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[Cites 0, Cited by 34] [Entire Act]

Union of India - Section

Section 280 in Cantonments Act, 1924

280. Power to make rules.-

(1)The Central Government may, after previous publication, make rules to carry out the purposes and objects of this Act.
Additional Information6
For the Cantonment Account Code, 1924, See Gazette of India, 1924, Pt.I, p.949. For the Cantonment Property Rules, 1925, see the Gazette of India, 1925, Pt.I. p.578. For the Cantonment Fund Servants Rules, 1937; the Cantonment Land Administration Rules, 1937 and the Cantonment Executive Officers Services Rules, 1937, see Gazette of India, 1937, Pt.I. p.1563, 1841, and ibid., 1938, Pt.I, p.968, respectively.
(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 manner in which, and the authority to which, application for permission to occupy land belonging to the Government in a cantonment is to be made;
(b)the authority by which such permission may be granted and the conditions to be annexed to the grant of any such permission;
(bb)[ the allotment to a [Boards] [Inserted by Act 7 of 1925, s.12.] of a share of the rents and profits accruing from property entrusted to its management under the provisions of section 116a;]
(c)the appointment, control, supervision, suspension, removal, dismissal and punishment of servants of [Boards] [Subs.by Act 24 of 1936, s.69, for "Cantonment Authority"];
(cc)[ the constitution of a [Military Lands and Cantonment Service] [Inserted by Act 24 of 1936, s.66 ] and the appointment, control, supervision, conditions of service, pay and allowances, suspension, removal, dismissal and punishment of the member thereof;]
(d)the circumstances in which security shall be demanded from servants of [Boards] [Subs.by Act 24 of 1936, s.69, for "Cantonment Authority"] and the amount and nature of such security;
(e)the grant of leave, absentee or acting allowance to servants of [Boards] [Subs.by Act 24 of 1936, s.69, for "Cantonment Authority"];
(f)the creation and management of Provident Funds, and the circumstances in which, and the conditions subject to which, contributions thereto shall be made from cantonment funds and by servants of [Boards] [Subs.by Act 24 of 1936, s.69, for "Cantonment Authority"];
(g)the keeping of accounts by [Boards] [Subs.by Act 24 of 1936, s.69, for "Cantonment Authority"] and the manner in which such accounts shall be audited and published;
(h)the definition of the persons by whom, and the manner in which, money may be paid out of a cantonment fund;
(hh)[ * * * *] [Rep. by Act 24 of 1936, s.66.]
(i)the preparation of estimates of income and expenditure by [Boards] [Subs.by Act 24 of 1936, s.69, for "Cantonment Authority"] and the definition of the persons by whom, and the conditions subject to which, such estimates may be sanctioned;
(j)the regulation of the procedure of Committees or Arbitration; and
(k)the prescribing of registers, statements and forms to be used and maintained by any authority for the purposes of this Act;
(l)[ the grant of leave to the members of the Board; [Inserted by Act 2 of 1954, s.23. ]
(m)the form of notices required to be sent under this Act and the manner of their service.]