(3)The powers conferred by this section for making rules are subject to the condition that the rules be made after previous publication :Provided that any such rules may be made without previous publication if the [State Government] [Substituted by paragraph 4(1) of the Adaptation of Laws Order, 1950 for the words Provincial Government, which were earlier Substituted by paragraph 4(1) of the Government of India (Adaptation of Indian Laws) Order, 1937 for the words Local Government.] considers that they should be brought into force at once.
