(1)The State Government may, from time to time, make rules consistent with this Act respecting all or any of the following matters, namely:-(a)The places and times at which, and the persons to whom, any State pension or grant of money shall be paid;(b)inquiries into the identity of claimants;(c)records to be kept on the subject of State pensions and grants of money;(d)transmission of such records;(e)correction of such records;(f)delivery of certificates to pensioners and grantees of money;(g)registers of such certificates;(h)reference to the civil court under section 5 of persons claiming a right of succession to, or participation in, State pensions or grants of money made or payable by the State Government; and(i)generally for the guidance of officers under this Act and for carrying out the purposes thereof.
