13. Power to make rules.-

(1) The Central Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.

(2) In particular, and without prejudice to the generality of the foregoing power, such rules may-

(a) define the terms and conditions of service of the Custodian and Assistant Custodians and the local limits of their respective jurisdictions and the distribution of work among them or the transfer of work from one to another of the Custodian and Assistant Custodians;

(b) the manner in which deposits and records relating thereto may be transferred to Pakistan;

(c) prescribe the manner in which any inquiry under this Act may be held;

(d) the manner in which a transferable deposit may be converted into money under section 7;

(e) specify the persons to whom and the manner in which notices of any proceedings under this Act shall be given;

(f) prescribe the manner in which certified copies of any record may be prepared under this Act and the fees, if any, which may be levied in respect of such certified copies;

(g) prescribe the form in which any application may be made to the Custodian under this Act.

1[(3) 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 rule 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.]

1. Added by Act 4 of 2005, s. 2 and the Schedule (w.e.f. 11-1-2005).

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