18. Power to make rules — (1) The State Government may make rules]1 for the purpose of carrying into effect the provisions of this Act.
(2)Without any prejudice to the generality of the foregoing power, the State Government may make rules1 for the following matters, namely —(a)the number of members of the Fediaration and the manner of electing such members under section 3;(b)the particulars to be prescribed under clause (f) of sub-section (1) of section 5 and the manner of verifying the statement to be submitted under that sub-section;(c)the form of register of goshalas and the particulars to be entered therein under section 6;(d)the manner of verifying the report regarding any change in any of the particulars recorded in the register of goshalas under sub-section (1) of section 8;(e)the manner in which fees shall be paid by the trustee to the Registrar under section 10;(f)the form in which the accounts shall be kept by the trustee under sub-section (3) of section 12 and the particulars to be entered in such form;(g)any matter which may be prescribed to be made by regulations under section 17; and (h) the manner in which the moneys held by the trustees of a goshala for the use or benefit of such goshala shall be invested or disposed of.(3)Rules made under this section shall be subject to the condition of previous publication.
