Section 11 in The Bengal Orphanages And Widows' Homes Act, 1944
11. Power to make rules.
(1)The [State] [Word substituted for the word 'Provincial] Government may, subject to the condition of previous publication, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for the following matters, namely:-(a)the form of licence to be granted under this Act;(b)the form of application for licence under sub-section (1) of section 5 and the particulars to be contained in such application;(c)the conditions subject to which licences may be granted; and(d)the formation of a society for the control and supervision of an orphanage, a widows' home or a marriage bureau under clause (a) of sub-section (2) of section 5.
