Section 35 in Meghalaya Interpretation and General Clauses Act, 1972
35. Power to make rules etc. includes power to add, amend, vary or rescind rules, etc.
- Where, by any enactment, a power to issue rules, notifications, orders, schemes, forms or bye-laws is conferred, then unless a different intention appears, that power includes a power to add to, amend, vary or rescind any rules, notifications, orders, schemes, forms, or bye-laws, so issued in the same manner and subject to the same sanction and condition (if any) as the power to issue the rules, notifications, orders, schemes, forms or bye-laws.
