Section 9(4) in The Securities Contracts (Regulation) Act, 1956
(4)Any bye-laws made under this section shall be subject to such conditions in regard to previous publication as may be prescribed, and, when approved by theSecurities and Exchange Board of India, shall be published in the Gazette of India and also in the Official Gazette of the State in which the principal office of the recognised stock exchange is situate, and shall have effect as from the date of its publication in the Gazette of India:Provided that if the Securities and Exchange Board of India is satisfied in any case that in the interest of the trade or in the public interest any bye-law should be made immediately, it may, by order in writing specifying the reasons therefor, dispense with the condition of previous publication.
