- The [State] [Substituted by A.L.O.] Government may make rules to carry out the purposes of this Act.Notifications[No. A/Bodh 1-102/80-MS. - 2190, dated 18th November, 1980, published In Bihar Gazette, Extraordinary No. 1085, dated November 21, 1980. - In exercise of the powers conferred by sub-section (1) of Section 15 of the Bodh Gaya Temple Act, 1949 (Bihar Act XVII of 1949), the Governor of Bihar, in partial modification of the Cabinet Secretariat and Co-ordination Department (General Branch) Notification No. 1678, dated the 12th August, 1980 is hereby pleased to nominate the Secretary, Department of Ecclesiastical Affairs, Government of Sikkim as ex officio member of Bodh Gaya Temple Advisory Board in place of Shri Tse Ten Tashi.]
