Report No. 60

12.6. Two important safeguards.-

The two safeguards that appear to be essential in respect of subordinate legislation are:-

(a) publication of statutory instruments1, and

(b) legislative scrutiny of statutory instruments2.

The first refers to the immediate stage. The second relates to a later stage. We shall now proceed to deal with these safeguards.

1. Para. 12.7, et seq, infra.

2. Para. 12.19, et seq, infra.