Section 23 in The Evacuee Interest (Separation) Act, 1951
23. Power to make rules.
(1)The Central Government may, by notification in the Official Gazette, make rules to carry out 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 form of any notice and the manner of its service;(b)the form and manner in which an application may be filed under section 6;(c)the form and manner in which claims may be submitted and the particulars which a statement of claim may contain;(d)the manner in which inquiries under this Act may be held and the procedure to be followed by competent officers in such proceedings;(e)the form and manner in which appeals may be preferred against the order of competent officers and the procedure to be followed by appellate officers;(f)the powers vested in a Civil Court which may be exercised by the competent officers and appellate officers while holding an inquiry or hearing an appeal, as the case may be, under this Act;(g)the manner of separating the interests of the evacuees from those of claimants in any composite property;(h)any other matter which has to be, or may be, prescribed under this Act.
