(1)The Government may, by notification in the official Gazette make rules to carry out 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 of declarations under this Act and the documents to be filed along with them ;(b)the authorities before which declarations and objections under this Act may be filed ;(c)the nature, scope and manner of enquiries and the hearing and disposal of objections, under this Act;(d)the manner of preferring appeals under this Act, the authorities to whom they may be preferred and the procedure for hearing and disposal of such appeals ;(e)the manner in which, the intervals at which the register of members may be revised and brought up-to-date ;(f)the procedure to be followed by a Gram Sabha Adalat in the institution, trial and disposal of civil and criminal cases ;(g)the issue, service and execution of summons and other processes and notices of a Gram Sabha and Gram Sabha Adalat;(h)the procedure for the execution of decrees, orders and sentences of a Gram Sabha Adalat ;(i)the fees to be levied by a Gram Sabha Adalat for institution of cases, for the issue of processes and for obtaining copies of documents and other matters;(j)the manner of borrowing moneys by a Gram Sabha and borrowing limits ; and(k)any other matter that is to be or may be prescribed.(3)All rules made under this Act shall be laid for not less than fourteen days before the Legislative Assembly as soon as may be after they are made and shall be subject to such modification as the Assembly may make during the session in which they are so laid or the session immediately following.
