14. Power to make rules .- [In each ][State] [ Substituted by A.O. 1950.] the Chief Controlling Revenue Authority may, with the consent of the [appropriate Government] [ Substituted by A.O. 1937.], from time to time, make rules consistent with this Act respecting all or any of the following matters:-
(1)the place and times at which, and the person to whom, any pension shall be paid;(2)inquiries into the identity of claimants;(3)records to be kept on the subject of pensions;(4)transmission of such records;(5)correction of such records;(6)delivery of certificates to pensioners;(7)registers of such certificates;(8)reference to the Civil Court, under section 6, of persons claiming a right of succession to, or participation in, pensions or grants of money or land-revenue payable by Government;and generally for the guidance of officers under this Act.All such rules shall be published in the [Official Gazette] [Substituted by A.O. 1937. ], and shall thereupon have the force of law.
