(1)The State Government may be notification make such rules as appear to it to be necessary or expedient for carrying out the provisions of this chapter.(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for the following matters, namely :(i)the procedure to be followed in arbitrations under Section 91-C;(ii)the principles to be followed in apportioning the costs of proceedings before the arbitrator.
