- The [State] [Substituted by A.L.O. for 'Provincial'.], Government may from time to time frame [Rules] [For lists of rules made under Section 65 see the B.O.R.O. Volume I, Part VI.] for the guidance of the panchayat, for regulating the practice and procedure of any commission in trying or determining any question referred to them, and for any other purposes connected with this Act, and may, from time to time, alter, vary, or revoke the same, and shall publish every such Rule or alteration, variation or revocation of a Rule in the [Official Gazette] [Substituted by A.O. for 'Culcutta Gazette'.] and the Rules for the time being in force shall, from their publication, have such and the same force and effect as if they were herein enacted.
