In section 48 of the principal Act,-(a)after sub-section (2), the following sub-section shall be inserted, namely:-"(2A)The proceedings and orders of the Board under sub-section (1) shall be published in such manner as may be prescribed by the Central Government.”;(b)in sub-section (3), the words, brackets and figure “and the Tribunal shall not have any power to stay the operation of the order made by the Board under sub-section (1)” shall be omitted;(c)sub-section (4) shall be omitted.
