Section 127 in The Orissa Town Planning and Improvement Trust Act, 1956
127. Procedure for making Rules, Regulations and bye-laws.
(1)In making Rules or Regulations under Sections 125 and 126 a draft of the same shall be published in the Gazette.(2)There shall be published with the draft a notice specifying a date, being not earlier than fifteen days, on or after which the draft shall be taken into consideration.(3)The State Government or the Planning authority, as the case may be. shall consider any objections or suggestions, if any, that may be received before the specified date and make such alteration, modification as they deem fit.(4)All Rules or Regulations so made shall be finally published in the Gazette and shall come into force on the date of such publication.(5)All Rules made under Section 125 shall be laid as soon as possible before the Orissa Legislative Assembly for a period of fourteen days, which may be comprised in one session or in two or more sessions, and shall be subject to such modification as the Assembly may make during the said period.
