(1)The Central Government may, after consultation with the Reserve Bank, make rules [See the Banking Companies Rules, 1949, Ministry of Finance Notification No.F.4(55)-F- 1/49, dated the 26th Mareh, 1949, Gazette of India, 1949, Pt I, P.389.] to provide for all matters for which provision is necessary or expedient for the purpose of giving effect to the provisions of this Act and all such rules shall be published in the Official Gazette.
