Section 15 in Assam State Road Transport Act, 1954
15. Power to make rule.
(1)The State Government may make rules for purposes of carrying into effect the provisions of this Act.(2)Without prejudice to the generality of the foregoing powers such rules may provide for-(a)the form of the declaration under section 3;(b)the form in which the scheme shall be published under section, 4 and 5;(c)the authorities, officers and staff to be constituted or appointed for purposes of this Act and their constitution, powers and duties ;(d)the conditions of service and qualifications of the officers and the staff appointed for purposes of this Act ;(e)the delegation of powers conferred upon any officer or authority by or under this Act;(f)the duties of any officer or authority having jurisdiction under this Act, the procedure to be followed by such officer or authority;(g)imposing time limits within which things to be done under this Act must be done with or without powers to any authority therein specified to extend limits imposed;(h)the procedure to be followed in application and other proceedings under this Act in cases for which no specified provisions have been made ;(i)the fees, if any, to be paid in respect of any application or proceedings under this Act ; and(j)the matters which are to be and may be prescribed.
