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Report No. 60

12.45. Laying of rules-Provision proposed.-

We also propose a new provision as to the laying of rules before Parliament is already stated.1

It may be noted that the existing formula (found in most recent Acts) was evolved after a series of discussion in the Lok Sabha Committee2 on subordinate legislation. The proposed new section will apply only to rules made by the Central Government. We are adding that annulment or modification made in the rule so laid should be published in the gazette.

1. Para. 12.20, supra.

2. See the following Reports of that Committee:-

(i) First Report (First Lok Sabha), 1954, p. 3, para. 11.

(ii) Third Report (1st Lok Sabha), May 1955, p. 7, para. 36.

(iii) Sixth Report (1st Lok Sabha) 22nd December, 1956, pp. 13 and 14, paras. 77 to 80.

(iv) Fifth Report (2nd Lok Sabha) 5th May, 1959, pp. 8 and 9, paras. 41 to 44 and p. 26.

(v) Seventh Report (2nd Lok Sabha), pp. 7 and 8, paras. 42 to 45.







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