Section 25 in The Bihar and Orissa General Clauses Act, 1917
25. Making of rules or bye-laws and issuing of orders between passing and commencement of enactment.
- Where, by any Bihar and Orissa Act [or Bihar Act] [Inserted by A.O. 1937.], which is not to come into operation on [the passing thereof] [Substituted for 'the day on which the assent thereto of the Governor-General is first published in the Gazette' by A.O. 1937.], 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 whom or the time when, or the place where, or the manner in which, or the fees for which, anything is to be done under the Act, then that power may be exercised at any time after [the passing thereof] [Substituted for 'the assent of the Governor-General has been published as aforesaid' by A.O. 1937.], but rules, bye-laws or orders so made or issued shall not take effect till the commencement of the Act.
