Section 4 in The International Finance Corporation (Status, Immunities and Privileges) Act, 1958
4. Power to make rules.
(1)The Central Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)All rules made under this Act shall be laid for not less than thirty days before each House of Parliament as soon as may be after they are made and shall be subject to such modifications as Parliament may make during the session in which they are so laid or the session immediately following.
