Report No. 60
12.20. Provision as to legislative scrutiny of rules by Central Government.-
In all democratic countries, Parliament exercises control over subordinate legislation. In England, there are elaborate provisions on this subject in the Statutory Instruments Act, 1946. In India, the Ministry of Law in consultation with the Committee of Lok Sabha on subordinate Legislation1 had evolved a model clause on this subject, which is inserted in every Act of Parliament that permits the making of subordinate legislation. We recommend2 that this clause (with some slight variations) should be included in the General Clauses Act.
1. See para. 12.45, infra.
2. See also para. 12.17, infra.
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