(1)The State Government may make rules for the purpose of carrying into effect the provisions of this Act.(2)Without prejudice to the generality of foregoing powers, such rules may provide for-(a)the matters relating to the establishment, constitution of the committee, [and nomination of Chairman and the members thereof] [Substituted by U.P. Act 23 of 1979, vide Section 3, for the word 'nomination and appointment of Chairman or the members thereto, as the case may be'.] as the case may be;(b)the form of Bhoodan declaration and the manner in which it shall be filed;(c)the documents to be filed with the Bhoodan declaration;(d)the manner of publication of the Bhoodan declaration;(e)the nature, scope and manner of the enquiry under section 9;(f)the manner of filing the objections and their registration;(g)the fixation of date for hearing the objections;(h)manner and mode of service of notices under this Act;(i)procedure to be followed in hearing and disposal of objections under section 11;(j)the procedure relating to confirmation or supersession of declaration;(k)the matters relating to the land in pursuance of section 14; and(l)the matters which are lo be and may be prescribed.
