Section 18 in The Bihar Displaced Persons (Rehabilitation Loans) Act, 1953
18. Power to make Rules.
(1)The State Government may make Rules for carrying out the purposes of this Act.(2)In particulars, 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 forms of application for loan, order of the sanctioning authority, the bond and any other instrument to be executed by the borrower and the notices and directions issued by the sanctioning authority and other authorities;(b)the terms and conditions of loans and fixation of instalments;(c)the fixation of the rate of interest and the manner of calculation thereof;(d)the extent, and manner of issue, of loans and the procedure for realisation;(e)the form and manner in which accounts and registers are to be maintained;(f)the manner and circumstances in which remission of principal or interest may be granted and suspension of realisation may be allowed;(g)the manner in which and the period within which an appeal under sub-section (2) of Section 9 may be preferred;(h)the manner and the machinery for investigation into applications for loans and into the proper utilisation of the loan money; and(i)all matters which are required by this Act, to be prescribed.
