The [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] may from time to time make rules, consistent with the provisions of this Act, to regulate the following matters :-(a)the proceedings of any officer who, under any provision of this Act, is required or empowered to take action in any matter;(b)the business of embankment Committees;(c)the cases in which, the officers to whom and the conditions subject to which orders and decisions given under any provisions of this Act, and not expressly provided for as regards appeal, shall be appealable;(d)the person by whom, the time, place or manner at or in which anything for the doing of which provision is made in this Act, shall be done;(e)the amount of any charge made under this Act; and(f)generally to carry out the provisions of this Act.The [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] may from time to time alter or cancel any rules so made.Such rules, alterations and cancelment shall be published in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.], and shall thereupon have the force of law :Provided that no rules shall be made by the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] under the powers conferred on [it] [Word substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] by this section, until a draft of the same shall have been published in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] for one month, after which time the [State Government] [Words Substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] may pass such rules as originally published or with such alterations, additions and omissions as [it] [Word substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] may think fit.
