148. Further powers to State Government for making rules.
- In addition to the power conferred by section 95, the State Government may make rules -[* * * * *] [[Clause (1) omitted by W.B. Act 15 of 1995. The clause was as under :-'(1) for regulating elections under sub-section (1) of section 4 and authentication of the names of the Trustees elected under clauses (e), (f) and (g) of sub-section (1) of section 4;'.]](2)for prescribing the maximum sum which may be paid to nay person by way of fees under section 19;(3)for determining the qualifications and disqualifications of the conditions and mode of election, selection of appointment of, an arbitrator and for regulating the proceedings of arbitrators under section 82; and(4)for prescribing the form of the abstracts of accounts referred to in sections 140 and 147.
