Section 56(3) in Administration of Evacuee Property Act, 1950
(3)The State Government may, by notification in the Official Gazette, take rules providing for all or any of the following matters, namely :--(a)the terms and conditions of service of the Custodian and other officers appointed under this Act and for the furnishing of security by them;(b)the work to be performed by the Custodian and the Additional, Deputy and Assistant Custodians;(c)the delegation of powers of the Custodian to the Additional, Deputy or Assistant Custodian ;(d)the fees payable to the Custodian for the management and disposal of any property vested in him and the manner in which such fees shall be paid ;(e)the persons by whom and the times at which books of account maintained under this Act, may be inspected and audited.
