(2)A draft of the notification proposed to be issued under Subsection (1) shall be laid before the Legislative Assembly for a period of ten days, and the Legislative Assembly may approve the draft with or without modification or disapprove the draft during the period in which it is so laid. On approval of the draft by the Legislative Assembly, the Government shall publish the notification as approved, in the Gazette. If the Legislative Assembly does not-(i)approve with or without modification; or(ii)disapprove;the said draft during the period aforesaid, it shall be lawful for the Government to publish the notification in the Gazette in terms of the draft.
