Section 16 in Hyderabad General Clauses Act, 1308F
16. Making and issuing of rules, etc., between passing and enforcement of enactments.
- Where, by any Act, which is not to come into operation immediately on the passing thereof, a power is conferred to make rules or to issue orders with respect to the application of the relevant Act, or with respect to the appointment of any Judge or officer or with respect to the establishment of a Court or officer, 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 Act, then, that power may be exercised at any time after the passing of the Act; but rules, or orders so made and issued shall not take effect till the commencement of the Act.
