Section 23 in The Punjab Public Service Commission (Additional Functions) Act, 1955
23. Making of rules or bye-laws and issuing of orders between passing and commencement of enactment.
- Where, by any enactment, which is not to come into force immediately on the passing thereof, a power is conferred to make rules or bye-laws, or to issue orders with respect to the application of the enactment, 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 enactment, then, that power may be exercised at any time after the passing of the enactment, but rules, bye-laws or orders so made or issued shall not take effect till the commencement of the enactment:Provided that where all the provisions contained in an enactment do not come into force simultaneously, the rules, bye-laws or orders so made or issued shall not take effect till the commencement of the provision or enactment with respect to which they are so made or issued.
