Section 17 in The Life Insurance (Emergency Provisions) Act, 1956
17. Power to make rules.
(1)The Central Government may, by notified order, make rules to carry out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, rules made under sub- section (1) may provide for-(a) the form and manner in which books of accounts appertaining to controlled business shall be maintained by insurers;(b)the manner in which any compensation payable under this Act may be paid to the persons entitled thereto;(c)the circumstances in which the remuneration payable to persons in charge of the management of the controlled business of an insurer under this Act or to Custodians shall be met by the Central Government, whether wholly or in part.(3) 1 Every rule made under this Act shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified from or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.]
