Section 14 in The East Punjab Refugees Rehabilitation (House-Building Loans) Act, 1948
14. Power to make rules.
(1)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make [rules consistent with this Act for the carrying out of all or any of its purposes.] [For rules, see East Punjab Govt. Notification No. 3235, dated 20.10.1948, published in East Punjab Govt. Gazette, 1948, Part I, page 934-39.](2)In particular and without prejudice to the generality of the foregoing power, the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make rules regulating or determining all or any of the following matters, namely :-(i)the forms of the application to be made and deeds to be executed in respect of loans;(ii)the mode in which disbursement of loans is to be made to borrowers;(iii)the forms of notices to be given or declarations to be made by the Controlling Authority; and(iv)the design of and the materials to be used in the building of houses.
