Section 50 in The M.P. Accommodation Control Act, 1961
50. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules to carry 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 form and manner in which, and the period within which, an application may be made to the Rent Controlling Authority;(b)the manner in which a Rent Controlling Authority may hold an inquiry under this Act;(c)the powers of the Civil Court which may be vested in a Rent Controlling Authority;(d)the manner of service of notices under this Act;(e)any other matter which has to be, or may be, prescribed.(3)All rules made under this Section shall be laid on the table of the Assembly.
