Section 23(2) in Bihar and Orissa Places of Pilgrimage Act, 1920
(2)In particular and without prejudice to the generality of the foregoing power, the [State] [Substituted by A.L.O.] Government may by such Rules -(a)provide for every matter by this Act directed or expressly or impliedly authorized to be prescribed;(b)prescribe the authority which may require a person to perform a work of or connected with conservancy or sanitation, or to perform such a work of any specified class;(c)prescribe the manner of service of any notice or order under this Act or any Rule made thereunder;(d)subject to the proviso to sub-section (1), prescribe the manner in which terminal tax shall be collected;(e)prescribe registers, forms and returns;(f)provide for the grant of pensions and gratuities to the Medical Officer of Health and to the members of the establishment entertained under Section 12;(g)provide for the creation and management of a provident fund or annuity fund, for compelling contributions thereto on the part of the members of the said establishment and for supplementing such contributions out of the Lodging-house Fund;(h)regulate the encampments, lodging and halting-places, saries and dharamshalas used by pilgrims in any place of pilgrimage, or on their journey thereto or therefrom;(i)prescribe measures to be taken for preventing the outbreak or spread of any epidemic disease;(j)in any area not being a municipality or part of a municipality, provide for all or any matters of or connected with conservancy, sanitation and medical relief.
