Report No. 60
12.21. Rules by State Governments.-
In this connection a difficult question which arises is as to the propriety of providing for laying on the table of Parliament of rules framed by a State Government under a Central Act. The problem has been considered in detail by the Committee of the Lok Sabha on subordinate Legislation; and in the light of the discussions with the relevant authorities, the Committee came to the conclusion that the best course would be to request the state Governments to have laws enacted, by their legislatures, to provide for laying of the rules framed by them before their respective legislatures. We do not express any view on this matter, because we think that so far as Acts of Parliament are concerned, no satisfactory provision can, for the reasons mentioned by the Committee on subordinate legislation, be made in such Acts regarding rules made by a State Government.
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