Section 20 in The Punjab General Clauses Act, 1898
20. Making of rules or bye-laws and issuing of orders between passing and commencement of enactments.
- Where, by any Punjab Act, [-] [The words 'or East Punjab Act' omitted by Adaptation of Laws Order, 1951.] which is not to come into force immediately on the passing thereof, a power is conferred to make rules or bye-laws, or to issue orders with respect to the application of the Act, or with respect to the establishment of any Court or office or the appointment of any Judge or officer thereunder, or with respect to the person by whom, or the time when, or the place where, or the manner in which, or the fees for which, anything is to be done under the Act, then that power may be exercised at any time after the passing of the Act, but rules, bye-laws or orders so made or issued shall not take effect till the commencement of the Act.
