(1)Subject to the provisions of this Code and the rules made thereunder, the Board may, with the previous approval of the State Government, make regulations -(a)governing the procedure of the revenue Courts and the revenue officers in respect of suits, applications and proceedings under this Code;(b)containing directions for the preparation, maintenance and supervision of land records and matters connected therewith;(c)prescribing the duties of Tahsildars and Naib-Tahsildars and regulating their posting, transfers and their appointment in temporary vacancies.
