Section 22 in The M.P. Sthaniya Nidhi Sampariksha Adhiniyam, 1973
22. Power to make rules.
(1)The State Government may, by notification, and subject to the condition of previous publication, make rules for carrying out 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 payment of audit fees to be made by local authority under sub-section (3) of Section 4;(b)the form and the manner in which accounts shall be submitted for audit under Section 5;(c)the powers and duties of auditors and the procedure to be followed by them for conducting an audit and the times and places at which such audit may be conducted;(d)the powers and duties of the Director;(e)the authorities to whom copies of audit report to be given under Section 8;(ee)[ the manner in which and the time within which a clarification shall be sought under sub-section (1-C) of Section 10;] [Inserted by M.P. Act No. 14 of 1978.](f)any other matter which has to be, or may be prescribed.(3)All rules made under this Act shall be laid on the table of the Legislative Assembly.
