266. Publication of Rules in draft - (1) All powers conferred by this Act for making rules are subject to the condition that the rules be made after previous publication.
(2)Sub-section (1) shall not apply to any rules made and published in the [Official Gazette] within a period of two months from the commencement of this Act but all rules so made and published shall be re-issued, after previous publication, and with such amendments (if any) as the [State] Government may consider necessary, within a period of one year from such commencement.
