(1)The State Government may make rules for the purpose of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing provision, such rules may be for all or any of the following matters, namely -(a)the form of register of public trusts and the registers and books to be maintained by the Assistant Commissioner under Sub-section (2) of Section 16 and their form;(b)that fee to be paid under Sub-section (3) and the form of application, and the particulars thereof under Sub-section (4) of Section 17;(c)the manner of making inquiry under Sub-section (1) and the manner of giving public notice under Sub-section (2) of Section 18;(d)the form and manner of report to be made under Sub-section (1) of Section 23;(e)the form of the book for entering particulars of entries under Section 25;(f)the form of, and particulars to be entered in, the accounts to be kept under Section 32;(g)the manner of audit of the accounts under Sub-section (2) and the fee for special audit under Sub-section (4) of Section 33;(h)the form of budget and the date of its submission to the Assistant Commissioner under Section 35;(i)the fee for inspection under Section 36;(j)the conditions and fees for the grant of certified copies- under Section 36;(k)the returns and statements to be furnished by the working trustee or Manager under Section 47;(l)the manner of holding inquiry under Sub-section (2) of Section 49;(m)the form of appeals to be presented under any provision of this act and the fees therefor; and(n)any other matter which is to be or may be prescribed under this Act.(3)In making rules under this section, the State Government may direct that a breach of any provision thereof shall be punishable with fine which may extend to two hundred rupees.(4)All rules made under this section shall be subject to the condition of previous publication.
