24. Making of rules or bye-laws and issuing of orders, between passing and commencement of enactments.
- Where, by any Act, which is not to come into operation on the passing thereof, a power is conferred to make rules or bye-laws or to issue orders with respect to the application of the Act or with respect to the establishment of any Court or office or the appointment of any Judge or officer thereunder,or with respect to the person by who, or the time when, or the place where, or the manner in which, or the fees for which, any thing is to be done under the Act, then that power may be exercised at any time after the passing thereof, but rules, bye-laws or orders so made or issued shall not take effect till the commencement of the Act.Provisions as to Orders, Rules, Etc. Made Under Enactments-Sections 25-28
