Section 24 in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
24. Power to make rules.
(1)The Government may make rules to carry out the purposes of this Regulation.(2)In particular and without prejudice to the generality of the foregoing power, such rules may, -(a)specify with reference to sub-section (2) of section 3 any powers and duties of the Jagir Administrator which shall not be exercised or discharged by an Assistant Jagir Administrator;(b)determine the additional classes of revenue to be included in the gross revenue of a jagir as defined in section 7;(c)provide for the conditions under which, the times at which, and the manner in which, advance payments to Jagirdars and Hissedars under sub-section (2) of section 13 shall be made;(d)prescribe, in conformity with the proviso to section 16, the manner in which the net income of a Jagir granted to a temple or mosque or to any institution established for a religious or public purpose shall be distributed or applied;(e)prescribe the terms of employment in Government service of persons formerly employed by Jagirdars;(f)prescribe the terms and conditions on which a pension, allowance or gratuity may be paid to a person formerly employed by a Jagirdar who is not employed in Government service;(g)prescribe the procedure to be adopted in the presentation and disposal of appeals under, and in the exercise of the revisional powers conferred by section 20.
