Report No. 60
Revised section 22
"22. Making of rules or bye-laws and issuing of orders between passing and commencement of Act.-
Where, by any Central Act or Regulation which is not to come into force immediately on the passing or making thereof, a power is conferred-
(a) to make a statutory instrument, or
(b) to issue orders with respect to
(i) the application of the Act, or Regulation....,
(ii) the establishment of any court or office, or
(iii) the appointment of any Judge or officer thereunder, or
(iv) the person by whom or the time when, or the place where, or the manner in which or the fees for which, anything is to be done under the Act or Regulation, then, that power may be exercised at any time after the passing of the Act or making and the Regulation, but statutory instruments or orders so made or issued shall not take effect till the commencement of the Act or Regulation, or, where all provisions of the Act or Regulation do not come into force at the same time, then till the commencement of the relevant provision.
[Ch. 12]