(1)The Board may, with the previous sanction of the State Government, make rules consistent with the provisions of this Act and of the rules made under sub-section (2)-(a)regulating the procedure of the Board and its officers in the transaction of its business,(b)prescribing the registers, books and accounts to be kept and maintained under section 14,(c)prescribing the manner of the publication of rent-rate proposals under section 155(1),(d)for the guidance of Collectors and Settlement Officers in assessing and fixing tents under this Act,(e)prescribing the manner of the giving of a public notice under section 155(2),(f)prescribing the manner in which assessment purchas shall be made over to tenants and land-holders under section 164(3),(g)directing the rights, customs and other matters which the Settlement Officer is to ascertain and record in the Wajib-al-arz or Dastoor Ganwai and prescribing the manner in which they are to be ascertained,(h)prescribing the manner of notifying the date, time and place fixed for reading out the Wajib-ul-arz or Dastoor Ganwai to the inhabit-ants of the village concerned,(i)for the guidance of Collectors and Settlement Officers in assessing rents under section 178 for areas for which short-term settlements were sanctioned,(j)regulating under section 179, the assessment of land added by alluvian and the revision of assessment in consequence of fluvial action or diversion of land from an agriculture to a non-agricultural purpose or vice versa,(k)regulating the procedure of Settlement Officers in correcting errors and omissions under section 182,(I)regulating the framing of modified proposals under section 183 (2),(m)prescribing the particulars to be contained in an application for partition under section 187,(n)prescribing the form of the preliminary order for partition under section 198,(o)determining the mode in which the costs of partition are to be apportioned under section 203,(p)prescribing under clause (c) of sub-section (2) of section 205, the statements and returns to be submitted and the particulars to be contained therein,(q)regulating the division of complex estates, and the distribution of the revenue thereof under section 219,(r)regulating the costs which may be recovered in or in respect of any judicial or settlement proceedings under this Act other than costs recoverable by the State Government in proceedings in partition cases,(s)regulating the procedure to be followed by any court, officer or other person required or empowered under any provision of this Act to take any action in any judicial or settlement matter,(t)for carrying out the provisions of this Act in respect of judicial and settlement proceedings, and(u)for the guidance of all Courts, officers and other persons in all judicial and settlement proceedings under this Act.(2)The State Government may make rules consistent with the provisions of this Act,-(i)prescribing the qualifications of persons eligible for appointment as Chairman and members of the Board under section 4,(ii)prescribing under section 10, the manner in which the jurisdiction of the Board may be exercised and its business may be distributed,(iii)prescribing under sub-section (2) of section 23 read with the first Schedule matter which may be deemed to be judicial matters for the purposes of this Act,(iv)prescribing the duties and powers of all Revenue Courts and officers under this Act,(v)regulating the appointments of patwaris, Girdawar, Qanungos or Land Records Inspectors and Sadar Qanungos laying down their qualifications and conditions of service and prescribing their duties,(vi)Omitted.(vii). (viii), (ix), (x) Omitted.(xi)prescribing the manner in which lands which are the property of the State under section 88 may be disposed of and the manner in which notice of an enquiry or order under that Section may be given,(xi-a) prescribing the manner in which permission under section 90A for conversion of agricultural land into non-agricultural land shall be applied for the officer or authority to whom such shall be given the particulars to be given in such application; the manner in which enquiry is to be made the terms and conditions on which the permission may be given; the rate and manner of levy of urban assessment; the rate and manner of levy of the premium to be charged by the State Government on such conversion, and the due to be imposed under sub-section (5) of section 90-A).(xii)regulating under section 39 the grazing of cattle on pasturage land,(xiii)regulating under section 94 the control and management of forests and forest growths,(xiv)regulating under section 95 the reservation of lands for the development of the abadi area of villages, the allotment of land in such area and any payment to be made or premium to he paid for such allotment, defining the rights which an allottee shall have in such area and laying down the extent of land which may be granted free of such payment or premium under section 98 for being used for the purpose therein specified,(xv)regulating the holding of auctions under section 97,(xvi)regulating under section 99 the construction, maintenance, demolition, repairs and extension of houses, or buildings,(xvii)regulating under section 100 sales of land in industrial and commercial areas,(xviii)regulating under section 101 the allotment of lands for agricultural purposes,(xix)regulating under section 109 the procedure to be adopted by Land Records Officers in conduction survey and record operations or record operation only,(xx)laying down under section 122 and 131 the mode of preparation, attestation an maintenance of map and field books,(xxi)prescribing under the said sections the form and contents of field books and the manner in which and the intervals at which changes therein shall be recorded,(xxii)regulating the mode of preparation, attestation and maintenance of the record of rights and annual registers referred to in sections 114 and 132 specifying the registers other than those referred to in section 114 to be prepared as constituents of the record of rights, and prescribing the particulars, other than those mentioned in section 121, to be specified in the khatauni,(xxiii)regulating the procedure to be observed by land Records Officers in making inquiries under section 124;(xxiv)regulating the mode of preparation of lists of Government lands under section 115 and prescribing the manner in which inquiries shall be made respecting such lands,(xxv)regulating the mode of determining and recording Khudkasht lands under section 118,(xxvi)regulating the ascertainment and determination of area to be reserved fro the residence of the inhabitants of villages.(xxvii)prescribing the form, contents and mode of preparation of lists of villages under section 120,(xxviii)prescribing the intervals at which the annual registers shall be prepared under section 132 the manner in which changes shall be recorded therein and the fees to be charged for recording such changes,(xxix)prescribing the hours during which and the conditions on which maps, field books and registers prepared under Chapter VII shall be open to public inspection, the fees on payment of which copies of entries therein may be prepared and issued and the mode of attestation of such copies,(xxx)regulating under section 147 the procedure of Settlement Officer in conducting settlement operations,(xxxi)regulating the division under section 150 of assessment circles or assessment groups into various soil classes,(xxxii)prescribing the manner in which the order stopping the recovery of rents in kind under section 165 shall be published,(xxxiii)regulating the intermediate revisions of settlement in cases falling within third proviso to section 175,(xxxiv)regulating the leavy of a special urban rate under section 180,(xxxv)regulating under section 197 the determination of the general principles and conditions of valuation of lands for the purposes of partitions,(xxxvi)regulating the determination of the costs of partition and instalments and times of payment thereof under section 203.(xxxvii)regulating the division of an estate between the estate holder and the State Government under section 223,(xxxviii)prescribing under section 226 the instalments, in which the persons to whom, the times and places at which and the manner in which the revenue or rent due to the State Government shall be paid,(xxxix)regulating the issue of writs of demand and citations under section 229 directing by what officers or classes of officers such processes shall be issued and fixing the costs thereof to be recovered from defaulters,(xl)regulating the procedure to be adopted when any estate or a specific share or patti thereof is transferred under section 234 or sold under section 235,(xli)regulating the costs, that may be recovered in or in respect of any non-judicial proceeding under this Act not connected with settlement,(xlii)regulating the procedure to be followed by any officer or person required or empowered under any provision of this Act to take any auction in any non-judicial matter not connected with settlement,(xliii)regulating all matters which may be, or are required to be, prescribed or in respect which rules may be, or are required to be made, under any provision of this Act otherwise than by the Board under sub Section (1), and(xliv)generally for carrying out the provisions of this Act.
