Section 20 in The Gujarat Civil Services Tribunal Act, 1972
20. Rules.
(1)The State Government may, subject to the condition of previous publication, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)All rules made under this Act 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 modification as the State Legislature may make, during the session in which they are so laid or the session immediately following.(3)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect.
