Section 60 in The Rajasthan Irrigation and Drainage Act, 1954
60. Power to make rules.
(1)The State Government may, from time to time, make rules to regulate the following matters:-(a)the proceedings of any officer who, under any provision of this Act, is required or empowered to take action in any matter;(b)the cases in which, and the officers to whom, and conditions subject to which, orders and decisions given under any provisions of this Act, and not expressly provided for as regards appeal, shall be appealable;(c)the person by whom, the time, place or manner at or in which anything for the doing of which provision made in this Act, shall be done;(d)the amount of any charge made under this Act;(e)and generally to carry out the provisions of this Act.(2)Such rules shall be published in the [Official Gazette] [Substituted by Rajasthan Act 27 of 1957.], and shall thereupon have the force of law.Notifications
