16G. POWER TO MAKE RULES. - The State Government may, by notification in the official Gazette, make rules for giving effect to the provisions of Secs. 16-A to 16-F (both inclusive).

(2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for - (i) the qualifications and conditions of service of Commissioners;

(ii) the manner in which claims for compensation may be inquired into and determined by the Commissioner;

(iii) generally for the effective exercise of any powers conferred on the Commissioner.