Section 9 in The Jallianwala Bagh National Memorial Act, 1951
9. Power to make rules.
(1)The Central Government may, by notification in the Official Gazette, make [rules] [For the Jallianwala Bagh National Memorial Rules, 1952, see Gazette of India, 1952, Pt. II, Section 3, p. 1484. ] to carry out the objects of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the manner in which funds belonging to the Memorial shall be kept, deposited or invested;(b)the mode of authentication of orders for payment of money by the Trustees;(c)the form in which accounts shall be kept by the Trustees and the audit and publication of such accounts;(d)the laying out, erection, improvement, maintenance and management of the Memorial and the care and custody of the properties thereof;(e)the conditions under which the public shall have access to the Memorial or particular parts thereof and the regulation of the conduct of persons entering the precincts of the Memorial ;(f)the preservation of, and the prevention of injury to or interference with, any property vested in the Trustees and the prevention of persons from trespassing into any particular part of the Memorial.(3)A rule made under this section may provide that a breach of any rule made under clauses (e) and (f) of sub-section (2) shall be punishable with fine which may extend to one hundred rupees.
