Section 56 in Administration of Evacuee Property Act, 1950
56. Power to make rules.
(1)The Central Government may, be notification in the Official Gazette, make rules to carry out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :--(a)the terms and conditions of service of the Custodian-General;(b)the manner in which inquires under this Act may be held ;(c)the manner in which evacuee properties which have vested in the Custodian may be notified ;(d)the manner in which possession of any evacuee property may be taken by the Custodian ;(e)the manner in which any person claiming any right to, or interest in, any property which has been notified an evacuee property may have his claim registered and disposed of;(f)the manner in which any attachment may be made by the Custodian ;(g)the manner in which trust properties which have vested in the Custodian may be administered or otherwise dealt with;(h)the circumstances in which, and the conditions subject to which, the Custodian may sell any immovable property vested in him, and the procedure governing the grant of leases and the period for which leases may be granted ;(i)the circumstances in which leases and allotments may be cancelled or terminated or the terms of any lease or agreement varied;(j)the securities in which the Custodian may invest any moneys held by him ;(k)the manner in which any moneys due to the Custodian may be recovered;(l)the form and manner in which books of accounts and other records shall be maintained by the Custodian ;(m)the form in which any notice under this Act may be issued, the manner of this service and publication and the form in which any demand may be made by the Custodian ;(n)the nature of cases and the circumstances in which and the conditions subject to which certificates for restoration of property under section 16 may be issued ;(o)the nature of cases and the circumstances in which the Custodian may refer an applicant under section 16 to a civil court ;(p)the powers vested in a civil court which may be exercised by the Custodian while holding any inquiry under this Act ;(r)the form and manner in which and the time within which appeals and applications for revision may be preferred under Chapter V and the fees payable in respect thereof;(q)the nature of cases and the circumstances in which the Custodian may confirm or refuse to confirm a transfer under section 28.(s)any other matter which has to be or may be prescribed under this Act.(3)The State Government may, by notification in the Official Gazette, take rules providing for all or any of the following matters, namely :--(a)the terms and conditions of service of the Custodian and other officers appointed under this Act and for the furnishing of security by them;(b)the work to be performed by the Custodian and the Additional, Deputy and Assistant Custodians;(c)the delegation of powers of the Custodian to the Additional, Deputy or Assistant Custodian ;(d)the fees payable to the Custodian for the management and disposal of any property vested in him and the manner in which such fees shall be paid ;(e)the persons by whom and the times at which books of account maintained under this Act, may be inspected and audited.
