7. Provisions regulating the making of rules after previous publication.
- Where by an Act to which this Chapter applies, a power to make rules expressed to be given; subject to the conditions of the rules being made after previous publication, the following provisions shall apply namely.-(a)Publication of draft rules.- the authority having the power to make the rules shall, before making them, publish a draft of the proposed rules;(b)Manner of publication.- the publication shall be made in such manner as that authority deems to be sufficient, or, if the condition with respect to previous publication so requires, in such manner as the [Central Government or, as the case may be, the State Government] [Substituted by Adaptation Order, 1937.].(c)Notice to accompany draft rules.- there shall be published with the draft a notice specifying a date at or after which the draft will be taken into consideration;(d)Consideration of suggestion in regard to draft rules.- the authority having power to make the rules, and. where the rules are to be made with sanction, approval or concurrence of another authority, that authority also, shall consider any objection or suggestion which may be received by the authority having power to make the rules from any person with respect to the draft before the date so specified;(e)Publication to be proof of due making of rules.- the publication in the [Official Gazette] [Substituted by Adaptation (Amend) Order, 1950.] of a rule purporting to have been made in exercise of a power to make rules after previous publication, shall be conclusive proof that the rule has been duly made.
