Section 36 in The Land Records Maintenance Act, 1895
36. Power to make rules for selection, etc., of Sub-Registrars.
(1)The [State Government] [Words 'Provincial Government' first substituted for the word 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] or the Board of Revenue, with the sanction of the [State Government] [Words 'Provincial Government' first substituted for the word 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.], may, from time to time, make, repeal and alter rules consistent with this Act -(a)regarding the appointment, control, discipline and payment of all Registrars of Mutations and their establishments;(b)prescribing the manner of making entries of mutations in the record of rights, preparing new editions of such records, and republishing them from time to time, or otherwise making them available for public information;(c)regarding the distribution of the expenses incurred under Part III, and(d)generally for the purpose of giving effect to the provisions of this Act.(2)The provisions of section 190 of the Bengal Tenancy Act, 1885, shall apply to rules made under clauses (b), (c) and (d).
