101. Power to make rules.- (1) Government may make rules consistent with this Act to carry out the purposes thereof and may provide that the breach of any such rule be punishable with a fine which may extend to twenty-five rupees.
(2)In particular and without prejudice to the generally of the foregoing power, Government may make rules-(a)with reference to all matters in respect of which rules are expressly required or allowed by this Act to be made;(b)regulating the filling of vacancies in a Gram Panchayat, 1[*] 2[* *] or Adalti Panchayat and the appointment of panches.(c)regulating the proceeding of election, suspension or removal of the office-holders of the Gram Pachayat, the 1[*] 2[* *] and Adalti Panchayat 3[* *];
