislative [Assembly] [Substituted for the words 'Council' by the Government of India (Adaptation of Indian Laws) Order, 1937.] The [State Government] shall defer consideration of such rules until after the meeting of the Punjab Legislative [Assembly] next following the publication of the draft in order to give any member of the [Assembly] [Substituted for the words 'Council' by the Government of India (Adaptation of Indian Laws) Order, 1937.] an opportunity to introduce a motion for discussing the draft]
