(a)Government may make rules for purposes of this Act.(b)Without the prejudice to the generality of the powers, these rules may relate to the following matters :(1)the manner of determining the dispute or ascertain age of a child.(2)prescribing the qualifications and the duties of Inspectors appointed under this Act;(3)the form and manner of maintaining the registers prescribed under this Act;(4)the method of identification of children registered under this Act;(5)the appointment of an advisory committee or committees (which shall have one female) to assist District Officer in the administration of this Act and determining the powers and duties of such committee or committees.
