- The [State] [Substituted by A.L.O.] Government may, from time to time, make Rules to regulate the following matters -(a)the proceedings of any officer who, under any provision of this Act, is required or empowered to take action in any matter;(b)the cases in which, the officers to whom, and the conditions subject to which, orders and decisions given under any provision of this Act, and not expressly provided for as regards appeal, shall be appealable;(c)the person by whom, the time, place or manner at or in which, anything for the doing of which provision is made in this Act shall be done;(d)the amount of any charge made under this Act;(e)and generally to carry out the provisions of this Act.The [State] [Substituted by A.L.O.] Government may, from time to time, alter or cancel any Rules so made.Publication of Rules. - Such Rules, alterations and cancelment shall be published in the [Official Gazette] [Substituted by A. O. for 'Calcutta Gazette'.], and shall thereupon have the force of law: Provided that no Rules shall be made by the [State] [Substituted by A.L.O.] Government under the powers conferred on [it] [Substituted by A.L.O. for 'him'.] by this Section until a [draft] [As to the provisions applicable to the making of Rules or bye-laws after previous publication, See the B. & O. General Clauses Act, 1917 is 26.] of the same shall have been published in the [Official Gazette] [Substituted by A. O. for 'Calcutta Gazette'.] for one month, after which time the [State] [Substituted by A.L.O.] Government may pass such Rules as originally published, or with such alterations, additions and omissions as [it] [Substituted by A. O. for 'he'.] may think fit.
