(1)[The Central Government may, by notification in the Official Gazette, make rules] [Substituted for the words "The Central Government may make rules" by Act 47 of 1975, section 4(1) ] to carry out the purposes and objects of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may-[* * *] [Clause (a) was omitted by the Act 28 of 1947, section 9](b)provide for the guidance of persons authorised to cut or break coin under sections 16 and 20;(c)determine the percentage of diminution in weight below standard weight not being less [than two per cent, in the case of silver coins or five per cent, in the case of pure nickel] [Substituted for word "in any case than two per cent" by the Act 28 of 1947, section 9], which shall be the limit of reasonable wear;(d)prescribe the further percentage referred to in clause (a) of section 17, and the rates at which payments shall be made in the case of coins falling under the same clause [* * *] [Word "and" is omitted by Act 04 of 1927, section 2][* * *] [Clause e is omitted by Act 04 of 1927, section 2](3)[ Every rule made under this section shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid. both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect as the case may be; so, however, that any such modification or annulment shall be with-out prejudice to the validity of anything previously done under that rule.] [Sub-section (3) sub. by Act 47 of 1975, section 4(ii)]
