176. Power of State Government to make rules.—
A State Government may make rules for the
purpose of carrying into effect the provisions of sections 165 to 174, and in particular, such rules may
provide for all or any of the following matters, namely:—
(a) the form of application for claims for compensation and the particulars it may contain, and the
fees, if any, to be paid in respect of such applications;
(b) the procedure to be followed by a Claims Tribunal in holding an inquiry under this Chapter;
(c) the powers vested in a Civil Court which may be exercised by a Claims Tribunal;
(d) the form and the manner in which and the fees (if any) on payment of which an appeal may be
preferred against an award of a Claims Tribunal; and
(e) any other matter which is to be, or may be, prescribed.
CHAPTER XIII
OFFENCES, PENALTIES AND PROCEDURE
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