Section 23 in The West Bengal Public Libraries Act, 1979
23. Power to make rules.
(1)The Government [may, in consultation with the Council, by notification,] [Words substituted for the words 'may, by notification,' by W.B. Act 24 of 1985.] make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the matters which may be or are required to be prescribed or made by rules.(3)All rules made under this section shall, as soon as may be, after they are made, be laid before the House of the State Legislature for 14 days and shall be subject to such modification as the State Legislature may make during the session in which they are so laid.
