(2)When the whole or any part of this Act shall have been so extended, the State Government may, from time to time, by notification in the Official Gazette, make rules consistent with this Act(a)to regulate the procedure to be followed by Magistrates and police officers in the discharge of any duty imposed upon them by or under this Act;(b)to prescribe the time, manner and conditions within and under which claims for compensation under section 15-A are to be made, the particulars to be stated in such claims, the manner in which the same are to be verified, and the proceedings (including local enquiries, if necessary) which are to be taken consequent thereon; and(c)generally, for giving effect to the provisions of this Act.
