The Administrator - General Act, 1913
30.Rules.
- The Government shall make rules for carrying into
effect the objects of this Act and for regulating the proceedings of the Official Trustee in the
discharge of his duties.
- In particular and without prejudice to the generality of the foregoing
power, such rules may provide for-
- the accounts to be kept by the Official Trustee and the audit
and inspection thereof;
- the safe custody, and deposit of the funds and securities which come into
the hands of the Official Trustee;
- the remittance of sums of money in the hands of the Official Trustee in cases in which such remittances are
required;
- the statements, schedules and other documents to be submitted by the
Official Trustee to Government or to any other authority and the publication
of such statements, schedules or other documents;
- the realization of the cost of preparing any such statements, schedules or
other documents; 1* * * * *
- subject to the provisions of this Act, the fees to be paid there under and
the collection and accounting for any fees so fixed;
- the manner in which and the person by whom the costs of and incidental to
any audit under the provisions of this Act are to be determined and
defrayed;
- the manner in which summonses issued under the provisions of section 20 are
to be served and the payment of the expenses of any persons summoned or
examined under the provisions of this Act and of any expenditure incidental to such
examination;
- the acceptance by the Official Trustee of trusts for religious purposes and
trusts which involve the management or carrying on of business; and
- any matter in this Act directed to be prescribed.
- Rules made under the provisions of this section shall be published in the
Official Gazette, and shall thereupon have effect as if enacted in this Act.
3A
Every rule made by the
State Government under this section shall be laid, as soon as it is made, before
the State Legislature.];
- Every rule made by the Central Government under this section 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 3*[in
two or more successive sessions, andif, before the expiry of the session immediately following
the session or the successive sessions aforesaid] both Houses agree in making
any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have
effect only 1 Cl. (ee), ins. by Act 10 of 1914, s. 2 and Sch. I, rep. by Act
5.of 1917, s. 6 and Sch. 2 Ins. by Act 48 of 1964, s. 14.3 Ins. and subs. by
Act 20 of 1983, s. 2 & Sch.(w.e.f. 15.3.1984).76.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.]
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