Section 06 in The Administator-General's (United Provinces) Rules, 1929
06.
In exercise of the powers conferred by Section 50 of the Administrator General's Act, 1913 (III of 1913) and the Government of India's Notification No. 1823-C, dated March 13, 1914, and in supersession of the Local Government's notification No. 433/VII-70, dated March 25, 1914 as amended from time to time the Governor of the United Provinces in Council is pleased to make the following rules for the Province of the United Provinces, as constituted by the notification referred to above for carrying into effect the objects of the Act and for regulating the proceeding of the Administrator General of the United Provinces.The following rules will come into force on and from January 1, 1929:
