Section 28 in The Punjab Relief of Indebtedness Act, 1934
28. Power to make rules.
(1)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make any rules consistent with this Part of this Act to carry out the purposes thereof, and in particular and without prejudice to the generality of the foregoing power may make rules -(a)prescribing the amount of debt for the purposes of section 8(1)(c);(b)prescribing the quorum for and regulating the procedure before a board;(c)prescribing the charges to be made by a board for anything done under this Act and the persons by whom and the manner in which such charges shall be paid;(d)prescribing the records to be kept and the returns to be made by a board;(e)prescribing the allowances to be paid to members of a board;(ee)[ prescribing the particulars of debts under sub-section (1) of section 14] [Inserted by Punjab Act 12 of 1940, section 13.];(f)prescribing the place at which and the manner in which an agreement shall be registered;(g)prescribing the form of certificate to be granted under sub- section (1) of section 20; and(h)generally, for the purpose of carrying into effect the provisions of this Part of this Act.(2)The power conferred by this section of making rules is subject to the condition that the rules be made after previous publication.
