(1)The State Government may, subject to the condition of previous publication, make rules consistent with this Act-(a)as to all matters which are to be prescribed;(b)regulating the powers, duties and procedure of [servants of the Government] [Substituted by A.O. 1937.], under this Act;(c)for the guidance of all persons in all matters connected with this Act; and(d)generally, for carrying out the purposes of this Act.(2)[ All rules made under this Act by the State Government shall be laid for not less than fourteen days before the State Legislature as soon as possible after they are made and shall be subject to such modifications as the Legislature may make during the session in which they are so laid.] [Substituted by C.P. & Berar Act No. 35 of 1948]
