(1)The Government may make rules for carrying out the purposes of this Act, and issue directions to the officers, or generally from time to time for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following matters:-(a)the form of register under section 4;(b)the form of the application for a licence, the further particulars to be included therein and the manner of payment of licence fee under section 6;(c)the form and conditions of the licence, and the manner of payment of licence fee under section 7;(d)the manner of publishing a notice under sub-section (4) of section 19 for inviting claims to property pledged with a money-lender;(e)the form of cash book and ledger and the manner in which they should be maintained and other particulars to be prescribed under section 24;(f)the form of the statement of accounts and pass book to be furnished or delivered and the date before which it is to be furnished or delivered under sub-section (1), the fee to be paid under sub-section (2) and the sum of expenses to be paid under sub-section (3), of section 25;(g)the form of application under sub-section (1) of section 36;(h)any other matter which is or may be prescribed under this Act or any matter for which there is no provision or insufficient provision in this Act and for which provision is, in the opinion of the Government, necessary for giving effect to the provisions of this Act.(3)The rules made under this section shall, subject to the condition of previous publication, be published in the Official Gazette.(4)All rules made under this section shall be laid as soon as may be after they are made before the State Legislature, and shall be subject to such modifications as the Legislature may make during the session in which they are so laid, or the session immediately following.
