Report No. 60
Section 23A (New)
Publication and commencement of rules, bye-laws and general orders
"23A. (1) Every rule made or bye-law approved or general order issued by the Central Government on or after the day of 1 under any Central Act or Regulation-
(a) shall be published in the official gazette, and
(b) shall, in the absence of an express provision to the contrary either in the rule or bye-law or general order or in the Central Act or Regulation under which it is made or approved or issued, come into force on the day on which it is published in the official gazette.
(2) No such rule or bye-law or general order shall come into force from a date earlier than the date on which it is made or approved or issued by the Central Government, unless the Central Act or Regulation under which it is made or approved or issued expressly confers a power to give in such effect.
Explanation.-In this section, the expression "general order" means an order which affects the public.
1. Date of commencement of the amendment Act to be entered.
[Ch. 12]
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