- The Board may from time to time, with the previous sanction of the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937, and the Adaptation of Laws Order, 1950, respectively.] make rules, -(a)prescribing, in pursuance of section 18, clause (g), particulars to be contained in applications for partition;(b)for regulating the appointment of persons under section 35 and the scale of their remuneration, and for enabling an officer making a partition to keep himself informed of the proceedings of such persons and to exercise a proper control over them;(c)for determining the costs of partitions;(d)for fixing, for the purposes of section 37, the instalments in which and the times at which the cost of making partition shall be levied from proprietors;(e)for fixing a general scale of fees for the levy of charges from proprietors of estates under partition, when [the keeping of an Estate Partition Account] [Words substituted by Bengal Act 1 of 1939.] has been directed under section 42;(f)for fixing the instalments in which and the times at which the said fees shall be levied from proprietors;(g)generally, for regulating the receipts, disbursements and management of any [Estates Partition Account kept] [ Words substituted by Bengal Act 1 of 1939.] under the said section 42;(h)prescribing what entries in the record of existing rents and other assets shall be read out and, when necessary, corrected or added to, under section 47, sub-section (2);(i)prescribing the manner in which and the period for which copies of survey papers and records of existing rents and other assets shall be published under section 48;(j)prescribing the entries in survey papers or records of existing rents and other assets of which copies shall be furnished to landlords and tenants under the said section 48;(k)prescribing the form of partition papers to be delivered under section 53 or prepared under section 57; and(l)generally, for the guidance of officers in conducting partitions or making a survey and preparing a record of existing rents and other assets of land under this Act.
