Section 52 in The Rajasthan Soil and Water Conservation Act, 1964
52. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules for the purpose of carrying into effect the provisions of this Act.(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)the manner in which any owner, holder or occupier of land shall, in cases other than those falling in sub-clause (i) of clause (a) of section 2, be declared a beneficiary;(b)the particulars with which and the period within which a claim under sub-section (2) of section 5 may be preferred;(c)the manner in which a notice of award shall be given by the Collector under sub-section (4) of section 6;(d)the manner in which a representative of the Rajasthan Branch of the Farmers' Forum shall be proposed as member of the Board;(e)matters relating to the establishment and constitution of the Board and District Committee;(f)the procedure (including quorum) for the conduct of business by the Board and District Committees;(g)the appointment and functions of the State Soil Conservation Officer;(h)the appointment and functions of District Soil Conservation Officers and allocation of business to District Soil Conservation Officers in the same district;(i)the particulars to be set in the draft plan;(j)the conditions subject to which the District Committees may approve the plan;(k)the time within which costs shall be paid by the beneficiary or beneficiaries and the interest which they shall be liable to pay, if the costs are not paid within such time;(l)the number of annual instalments, equated or otherwise, payable under sub-section (5) of section 24;(m)the manner in which the amount of contribution recovered from the defaulter shall be paid to the beneficiary of the land in which the work is carried out;(n)the particulars of the matters which may be given in any statement prepared under sub-section (1) of section 27;(o)the manner in which the rights or liabilities shown in the statements prepared under section 27 shall be entered in the record of rights or village records;(p)the form in which the order shall be made under sub-section (1) of section 29 and the manner in which it shall be brought to the notice of the person or persons interested in land;(q)the manner in which inquiry shall be made under sub-section (1) of section 32 and section 33;(r)the form in which an account of all receipts and payments shall be maintained under section 34;(s)the rate at which and the manner in which interest shall be calculated under section 35;(t)the period within which and the manner in which an aggrieved person may appeal under section 38;(u)the manner in which the plan shall be accessible to the public under the provision to sub-section (2) of section 46;(v)fee on payment of which copies of all documents and maps pertaining to a plan shall be furnished to any person applying for it;(w)the form in which and the intervals at which the progress report shall be submitted by an Executive Officer;(x)the statements, returns, registers and other records required to be maintained by or under this Act;(y)the form and manner of service of notice under this Act or the rules made thereunder;(z)the duties of any officer or authority having jurisdiction under this Act and the procedure to be followed by such officer or authority; and(zz)other matters which are to be or may be prescribed.(3)All rules made under this Act shall be laid, as soon as may be after they are so made, before the House of the State Legislature while it is in a session, for a period of not less than fourteen days which may be comprised in one session or in two successive sessions and, if, before the expiry of the session in which they are so laid or of the session immediately following the House of the State Legislature makes any modification in any such rules or resolves that any such rules should not be made, such rule shall thereafter have effect only in such modified form or be of no effect as the case may be, so however that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.
