Section 30 in The Gujarat Advocates Welfare Fund Act, 1991
30. Power to make regulations.
(1)The Bar Council may with the previous approval of the State Government by notification in the Official Gazette make regulations for carrying out the purpose of this Act.(2)In particular and without prejudice to the generality of the for going power such regulation may be made to provide for all matters expressly required or allowed by this Act to be prescribed by the regulations.(3)All regulation made under section shall be laid for not less than thirty days before the State Legislature as soon as possible after they are made and shall be subject to rescission by the State Legislature or to such modifications as the State Legislature may make during the session in which they are so laid or the session immediately following.(4)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette and shall there upon take effect.
