Section 433 in The Chhattisgarh Municipal Corporation Act, 1956
433. Power of State Government to make rules.
(1)The State Government may [x x x] make rules for the purpose of carrying into effect the provision of this Act, [x x x].(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for the following matters, namely(a)the manner of making applications for permission to borrow money; the enquiries to be made in relation to loans and the manner of conducting such enquiries; the inspection of any works carried out by means of loans and the utilisation of unexpanded balances of loans, etc;(b)the returns, statements and reports to be submitted by the Corporation;(c)any other matter which is to be or may be prescribed.(3)[ All rules made under this Act shall be laid on the table of the Legislative Assembly as soon as possible while it is in Session, but not later than the last scheduled day of the Session next, following the date of notification.] [Inserted by C.G. Act No. 18 of 2012, dated 1.8.2012.]
