Rules so made and [approved] shall be published in the [Official Gazette] [Substituted by A.O. 1937, for " Gazette of India or in the local Official or in the Official Gazette, as the case may be," but the latter words have been omitted as being redundant.], and shall from the date of publication or from such other date as may be specified have the same force and effect, within the local limits of the jurisdiction of the High Court which made them, as if they had been contained in the First Schedule.
