Section 19(3) in The Bombay Borstal Schools Act, 1929
(3)The making of rules under this section shall be subject to the condition of previous publication. Such rules shall be laid [before the Legislature of the State] [These words were substituted for the words 'before each House of the State Legislature' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] for one month previous to the next session thereof and shall be liable to be rescinded or modified [by a resolution [passed by the Legislature] [These words were inserted by the Adaptation of Indian Laws Order in Council.]]. If any rule is modified the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may accept the modification and reissue the rule accordingly or may rescind the rule.
