General Clauses Act, 1897

20. Construction of notifications, etc., issued under enactments

Where, by any 12[Central Act] or Regulation, a power to issue any 26[notification], order, scheme, rule, form, or bye-law is conferred, then expressions used in the 26[notification], order, scheme, rule, form or bye-law, if it is made after the commencement of this Act, shall, unless there is anything repugnant in the subject or context, have the same respective meanings as in the Act or Regulation conferring the power.