Section 22(4) in C. P. and Berar General Clauses Act, 1914
(4)the authority having power to make the rules or bylaws; and, where the rules or by-laws are to be made with the sanction, approval or concurrence of another authority, that authority also shall consider any objection or suggestion which may be received by the authority having power to make the rules or by-laws from any person with respect to the draft before the date so specified;
