Section 277 in The Gujarat Municipalities Act, 1963
277. Power of State Government to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may be made-(a)for the whole or any part of the State of Gujarat and for all or any municipality, and(b)to provide for all matters expressly required or allowed by this Act to be prescribed by rules.(3)The power to make rules conferred by this section is subject to the condition of the rules being made after previous publication.(4)All rules made under this Act "by the State Government 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 Legislature may make during the session in which they are so laid, or the session immediately following.(5)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect.
