50. Power to make rules.  - (1) The Central Government, in the case of diplomatic and consular officer and other officers of the Central Government, and the State Government, in all other cases, may, be notification in the Official Gazette, make rules for carrying out the purposes of this Act. (2) In particular, and without regicide to the generality of the foregoing power such rules may provide for all or any of the following matters, namely:- (a) the duties and powers of Marriage Officers and the areas in which they may exercise jurisdiction; (b) the manner in which a Marriage Officer may hold inquiries under this Act and the procedure therefor; (c) the form and manner in which any books required by or under this Act shall be maintained. (d) the fees that may be levied for the performance of any duty imposed upon a Marriage Officer under this Act; (e) the manner in which public notice shall be given under section 16; (f) the form in which, and the intervals within which, copies of entries in the Marriage Certificate Book shall be sent in pursuance of section 48; (g) any other matter which may be or requires to be prescribed.