Section 5(4) in The Industries (Development And Regulation) Act, 1951
(4)The Central Government shall consult the Advisory Council in regard to-(a)the making of any rules, other than the first rules to be made under sub-section (3);[* * *], and may consult the Advisory Council in regard to any other matter connected with the administration of this Act in respect of which the Central Government may consider it necessary to obtain the advice of the Advisory Council.
