(1)All rules for which provision is made in this Act shall be made by the State Government and shall be consistent with this Act.(2)All rules shall be subject to the condition of previous publication.(3)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules prescribing-(a)[ (i) the other particulars to be stated in the voucher under clause (e) of sub-section (2) of Section 2-A; [Inserted by M.P. Act No. 30 of 1982.](ii)the time within which a copy of the voucher shall be forwarded to the [Sub-Divisional Officer] under sub-section (3) of Section 2-A;](aa)[ the manner and form with numerals in which statement of accounts shall be furnished and the details to be given in such statement under clause (b) of sub-section (1) of Section 3;] [Renumbered by M.P. Act No. 30 of 1982.](b)the manner in which copies of entries in the account shall be certified under Section 4;(c)the form under Section 11-A;(d)the form of registration certificate under sub-section (1) of Section 11-B;(e)the particulars of an application under sub-section (2) of Section 11-B;(f)the manner in which the registration fee payable under Section 11-C shall be paid;(ff)the manner in which refund shall be made; and(g)the grant of copies of registration certificates.
