The said [State Government] [Substituted for the word "Provisional Government" by A.L.O., 1950] may from time to time make rules consistent with this Act as to the following matters -(a)the maintenance of watch and ward and the establishment of proper system of conservancy and sanitation at fairs and other large public assemblies;(b)the imposition of taxes for the purposes mentioned in clause(a)of this section on persons holding or joining any of the assemblies therein referred to;(c)the custody of judicial records, civil and criminal; [* * *] [The words "and the destruction from time to time of such of the said records as it may be deemed unnecessary to keep" rep. by Act 3 of 1879.];(d)[ * * * *] [Cl.b(d) relating to the appointment, duties, punishment, suspension and dismissal of all ministerial officers was rep. by the A.O. 1937.]
