Section 59(2) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)the manner of publication under sub-section (2) of section 14, sub-section (1) and (2) of section 28, sub-section (3) of section 29 and sub-section (1) of section 30;(b)the matters pertaining to the cancellation of the declaration regarding consolidation under section 16 and the consequences thereof;(c)the procedure and proceedings relating to the examination of revenue records under sub-section (1) of section 17;(d)the principle and procedure to be followed in the preparation of the scheme under section 22 and the classes of tenants whose holdings are to be consolidated and appointment of a committee in connection with the scheme;(e)the manner in which the area is to be reserved under section 27 in which it is to be dealt with and also in which the village abadi is to be given to proprietors and non-proprietors on payment of compensation or otherwise;(f)the procedure for entering into possession;(g)the manner in which the compensation recoverable from any person under sub-section (3) of section 32 shall be deposited by him;(h)the guidance of the Consolidation Officer in respect of the transfer of lease, mortgage, or other encumbrance under section 36;(i)the manner in which the area and assessment (including water rate, if any) of each re-constituted holding and tenancy shall be determined;(j)appoint and the procedure for reference to the Arbitrator;(k)the matters relating to the mode of service of notice or the production of document under this Act;(l)the manner of publication of any declaration or notification in the village;(m)the procedure to be followed in proceedings including applications, filing, and disposal of objections and appeals under this Act, in cases for which no specific provision has been made therein;(n)the duties of any officer, or authority having jurisdiction under this Act, and the procedure to be followed by such officer and authority.(o)the time within which applications and appeals may be presented under this Act, in cases for which no specific provisions in that behalf has been made therein;(p)the application of the provisions of the Indian Limitations Act, 1963 (36 of 1963) to applications appeals and proceedings under this Act;(q)the delegation of powers conferred by this Act on the State Government or any other authority, officer or person;(r)the transfer or proceedings from one authority or officer to another;(s)limits within which the area of a tenure-holder can be adjusted in allotment by compensation or otherwise;(t)the appointment of guardians ad litem for minors;(u)generally for the guidance of the Consolidation Officer and other officers and persons in all proceedings under this Act; and(v)any other matter which is to be or may be prescribed.
