Section 19 in The Chota Nagpur Encumbered Estates Act, 1876
19. Power to make rules.
- The [State] [Substituted by A.L.O.] Government [x x x] [Omitted by A.L.O.] from time to time make rules, consistent with this Act, to regulate the following matters:-(a)the security to be required from subordinate officers under this Act;(aa)[ the classes of cases which may be submitted by the Commissioner for the consent of the [State] [Inserted by Act 5 of 1884.] Government under Section 2;](b)the notices to be given under this Act and the publication of such notices;(c)the procedure to be followed in determining under Section 8 the debts and liabilities due to creditors and other persons and in performing the other duties imposed on any office by this Act;(d)the allowance of interest on each of the principal debts and liabilities so determined, from the date on which it was incurred down to the date of the determination, and on the aggregate amount of such debts and liabilities from the date of the determination down to the date of payment;(e)the order of paying debts and liabilities so determined; and generally, for the guidance of officers in all matters connected with the enforcement of this Act.Such rules, when [x x x] [Omitted by A.L.O.] published in the [Official Gazette] [Substituted by A.O. for 'Calcutta Gazette'.], shall have the force of law.
