Report No. 60
12.5. Need to standardise safeguards.-
Having regard to what is stated above, it appears desirable that the General Clauses Act should contain certain safeguards in respect of subordinate legislation. Different safeguards are provided in different Central Acts. It would, therefore, be advisable to standardise some of the indispensable safeguards, and to incorporate them in the General Clauses Act. This will not only lead to uniformity, but will also shorten the language of individual Acts, and save cases of any inadvertent omission of the draftsman to provide such safeguards in a particular Act. Where it is felt that such safeguards are not necessary, an express exemption can be given in the Act.
Two important safeguards in respect of subordinate legislation