Section 12 in The East Punjab Exchange of Prisoners Act, 1948
12. Power to make rules.
(1)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] government may subject to the condition of previous publication, make [rules] [For rules, see East Punjab Government notification No. 123 - Agri dated the 8th January, 1949.] for carrying out the purpose of this Act.(2)Without prejudice to the generality of the foregoing powers, rules may be made under this section (a) prescribing the form of the return to be furnished under section 3; and (b) regulating the exercise of the right of access to documents and the right of entry conferred by section 4.
