Himachal Pradesh General Clauses (Third Amendment) Act, 1985*
| [Himachal Pradesh Act No. 5 of 1985]1 | [30th July, 1935] |
An Act Further to amend the Himachal Pradesh General Clauses Act, 1968 [Act No. 16 of 1969)
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Thirty-sixth Year of the Republic of India as follows:-
1. For statement of Objects and Reasons see R.H.P. Extra., dated 6-7-1985, page 1020.
* Received the assent of the Governor, Himachal Pradesh, on the 30th July, 1935 and was published in the Rajpatra, Himachal Pradesh (Extra-ordinary) on the 7th August, 1985 at page 1234.
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh General Clauses (Third Amendment) Act, 1985.
(2) It shall come into force at once.
2. Insertion or section 22-A.- After existing section 22 of the Himachal Pradesh General Clauses Act, 1968 (16 of 1969) the following new section 22-A, along with its heading, shall be inserted, namely:-
"22-A. Rules to be laid before the State Legislative Assembly.-(I) Every rule made under any Himachal Pradesh Act by the Government of Himachal Pradesh on or after the commencement of the Himachal Pradesh General Clauses (Third Amendment) Act, 1985, shall be laid, as soon as may be after it is made, before the State Legislative Assembly, while. It is in session, for a total period of ten days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session in which it is so laid or the successive sessions aforesaid, the Legislative Assembly agrees in making any modification. In the rule or agrees 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.
(2) Where any Central Act, in force in or applicable to the State of Himachal Pradesh and relating to the matters with respect to which the State Legislature has power to make laws for the State of Himachal Pradesh, confers power on the State Government to make rules thereunder, then subject to any express provisions to the contrary in such Act, the provisions of sub-section (1) shall mucatis mutandis apply to the rules made by the State Government in exercise of that power."