(1)The State Government may make rules for all or any of the following purposes, namely 5(a)to prescribe forms for any proceeding under this Act other than a proceeding before a High Court;(b)to prescribe places of detention and regulate the care and treatment of persons detained under Section 8 or Section 16 ;(c)to regulate the detention, care, treatment and discharge of criminal lunatics ;(d)to regulate the management of asylums and the care and custody of the inmates thereof and their transfer from one asylum to another ;(e)to regulate the transfer of criminal lunatics to asylums ;(f)to prescribe the procedure to be allowed by District Courts and Magistrate before a lunatic is sent to any asylum established by Government;(g)to prescribe the Government asylums within the State to which lunatics from any area or any class of lunatics shall be sent;(h)to prescribe conditions subject to which asylum may be licensed ;(i)save as otherwise provided in this Act, generally to carry into effect the provisions of the Act.
