Report No. 60
12.10. Position in New Zealand as to publication.-
In New Zealand, until as late as 1936, there was no provision requiring the separate publication of delegated legislation. Whenever provision was made for publication of Regulations made under a particular enactment, they were published generally in the New Zealand Gazette, and in a manner not very much different from that which obtained in England prior to 1893. For the first time in 1936, an enactment of a limited character was passed, dealing with publication of subordinate legislation. Section 3 of the Regulations Act, 1936, provided that all regulations, except those exempted by the Attorney-General, should be published.
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