Section 56 in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
56. Power to make rules.
(1)The State Government may, make rules to carry out all or any of the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(a)the terms and conditions for constitution and operation of guarantee fund under Section 9(1);(b)the rate at which the contribution shall be made under Section 9 (2);(c)the manner in which the fund shall be maintained and utilised under Section 9 (3);(d)the manner in which recovery shall be made under Section 15 (3);(e)the manner in which, the authority by which and the time within which the application shall be disposed of under Section 16;(f)the form of declaration in which affidavit shall he given under Section 18 (1);(g)the limit upto which the loan shall be sanctioned under Section 18(4);(h)the form of notice which shall be published under Section 19 (2);(i)the manner in which the property shall be sold under Section 27 (1);(j)the form of certificate which shall be granted under Section 30 (1);(k)the period within which the amount shall be paid under Section 39 (2);(l)the restrictions, limitations and conditions subject to which the Registrar shall have powers under Section 42 (1);(m)the manner in which the copies shall be certified under Section 42 (3);(n)the time within which and the manner in which the copies of the instrument shall be sent under Section 43 (1);(o)the manner in which the copies shall be certified under Section 45;(p)the manner in which previous sanction shall be obtained under Section 52;(q)any other matter which is required to he or may he prescribed or in respect of which rules may be made under this Act.(3)Ali rules made under this Act shall be published in Official Gazette and laid on the table of the Legislative Assembly.
