Section 38 in Banning of Unregulated Deposit Schemes Act, 2019
38. Power of State Government, etc., to make rules.
(1)The State Government or Union territory Government, as the case may be, in consultation with the Central Government, by notification, make rules for carrying out the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely: -(a)ceiling for self-help groups under clause (j) of sub-section (4) of section 2;(b)purpose and ceiling under clause (k) of sub-section (4) of section 2;(c)the manner of provisional attachment of property by the Competent Authority under sub-section (3) of section 7;(d)other matters under clause (f) of sub-section (4) of section 7;(e)the rules relating to impounding and custody of records under sub-section (8) of section 7; and(f)any other matter which is required to be, or may be, prescribed.
