- The [State] [Substituted by Adaptation of Laws Order.] Government may, from time to time, make rules to regulate the following matters;-(a)the proceeding of any officer who, under any provision of this Act, is required or empowered to take action in any matter;(b)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;(c)and generally to carry out the provisions in this Act.The [State] [Substituted by Adaptation of Laws Order.] Government may from time to time alter or cancel any rules so made.Such rules, alterations and concealment shall be published in the [Official Gazette] [Substituted by A.O. for the words 'Calcutta Gazette'.], and shall thereupon have the force of law.
