Section 12 in The Orissa Compulsory Labour Act, 1948
12. Power of the State Government to make rules.
(1)The State Government may, subject to the condition of previous publication by notification, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for-(a)appointment of an officer-in-charge of embankment, his duties and conditions of service;(b)the conditions under which the labour and services under Section 5 should be performed;(c)[x x x] [Deleted vide Orissa Act No. 26 of 1981.].
