Banking Regulation Act, 1949
52. Power of Central Government to make rules
(1) The Central Government may, after
consultation with the Reserve Bank, make rules 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.
(2) In particular, and without prejudice to
the generality of the foregoing power, such rules may provide for the details
to be included in the returns required by this Act and the manner in which such
return shall be submitted 269[and the form in which the official liquidator may
file lists of debtors to the Court having jurisdiction under Part III or Part
IIIA and the particulars which such lists may contain and any other matter
which has to be, or may be, prescribed].
(4) The Central Government may, by rules made
under this section, annul, alter or add to, all or any of the provisions of the
Fourth Schedule.]
(5) Every rule made by the Central Government
under this Act shall be laid, as soon as may be after it is made, before each
House of Parliament, while it is in session, for a total period of thirty days
which may be comprised in one session or in two or more successive sessions,
and if, before the expiry of the session immediately following the session or
the successive sessions aforesaid, both Houses agree in making any modification
in the rules or both Houses agree that the rule should not be made, the rule
shall thereafter have effect only in such modified form or be of no effect, as
the case may be; so, however, that any such modification or annulment shall be
without prejudice to the validity of anything previously done under that rule.]