Section 37 in The Chota Nagpur Rural Police Act, 1914
37. Power to make rules.
- [(1) The Commissioner, may, subject to to the Control of the [State] [[Section 37 is in force in this form in areas in which part III of the Bihar and Orissa Administration Act, 1922 is not in force.The difference between the two sections lies in the words printed in italics.]] Government make rules to carry out the purposes of this Act.](2)In particular, and without prejudice to the generality of the foregoing power, such rules may-(a)prescribe the manner in which the assessment under Sections 6 and 7 is to be made;(b)regulate the alteration of assessment under Section 9,(c)[ x x x] [Substituted for the original sub-section by B. & O. Act 3 of 1922, Section 2(2),Schedule II, in areas in which the provisions of Part Ill of that Act are declared to be force.](d)regulate the duties and procedure of Panchayats;(e)fix the penalty to be levied under Section 16;(f)prescribe form for use under Section 16 or Section 26.(3)All such rules shall be published in the [Official Gazette] [Substituted by the A.L.O.].
