(2) The State Government may, by notification, make rules for carrying out the provisions contained in 2[ clause (b) of sub- section (2) and sub- section (4) of section 7], sub- section (3) of section 10, clause (c) of sub- section (1) of section 13, sub- section (3) of section 14, section 15 and sub- section (2) of section 16.