Section 24 in The (Central Provinces and Berar) Debt Conciliation Act, 1933
24. Members of Board deemed to be public servants. - The members of a Board shall be deemed to be public servants within the meaning of the Indian Penal Code (XLV of 1860).
[24A. Proceedings deemed to be judicial proceedings. - All proceedings under this Act shall be deemed to be judicial proceedings within the meaning of Section 228 of the Indian Penal Code.][25. Power to make rules. - (1) In addition to any power specially conferred by this Act, the State Government may make rules-(a)prescribing the quorum for, and regulating the procedure before, a Board ;(b)prescribing the manner in which notices shall be issued and served or published under sub-section (1) of Section 8;(c)prescribing the charges to be made by a Board for anything done under this Act and the persons by whom and the manner in which such charges shall be paid;(d)prescribing the records to be kept and the returns to be made by a Board;(e)prescribing the allowances, if any, to be paid to the Chairman and members of a Board;(f)regulating the power of a Board to summon parties and witnesses under Section 11 and the grant of expenses to witnesses;(g)prescribing the place at which and the manner in which an agreement shall be registered under sub-section (2) of Section 12;(h)prescribing the form of certificate to be granted under [Section 13-C] or sub-section (1) of Section 15; and(i)generally, for the purpose of carrying into effect the provisions of this Act.][(2) Any charges prescribed by rules may be recovered as an arrear of land revenue from a person liable to pay them.]
