Section 6 in The Haryana Rural Development Fund Act, 1983
6. Power to make rules.
(1)The State Government may make rules to carry into effect the purposes of this Act.(2)Without prejudice to the generality of the foregoing power, such rules may provide for -(a)the making of refunds and recoveries of the cess imposed under Section 3;(b)the form of estimate and statement referred to in sub-section (6) of Section 4; and(c)period within which the amount is to be deposited under sub-section (3) of Section 4; and(d)the conditions governing the grant of money from the Fund.
