Section 30(2) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
(2)Without prejudice to the generality of the foregoing power, such rules may provide for :-(a)any matter which is required to be prescribed under this Act;(b)prescribing duties and functions of Debt Relief Inspectors;(c)prescribing the scales of diet money and travelling allowances to be paid to witnesses;(d)prescribing the charges to be made by the Debt Relief Courts for anything done under this Act and the persons by whom and the manner in which such charges shall be paid;(e)prescribing the procedure to be followed by the Collector or other Revenue Officer in dealing with the instalment paid to him under sub-section (1) of Section 16;(f)prescribing the records to be kept and the returns to be made by Debt Relief Courts;(g)prescribing the jurisdiction of Debt Relief Courts;(h)determining the paying capacity of a debtor;(i)prescribing the procedure for recording oral evidence in proceedings under this Act;(j)generally for carrying into effect the purpose of this Act.
