(1)The Central Government may, after consultation with the Reserve Bank, make [rules] [*Banking Companies Rules, 1949 see Gazette of India, Pt. I, Section 1, p. 389; Banking Regulation (Co-operative Societies) Rules, 1966 see Gazette of India, dated 3.12.1966, Pt. II, Section 3(i), p. 2145.] to provide for all matters for which provision is necessary or expedient for the purpose of giving effect to the provisions of this Act and all such rules shall be published in the Official Gazette.
