21. 2[ Power to issue, to include power to add to, amend, vary or rescind, notifications, orders, rules or bye- laws.- Where, by any 3[ Central Act] or Regulation, a power to 4[ issue notifications,] orders, rules, or bye- laws is conferred, then that power includes a power, exercisable in the like manner and subject to the like sanction and conditions (if any), to add to, amend, vary or rescind any 5[ notifications,] orders, rules or bye- laws so 6[ issued].