[17A. Power to delegate. —The Central Government may, b y notification in the
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Official Gazette, direct that any power or functio n which may be exercised or
performed by it under this Act other than the power under sections 5, 6, 6A, 14 and 17
may, in relation to such matters and subject to such conditions, if any, as it may
specify in the notification, be exercised or performed also by —
(a) such officer or authority subordinate to the Central Government, or
(b) such State Government or such officer or authority subordinate to the State
Government.]
18. Procedure for making, publication and confirmation of rules. —
(1) An
authority making rules under this Act shall , before making the rules, publish a draft of
the proposed rules for the information of persons likely to be affected thereby.
(2) The publication shall be made in such manner as th e Central Government, from
time to time, by notification in the Official Gazette prescribes.
(3) There shall be published with the draft a notice specifying a date at or after
which the draft will be taken into consideration.
(4) The authority making the rules shall receive and consider any objection or
suggestion which may be made by any person with respect to the draft before the date
so specified.
1. Subs. by Act 32 of 1978, s. 16, for certain words (w.e.f. 2-2-1983).
2. Subs. by s. 17, ibid.,for “Indian Arms Act, 1878” (w.e.f. 2 -3-1983).
3. The word “Indian” omitted by s. 17, ibid.(w.e.f. 2-3-1983).
4.Ins by s. 18,ibid.(w.e.f. 2-3-1983).
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1
( 5) A rule made under this Act shall not t ake effect *** until it has been
publi shed i n the Offici al Gazett e , 2***.
( 6) T he publ i cat i on i n t he Of fi ci al Gazet t e of a r ul e pur por ti ng t o be made under
this Act shall be conclusive evidence that it has been duly made, and, if it requires sanction, that it has
been duly sanctioned.
(7) All powers to make rules conferred by this Act may he exercised from time to time as
occasion requires.
3
[
(8) Every rule made under this Act shall be laid, as soon as may be after it is made, before each
House of Parliament, while it is in session, for a total period of thirty days which may be comprised
in one session or in two or more successive sessions, and if, before the expiry of the session
immediately following the session or the successive sessions aforesaid, both Houses agree in making
any modification in the rule or both Houses agree that the rule should not be made, the rule shall
thereafter have effect only in such modified form or be of no effect, as the case may be; so, however,
that any such modification or annulment shall be without prejudice to the validity of anything
previously done under that rule.]
1. The words “if it is made by the Governor -General in Council” omitted by the A. O.1937.
2. The words “and if it is made by the Local Government until it has been published in the local Official
Gazette” omitted, ibid.
3. Ins. by Act 32 of 1978, s. 19 (w.e.f. 2 -3-1983).
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