Section 29(2) in Tamil Nadu Debt Conciliation Act, 1936
(2)In particular and without prejudice to the generality of the foregoing powers, they shall have power to make rules-(a)with reference to all matters expressly required or allowed by this Act to be prescribed;(b)regulating the procedure before a board;(c)prescribing the charges to be made by a board for anything done under this Act and the person by whom and the manner in which such charges shall be paid;(d)prescribing the records to be kept and the returns to be made by a board;(e)prescribing the allowances, if any, to be paid to the chairman and members of a board;(f)regulating the power of a board to summon parties and witnesses and the production of documents under section 13 and the grant of expenses to witnesses; and(g)prescribing the place at which and the manner in which an agreement shall be registered under sub-section (2) of section 14.
