(1)The Inspector General shall exercise a general superintendence over all the registration offices in the territories under the [State Government] [Substituted by A.O.1950,for "Provincial Government" .], and shall have power from time to time to make rules consistent with this Act(a)providing for the safe custody of books, papers and documents [* * *] [The words "and also for the destruction of such books, paper and documents as need no longer be kept" repealed by Act 15 of 1917, Section 6 and Sch.];(aa)[ providing the manner in which and the safeguards subject to which the books may be kept in computer floppies or diskettes or in any other electronic form under sub-section (1) of section 16-A;] [Inserted by Act 48 of 2001, Section 9 (w.e.f. 24.9.2001).](b)declaring what language shall be deemed to be commonly used in each district;(c)declaring what territorial divisions shall be recognised under section 21;(d)regulating the amount of fines imposed under sections 25 and 34, respectively;(e)regulating the exercise of the discretion reposed in the registering officer by section 63;(f)regulating the form in which registering officers are to make memoranda of documents;(g)regulating the authentication by Registrars and Sub-Registrars of the books kept in their respective offices under section 51;(gg)[ regulating the manner in which the instruments referred to in sub-section (2) of section 88 may be presented for registration;] [Inserted by Act 39 of 1948, Section 4.](h)declaring the particular to be contained in Indexes Nos. I, II, III and IV, respectively;(i)declaring the holidays that shall be observed in the registration offices; and(j)generally, regulating the proceedings of the Registrars and Sub-Registrars.
