Section 39 in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
39. Power to make rules.
(1)The State Government may, after previous publication, make rules for the purpose of carrying into effect all or any of the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, the State Government may make rules-(a)prescribing the manner of giving notice under sub-section (2) of Section 9;(b)prescribing the form in which a schedule shall be prepared under Section 21;(c)prescribing the form in which a statement shall be prepared under sub-section (1) of Section 26;(d)prescribing the form in which an order shall be made under sub-section (2) of Section 26, and(e)generally for the purpose of carrying into effect the provisions of this Act.
