- The State Government may from time to time make [rules,] [For rules made under section 90, see B. O. R. O. Volume I, Part VI.] consistent with the provisions of this Act, to regulate the following matters:-(a)the proceedings of any officer who, under any provisions of this Act, is required or empowered to take action in any matter;(b)the business of Embankment Committees;(c)the cases in which, the officers to whom and the conditions subject to which orders and decisions given under any Provision of this Act, and not expressly provided for as regards appeal, shall be appealable;(d)the person by whom the time, place or manner at or in which anything for the doing of which provision is made in this Act, shall be done;(e)the amount of any charge made under this Act; and(f)generally to carry out the provisions of this Act.The State Government may from time to time alter or cancel any rules so made.Publication of rules. - Such rules, alterations and cancelment shall be published in the official Gazette, and shall thereupon have the force of law :Provided that no rules shall be made by the State Government under the powers conferred on him by this section until a draft of the same shall have been published in the official Gazette for one month after which time the State Government may pass such rules as originally published or with such alterations, additions and omissions as it may think fit.
