Section 57 in The Displaced Persons (Debts Adjustment) Act, 1951
57. Power of Central Government to make rules.
(1)The Central Government may, by notification in the Official Gazette, make [rules] [For the Displaced Persons (Debts Adjustment) Rules, 1951, see Gazette of India, 1952, Pt. II, See. 3, p. 80. For the Insurance Claims Board Rules, 1952, see ibid., Pt. II, Section 3, p. 1764.] for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the provisions contained in sub-section (1), the rules so made may provide for all or any of the following matters, namely:--(a)the additional particulars, if any, which an application under section 5, should contain;(b)the form in which notices under this Act may be issued;(c)the form in which applications under section 10 or section 13 may be made;(d)the registers which should be maintained under this Act;(e)the authorities required to be prescribed under this Act;(f)the board or other authority to which any report under sub-section (2) of section 18 may be made and the matters which such board or other authority should take into account in making its report.
