Section 34 in Sikkim Interpretation and General Clauses Act, 1977
34. Power to make or issue rules, etc. includes power to add to amend, vary or rescind.
- Where by any Sikkim law, a power to make or issue rules, notification, orders, schemes, forms by-laws is conferred, then, unless a different intention appears, that power includes a power exercisable in the like manner and subject to the like sanction and conditions, if any, to add to, amend, vary or rescind any rules, notifications, orders, schemes, forms or by-laws so made or issued.
