Section 13 in West Bengal Workmen's House-Rent Allowance Act, 1974
13. Power to make rules.
(1)The State Government may make rules for carrying out the purposes of this Act.(2)In particular, and without prejedice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely(a)manner and time of payment of house-rent allowance referred to in subsection (2) of Section 4;(b)form and manner of making application for, and manner of determining the amount of, house-rent allowance due, referred to in sub-sections (1) and (2) of Section 5;(c)manner in which and the time within which an appeal shall be filed under sub-section (4) of Section 5;(d)other powers of Inspectors referred to in clause (e) of sub section (2) of Section 7; and(e)form in which registers, records and other documents are to be prepared and manner in which they are to be maintained under Section 9.
