Section 12 in East Punjab Refugees (Registration of Claims) Act, 1948
12. Power to make rules.
(1)The [State] Government may by notification make such [rules] [For rules, see Notification No. 23(A)-P and G/48-Reh-6402, dated 19.5.1948, published in East Punjab Gazette (Extraordinary), dated 24.5.1948, Pages 417-423.] as appear to it to be necessary or expedient for putting into effect the provisions of this Act.(2)Without prejudice to the generality of the powers conferred by sub-section (1), the rules may provide for, or may empower any authority to make orders providing for, all or any of the following matters, namely :-(a)the terms and conditions of service of the Registrar and other officers appointed for the purposes of this Act;(b)the forms of applications and the mode of their presentation;(c)the forms of the notices to be issued, the orders to be made and the mode of their service and publication;(d)the forms and the manner in which the registers and other records shall be maintained;(e)the distribution or allocation of the work to be performed by the Registrar, the Deputy Registrars and the Assistant Registrars; and(f)the supply of copies of the records maintained under this Act and the fees leviable therefor.
