Section 6 in The Punjab Regulation of Accounts Act, 1930
6. Power of State Government to make rules.
(1)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make rules not inconsistent with the Act for the purposes of carrying out all or any of the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make rules -(i)prescribing the forms and numerals to be used in the accounts required by sub-section (1) of section 3;(ii)prescribing the manner in which the accounts required by clause (b) of sub-section (1) of section 3 shall be furnished by the creditor to the debtor, the forms to be used, and the details to be incorporated therein and the scale of costs to be paid by such debtors as may demand that the account required by this clause should be furnished in one of the particular scripts mentioned in Explanation (i) of this Clause :Provided that before making any rules under the provisions of this section, the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall, in addition to observing the procedure laid down in section 21 of the Punjab General Clauses Act, 1898, publish by notification a draft of the proposed rules for the information of persons likely to be affected thereby, atleast thirty days before a meeting of the Punjab Legislative [Assembly] [Substituted for the word 'Council' by the Government of India (Adaptation of Indian Laws) Order, 1937.]. The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall defer consideration of such rules until after the meeting of the Punjab Legislative [Assembly] [Substituted for the word 'Council' by the Government of India (Adaptation of Indian Laws) Order, 1937.] next following the publication of the draft, in order to give member of the [Assembly] [Substituted for the word 'Council' by the Government of India (Adaptation of Indian Laws) Order, 1937.] an opportunity to introduce a motion for discussing the draft.
