(1)The Provincial Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power; such rules may provide for,-(i)the preparation and maintenance of registers of refugees registered under section 4;(ii)the manner of service on refugees of orders made under this Act; and(iii)the vaccination and inoculation of refugees under section 9.
