26. Provisions applicable to making of rules, etc. after previous publication.
Where, by any Rajasthan, law, a power to make rules, regulations or bye-laws is expressed to be given subject to the condition of the rules, regulations or bye-laws being made after previous publication, then unless such law otherwise provides, the following provisions shall apply, namely: (1) The authority having power to make the rules, regulations or bye-laws shall, before making them, publish a draft of the proposed rule's, regulations or bye-laws for the information of persons likely to be affected thereby;(2)The publication shall be made in such manner as that authority deems to be sufficient, or, if the condition with respect to previous publication so requires, in such manner as the Government prescribes;(3)There shall be published with the draft a notice specifying a date on or after which the draft will be taken into consideration;(4)The authority having power to make the rules, regulations or bye-laws, and, where the rules, regulations or bye-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, regulations or bye-laws from any person with respect to the draft before the date so specified;(5)The publication in the Rajasthan Gazette of a rule, regulation or bye-law purporting to have been made in exercise of a power to make rules, regulations or bye-laws after previous publication shall be conclusive proof that the rule, regulation or bye-laws has been duly made.
