Section 55 in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
55. Power of State Government to make rules.
(1)The State Government may make [rules] [Rules made vide Not. No. 7-41/69-Co-op-IV, dated 16-8-90 (Appended).] to carry 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 manner of affecting distraint;(ii)the custody, preservation and the sale of distrained property;(iii)the investigation of claims by persons other than the defaulters, to any right or interest in the distrained property; and the postponement of the sale pending such investigation;(iv)immediate sale of perishable articles;(v)the due proclamation and the conduct of sale;(vi)the deposit of the purchase money;(vii)the resale of the property, if the purchase money is not deposited;(viii)the recovery of expenses of the proclamation ;(ix)the manner of giving public notice of the application of the loan;(x)the person competent to give public notice;(xi)the manner of hearing and disposing of objections in regard to application of loan;(xii)the rate at which the State Bank and the [Primary Agriculture and Rural Development Banks] [Substituted for 'Primary Land Development Bank' vide H.P. Act No. 15 of 1957.] shall contribute to the guarantee fund;(xiii)[ the form of declaration under section 12; [Added vide H.P. Act No. 15 of 1957.](xiv)the form of notice under sub-section (2) of section 17; and(xv)any other matter required or allowed by this Act to be prescribed.](3)All rules made by the State Government under this section shall be laid before the Legislative Assembly as soon as may be after they are made.
