(1)The State Government may, from time to time, make rules consistent with this Act respecting all or any of the following matters, namely:-(a)The places and times at which, and the persons to whom, any State pension or grant of money shall be paid;(b)inquiries into the identity of claimants;(c)records to be kept on the subject of State pensions and grants of money;(d)transmission of such records;(e)correction of such records;(f)delivery of certificates to pensioners and grantees of money;(g)registers of such certificates;(h)reference to the civil court under section 5 of persons claiming a right of succession to, or participation in, State pensions or grants of money made or payable by the State Government; and(i)generally for the guidance of officers under this Act and for carrying out the purposes thereof.(2)All such rules shall be published in the Official Gazette and shall thereupon have the force of law.[Inserted by Rajasthan Act 31 of 1960.]
