(1)The State Government may, by notification in the Official Gazette, make Rules not inconsistent with the provisions of this Act to carry out all or any of the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such Rules may provide for,-(a)the form and manner of declarations under this Act and the documents to be filed along with them;(b)the manner in which declaration under this Act shall be published, the nature, scope and manner of inquiries, and the hearing and disposal of objections, under this Act;(c)the manner of preferring appeals under this Act, the fees leviable therefor, the authorities to whom they may be preferred and the procedure for hearing and disposal of such appeals;(d)the rate at which, the time within which and the manner in which periodical contributions are to be made;(e)the manner of election of the President of the Gram Sabha;(f)the form and the manner in which and the intervals at which the register of members may be prepared and revised;(g)the rate of collection charges for the recovery of land revenue and the time and the manner of remitting the same;(h)the maximum extent of land that a person may hold and own for the purposes of being a landless person under Section 20;(i)the manner of borrowing moneys by a Gram Sabha and borrowing limits;(j)the manner in which the Gram Nidhi shall be deposited, invested or administered, and(k)any other matter that is to be or may be prescribed.(3)Every Rule made under this Section shall be laid as soon as may be after it is made, before each House of the State Legislature while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if before expiry of the session in which it is so laid or the session immediately following, both the Houses agree in making any modification in the Rule or both the Houses agree that the Rules should not be made, the Rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that Rule.
