Section 28 in Gujarat Rural Debtors' Relief Act, 1976
28. Power to make rules.- (1) The State Government may, by notification in Gujarat Government Gazette, make rules for carrying out the purposes of this Act.
(2)In particular 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 form in which, and the period within which, an application may be made under sub-section (3) of section 4 and the particulars which such application shall contain;(b)the period within which, and the form in which, a debtor may furnish the statement under sub-section (1) of section 6;(c)the particulars to be prescribed for the purposes of clause (vi) of sub-section (1) and clause (v) of sub-section (2) of section 6;(d)the form in which a creditor shall furnish the statement under sub-section (2) of section 6;(e)the particulars to be prescribed for the purpose of clause (v) of sub-section (1) of section 7;(f)the manner and the form in which statement is to be published together with a public notice and period within which application shall be made under sub-section (2) of section 7;(g)the form and manner in which notice under sub-section (2) of section 8 shall be served upon a debtor or a creditor;(h)the inquiry to be made and the procedure to be followed under sub-section (3) of section 8;(i)the form in which a certificate of discharge shall be granted by the debt settlement officer under clause (i) and sub-clause (a) of clause (ii) of sub-section (3) of section 8;(j)the manner in which, the time within which and the fee on payment of which, an appeal shall be made under sub-section (1) of section 13;(k)the procedure to be followed by an Appellate Officer under sub-section (2) of section 13;(l)any other matter which is to be, or may be, prescribed under this Act.(3)The power to make rules conferred by this section shall be subject to the condition of the rules being made after previous publication.
