Report No. 85
Chapter 17
Rules
Sections 111 and 111a
17.1. Present position.-
It remains now to notice briefly the provisions as to rules in Chapter 8 of the Act. Section 111 confers a power to make rules on the Central Government; section 111A (inserted in 1956) confers a power to make rules on the State Government also. The power of the Central Government is to make rules for the purpose of carrying into effect the provisions of this Chapter, while the power of the State Government is to make rules for the purpose of carrying into effect the provisions of sections 110 to 110E-broadly speaking, the sections concerned with the Claims Tribunal. In both the cases, there is the usual provision under which the Government concerned may, without prejudice to the generality of the power conferred on it, make rules dealing with certain matters specifically enumerated in the relevant section. We have already drawn attention1 to the need for comprehensive rules on the subject. We have no further comments in the matter.
1. Para. 13.3, supra.
Back
