Section 54 in U.P Consolidation of Holdings Act, 1953
54. Rules.
(1)The State Government [may by notification in the Gazette make rules] [Substituted by U.P. Act No. 30 of 1975 for the words 'may make rules' (w.e.f. 19.8.1975).] for the purposes of carrying into effect the provisions of this Act.(2)[ Without prejudice to the generality of foregoing power, such rules may provide for -] [Substituted by U.P. Act No. 38 of 1958.](a)the form of [notification] [Substituted by U.P. Act No. 8 of 1963.] [under sub-section (2) of Section 4] [Substituted, by U.P Act No. 12 of 1965 (w.e.f. 11.06.1965).];(b)the constitution of Consolidation Committee under Clause (2-AA) of Section 3, determination of the terms of members of the Consolidation Committee and action to be taken on a vacancy occurring therein;(c)the procedure for the disposal of suits and proceedings stayed under Section 5;(cc)[ the conditions to be observed by the Settlement Officer, Consolidation in granting permission referred to in clause (c) of sub-section (1) of Section 5, for transfer of holdings in the Consolidation area;] [Inserted by U.P. Act No. 35 of 1976 and shall be deemed always to have been inserted.](d)procedure relating to the revision of maps and records including declaration of rights, partition of joint holdings, valuation of plots, determination and apportionment of compensation of plots, determination and apportionment of compensation for wells, trees and other improvements and the preparation and publication of the Statement of Principles under Sections 7 to 11 and 12;(e)the determination of land revenue over new holdings and distribution thereof on the portions of old holding under Section 12-A;(f)[ procedure relating to amalgamation of holding under Section 12-D; [Substituted by U.P. Act No. 8 of 1963.](g)the procedure and the manner relating to the preparation, publication and confirmation of the Consolidation Scheme under Sections 19-A, 21 and 23;(h)the procedure and the manner of issue of allotment orders under Section 23;](i)the procedure and the manner in which the views of the Consolidation Committee shall be obtained on matters specified for this purpose;(j)the determination of the public purpose for which areas may be earmarked and the manner in which this shall be done;(k)the matter relating to transfer of rights from the public land to other land earmarked for public purposes;(l)the procedure for entering into possession under Sections 24 and 28;(m)the procedure and the manner for determination of compensation to be paid to, or recovered from any person under this Act;(n)the circumstances and the matters which shall be taken into consideration in distributing the cost of consolidation, including the proportion in which the distribution may be made;(o)the matters relating to the mode of service of notice or documents under this Act;(p)the procedure to be followed in all proceedings including applications and appeals under this Act;(q)the duties of any officer, or authority having jurisdiction under this Act and the procedure to be followed by such officer and authority;(r)the time within which applications and appeals may be presented under this Act in cases for which no specific provision in that behalf has been made therein;(s)imposing limits of time within which things to be done for the purposes of the rules must be done, with or without powers to any authority therein specified to extend limits imposed;(t)the transfer of proceedings from one authority or officer to another; and(u)any other matter which is to be, or may be prescribed.(3)[ All rules made under this section shall, as soon as, may be, after they are made, be laid before each House of the State Legislature, while it is in session, for a total period of not less than thirty days comprised in its one session, or two or more successive sessions and shall, unless some later date is appointed, take effect from the date of their publication in the Gazette, subject to such modifications or annulments as the two Houses of the Legislature may, during the said period agree to make so, however, that any such modification or annulment shall he without prejudice to the validity of anything previously done thereunder.] [Substituted by U.P. Act No. 30 of 1975.]
