Section 36 in The Bengal Land Records Maintenance Act, 1895
36. Power to make Rules for selection, etc., of Sub-Registrars.
(1)The [State] [Substituted by A.L.O.] Government or the Board of Revenue, with the sanction of the [State] [Substituted by A.L.O.] Government, may, from time to time, make, repeal and alter Rules consistent with this Act -(a)Regarding the appointment, control, discipline and payment of all Registrars of Mutations and their establishment;(b)prescribing the manner of making entries of mutations in the record-of-rights, preparing new editions of such record and re-publishing them from time to time, or otherwise making them available for public information;(c)regarding the distribution of the expenses incurred under Part III, and(d)generally for the purpose of giving effect to the provisions of this Act.(2)The provisions of Section 190 of the Bengal Tenancy Act, 1885, shall apply to Rules made under clauses (b), (c) and (d).
