Section 10(4) in The Securities Contracts (Regulation) Act, 1956
(4)The making or the amendment or revision of any bye-laws under this section shall in all cases be subject to the condition of previous publication :Provided that if the Securities and Exchange Board of India is satisfied in any case that in the interest of the trade or in the public interest any bye-laws should be made, amended or revised immediately, it may, by order in writing specifying the reasons therefor, dispense with the condition of previous publication.
