Section 22 in The Housing Board, Haryana (Regulations of Business), Regulations, 1980
22.
Whenever it is proposed :-(i)to issue a statutory regulation, notification or order; or(ii)to sanction under a statutory power the issue of any regulation, bye-law, notification or order by a subordinate authority; or(iii)to submit to Government any draft statutory regulation, notification or order for issue by them.The same shall be referred to the Legal Section - for opinion and advice.
