Section 23 in West Bengal Escheats and Forfeitures Act, 2012
23. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules for the purpose of carrying into effect the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for-(a)the manner of making enquiry;(b)the manner of taking charge and possession of any property;(c)the making reports to the Collector;(d)the taking approvals from the Competent Authority;(e)the manner of notices in addition to what has been provided for in this Act;(f)rendering assistance to the Collector and Administrator by any public officer;(g)the superintendence, custody and disposal of escheated property and unclaimed property and perishable article;(h)the manner in which the property shall be managed by the State Government;(i)the manner in which an administrator to be appointed;(j)the procedure to be observed in public auctions under this Act;(k)the proceedings before the Competent Authority including adjudication of objections under sub-section (3) of section 7 of this Act;(l)the proceedings before the Appellate Authority including an appeal under sub-section (3) of section 7 of this Act;(m)the manner of making payments;(n)any other matter which has to be, or may be, prescribed.(2)Every rule made under this Act shall be laid as soon as may be after it is made before the State Legislature while it is in session which may approve it with or without modification; and if approved with modification, shall take effect with such modification prospectively; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under the rule.
