(1)The Government may, by notification in the Gazette, make rules for the purpose of carrying into effect all or any of the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, they may make rules(a)with reference to all maters expressly required or allowed by this Act to be prescribed;(b)as to the procedure to be followed by the Registrar in registering a variola;(c)as to the procedure to be followed for the substitution or part release of security under sub-section (6) of section 15;(d)as to the procedure to be followed by the Registrar for the release of the property or of the cash security or of the cash security or Government securities furnished by the foreman under section 15;(e)as to the safe custody of books, papers and documents in the office of the Registrar and also for the destruction 0f such books, papers and documents as need no longer be kept;(f)as to the procedure to be followed for the winding up of a chitty under Part X;(g)as to auditing of balance sheets and the issue of audit certificates; and(h)generally for the purpose of carrying into the effect the provisions of this Act.(3)Every rule made under this Act shall be laid as soon as may be after it is made before the Legislative Assembly while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is so laid or the session immediately following, the Legislative Assembly agrees that the rule should be either modified or annulled, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
