Section 6 in The Reserve Bank (Transfer To Public Ownership) Act, 1948
6. Rule-making power.
(1)The Central Government may, by notification in the Official Gazette, make rules for the purpose of giving effect to the objects of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide-(a)for the manner in which and the authority by which compensation shall be paid under section 3; and(b)for the determination of persons to whom compensation is so payable.
