Section 29 in Tamil Nadu Debt Conciliation Act, 1936
29. Power to make rules.
(1)The [State Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may make rules to carry out all or any of the purposes of this Act and not inconsistent therewith.(2)In particular and without prejudice to the generality of the foregoing powers, they shall have power to make rules-(a)with reference to all matters expressly required or allowed by this Act to be prescribed;(b)regulating the procedure before a board;(c)prescribing the charges to be made by a board for anything done under this Act and the person by whom and the manner in which such charges shall be paid;(d)prescribing the records to be kept and the returns to be made by a board;(e)prescribing the allowances, if any, to be paid to the chairman and members of a board;(f)regulating the power of a board to summon parties and witnesses and the production of documents under section 13 and the grant of expenses to witnesses; and(g)prescribing the place at which and the manner in which an agreement shall be registered under sub-section (2) of section 14.(3)All rules made under this Act shall be subject to the condition of the rules being made after previous publication.(4)In making any rule, the [State Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' in/ the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may direct that a breach thereof shall be punishable with fine which may extend to fifty rupees, and in case of a continuing breach with fine which may extend to ten rupees for every day during which the breach continues after [conviction for the first breach]. [Substituted for the words 'the first breach' by section 3(1) of, and the Second Schedule to, the Tamil Nadu Repealing and Amending Act, 1951 (Tamil Nadu Act XIV of 1951).][Substituted for original sub-section (3) by section 2 of the Madras Debt Conciliation (Amendment) Act 1942 (Madras Act XVII of 1942) re-enacted permanently by section 2 of, and the First Schedule to the Tamil Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948).][Substituted for original sub-section (2) by section 2(i) of the Tamil Nadu Debt Conciliation (Amendment) Act, 1943 (Tamil Nadu Act IX of 1943) re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. 1) Act, 1948 (Tamil Nadu Act VII of 1948).]
