Report No. 10
80. Power to make rules.-
(1) The Central Government may, by notification in the Official Gazette, make rules consistent with this Act for carrying out the purposes of this Act and for the guidance of officers in all matters connected with its enforcement.
[Section 55(1), L.A.A.J (Section 22(1), R.A.]
(2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-
(a) the procedure to be followed by the Collector or by the competent authority in proceedings or inquiries under this Act;
(b) the manner of service of notices and orders;
(c) the manner in which a tender may be made by the Collector under section 13;
(d) any other matter which has to be, or may be, prescribed.
[(Section 55(2), L.A.A.) (Section 22(2), R.A.]
(3) The power to make rules under sub-section (1) shall be subject to the condition of the rules being made after previous publication.
(4) All rules made under the provisions of this Act shall be laid, as soon as may be, before Parliament.
[Section 22(3), R.A.]
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