Section 19 in Chota Nagpur Encumbered Estates Act, 1876
19. Power to make rules. - The [State] Government [x x x] from time to time make rules, consistent with this Act, to regulate the following matters:-
(a)the security to be required from subordinate officers under this Act;[(aa) the classes of cases which may be submitted by the Commissioner for the consent of the [State] Government under Section 2;](b)the notices to be given under this Act and the publication of such notices;(c)the procedure to be followed in determining under Section 8 the debts and liabilities due to creditors and other persons and in performing the other duties imposed on any office by this Act;(d)the allowance of interest on each of the principal debts and liabilities so determined, from the date on which it was incurred down to the date of the determination, and on the aggregate amount of such debts and liabilities from the date of the determination down to the date of payment;(e)the order of paying debts and liabilities so determined; and generally, for the guidance of officers in all matters connected with the enforcement of this Act.Such rules, when [x x x] published in the [Official Gazette], shall have the force of law.[19A. Power to make orders as to education of holder's children. Penalty for disobedience. - The Commissioner may make such orders as to him may deem fit in respect of the education of any child of a holder whose property is being managed under the provisions of this Act otherwise than on the application of the Deputy Commissioner.(2)Any person who disobeys any order made by the Commissioner under subsection (1) shall be liable, by order of the Deputy Commissioner, to a fine not exceeding five hundred rupees:Provided that the Deputy Commissioner shall, before passing such order, hear any explanation or objection that may be made by such person.][19B. Recovery of fines. - Any fine imposed by the Deputy Commissioner under Section 14A or Section 19A shall be recoverable as an arrear of land revenue.]
