- The Local Government may, with the previous consent of the [President] [A.L.O., 1950 [C.O. 4], dated 26-1-1950 (w.e.f. 26-1-1950).] in Council, make rules to prescribe-(1)the form in which the register shall be made by the said Magistrate;(2)the mode in which the said Magistrate shall publish the notice prescribed in section eight, and the means by which the persons whom it concerns, and the Headmen, Village-Watchmen and landowners or occupiers of the village, in which such persons reside, shall be informed of its publication;(3)the mode in which the notice prescribed in section eleven shall be given;(4)the limits within which persons whose names are on the register shall reside;(5)conditions as to holding passes, under which such persons may be permitted to leave the said limits;(6)conditions to be inserted in any such pass as to(a)the places where the holder of the pass may go or reside;(b)the officers before whom, from time to time, he shall be hound to present himself;(c)and the time during which he may absent himself;(7)conditions as to answering at roll-call or otherwise, in order to satisfy the said Magistrate or persons authorized by him, that the persons whose names are on the register are actually present at given times within the said limits;(8)the inspection of the residences and villages of any such tribe, gang or class, and the prevention or removal of contrivances for enabling the residents therein to conceal stolen property, or to leave their place of residence without leave;(9)the terms upon which registered persons may be discharged from the operation of this Act;(10)the mode in which criminal tribes shall be-settled and removed;(11)the control and supervision of reformatory settlements;(12)the works on which, and the hours during which, persons placed in a reformatory settlement shall be employed, the rates at which they shall be paid, and the disposal, for the benefit of such persons, of the surplus proceeds of their labour after defraying the whole or such part of the expenses of then: supervision and control as to the Local Government shall seem fit;(13)the discipline to which persons endeavouring to escape from any such settlement, or otherwise offending against the rules for the time being in force, shall be submitted; the periodical visitation of such settlement, and the removal from it of such persons as it shall seem expedient to remove;(14)and generally to carry out the purposes of this Act.
