Section 15 in The Assam Displaced Persons (Rehabilitation Loans) Act, 1951
15. Power to make rules.
(1)The Government may make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following matters, namely:(a)the forms of application for loan, order of the sanctioning authority, the bond of any other instrument to be executed by the borrower and the notices and directions by the sanctioning authority and other authorities;(b)the terms and conditions of loans and fixation of instalments;(c)the fixation of loans and fixation of instalments;(d)the extent, and manner of issue, of loans and the procedure for realization;(e)the form and manner in which accounts and registers are to be maintained;(f)the manner and circumstance in which remission of interest and principal may be granted and suspension of realization may be allowed ;(g)the manner in which and the authority to whom appeals against orders issued under this Act may be instituted;(h)the manner and the machinery for investigations into applications for loans and into the proper utilization of the loan money;(i)all matters which are required by the Act to be prescribed.
