Section 23 in The Orissa General Clauses Act, 1937
23. Making of rules or by-laws and issuing of orders between passing and commencement of enactment.
- Where, by any Orissa Act, which is not to come into operation on the passing thereof, a power is conferred to mike rules or by-laws or to issue orders with respect to the application of the Act or with respect to the establishment of any Court or office or the appointment of any Judge or officer thereunder, or with respect to the person by whom or the time when, or the place where, or the manner in which, or the fees for which, anything is to be done under the Act, then power may be exercised at any time after the passing thereof, but rules, by-laws or orders so made or issued shall not take effect till the commencement of the Act.
