informal rulemaking

noun
  1. : rulemaking by a government agency in accordance with the provisions of section 553 of the Administrative Procedure Act — called also notice-and-comment rulemaking; compare formal rulemaking

    Note: Section 553 requires that prior to the promulgation of a proposed rule notice of the rule or of the issues involved must be published in the Federal Register, followed by a period during which interested persons may submit data, views, comments, or arguments.