111A. [ Power of State Government to make rules. [Inserted by section 82, Act 100 of 1956, (w.e.f. 16-2-1957).]
- A State Government may make rules for the purpose of carrying into effect the provisions of sections 110 to 110E, and in particular, such rules may provide for all or any of the following matters, namely:-(a)the form of application for claims for compensation and the, particulars it may contain; and the fees, if any, to be paid in respect of such applications;(b)the procedure to be followed by a Claims Tribunal in holding an inquiry under this Chapter;(c)the, powers vested in a Civil Court which may be exercised by a Claims Tribunal;(d)the form and the manner in which [and the fees (if any) on payment of which] an appeal may be preferred against an award of a Claims Tribunal; and(e)any other matter which is to be, or maybe, prescribed.]
