(1)The Board may, with the previous sanction of the State Government, make rules consistent with the provisions of this Act and of the rules made under sub-section (2)-(a)regulating the procedure of the Board and its officers in the transaction of its business,(b)prescribing the registers, books and accounts to be kept and maintained under section 14,(c)prescribing the manner of the publication of rent-rate proposals under section 155(1),(d)for the guidance of Collectors and Settlement Officers in assessing and fixing tents under this Act,(e)prescribing the manner of the giving of a public notice under section 155(2),(f)prescribing the manner in which assessment purchas shall be made over to tenants and land-holders under section 164(3),(g)directing the rights, customs and other matters which the Settlement Officer is to ascertain and record in the Wajib-al-arz or Dastoor Ganwai and prescribing the manner in which they are to be ascertained,(h)prescribing the manner of notifying the date, time and place fixed for reading out the Wajib-ul-arz or Dastoor Ganwai to the inhabit-ants of the village concerned,(i)for the guidance of Collectors and Settlement Officers in assessing rents under section 178 for areas for which short-term settlements were sanctioned,(j)regulating under section 179, the assessment of land added by alluvian and the revision of assessment in consequence of fluvial action or diversion of land from an agriculture to a non-agricultural purpose or vice versa,(k)regulating the procedure of Settlement Officers in correcting errors and omissions under section 182,(I)regulating the framing of modified proposals under section 183 (2),(m)prescribing the particulars to be contained in an application for partition under section 187,(n)prescribing the form of the preliminary order for partition under section 198,(o)determining the mode in which the costs of partition are to be apportioned under section 203,(p)prescribing under clause (c) of sub-section (2) of section 205, the statements and returns to be submitted and the particulars to be contained therein,(q)regulating the division of complex estates, and the distribution of the revenue thereof under section 219,(r)regulating the costs which may be recovered in or in respect of any judicial or settlement proceedings under this Act other than costs recoverable by the State Government in proceedings in partition cases,(s)regulating the procedure to be followed by any court, officer or other person required or empowered under any provision of this Act to take any action in any judicial or settlement matter,(t)for carrying out the provisions of this Act in respect of judicial and settlement proceedings, and(u)for the guidance of all Courts, officers and other persons in all judicial and settlement proceedings under this Act.
