Section 33(2) in The Assam Evacuee Property Act, 1951
(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following matters namely:(a)the form of an order by the Deputy Commissioner under sub-section (1) of Section 4 ;(b)the manner in which the accounts referred to in sub-section (1) of Section 10 shall be maintained ;(c)the officer to whom the writing referred to in sub-section (1) of Section 13 shall be delivered ;(d)the rate of the levy referred to in sub-section (1) of Section 17 ;(e)the manner in which a public notice shall be given under sub-section (2) or sub-section (5) of Section 18, sub-section (2) of Section 19, sub-section (2) or sub-section (7) of Section 24 ;(f)the form in which, accounts referred to in clause (1) of sub-section (3) of Section 20 shall be maintained, the intervals at which and the person by whom such accounts shall be audited under clause (ii) of that sub-section and the scale referred to in that clause ;(g)the manner in which audited accounts shall be available for inspection under clause (iii) of sub-section (3) of Section 20 ;(h)the manner in which and the intervals at which the payment under sub-section (4) of Section 20 shall be made ;(i)any other matter required to be prescribed under this Act.
