Report No. 60

12.28. Section 20-Recommendation.-

Section 20 deals with the construction of orders etc. issued under enactments. In this section, instead of the existing expressions referring to notification, order, rule and bye-laws etc. the comprehensive expression "statutory instrument"1 is proposed to be used. We therefore, recommend that section 20 should be revised as follows:

1. Cf. para. 12.2, supra.

Revised section 20

20. Construction of statutory instruments.-

Expressions used in a statutory instrument made under a Central Act or Regulation shall, unless the context of the statutory instrument otherwise requires, have the same respective meanings as in the Act or Regulation.