Section 7 in The West Bengal Rural Employment And Production Act, 1976
7. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)Without prejudice to the generality of the foregoing power such rules may provide for all or any of the matters which may be or are required to be prescribed.(3)[ Notwithstanding the provisions contained in sub-section (2), in particular, and without prejudice to the generality of the foregoing power, such rules may also provide for the manner of payment, determination and recovery of interest [under sub-section (3) of section 4 or under section 4A, as the case may be,] [Sub-Section (3) inserted by W.B. Act 1 of 1986.] and all other matters which may be or are required to be prescribed [under those sections] [Words Substituted for the words 'under that section' by W.B. Act 8 of 1990.].]
