11. Power to make rules .-(1) The [State Government] may, after previous publication, by notification in the [Official Gazette] [ Substituted by A.O. 1937, for " Gazette of India" .], make rules to carry into effect the purposes of this Act.
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the additional particulars to be furnished by mutawallis under clause (g) of sub-section (1) of section 3;(b)the fees to be charged upon applications made to a Court under sub-section (1) of section 4;(c)the form in which the statement of accounts referred to in section 5 shall be furnished, and the particulars which shall be contained therein;(d)the powers which may be exercised by auditors for the purposes of any audit referred to in section 6, and the particulars to be contained in the reports of such auditors;(e)the fees respectively chargeable on account of the allowing of inspections and of the supply of copies under section 9;(f)the safe custody of statements, audit reports and copies of deeds or instruments furnished to Courts under this Act; and(g)any other matter which is to be or may be prescribed.[Every rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before the State Legislature.] [ Inserted by Act 4 of 2005, Section 2 and Schedule (w.e.f. 11.1.2005).]
