(1)The High Court may, with the previous sanction of the Government, make rules for carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide -(a)for the appointment and remuneration of receivers (other than Official Receivers), the audit of the accounts of all receivers and the costs of such audit;(b)for meetings of creditors;(c)for the procedure to be followed where the debtor is a firm;(d)for the procedure to be followed in the case of estates to be administered in a summary manner; and(e)for any matter which is to be or may be prescribed.(3)All rules made under this section shall be published in the gazette and shall, on such publication, have effect as if enacted in the Act.
