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161. Power to make rules.- (1) The Administrator may, by notification in the Official Gazette, make rules for the purpose of carrying out the purposes of this Part. (2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for- (a) the manner of publication of a notification under section 134; (b) the procedure to be followed and the forms to be adopted in inquiries and proceedings under this Part; (c) the mode of service of any order, notice or other documents under this Part; (d) the form of the statements to be furnished by intermediaries; (e) the inspection of and making notes from documents, registers and records under section 137, the grant of certified copies thereof and the fee to be charged for such grant; (f) the form and the manner in which compensation assessment rolls shall be prepared and the particulars to be mentioned therein; (g) the manner of apportionment of net income among intermediaries; (h) the procedure to be followed in the case of intermediaries having shares or interest in different estates; (i) the manner in which the preliminary and the final publication of the compensation assessment roll shall be made; (j) the manner of determining the amount of annuities payable to religious and charitable institutions and the procedure for making payments; (k) the manner in which the income of the previous year shall be determined; (l) the determination of the amount of ad interim compensation; (m) The manner in which and the period within which creditors may prefer their claims before the claims officer and the procedure to be followed in the disposal of such claims; (n) the manner in which objections shall be submitted to the compensation officer and the procedure to be followed in the disposal of such objections; (o) the manner of determining the commuted value of rents under section 145; (p) the manner of preferring appeals under Chapters XI and XII; (q) the manner of keeping in deposit the amount of compensation under sections 155 and 157; (r) the form and contents of bonds; (s) the manner in which, and the circumstances under which, bonds shall be transferable, and (t) any other matter which is to be, or may be, prescribed.    |
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