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Union of India - Section

Section 52 in The Banking Regulation Act, 1949

52. Power of Central Government to make rules.

(1)The Central Government may, after consultation with the Reserve Bank, make [rules] [*Banking Companies Rules, 1949 see Gazette of India, Pt. I, Section 1, p. 389; Banking Regulation (Co-operative Societies) Rules, 1966 see Gazette of India, dated 3.12.1966, Pt. II, Section 3(i), p. 2145.] to provide for all matters for which provision is necessary or expedient for the purpose of giving effect to the provisions of this Act and all such rules shall be published in the Official Gazette.
(2)In particular, and without prejudice to the generality of the forgoing power, such rules may provide for the details to be included in the returns required by this Act and the manner in which such returns shall be submitted [and the form in which the official liquidator may file lists of debtors to the Court having jurisdiction under Part III or Part IIIA and the particulars which such lists may contain and any other matter which has to be, or may be, prescribed] [Added by Act 52 of 1953, Section 11.].[* * *] [Sub-Section (3) omitted by Act 1 of 1984, Section 41 (w.e.f. 15.2.1984).]
(4)[ The Central Government may by rules made under this section annul, alter or add to, all or any of the provisions of the Fourth Schedule.] [Added by Act 52 of 1953, Section 11.]
(5)[ Every rule made by the Central Government under this Act shall be laid, as soon as may be, after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.] [Inserted by Act 1 of 1984, Section 41 (w.e.f. 15.2.1984).]